Section 4 in The Orissa Compulsory Labour Rules, 1948
4.
(i)The periods of work of all able-bodied persons whose services may be requisitioned under Section 4 of the Act during each day shall be such that they shall not ordinarily exceed eight hours and there shall be an interval for rest and refreshment of at least half an hour with the said periods. Adequate supply of drinking water shall be provided during the periods of duty.(ii)Payment of wages of such persons shall be made in cash for the work done during each day whether during day time or night time at the end of the said day or on the day next following, as the case may be :Provided that when there is grave emergency the said period of work may be extended if considered necessary by the officer-in-charge of the embankment or when the officer-in-charge is absent by the officer immediately in charge of the work.
