Section 235(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(2)No building worker employed in building or other construction work shall be required or allowed to work on a rest day unless he already had or will have a substituted rest day for a whole day on one of the five days immediately before or after such rest day:Provided that no substitution shall be made which results in a building worker working for more than ten days consecutively without a rest day for a whole day.
