Section 31 in Andhra Pradesh Motor Transport Workers Rules, 1963
31. Overtime.
- When any motor transport worker works for more than eight hours in any day or more than forty-eight 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 such overtime work at one and half times the rates of his ordinary wages subject to a maximum of one half of his ordinary wages.Note:- Overtime work means any work in excess of eight hours a day or forty-eight hours a week.
