Section 28(1) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(1)The appropriate Government may, by rules,-(a)fix the number of hours of work which shall constitute a normal working day for a building worker, inclusive of one or more specified intervals;(b)provide for a day of rest in every period of seven days which shall be allowed to all building workers and for the payment of remuneration in respect of such days of rest;(c)provide for payment of work on a day of rest at a rate not less than the overtime rate specified in section 29.
