Section 21 in The M.P. Shops and Establishments Rules, 1959
21. Overtime.
(1)For purpose of clause (c) of the Explanation to Section 55 of the Act, the expression "limit of hours of work" in the case of employees in any other establishment shall mean nine hours on any day and 48 hours in any week.(2)The employer shall maintain an account of overtime work taken from the employees from day to day and payments for such overtime in the register in Form N.
