Section 28 in The Maharashtra Shops and Establishments Act, 1948
28. [ [Daily and weekly hours] [Substituted by Maharashtra 28 of 1952, Section 11.] of work in theatres or other places of public amusement or entertainment. - (1) No employee shall be required or allowed to work in any theatre or other places of, public amusement or entertainment for more than nine hours in any day [and forty-eight hours in any week] [Inserted by Maharashtra 64 of 1977, Section 11(a).].
(2)Any employee may be required or allowed to work in a theatre or other place of public amusement or entertainment for any period in excess of the limit fixed under sub-section (1), if such period does not exceed six hours in any week.]
