Section 31 in The Bihar Motor Transport Workers Rules, 1962
31. Overtime.
- When any motor transport worker works for more than 8 hours on any day or more than 48 hours in any week in any case referred to in the second proviso to Section 13, he shall be entitled to the rate of wages in respect of overtime work at 1½ times the rates of his ordinary wages subject to a maximum of one Half of his ordinary wages.Note. - Overtime work means any work in excess of 8 hours a day or 48 hours a week.
