Section 23(2) in The Rajasthan Minimum Wages Rules, 1959
(2)Any such worker shall not be required or allowed to work in a scheduled employment or the rest day unless he has had or will have a substituted rest day for a whole day on one of the five days immediately before or after the rest day.Provided that no substitution shall be made which will result in the worker working for more than ten days consecutively without a rest day for a whole day.
