85A. [ Extra wages for overtime. [Rule 85-A inserted by Punjab Government Notification No. 809/620-C-Lab.- 58/38787, dated 13th/19th May, 1958.]
- For the purpose of computing cash equivalent of the advantage accruing through the concessional sale to a worker of foodgrains and other articles, the difference between the value of foodgrains and other articles at the average rates in the nearest market prevailing during the wage period in which overtime was worked and value of foodgrains and other articles supplied at concessional rates shall be calculated and allowed for the number of overtime hours worked:Provided that this rule shall not apply to any Federal Railway Factory whose alternative method of computation has been approved by the State Government.]
