Section 29 in The Maharashtra Shops and Establishments Act, 1948
29. [ Interval for rest. - The period of work of an employee in a theatre or other place of public amusement or entertainment each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour] [Substituted by Bombay 28 of 1952, Section 12.]:
[Provided that, the State Government may, on an application made, in that behalf by the employees concerned, permit the reduction of the interval for rest to half an hour.] [Added by Maharashtra 26 of 1961, Section 11.]
