Section 23(2) in The Kerala Minimum Wages Rules, 1958
(2)Where in accordance with the provision of Sub-rule (I), any worker works on the said and has had a holiday on one of the three days immediately preceding it. the said day shall, for the purpose of calculating his weekly hours of work, be included in the preceding week.Explanation. - For the purposes of this rule week shall mean a period of seven days beginning at mid-night on Saturday night.
