Section 24(1) in The Rajasthan Minimum Wages Rules, 1959
(1)The number of hours of work constituting a normal working day shall-(a)in the case of an adult worker, be nine hours, inclusive of interval for rest as specified in sub-rule (2);(b)in the case of child be 4-½ hours;(c)in the case of an adolescent, be 9 hours or 4-½ hours as the case may be, according as the adolescent may be certified to work as an adult or child by a registered medical practitioner approved by the State Government.
