Section 24(2) in The Punjab Minimum Wages Rules, 1950
(2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, it shall not spread over more than [10½]hours on any day.] [Substituted by Government of Punjab Notification No. GSR 130/C.A.11/48/S.30/Amd.(6)/79, dated 3.9.1979.][The period of work on any day, in a scheduled employment, shall be so fixed that no continuous period of work shall exceed five hours and that no worker shall be required or allowed to work for more than five hours unless he has/had an interval for rest for at least half an hour on the expiry of the said four hours] [Inserted, vide Government Notification No. 4950/4154-C-LP- 54/29497, dated 22.5.1954.] :[Provided that where the spread over under any other law is not more than twelve hours, the provisions regarding lesser spread over shall be applicable.] [Proviso to sub-rule inserted by Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.][(2-A) Working hours including overtime shall not exceed 10 hours in a day or 60 hours in a week, provided that the total overtime shall not exceed 50 hours in a period of three months.] [Inserted, vide Punjab Government Notification No. 7796-4880-C-Lab-57/62032, dated 13/18.7.1957.]
