Section 28 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
28. Fixing hours for normal working day, etc.
(1)The appropriate Government may, by rules,-(a)fix the number of hours of work which shall constitute a normal working day for a building worker, inclusive of one or more specified intervals;(b)provide for a day of rest in every period of seven days which shall be allowed to all building workers and for the payment of remuneration in respect of such days of rest;(c)provide for payment of work on a day of rest at a rate not less than the overtime rate specified in section 29.(2)The provisions of sub- section (1) shall, in relation to the following classes of building workers, apply only to such extent, and subject to such conditions, as may be prescribed, namely:-(a)persons engaged on urgent work, or in any emergency which could not have been foreseen or prevented;(b)persons engaged in a work in the nature of preparatory or complementary work which must necessarily be carried on outside the normal hours of work laid down in the rules;(c)persons engaged in any work which for technical reasons has to be completed before the day is over;(d)persons engaged in a work which could not be carried on except at times dependant on the irregular action of natural forces.
