Section 26 in The Minimum Wages (Madhya Pradesh) Rules, 1958
26. Night shifts.
- Where a worker in a scheduled employment works on a shift which extends beyond midnight-(a)a holiday for the whole day for the purposes of Rule 23 shall in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and(b)the following day in such case shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours after midnight during which such worker was engaged in work shall be counted towards the previous day.
