Section 18 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
18. Hours and period of work.
(1)No child shall be required and permitted to work in any establishment more than six hours including intervals of an hour.(2)The period of work on each day shall be so fixed that a child shall not work for more than three hours before interval of rest for at least an hour.(3)The period of work of a child shall be so arranged that inclusive of his interval of rest, under sub-rule (2), it shall not be spread over more than six hours, including the time spent in waiting for work on any day.(4)No child shall be permitted to work between 7 RM. and 8 A.M.(5)No child shall be required or permitted to work overtime.(6)No child shall be required or permitted to work in any establishment on any day on which he has already been working in another establishment.
