Section 23(1) in The Kerala Minimum Wages Rules, 1958
(1)Unless otherwise permitted by the Government, no worker shall be required or allowed to work in Scheduled employment, on the first day of the week (hereinafter referred to as the said day) except when he was or will have a holiday for the whole day on one of the three days immediately before or after the said day. Every worker who shall be required or allowed to work in a scheduled employment on the said day shall be paid wages equal to his average daily wages during the week he has last worked:Provided that the weekly holiday may be substituted by another day:Provided further that no substitution shall be made which will result in any worker working for more than ten days consecutively without a holiday for a whole day.
