Section 25(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)No worker shall be required or allowed to work, in any establishment or class of establishment for more than-(a)eight hours in a day; and(b)the period of work in each day under clause (a) shall be so fixed, as not to exceed such hours, with such intervals and spread overs , as may be notified by the appropriate Government:Provided that subject to clause (a) in the case of mines,-(i)the persons employed below ground in a mine shall not be allowed to work for more than such hours as may be notified by the Central Government in any day;(ii)no work shall be carried on below ground in any mine except by a system of shifts so arranged that the period of work for each shift is not spread over more than the daily maximum hours as notified under clause (i);(iii)no person employed in a mine shall be allowed to be present in any part of a mine below ground except during the periods of work shown in respect of him in the register maintained under clause (a) of section 33:Provided further that subject to clause (a) that the hours of work in case of motor transport worker shall include-(i)the time spent in work done during the running time of the transport vehicle;(ii)the time spent in subsidiary work; and(iii)period of mere attendance at terminals of less than fifteen minutes.Explanation. - For the purposes of this sub-section-(a)"running time" in relation to a working day means the time from the moment a transport vehicle starts functioning at the beginning of the working day until the moment when the transport vehicle ceases to function at the end of the working day, excluding any time during which the running of the transport vehicle is interrupted for a period exceeding such duration as may be prescribed by the Central Government during which period the persons who drive, or perform any other work in connection with the transport vehicle are free to dispose of their time as they please or are engaged in subsidiary work;(b)"subsidiary work" means the work in connection with a transport vehicle, its passengers or its load which is done outside the running time of the transport vehicle, including in particular-(i)the work in connection with accounts, paying of cash, signing of registers, handover of service sheets, the checking of tickets and other similar work;(ii)taking over and garaging of the transport vehicles;(iii)travelling from the place where a person signs on to the place where he takes over the transport vehicle and from the place where he leaves the transport vehicle to the place where he signs off;(iv)work in connection with the upkeep and repair of the transport vehicle; and(v)the loading and unloading of the transport vehicle;(c)"period of mere attendance" means the period during which a person remains at his post solely in order to reply to possible calls or to resume action at the time fixed in the duty schedule.
