Section 24(4) in The Minimum Wages (Central) Rules, 1950
(4)The provisions of sub-rules (1) to (3) shall, in the case of workers in agricultural employment, be subject to such modifications as may, from time to time, be notified by the Central Government.[(4-A) No child shall be employed or permitted to work for more than 41/2 hours on any day.] [ Inserted by S.R.O. 3304, dated 2.10.1954.]
