Section 38 in West Bengal Shops and Establishments Rules, 1964
38. Notice of overtime.
A shop-keeper or an employer shall give notice in Form T of his intention to require a person employed to work overtime on any day at least 24 hours before such day(a)where the shop or establishment concerned is situated within Calcutta, to the Chief Inspector, and(b)where it is situated in any other area, to the Inspector having jurisdiction over such other area :Provided that if owing to urgency of business, it is not possible for the employer in any establishment to give such advance notice, the employer shall post the notice within 24 hours of the completion of overtime work by the person employed concerned.
