Section 7(2) in The Tamil Nadu Catering Establishments Act, 1958
(2)No other employee shall be required or allowed to work in any catering establishment for more than nine hours in any day or for more than forty-eight hours in any week :Provided that subject to the payment of overtime wages, the total number of hours of work including overtime shall not exceed ten hours in any day and the total number of hours of overtime work shall not exceed [fifty-four hours] [Substituted for the words 'fifty hours' by section 7(1) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).] in any quarter.[Explanation I. [These Explanations were added by section 7(2) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).] - For the purposes of this sub-section, the expression "quarter" means a period of three consecutive months beginning on the 1st January, 1st April, 1st July or 1st October of every year.][Explanation II. [Substituted for 'entitled to wages at ttoice the ordinary rate of wages' by Tamil Nadu Act 29 of 1975.] - Where an employee is employed on a date other than the 1st January, 1st April, 1st July or 1st October, the number of hours of overtime work in any quarter shall not exceed the number which bears to fifty-tour the same proportion as the number of days during which the employee was employed in that quarter bears to the total number of days in the same quarter.][Explanation III. [The Explanation to section 8 was omitted by Tamil Nadu Act 29 of 1975.] - In calculating the number of hours of overtime work, any overtime work of half an hour or more shall be treated as one full hour's overtime work and any fraction of less than half an hour shall be omitted.]
