Section 18 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
18. Wages for overtime work.
(1)Where any employee employed in any beedi industrial premises is required to work overtime, he shall be entitled in respect of such overtime work to wages at twice the ordinary rate of wages.(2)Where the employees in a beedi industrial premises are paid on a piece rate basis, the Government shall, in consultation with the employer concerned and the representative of the employees, fix, for the purposes of this section, time rates as nearly as possible equivalent to the average rate of earnings of those employees, and the rates so fixed shall be deemed to be the ordinary rates of wages of those employees.(3)For the purposes of this section, "ordinary rate of wages" means the basic/ wages plus such allowances, including the cash equivalent of the advantage accruing through the concessional sale to employees of foodgrains and other articles, as the employees is for the time being entitled to, but does not include a bonus.(4)The cash equivalent of the advantage accruing through the concessional sale to an employee of foodgrains and other articles shall be computed as often as may be prescribed on the basis of the maximum quantity of foodgrains and other articles admissible to a standard family.Explanation 1. - "Standard family" means a family consisting of the employee, his or her spouse, and two children requiring in all three adult consumption units.Explanation 2. - "Adult consumption unit" means the consumption unit of a male above the age of fourteen years and the consumption unit of a female above the age of fourteen years and that of a child shall be calculated at the rate of 8 and 6, respectively, of one adult consumption unit.
