Section 24 in The Kerala Minimum Wages Rules, 1958
24. Number of hours of work which shall constitute a normal working day for employments other than plantations.
(1)The number of hours which shall constitute a normal working day shall be(a)in the case of an adult, 9 hours.(b)in the case of a child, 4½ hours.(2)The period of work of an adult worker each day shall be so fixed that no period shall exceed five hours and that no worker shall work for more than five hours before he has had an interval for rest of at least half an hour.(3)The period of work of an adult worker shall be so arranged that inclusive of his intervals for rest under Sub-rule (2), they shall not spread over more than ten and a half hours in any day:Provided that the Inspector may, for reasons to be specified in writing, increase the spread over to twelve hours.(4)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult or a child by a competent medical practitioner approved by the Government.(5)The provisions of Sub-rule (I) to (4) shall, in the case of workers in agricultural employment, be subject to such modifications as may, from time to time, be notified by the Government.(6)No child shall be employed or permitted to work for more than 4 and half hours on any day.(7)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948.
