Section 37 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
37. Limit with regard to the rejection of beedis or cigars.
(1)No employer or contractor shall ordinarily reject as sub-standard to chhat or otherwise more than five per cent of the beedis or cigars, or both, received from the worker including a home worker.(2)Where any beedi or cigar is rejected as sub-standard or chhat or otherwise on any ground other than the ground of wilful negligence of the worker shall be paid wages for beedis or cigars so rejected at one-half of the rate at which wages are payable to him for the beedis or cigars, or both, which have not been so rejected.
