Section 29(2) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(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, the worker shall be paid wages for the 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.
