Section 32 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
32. Working Hour.
(1)No operations in a plant requiring the presence of any officer of the State Government shall be made on Sundays and public holidays under the Negotiable Instruments Act, 1881 (26 of 1881)(2)The manufacturer shall so arrange operations of his plant that officers of the State Government shall not ordinarily be on duty for more than eight hours on any working day.(3)If the manufacturer requires any officer of the State Government to be on duty at the plant on any Sunday or public holiday mentioned in subrule (1), or for more than eight hours on any working day mentioned in sub-rule(2), he shall give in writing at least twenty four hours notice to this effect to the Excise Officer-in-Charge of the plant, stating clearly the work to be done and the approximate time the work is likely to continue. The ACE/SE (Assistant Commissioner of Excise/Superintendent of Excise) of the district may allow it in the interest of revenue.Provided that no officer of the State Government shall be required to be on duty in a plant on the following days, except under special circumstances and with the approval of the Superintendent of Excise -(i)Republic Day;(ii)Independence Day;(iii)Mahatma Gandhi's Birthday;(4)An officer of the State Government can also work in a plant-(a)on Sunday or more than eight hours any working day mentioned under sub-rule (3), or(b)on holiday mentioned under the proviso of sub-rule(3), shall be entitled to overtime fee at such rate as may be fixed by the Excise Commissioner and the amount payable as overtime fee shall be recovered from the manufacturer by the State Government.
