Central Government Act
Section 30(1) in The Mines Act, 1952
(1) Hours of work above ground. No adult employed above ground in a mine shall be required or allowed to work for more than forty- eight hours in any week or for more than nine hours in any day: 1[ Provided that, subject to the previous approval of the Chief Inspector, the daily maximum hours specified in this sub- section may be exceeded in order to facilitate the change of shifts.]