Section 63 in The Maharashtra Shops and Establishments Act, 1948
63. Wages for overtime work.
- [Where an employee in any establishment to which this Act applies is required to work in excess of the limit of hours of work, he shall be entitled, in respect of the overtime work, wages at the rate of twice his ordinary rate of wages.] [Substituted for the portion beginning with the brackets, figures and words '(1) where an employee' and ending with the words 'twice his ordinary rate of wages' by Maharashtra 64 of 1977, Section 22.]Explanation. - For the purposes of this section the expression "limit of hours of work" shall mean-(a)in the case of employees in shops and commercial establishments, nine' hours in 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 or entertainment, nine hours in any day; and(c)in the case of employees in any other establishment, such hours as maybe prescribed.[Provided that, the maximum limit for working overtime shall not exceed three hours and the employer may, for the purpose of the work beyond the said overtime hours, engage additional numbers of employees.] [Inserted by Maharashtra 34 of 2005.]
