Section 21 in The M.P. Shops and Establishments Act, 1958
21. [ Hours of work in theatres or other places of public amusement or entertainment. [Substituted by M.P. Act No. 10 of 1982.]
(1)No employee in a theatre or other place of public amusement or entertainment shall be required or allowed to work for more than forty eight hours in a week and nine hours in a day.(2)Any employee may be required or allowed to work in a theatre or other place of public amusement or entertainment for a period in excess of the limit fixed under sub-section (I) if such additional period does not exceed six hours in any week.]
