Section 10 in The Kerala Headload Workers Act, 1978
10. Wages for work between 7 p.m. and 7 a.m.-
Where a headload worker is required by an employer to work at any time between 7 p.m. and 7 a.m he shall be paid for such work one and a half times the wages payable to him under section 9:Provided that nothing in this section shall apply to headload workers working in bus stands, boat jetties, landing places of country crafts and such other places as may be specified by the Government in this behalf.
