Section 15 in The Maharashtra Shops and Establishments Act, 1948
15. [ Interval for rest. [Substituted by Bombay 28 of 1952, Section 7.]
- The period of work of an employee in a shop or commercial establishment each day shall be so fixed that no period for continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour]:[Provided that,-(a)in the case of employees in a commercial establishment engaged in any manufacturing process, the interval for rest shall be at least half an hour; and(b)in the case of any other employees that State Government may, on an application made in that behalf [by the union recognised under any law for the time being in force where there is such union, or where there is no such union by majority of the employees concerned,] permit the reduction of the interval for rest of half an hour.]
