(i)[ The total daily hours of work shall not exceed 10 with a spreadover of 12 hours except in an emergency when it is necessary to employ a shift worker for more than 8 hours in any day to enable him to work the whole or part of the subsequent shift. In no case shall the worker be employed for more than 16 hours in a period of 24 hours from the commencement of work and the total number of hours of overtime shall also not exceed 50 in any quarter: [Substituted by Notification No. 3791 (V)/XXXVI/5-2092-(TD)-71, dated 19-3-1976, published in U.P. Gazette, Part I-ka, dated 27-3-1976, pp. 837-839.]
