Section 19(1) in Payment of Wages (Mines) Rules, 1956
(1)An advance of wages not already earned shall not ordinarily exceed the amount equal to two calendar months' wages of the employed person. In exceptional circumstances, the amount of such advance may, with the previous sanction of the [Regional Labour Commissioner] [ Substituted by S.O. 2224, dated 5.9.1960.][(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], be made to the extent of four calendar months' wages.
