Section 25 in The Minimum Wages (Madhya Pradesh) Rules, 1958
25. Number of hours of work which shall constitute a normal working day.
(1)The number of hours which shall constitute a normal working day shall be -[x x x] [Omitted by Notification No. 2125-8576-XVI, dated 3-4-1967.](a)in the case of an adult.......9 hours(b)in the case of a child.......4 ½ hours.(2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, it shall not spread over more than twelve hours on any day or such longer period as the Government may notify by general or special order.(3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult or a child by a Medical Officer not below the rank of Sub-Assistant Surgeon of the dispensaries and hospitals run by the Government.(4)The provisions of sub-rules (1) to (3) shall, in the case of workers in agricultural employment, be subject to such modifications as may, from time to time, be notified by the Government.(5)No child shall be employed or permitted to work for more than 4 ½ hours on any day.(6)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 [or the Madhya Pradesh Shops and Establishments Act, 1958.] [Inserted by Notification No, 5058-4026-XVI, dated 10-9-1970.]
