Section 28(1) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996
(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.
