(4)The drawing and disbursing officer in the case of employees of the Government of Madhya Pradesh shall enclose a statement with the pay hill for the month of February showing deductions of the tax due for the period from March to February or part thereof or from the month in which the employee has become liable to pay the tax upto the month of February, as the case may be. In case any deduction in respect of any employee has not been made the salary or wage of such employee for the month of February shall not be drawn without deducting the amount of tax that remains lo be deducted for the aforesaid period.
