Section 23 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
23. Method of calculating cash equivalent of concessional sale of food-grains, etc.
(1)The cash equivalent of the advantage accruing 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 purpose 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.
