Section 37(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)Where any beedi or cigar is rejected as sub-standard or chhat or otherwise on any ground other than the ground of wilful negligence of the worker shall be paid wages for beedis or cigars so rejected at one-half of the rate at which wages are payable to him for the beedis or cigars, or both, which have not been so rejected.
