- [(1) When a worker works in any employment for more than 9 hours on any day or for more than 48 hours in any week he shall, in respect of the overtime work, be entitled to wages at double the ordinary rates of wages :Provided that for employment in any mica works, lac manufactory, tea plantation, extra wages for overtime at one and half time the ordinary rate of wages shall be payable to a worker working for more than 48 hours in any week:Provided further that nothing in this Rule shall be deemed to affect the provisions of the Factories Act, 1948.Explanation. - The expression "ordinary rate of wages" means the basic wages plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to the person employed of foodgrains and other articles as the person employed is for the time being entitled to but does not include a bonus:Provided also that-(i)the total number of over-time work shall not exceed 50 in any quarter;(ii)the spread over, inclusive of intervals for rest shall not exceed 12 hours on any day; and(iii)the total number of hours of work on any day shall not exceed 10.Explanation. - "Quarter" means a period of three consecutive months beginning from the 1st of January, the 1st of April, the 1st of July and the 1st of October.] [Substituted by G.S.R. 110 dated 24.7.1967.](2)A Register showing over-time payment shall be kept in Form IV.
