Section 6(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1)No employer shall require or allow any employee to work on any day for more than-(a)five hours in the case of a child,(b)six hours in the case of a young person, and(c)eight hours in the case of any other employee :Provided that any employee, not being a young person or a child, may be required or allowed to work longer than the aforesaid hours of work, so however, that the total number of hours of work including overtime does not exceed ten on any one day except on a day of stock-taking or making of accounts :Provided further that the total number of hours of overtime work shall not exceed [one hundred and twenty five] [Substituted 'fifty' by U.P. Act No. 29 of 2018, dated 3.5.2018.] in any quarter.Explanation. - "Quarter" means a period of three consecutive months beginning on the 1st of January, the 1st of April, the 1st of July or the 1st of October.
