Section 22 in The Bombay Shops and Establishments Act, 1948
22. [ Interval for rest. [Section 22 was substituted for the original by Bombay 28 of 1952, section 9.]
- The period of work of an employee in a residential hotel, restaurant or eating house 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 has had an interval for rest of at least one hour:] [This sub-section was inserted by Gujarat 11 of 1962., section 8(3).][Provided that, the State Government may, on an application made in that behalf by the employees concerned; permit the reduction of the interval for rest to half an hour] [This proviso was added by Gujarat 11 of 1962, section 9.],
