Section 44 in Andhra Pradesh Shops and Establishments Act, 1988
44. Deductions for Services rendered.
- A deduction under Clause (d) or Clause (e) of sub-section (2) of Section 40 shall not be made from the wages of an employee unless the house accommodation, amenity or service has been accepted by him as a term of employment or otherwise, and such deduction shall not exceed an amount equivalent to the value of the house accommodation, amenity or service supplied and in the case of a deduction under the said Clause (e) it shall be subject to such conditions, as the Government may impose.
