Section 30(1) in The Punjab Motor Transport Workers Rules, 1963
(1)Every employer shall display, on or before the end of the month in which holidays are lost, a notice in respect of workers allowing compensatory holidays during the same month or the immediately following two months and of the date thereon, at the place at which the notice of hours of work prescribed under section 18 is displayed. Any subsequent change in the notice in respect of any compensatory holidays shall be made not less than three days in advance of the date of that holiday.
