Section 65 in Sikkim Shops and Commercial Establishments Act, 1983
65.
Deductions under clause (f) of sub-section (2) of section 61 shall be subject to the following conditions, namely:(a)recovery of an advance of money given before employment shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advances given for travelling expenses;(b)recovery of advances of wages not already earned shall be subject to any rules made by the State Government regulating the extent to which such advances may be given and the instalments by which they may be recovered.
