Section 7(2) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(2)On occasions of seasonal or exceptional pressure of work, a person employed in an establishment may be employed about the business of the establishment in excess of the working hours specified in sub-section (1):Provided that-(a)the total number of overtime hours worked by an employee does not exceed fifty within a period of anyone quarter; and(b)the persons employed overtime shall be paid remuneration at twice the rate of his normal wages calculated by the hour.Explanation. - For the purposes of clause (b) of the proviso to this sub-section and of sections 10 and 12, "normal wages" means basic wages plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to workers of food-grains and other articles as any worker is for the time being entitled to, but does not include bonus.
