Section 55 in The M.P. Shops and Establishments Act, 1958
55. Wages for overtime work.
- Where an employee in any establishment is required to work in excess of the limit of hours of work, he shall be entitled, in respect of the overtime work, to wages at the rate of twice his ordinary rate of wages.[Explanation [Substituted by M.P. Act No. 19 of 1967.] :- For the purposes of this section, "limit of hours of work" shall mean :-(a)in respect of establishment to which Section 11, 16 or 21 apply, the limits prescribed in the respective sections; and(b)in respect of other establishments, such number of hours of work as may be prescribed.]
