Section 13 in The Delhi Shops and Establishments Act, 1954
13. Employment of young persons-Hours of work.
(1)No young person shall be required or allowed to work about the business of an establishment for more than six hours a day.(2)No young person shall be employed continuously for more than three and a half hours without an interval of at least half an hour for rest or meals and the spread over shall not exceed eight hours on any day.
