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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1) in The Bihar Motor Transport Workers Rules, 1962

(1)The Chief inspector may, on written application from an employer, subject to such conditions and for such period as he may think fit, permit motor transport workers to work for more than 8 hours in any day and 54 hours in a week:-
(i)on any route of 199 kilometers or more, and
(ii)on such festive or other occasions as may be notified by the State Government in the Official Gazette.