Section 25 in The Rajasthan Minimum Wages Rules, 1959
25. Night shift.
(1)Where a worker in a scheduled employment works on a shift which extends beyond mid-night -(a)for the purpose of rule 23, a holiday for the whole day shall mean in his case period of a twenty four consecutive hours beginning when his shift ends;(b)the following day for him shall be deemed to be the period of twenty four hours beginning when such shift ends, and the hours he has worked after mid-night shall be counted towards the previous duty.(2)X X X(3)[ X X X [Substituted & Inserted vide notification No. F. 1 (7)(9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette Part 4-C, Extra-ordinary dated 14-8-1967.](4)[ X X X [Substituted & Inserted vide notification No. F. 1 (7)(9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C, Extra-ordinary dated 14-8-1967.](5)X XX(6)[ X X X [Substituted & Inserted vide notification No. F. 1 (7)(9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C, Extra-ordinary dated 14-8-1967.]
