Section 25A in The M.P. Shops and Establishments Act, 1958
25A. 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 five 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 had an interval for rest of at least half an hour.
