Section 234 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
234. Hours of work, intervals of rest and spread over etc.
(1)No building worker employed in building or other construction of work shall be required or allowed to work for more than 9 hours a day or 48 hours a week.(2)No building worker employed in building or other construction work shall be required or allowed to work continuously for more than 5 hours unless he has an interval of rest of not less than half-an-hour.(3)The working day of a building worker employed in building or other construction work shall be so arranged that inclusive of all the intervals of rest, if any, shall not spread over more than 12 hours on any day.(4)When a building worker works in any building or other construction work for more than 9 hours on any day or for more than 48 hours in any week, he shall, in respect of overtime work, be entitled to wages at double the ordinary rate of wages.
