Section 27 in The Minimum Wages (Madhya Pradesh) Rules, 1958
27. [ Extra wages for overtime. [Substituted by Notification No. 5058-4026-XVI, dated 10-9-1970.]
(1)When a worker works any day in any employment for more than the number of hours of work constituting a normal working day as prescribed under Rule 25, subject to modifications, if any, under sub-rule (4) thereof; or for more than 48 hours in a week he shall in respect of the overtime work, be entitled to wages-(a)in the case of employment in the agriculture, at one and a half time the ordinary rates of wages;(b)in the case of any other scheduled employment at double the ordinary rates of wages.Explanation. - The expression "ordinary rates of wages" means the basic wage plus such allowances including the cash equivalent of the advantages occurring through the concessional sale to the person employed of food grains and other articles as the person employed is for the time being entitled to but does not include a bonus.](2)A register showing over-time payment shall be kept in Form IV.(3)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948.
