Section 29 in The Rajasthan Distilleries Rules, 1977
29. Holidays.
- The holidays allowed to officer-in-charge and clerks at distilleries shall be the same as fixed for the distiller for his staff under the Negotiable Instruments Act.In case, the excise staff stationed at a distillery is required to attend the distillery on any of the above mentioned holidays, or after working hours of the distillery the distiller shall be required to pay to Government overtime fee according to the scale as is payable to their on staff of the status of Excise Department Staff posted at the distillery.The overtime fee so realized, shall be credited to Government and shall be paid to the Excise Staff according to the financial rules of the State Government.
