Section 7 in The West Bengal Board Of Secondary Education Act, 1963.
7. Hours of work in Establishments.
(1)In no hotel, restaurant, eating house or cafe shall the hour of closing be later than eleven o'clock post meridiem.(2)No person employed in an establishment shall be required or permitted to work in such establishment for more than eight hours and a half in any one day or for more than forty-eight hours in any one week or after the hour of closing of such establishment :Provided that a person employed in an establishment may be required or permitted to work overtime in such establishment so, however that(i)the total number of hours of his work including overtime work shall not exceed ten hours in any one day, and(ii)the total number of hours worked overtime by him shall not exceed one hundred and twenty hours in any one year.(3)No person employed in an establishment shall be required or permitted to work in such establishment for more than [five hours and a half] [Substituted for "the works six hours" by West Bengal Shops and Establishments (Amendment) Act, 1988 (Act 23 of 1988).] in any one day unless he has been allowed an interval for rest of at least one hour during that day.(4)The period of work and intervals for rest of every person employed in an establishment shall be arranged by the employer of such person so that together they do not extend over more than ten hours and a half in any one day.
