Section 5(2) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
(2)Where a worker works on any holiday allowed under section 3, he shall, at his option, be entitled to -(a)twice his average daily wage for that day, or(b)his average daily wage for that day and a substituted holiday with his average daily wage on any other day within ninety days from the day on which he so works.Explanation. - For the purposes of this section, the average daily wage of a worker shall be computed on the basis of his total full time wages during the preceding three calendar months exclusive of any over-time wage, if any :Provided that the average daily wage of a worker who is paid wages by the day or at piece rate shall be computed on the basis of his wages for the days on which he actually worked during the month immediately preceding such holiday or leave.
