Section 34 in The Bombay Shops and Establishments Act, 1948
34. Daily hours of work for young persons.
(1)Notwithstanding anything contained in this Act, no young person shall be required or allowed to work, whether as an employee or otherwise, in any establishment for more than six hours in any day.(2)No young person shall be required or allowed to work whether as an employee or otherwise in any establishment for more than three hours in any day unless he has had an interval for rest of at least half an hour.
