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State of Maharashtra - Section

Section 96 in Maharashtra Factories Rules, 1963

96. Overtime slips.

- Any work done by a worker beyond the normal specified period of work shall be entered in the overtime slips in duplicate indicating therein the actual period of overtime worked by him. A copy of such overtime slip duly signed by the manager or by a person duly authorised by him in that behalf, shall be given to the worker immediately after completion of the overtime work:Provided that if the Chief Inspector is satisfied that because of the nature of work carried out in the factory, it is not possible to issue daily slips to the workers, he may permit issue of weekly slips.