Section 21 in The Bombay Shops and Establishments Act, 1948
21. Daily hours of work in residential hotels, restaurants and eating houses.
(1)Except on the days that may be notified under sub-section (3) of section 19, no employee shall be required or allowed to work in any residential hotel, restaurant or eating house for more than nine hours in any day.(2)On the days which may be notified under sub-section (3) of Section 19, any employee may be required or allowed to work in a residential hotel, restaurant or eating house in excess of the period fixed under sub-section (1), if such excess period does not exceed three hours in any day.
