Section 24 in The Rajasthan Minimum Wages Rules, 1959
24. [ Number of hours of work that shall constitute a working day. [Substituted, by notification No. F. (7)(9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C, Extra-ordinary dated 14-8-1967.]
(1)The number of hours of work constituting a normal working day shall-(a)in the case of an adult worker, be nine hours, inclusive of interval for rest as specified in sub-rule (2);(b)in the case of child be 4-½ hours;(c)in the case of an adolescent, be 9 hours or 4-½ hours as the case may be, according as the adolescent may be certified to work as an adult or child by a registered medical practitioner approved by the State Government.(2)The period of work of an adult worker each day shall be so fixed that no period shall exceed five hours, and that no worker shall work for more than five hours before he has had an interval for rest of at least half an hour.(3)The periods of work of an adult worker shall be so arranged that inclusive of his intervals for rest under sub-rule (2), they shall not spread over more than ten and a half hours in any day ;Provided that the Inspector may, for reasons to be specified in writing increase the hours spread over to twelve hours.(4)No woman shall be employed or permitted to work beyond 6.00 p.m. and earlier than 6.00 a.m. during 1st September to the end of February or beyond 7.00 p.m. and earlier than 7 a.m. from the 1st March to 31st August.(5)The provisions of sub-rules (1) to (4) shall in the case of workmen in agricultural employment be subject to such modifications, as may, from time to time, be notified by the State Government.
