Section 28 in Occupational Safety, Health and Working Conditions Code, 2020
28. Night shifts.
- Where a worker in an establishment works on a shift which extends beyond midnight,-(a)for the purposes of section 26, a weekly holiday for a whole day shall mean in his case a period of twenty-four consecutive hours beginning when his shift ends;(b)the following day for him shall be deemed to be the period of twenty-four hours beginning when such shift ends, and the hours he has worked after midnight shall be counted in the previous day.
