Section 9 in Telangana Shops and Establishments Act, 1988
9. Daily and weekly hours of work in shops.
(1)Subject to other provisions of this Act, no employee in any shop shall be required or allowed to work therein for more than eight hours in any day and forty-eight hours in any week.(2)Any employee may be required or allowed to work in a shop for any period in excess of the limit fixed under subsection (1) on payment of over-time wages, subject to a maximum period of six hours in a week.(3)For the purpose of stock-taking and preparation of accounts, an employer may, with the previous intimation to the Inspector, require or allow any employee to work in a shop for not more than any six days in a year in excess of the period fixed in sub-section (1), on payment of over-time wages; so however, that the excess period shall not in aggregate, exceed twenty-four hours.
