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NCT Delhi - Section

Section 7C in Delhi Motor Vehicles Rules, 1993

7C. Hours of work for the driver.

(1)No driver of a motor vehicle of the category referred to in sub-rule(1) of rule 7-B shall be required or allowed to work for more than eight hours in any day and forty-eight hours in any week:Provided that the hours of work in relation to driver of such vehicle on each day shall be so fixed that he is allowed rest of at least half-an-hour after work of five hours"]