Section 23 in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
23. Method of calculating cash equivalent of concessional sale of food grains etc.
(1)The cash equivalent of the advantage occurring through the concessional sale to an employee of food grains and other articles shall be computed at the end of every wage period fixed under the provisions of the Payment of Wages Act, 1936 (Central Act 4 of 1936).(2)For the purposes of Section 18, the cash equivalent of the advantage accruing through the concessional sale of food grains and other articles to an employee required to work overtime shall be computed as a sum equivalent to the difference between the value of such food grains and other articles at the average market rates prevailing during the wage period in which the employee worked overtime and the concessional price thereof.
