Section 7(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)On occasions of seasonal or exceptional pressure of work a person employed in an establishment may be employed about the business of the establishment in excess of the working hours specified in sub-section (1) :Provided that -(a)the total number of overtime hours worked by an employee does not exceed fifty within a period of [any one quarter] [Substituted for the words 'three months' by Punjab Act No. 1 of 1964 section 5.]; and(b)the person employed overtime shall be paid remuneration at twice the rate of his normal wages calculated by the hour.Explanation. - "Normal Wages" for the purposes of proviso (b) means basic wages plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to workers of food grains and other articles as the worker is for the time being entitled to, but does not include bonus.
