Section 15 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
15. Wages for overtime.
- Where a worker in any establishment is required to work beyond nine hours a day or forty-eight hours a week, he shall be entitled, in respect of the overtime work, wages at the rate of twice his ordinary rate of wages. The total number of overtime hours shall not exceed one hundred and twenty-five hours in a period of three months.
