Section 12(6) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(6)Deductions under clause (f) of sub-rule (1) shall be subject to the following conditions-(i)recovery of an advance of money given before employment began 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 for travelling expenses;(ii)recovery of advances of wages not already earned shall be subject to any order made by the State Government regulating the extent to which such advances may be given and the instalments by which they may be recovered;(iii)no instalment for recovery of advance shall exceed one-third, or where the wages for any wage period do not exceed Rs. 20, one-fourth of the wages for the period in respect of which the deduction is made ; and(iv)the amount and date of every advance and its repayment with the date thereof shall be entered in Form "G" prescribed under Rule 18.
