Section 11 in The M.P. Shops and Establishments Act, 1958
11. Hours of work in shops and commercial establishments.
- [(1) (a) No employee in any shop or commercial establishment shall be required or allowed to work for more than 48 hours in a week.(b)Subject to clause (a) no employee shall be required to work :-(1)in any shop, for more than nine hours on any day;(ii)in any commercial establishment, for more than ten hours on any day.](2)Any employee may be required or allowed to work in a shop or commercial establishment for any period in excess of the limit fixed under sub-section (1) if such period does not exceed [six] [Substituted by M.P. Act No. 10 of 1982.] hours in any week.(3)On not more than six days in a year, which the Government may fix by rules made in this behalf, for purposes of making of accounts, stock-taking, settlements or other prescribed occasions, any employee may be required or allowed to work in a shop or commercial establishment in excess of the period fixed under sub-section (1), if such excess period does not exceed twenty-four hours.
