Section 19(1) in The Maharashtra Shops and Establishments Act, 1948
(1)Notwithstanding anything contained in any other enactment for the time being in force, no restaurant or eating house shall on any day be opened earlier than 5 a.m. and [closed later than twelve midnight] [Substituted for the words, figures and letters 'closed later than 11.00 p.m.' by Maharashtra 64 of 1977, Section 6(a).] for service:Provided that an employee in such restaurant or eating house may be required to commence work not earlier than 4.30 a.m. and shall not be required [to work later than 00.30 a.m.] [Substituted for the words, figures and letters 'to work later than 11.30 p.m.' by Maharashtra 64 of 1977, Section 6(b).]:Provided also that any customer who was being served or waiting to be served at the closing hour of such restaurant or eating house may be served in such restaurant or eating house during the quarter of an hour immediately following such hour.
