Section 15 in The Bombay Shops and Establishments Act, 1948
15. [ Interval for rest. [Section 15 was substituted for the original by Bombay 28 of 1952, section 7.]
- [(1) The period of work of an employee in a shop or commercial establishment of each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had [an interval for rest of at least-](i)half an hour, if he is employed in a commercial establishment engaged in any manufacturing process, and(ii)one hour in any other case, subject, however, to the provisions of subsection (2)].(2)[ In the case of employees other than those employed in a commercial establishment engaged in any manufacturing process, the State Government, on an application made in that behalf by the employees concerned, may permit the reduction of the interval for rest to half an hour.] [Section 15 was substituted for the original by Bombay 28 of 1952, section 7.]
