76. [ [Inserted by Notification No. 416 (LL)/XXXVI (B)-155 (L)-53, dated May 19, 1954.]
(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.(2)The computation of the cash equivalent to such advantage in the manner indicated in sub-rule (1) above, shall be made for every period :Provided that sub-rules (1) and (2) shall not apply to any Federal Railway factory whose alternative method of computation has been approved by the State Government.(3)The Manager of every factory in which workers are exempted under Section 64 or 65 from the provisions of Section 51 or 54 shall maintain at overtime register in Form No. 10.(4)(a)The register shall be correctly maintained and entries made daily in respect of each worker working overtime and shall be preserved for a period of three years after the date of last entry.(b)The register prescribed under sub-rule (1) shall be produced on demand by an Inspector irrespective of the fact whether the Manager was present in the factory or not during inspection.](5)[ The exact period of the intended overtime work and the date and the time of commencement shall be entered in overtime slips, in duplicate, a copy of which signed by the Manager or by a person duly authorised by him, shall be given to the worker employed on such overtime before the commencement of the same. Time of completion of overtime work shall also be entered in the said slips by the Manager or his nominee immediately after the overtime work ends.] [Inserted by Notification No. 5212 (SM) XXXVI (A)-1089 (SM)-58, dated November 15, 1960, published in U.P. Gazette, Part I-A, dated November 19, 1960.]Notice of period for work for adults[Section 61(8)]
