Section 6 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
6. Hours of work and overtime.
(1)No employer shall require or allow any employee to work on any day for more than-(a)five hours in the case of a child,(b)six hours in the case of a young person, and(c)eight hours in the case of any other employee :Provided that any employee, not being a young person or a child, may be required or allowed to work longer than the aforesaid hours of work, so however, that the total number of hours of work including overtime does not exceed ten on any one day except on a day of stock-taking or making of accounts :Provided further that the total number of hours of overtime work shall not exceed [one hundred and twenty five] [Substituted 'fifty' by U.P. Act No. 29 of 2018, dated 3.5.2018.] in any quarter.Explanation. - "Quarter" means a period of three consecutive months beginning on the 1st of January, the 1st of April, the 1st of July or the 1st of October.(2)An employee, who has worked in excess of the hours of work fixed under clause (c) of sub-section (1), shall be paid by his employer wages at twice the ordinary rate, for every hour of such overtime work.Explanation 1. - For the purposes of this sub-section "ordinary rate" means the basic wages plus such allowances, including the each equivalent to the advantage accruing through the concessional sale to employees of foodings and other articles, as the employee is for the time being entitled to, but does not include bonus.Explanation 2. - In calculating the wages payable to an employee overtime work, a day shall be reckoned as consisting of eight working hours.
