(1)No person shall cause or allow any person who is employed by him for the purpose of driving a transport vehicle or who is subject to his control for such purpose to work-(a)for more than five hours before he has had an interval of rest of at least half an hour; or(b)for more than [eight hours] [Substituted by section 35, Act 56 of 1969, for 'nine hours' (w.e.f. 2-3-1970).] in one day; or(c)for more than [forty-eight hours] [Substituted by section 35, Act 56 of 1969, for 'fifty four hours' (w.e.f. 2-3-1970).] in the week.
