Section 21(1) in The Delhi Minimum Wages Rules, 1950
(1)The wage period with respect to any scheduled employment for which wages have been fixed shall not exceed one month and the wages of workers in such employment shall be paid on a working day:(a)in the case of establishments in which less than one thousand persons are employed before the expiry of the seventh day; and(b)in the case of other establishments before the expiry of the tenth day after the last day of wage period in respect of which the wages are payable.(i)The employer or his agent shall fix periods in respect of which such wages shall be payable.(ii)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day on which his employment is terminated.(iii)The wages of an employed person shall be paid to him without deduction of any kind except those authorised by or under these rules.Explanation. - Every payment made by the employed person to the employer or his agent shall for the purpose of these rules, be deemed to be a deduction from wages.
