Section 26(1) in The Rajasthan Minimum Wages Rules, 1959
(1)When a worker works in an employment for more than nine hours on any day or for more than forty-eight hours in any week he shall, in respect of over-time work, be entitled to wages-(a)[ in the case of employment in agriculture, at double the ordinary rate of wages.] [Substituted by the Amending Notification No. F. 1 (7)(9) Shram/66, dated 30-2-77, vide GSR 672, Published in Rajasthan Gazette, Part 4-C dated 5-1-78, Part 425.](b)in the case of any other scheduled employment, at double the ordinary rate of wages.Explanation. - The expression 'ordinary rate of wages' means the basic wage plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to the person employed, of food-grains and other articles as the person employed, is, for the time being entitled to but does not include a bonus.
