Section 16(2) in Karnataka Shops and Commercial Establishments Act, 1961
(2)The cash equivalent of the advantage accruing through the concessional sale to the employee of foodgrains and other articles shall be computed as often as may be prescribed on the basis of the maximum quantity of foodgrains and other articles admissible to a standard family.Explanation. - The explanations to sub-section (3) of section 8 shall be applicable for purposes of determining standard family under this subsection.
