Section 236 in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
236. Night shifts.
- Where a building worker employed in building or other construction work works on a shift which extends beyond midnight, -(a)a rest day for the purposes of rule 235 shall mean a period of twenty- four consecutive hours beginning from the time when such shifts ends;(b)the hours after midnight during which such building worker has worked shall be counted towards the previous day; and(c)the following day shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends.
