Section 2(m) in Abkari Workers' Welfare Fund Act, 1989
(m)"Wages" means all emoluments which are earned by an abkari worker while on duty or on leave with wages in accordance with the terms of the contract of employment and which are paid or payable in cash to him but does not include -(i)the cash value of any food concession, and(ii)overtime allowance, bonus and commission.
