Section 6B(5) in The Bombay Labour Welfare Fund Act, 1953
(5)Notwithstanding anything contained in any other enactment but subject to the provisions of this Act and the rules made thereunder the employer shall be entitled to recover from any such employee that employees contribution by deductions from has wages, and 'not otherwise; and such deduction shall be deemed to be a deduction authorised by or under the payment of Wages Act, 1936 (IV of 1936):Provided that no such deduction shall be made in excess of the amount of the contribution payable by such employee, nor shall any such deduction except the deduction in respect of the employee's contribution payable for the first time after the appointed date be made from any wages other than the wages for the months of June and December:Provided further, that if through in advertance or otherwise, no deduction has been made from the wages of an employee for the month's aforesaid, such deduction may be made from the Wages of such employee for any subsequent month or months with the permission in writing of the Inspector appointed under this Act.
