Section 9(3) in Telangana Shops and Establishments Act, 1988
(3)For the purpose of stock-taking and preparation of accounts, an employer may, with the previous intimation to the Inspector, require or allow any employee to work in a shop for not more than any six days in a year in excess of the period fixed in sub-section (1), on payment of over-time wages; so however, that the excess period shall not in aggregate, exceed twenty-four hours.
