Section 38 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
38. Payment of wages to a home-worker.
- Where raw materials are supplied to a home-worker at his residence, the wages due to him shall be paid either at his residence or at a place from where the raw materials are supplied to him and where the beedis are handed over to him :Provided that, an Inspector may, if he considers it expedient so to do in the circumstances of any cases, specify in respect of any home-workers any other place or places at which wages shall be paid.
