Section 28(2) in The Kerala Minimum Wages Rules, 1958
(2)A register showing overtime payments shall be kept in Form V [by every employer in any scheduled employment other than the Employment in agriculture] [Added by Notification dated 8-12-1959.]. Overtime work shall be entered up in the register before the expiry of 24 hours from the commencement of such work;[x X x] [Omitted by SRO No. 299/65 dated 17-9-1964.]
