Section 23 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
23. Method of calculating cash equivalent to concessional sale of food-grains etc.
(1)The cash equivalent to the advantage accruing through the concessional sale to an employee of food-grains and other articles shall be computed at the end of every wage period fixed under the provisions of the Payment of Wages Act, 1936 (Central Act 4 of 1936).(2)For the purpose of Section 18, the case equivalent to the advantage occurring through the concessional sale of food-grains, and other articles to an employee required to work overtime shall be computed is a sum equivalent to the difference between the value of such foodgrains and other articles at the average market rates prevailing during the wage period in which the employee worked overtime and the concessional price thereof.
