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State of Uttar Pradesh - Section

Section 51 in The U.P. Habitual Offenders' Restriction Rules, 1957

51.

No settler shall be compelled to work for longer hours than the following :
Adults (16 years or over) ... 54 hours per week.
Juveniles (12-15) ... 28 hours per week:
Provided that the time occupied in attending school or physical exercises shall be regarded as labour for the purpose of this rule.