Section 20 in The Rajasthan Minimum Wages Rules, 1959
20. [ Mode of computation of the cash value or wages. [Renumbered & Inserted by Notfication No. F. 1(7)(9) L& E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C, Extra-ordinary, dated 14-8-1967.]
(1)The retail prices at the nearest market shall be taken into account in computing the cash value of wages paid in kind and of essential commodities supplied at concession rates. This computation shall be in accordance with such directions, as may be issued by the State Government from time to time.(2)The cash value of concessions in respect of supplies of essential commodities at concessional rates to workmen working in scheduled employment in respect of which rates of wages have been fixed under the Act, shall be equal to the difference between the retail price of such commodities at the nearest market and the price charged by the employer to such workmen.]
