Section 29(2) in The Bihar Motor Transport Workers Rules, 1962
(2)No motor transport worker shall be required or allowed to work on day of rest fixed for him (hereinafter referred to as the said day), unless-(a)he has or will have a holiday for a whole day (hereinafter called the substituted day) on one of the three days immediately before or after the said day, and(b)the employer has before said day or substituted day whichever is earlier:-(i)delivered a notice at the office of the Inspector of his intention to require the worker to work on the said day and the day which is to be substituted; and(ii)displayed a notice to that effect at the premises.
