Section 8 in The Tamil Nadu Catering Establishments Act, 1958
8. Extra wages for overtime work.
- Where an employee works in any catering establishment for more than nine hours in any day or for more than forty-eight hours in any week, he shall, in respect of such overtime work, be [entitled to twice the wages] [Substituted for 'entitled to wages at twice the ordinary rate of wages' by Tamil Nadu Act 29 of 1975.].[* * *] [The Explanation to section 8 was omitted by Tamil Nadu Act 29 of 1975.]
