Section 23 in The Bombay Shops and Establishments Act, 1948
23. Spread-over.
- The spread-over of an employee in a residential hotel, restaurant or eating house shall not exceed fourteen hours:Provided that the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may increase the spread-over period subject to such conditions as it may impose on the days that may be notified under sub-section (3) of section 19.
