Section 6(1) in The Additional Emoluments (Compulsory Deposit) Act, 1974
(1)For the purposes of this Act, the deductions specified in sub- section (2) shall be made,-(a)in the case of additional wages, for a period of one year from the appointed day; and(b)in the case of additional dearness allowance, for a period of 1 three years] from the appointed day.
