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Judgment
Somasundaram, J.—The main contention of the learned Advocate for the petitioner is that the words ""subject to the provisions of this Act
in Section 9 must be read with Section 7 of the Act and therefore if the workman works for the extra period of 15 minutes mentioned in Section 7,
no extra wages need be paid. I am unable to agree with this contention. Section 7 deals only with the time to be taken for serving a waiting
customer, if he happens to come to the shop at about the closing time allowed by law. It is an indulgence granted for the advantage of the
employer. But Section 9 deals with extra wages to be paid to the workmen when they work for more than 8 hours a day. Undoubtedly for the 15
minutes allowed to the employer to serve a waiting customer if the workman works and if it is beyond the 8 hours of his work then he is certainly
entitled to extra wages for that brief period of 15 minutes. Failure to pay for this extra period constitutes an offence. The conviction is therefore
correct and the fine is not excessive. The petition is dismissed.