Section 24A(5) in The Rajasthan Minimum Wages Rules, 1959
(5)A notice of over-time work to be taken from the workers shall be affixed in the premises of the employment before the commencement of the work mentioning the names of the persons put on overtime work and the purpose and duration of such employment. A copy of such notice shall also be sent to the Inspector concerned within 24 hours of the start, of the work.]
