Section 17 in The Bombay Shops and Establishments Act, 1948
17. Spread-over in commercial establishments.
- The spread-over of an employee in a commercial establishment shall not exceed eleven hours in any day:Provided that the [State] [Section 15 was substituted for the original by Bombay 28 of 1952, section 7.] Government may increase the spread-over period subject to such conditions as it may impose either generally or in the case of a particular commercial establishment or a class or classes of commercial establishments.
