78B. Cash equivalent of concessional sale of food grains allowed for overtime work.
- For the purposes of computing cash equivalent to the advantage accruing through the concessional sale to a worker of food grains and other articles, the difference between the value of the foodgrains and other articles at the average rates prevailing during the wage period in the nearest market, in which such worker worked overtime and value of foodgrains and articles supplied at concessional rates shall be calculated and allowed for the number of overtime hours during which he worked overtime.Note. - This Rule shall not apply to any Railway Factory, whose alternative method of computation has been approved by the State Government.
