Section 11(4) in The Tamil Nadu Catering Establishments Act, 1958
(4)[ (a) Notwithstanding anything contained in sub-section (2), any employee may be required by the employer to work on any holiday allowed under that subsection, if the employer has not less than twenty-four hours before such holiday,-] [Substituted for Tamil Nadu Act 42 of 1961.](i)served in the prescribed manner on the employee a notice in writing requiring him to work as aforesaid; and(ii)sent to the Inspector and exhibited in the premises of the catering establishment a copy of such notice.(b)[ Where an employee works on any holiday allowed under sub-section (2), he shall, at his option, be entitled to- [Substituted by Tamil Nadu Act 29 of 1975.](i)twice the wages for such day, or(ii)wages for such day and to avail himself of a substituted holiday with wages on one of the three days immediately before or after the day on which he so works.]
