Section 18(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(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.
