Section 16 in The M.P. Shops and Establishments Act, 1958
16. [ Hours of work in residential hotels, restaurants and eating-houses. [Substituted by M.P. Act No. 10 of 1982.]
(1)No employee in any residential hotel, restaurant or eating-house shall be required or allowed to work for more than forty eight hours in a week and nine hours in a day.(2)Any employee may be required or allowed to work in a residential hotel, or restaurant or eating-house for any period in excess of the limit fixed under sub-section (1) if such additional period docs not exceed six hours in any week.(3)Notwithstanding anything contained in sub-sections (1) and (2), an employee may be required or allowed to work in a residential hotel, restaurant or eating-house on the day which may be notified under sub-section (3) or Section 14 in excess of the period fixed under sub-section (1) if such additional period does not exceed three hours on any day.] [Substituted by M.P. Act No. 19 of 1967.]
