Section 7(1) in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
(1)The wages of worker shall be paid to without any deduction of any kind except those authorised namely the following:-(a)Fines.(b)Deductions for absence from duty i.e. from the place where by the terms of his employment he is required to work. The amount of deduction shall be in proportion to the period for which he was absent.(c)Deductions for damages to or loss of goods expressly entrusted to the employed person for custody or for loss or any other deductions of money which he is required to account for where such damage losses are directly attributably to his neglect or default.(1-A) The Rajasthan Government may from time to time allow deduction other than those specified in clause 1 above.
