Section 16(2) in Andhra Pradesh Shops and Establishments Act, 1988
(2)[ Any employee may be required or allowed to work in an establishment for any period in excess of the limit fixed under sub-section (1), on payment of overtime wages, subject to the following limitations :(i)The total number of hours of work (including overtime), in any day shall not exceed twelve;(ii)The spread over, inclusive of intervals of rest, shall not exceed thirteen hours in any one day;(iii)The total number of hours of work in any week, including overtime, shall not exceed sixty two;(iv)No employee shall be allowed to work overtime, for more than seven days at a stretch and the total number of hours of overtime work in any month shall not exceed fifty hours.Explanation. - For the purpose of this sub-section 'Month' means Calendar month] [Substituted by Act No.36 of 2018, dated 14.11.2018.]
