Section 076 in The Maharashtra Shops and Establishments Act, 1948
076.
| Sections 13, 14, 15, 18 and 33(3)subject to the following terms and conditions, namely:–(1)The exemption shall only be fora year in the first instance and only after observing whether andhow the conditions are fulfilled, the said exemption may beconsidered for continuation.(2)Unconditional exemption foropening and closing hours of Establishment.(3)No employee shall required toallow to work in any establishment for more than 9 hours in anyday and 48 hours be in any week.(4)Overtime as prescribed inSection 63 of the said Act, will be paid for work in excess oflimit of hours of work.(5)Each employee will be giveninterval for a rest for half an hour after continuous working of
