Section 237(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)The provisions of this Chapter shall apply to the classes of building workers specified under clauses (a) to (d) of sub-section (2) of section 28, of the Act subject to the following, namely:-(a)no building worker employed in building or other construction work shall be required or allowed to work continuously for more than fifteen hours a day inclusive of intervals of rest or sixty hours in a week:Provided that intervals of rest not less than half-an hour are given after every five hours of continuous work as laid down in sub-rule (2) of rule 23;(b)no building worker employed in building and other construction work shall be required or allowed to work for more than fourteen consecutive days unless a rest of twenty-four hours is given for rest to such worker.
