Section 18 in The Rajasthan Payment of Wages Rules, 1961
18. Advances.
(1)An advance of wages not already earned shall not without the previous permission of an Inspector exceed an amount equivalent to the wages earned by the employed person during preceding two calendar months or if he has not been employed for that period twice the wages he is likely to earn during the two subsequent calendar months.(2)The advances may be recovered in installments by deductions from wages spread over not more than twelve months. No installment shall exceed one-third or where the wages for any wage period are not more than twenty rupees, one-fourth of the wages for the wages period in respect of which the deduction is made.(3)The amounts of all advances sanctioned and the repayments thereof shall be entered in a register in Form III.Section 26(3)(A)
