Section 10 in The Delhi Shops and Establishments Act, 1954
10. [ Interval for rest and meals. [Section 10 Substituted by Act 33 of 1970.]
(1)The period of work of an adult employee in an establishment each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he had an interval for rest and meals of at least half an hour.(2)The time for such interval shall be fixed by the employer and intimated to the Chief Inspector a week before such fixation and shall remain operative for a period of not less than three months.]
