Section 26(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)No worker shall be allowed to work in an establishment for more than six days in any one week:Provided that in any motor transport undertaking, an employer may, in order to prevent any dislocation of a motor transport service, require a worker to work on any day of weekly holiday which is not a holiday so arranged that the worker does not work for more than ten days consecutively without a holiday for a whole day intervening.
