Section 15 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
15. Payment of wages for overtime.
- Where a worker is required to work in a shop or establishment beyond nine hours a day or forty-eight hours a week, he shall be entitled, in respect of the overtime work, wages at the rate of twice his ordinary rate of wages. The total number of overtime hours shall not exceed one hundred and twenty-five hours in a period of three months.
