Section 17(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)Where an adult worker works for more than nine hours in any day or for more than forty-eight hours in any week or where he is required to work on any day of rest he shall be entitled to wages at twice his ordinal v rate of wages in respect of the overtime work; and in the case of work done on the date of rest, he shall at his option, be entitled to twice his ordinary rate of wages or his ordinary rate of wages for such day and to avail himself of a substituted day of rest With his ordinary rate of wages on one of the three days immediately before or after the day on which he so works.
