Section 5(2) in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
(2)Where an employee works on any holiday allowed under section 3, he shall, at his option, be entitled to-(a)twice the wages; or(b)wages for such day and to avail himself of a substituted holiday with wages [on one of the three days immediately before or after the day on which he so works.] [Substituted by Madras Industrial Establishments (National and Festival Holidays) Amendment Act, 1964 (Tamil Nadu Act 17 of 1964).]
