Section 29(2) in Telangana Shops and Establishments Act, 1988
(2)The Government may, for the purposes of this section prescribe different maximum limits of weight for different classes of employees in any establishment.Explanation. - For the purposes of this section, the term "manual transport of a load" means any transport in which the weight of the load is wholly borne by one employee, inclusive of the lifting and putting down of load.Chapter-VII Leave and holidays with wages and Insurance Scheme for Employees
