Section 12 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
12. Daily and weekly hours of work in establishment and interval for rest.
- Subject to the other provisions of this Act, no adult worker shall be required or allowed to work in any establishment for more than nine hours in any day and forty-eight hours in any week. No adult worker shall be asked to work continuously for more than five hours unless he has been given a break of not less than half an hour:Provided that, the working hours or weekly holiday may be relaxed in case of work of urgent nature with the previous permission of the Facilitator.
