Section 48 in Jammu and Kashmir Shops and Establishments Act, 1966
48. Wages for overtime work
Where an employee in any establishment is required to work in excess of the limits of hours of work, he shall be entitled, in respect of the overtime work, to wages at the rate of twice his ordinary rate of wages.Explanation. For the purposes of this section of the expression "limit of hours of work" shall mean(a)in the case of employees in shops and commercial establishments, nine hours on any day and forty-eight hours in any week;(b)in the case of employees in residential hotels, restaurants, eating houses, theatres or other places of public amusement at entertainment, nine hours on any day; and(c)in the case of employees in any other establishment, such number of hours as may be prescribed.
