Section 25 in The Kerala Minimum Wages Rules, 1958
25. Number of hours of work which shall constitute a normal working day for employment in Plantations.
(1)The number of hours which shall constitute a normal working day for employment in plantations shall be:(a)in the case of an adult, 9 hours;(b)in the case of an adolescent, 6 hours and 40 minutes:(c)in the case of a child 4 and half hours.(2)The period of work of an adult worker each day shall be so fixed that no period shall exceed five hours and that no worker shall work for more than five hours before he has had an interval for rest of at least half an hour.(3)The period of work of an adult worker shall be so arranged that inclusive of this intervals for rest under Sub-rule (2) they shall not spread over more than twelve hours including the time spent in waiting for work on any day.(4)The period of work of an adolescent each day shall be so fixed that no period shall exceed five hours and that no worker shall work for more than five hours before he has had an interval for rest of at least half an hour.(5)Nothing in this rule shall be deemed to affect the provisions of the factories Act, 1948 and the Plantations Labour Act, 1951.
