Section 31 in The M.P. Motor Transport Workers Rules, 1963
31. Overtime.
- When any motor transport worker works for more than 8 hours on any day or more than 48 hours in any week in any case referred to in the second proviso to Section 13 he shall be entitled to the rate of wages in respect of overtime work at one and a half times the rates of his ordinary wages.Note. - Overtime work means any work in excess of 8 hours a day or 48 hours a week.
