Section 80 in The West Bengal Factories Rules, 1958
80. Manner of computing cash equivalent; overtime slips and muster roll.
(1)For the purpose of computing cash equivalent of the advantage accruing thought the concessional sale to a worker of foodgrains and other articles, the difference between the value of food grains and other articles at which these were purchased by the factory and the value of foodgrains and other articles supplied at concessional rates shall be calculated and allowed for the number of overtime hours worked.This sub-rule shall not apply to any Railways factories whose alternative method of computation has been approved by the State Government.(2)The Manager of every factory in which workers are exempted under section 5, 64, 65 or 86 from the provisions section 51 or section 54 shall keep a muster-roll as nearly as possible in From No.11 showing the normal piecework rate of pay or rate of pay per hour of all exempted employees. In this muster-roll shall be correctly entered the overtime hours of work and payments therefore of all exempted workers. The muster-roll (Form No.11) shall always be available for inspection. All entries shall be made in ink and the muster roll shall be preserved for three calendar years, after the last entry in it.(3)[ Period of overtime work shall be entered in overtime slips, in duplicate, a copy of which duly signed by the Manager or by a person duly authorized by him, shall be given to the worker, immediately after completion of the overtime work.] [Vide Notification No. 1008 L.W., dated 20th August 1964.]Rule prescribed under section 60.
