(1)No person shall cause or allow any person who is employed by him for the purpose of driving a transport vehicle or who is subject to his control for such purpose to work-(a)for more than five hours before he has had an interval of rest of at least half an hour; or(b)for more than [eight hours] [Substituted by section 35, Act 56 of 1969, for 'nine hours' (w.e.f. 2-3-1970).] in one day; or(c)for more than [forty-eight hours] [Substituted by section 35, Act 56 of 1969, for 'fifty four hours' (w.e.f. 2-3-1970).] in the week.(2)The [State Government] [Substituted for the word and words 'Province' and 'Provincial Government' by A.L.O., 1950.] may by rule made under section 68 grant such exemptions from the provisions of sub-section (1) as it thinks fit, to meet cases of emergency or of delays by reason of circumstances which could not be foreseen.(3)The [State Government] [Substituted for the word and words 'Province' and 'Provincial Government' by A.L.O., 1950.] [or, if authorised in this behalf by the [State Government] [Inserted by Motor Vehicles (amendment) Act, 1942 (XX of 1942), Section 15 (w.e.f. 3.4.1942).] by rules made under section 68, the [State] [Substituted for the word and words 'Province' and 'Provincial Government' by A.L.O., 1950.] or a Regional Transport Authority] may require persons employing any persons whose work is subject to any of the provisions of sub-section (1) to fix beforehand the hours of work of such persons so as to conform with those provisions, and may provide for the recording of the hours so fixed.(4)No person shall work or shall cause or allow any other person to work outside the hours fixed or recorded for the work of such persons in compliance with any rule made under sub-section (3).(5)The State Government may prescribe the circumstances under which any period during which the driver of a vehicle although not engaged in work is required to remain on or near the vehicle may be deemed to be an interval for rest within the meaning of subsection (1).
