Section 25(2) in The Punjab Minimum Wages Rules, 1950
(2)In cases not covered by sub-rule (1) when a worker works in an employment for more than the number of hours of work constituting a normal working day prescribed in rule 24, [or for more than 48 hours] [Inserted, vide Punjab Government Notification No. 307/C.A.11/48/S.30/Amd.(2)/62, dated 14.12.1962.] a week, he shall in respect of overtime work be entitled to wages at [double the ordinary rate of wages] [Words 'at double the ordinary rate of wages' added, vide Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.]. [-] [Clauses (a), (b) and (c) omitted by Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.] :Provided that the Government on receipt of representations in respect of any scheduled employment or class or classes of employees in such employment, may after inviting public comments notify any other rate of payment of extra wages for overtime in respect of any scheduled employment or class or classes of employees in such employment.Explanation. - The expression "ordinary rate of wages" means the basic wage plus such allowances including the cash equivalent of the advantage accruing through the concessional sale to the person employed of foodgrains and other articles as the person employed is for the time being entitled to but does not include a bonus.
