Section 17(2) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(2)Where an adolescent worker is required to work on any day of rest, he shall, at his option, be entitled to, twice his ordinary rate of wages in respect of the work done on the day of rest or his ordinary rate of wages for such day and avail himself of a substituted day of rest with his ordinary rate of wages on one of the three days immediately before or after the day on which he so worksExplanation. - For the purpose of this Act "wages" shall have the same meaning as in clause (vi) of section 2 of the Payment of Wages Act, 1935 (Central Act IV of 1936).
