Section 23(4) in The Rajasthan Minimum Wages Rules, 1959
(4)A worker shall be granted for the rest day wages calculated at the rate applicable to the next preceding day and in case he works on the rest day and has been given a substituted rest day, he shall be paid wages for the rest day on which he worked, at the overtime rate and wages or the substituted rest day at the rate applicable to the next preceding day:Provided that where the minimum daily rate of wages of the worker, as notified under the Act has been worked out by dividing the minimum monthly rate of wages by twenty six or where the actual daily rate of wages of the worker has been worked out by dividing the monthly rate of wages by twenty-six and such actual daily rate of wages of the worker is not less than the notified minimum daily rate of wages of the worker, no wages for the rest day shall be payable, and in case the worker works on the rest day and has been given a substituted rest day, he shall be paid only for the rest day on which he worked an amount equal to the wages payable to him at the overtime rate:Provided further that in the case of a worker governed by a piece-rate scheme, the wages for the rest day, or as the case may be, for the rest day and the substituted rest day, shall be such, as the State Government may from time to time, specify in this behalf having regard to the minimum rates of wages fixed under the Act in respect of the scheduled employment.Explanation. - In this sub-rule, "next preceding day" means the last day on which the worker has worked, which precedes the rest day or the substituted rest day, as the case may be; and where the substituted rest day falls on a day immediately after the rest day, the next preceding day means the last day on which the worker has worked, which precedes the rest day.
