(1)For the purposes of Section 59, the cash equivalent to the advantage accruing through the concessional sale to a worker of food grains and other articles during any wage period shall be computed by deducting :-(a)the total amount of the price payable at the concessional rates for the maximum quantity of food grains admissible to a standard family, as defined in Explanation 1 to sub-section (4) of the said section,(b)from the total amount of the price payable for the same quantity of food grains and other articles at the average market rates which shall be determined either on the basis of the retail prices for such food grains and other articles prevailing in the nearest market or according to the rates published by the Labour Commissioner, for the different weeks of the wage period, in the table relating to the Consumers Price Index Number for working classes at Kanpur.
