Section 21 in The Maharashtra Shops and Establishments Act, 1948
21. [Daily and weekly hours] [Substituted for the words 'Daily hours' by Maharashtra 64 of 1977, Section 7(b).] of work in residential hotels, restaurants and eating houses.
(1)[Subject to the other provisions of this Act] [Substituted for the portion beginning with the word 'Except' and ending with words and figures 'of Section 19' by Maharashtra 64 of 1977, Section 7(a)(i).], no employee shall be required or allowed to work in any residential hotel, restaurant or eating house for more than nine hours in any day [, and forty eight hours in any week] [Inserted by Maharashtra 64 of 1977, Section 7(a)(ii).].(2)On the days which may be notified under sub-section (3) of section 19 any employee may be required or allowed to work in a residential hotel, restaurant or eating house in excess of the period fixed under sub-section (1), if such excess period does not exceed three hours in any day.
