Section 14(i) in The Rajasthan Industrial Housing Allotment Rules, 1957
(i)The rent shall be a first charge on the wages of the workers and every employer shall on receipt of a demand-note from the Secretary of the Committee, deduct the rent from the wages of workers and shall remit the amount, of rent so deducted to the Secretary on or before the [20th day] [Substituted by Notification 17-9-1957.] of each month;
