The Motor Vehicles Act, 1988
91.
Restriction of hours of work of drivers.
- 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--
- for more
than five hours before he has had an interval of rest of at least half an
hour; or
- for more than
eight hours in one day; or
- for more than
forty-eight hours in any week.
- A State
Government may, by notification in the Official
Gazette, grant such exemptions from the provisions of sub-section (1) as
it thinks fit, to meet cases of emergency or of delays by reason of
circumstances which could not be foreseen.
- A State
Government or, if authorised in this behalf by the State Government by rules
made under section 96 the State or aRegional Transport Authority may
require persons employing any person whose work is subject to any of the
provisions of sub-section (1) to fix beforehand the hours of work of such
persons so as to conform to those provisions, and may provide for the
recording of the hours so fixed.
- No person
shall work or shall cause or allow any other person to work outside the
hours fixed or recorded for the work of such persons
under sub-section (3).
- A State
Government may prescribe the circumstances under which
and the period during which the driver of a vehicle although not engaged in
work is required to remain on or near the vehicle may be deemed to
be an interval for rest within the meaning of sub-section (1).
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