Section 17(2) in The M.P. Payment of Wages Rules, 1962
(2)The advance may be recovered in instalments by deductions, from wages spread over not more than twelve months. No instalment shall exceed one-third, or where the wages for any wage period are not more than twenty rupees, one-fourth of the wages for the wage-period in respect of which the deduction is made :Provided that in the case of advances exceeding the ordinary limit made with the previous permission of an Inspector in accordance with sub-rule (1) the recovery may be spread over such larger period as the Commissioner of Labour (Madhya Pradesh), may fix on the application of the employer.
