Section 24 in The Punjab Minimum Wages Rules, 1950
24. Number of hours of work which shall constitute a normal working day.
(1)The number of hours which shall constitute a normal day shall be :-(a)[ In case of an adult not more than 9 hours [Clauses (a) and (b) substituted by Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.](b)In case of a child not more than 4-1/2 hoursProvided that subject to the provisions of these rules no worker shall work for more than 48 hours in a week] [Substituted by Punjab Government Labour Department Notification No. GSR 233/C.A.11/48/S.30/66, dated 20.9.1966.].(2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, it shall not spread over more than [10½]hours on any day.] [Substituted by Government of Punjab Notification No. GSR 130/C.A.11/48/S.30/Amd.(6)/79, dated 3.9.1979.][The period of work on any day, in a scheduled employment, shall be so fixed that no continuous period of work shall exceed five hours and that no worker shall be required or allowed to work for more than five hours unless he has/had an interval for rest for at least half an hour on the expiry of the said four hours] [Inserted, vide Government Notification No. 4950/4154-C-LP- 54/29497, dated 22.5.1954.] :[Provided that where the spread over under any other law is not more than twelve hours, the provisions regarding lesser spread over shall be applicable.] [Proviso to sub-rule inserted by Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.][(2-A) Working hours including overtime shall not exceed 10 hours in a day or 60 hours in a week, provided that the total overtime shall not exceed 50 hours in a period of three months.] [Inserted, vide Punjab Government Notification No. 7796-4880-C-Lab-57/62032, dated 13/18.7.1957.](3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult or a child by a competent medical practitioner approved by the State Government. [No adolescent or child shall be required or allowed to work on any plantation defined in section 2(f) of the Plantation Labour Act, 1951, for more than 40 hours in any one week, and no child who has not completed his 12th year shall be required or allowed to work in any such plantation.] [Inserted, vide Government Notification No. 4950/4154-C-LP- 54/29497, dated 22.5.1954.](4)The provisions of sub-rules (1) to (3) shall be subject to such modifications as may, from time to time, be notified by the State Government.(5)Nothing in this rule shall be deemed to affect the provisions of Factories Act, 1948.
