Factories Act, 1948
57. Night shifts
Where a worker in a factory works on a shift which extends
beyond midnight,-
(a) for the purposes of sections 52 and 53, a holiday for a
whole day shall mean in his case a period of 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 midnight shall be counted in the previous day.