Section 4(4) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(4)Where a workman is provided residential accommodation by the employer and a deduction is made therefor from his wages, then—(a)if the amount deducted for such accommodation is higher than the house-rent allowance admissible under sub-section (1), the deduction shall be reduced by the amount mentioned in that sub-section, and no house-rent allowance shall be payable to such workman; and(b)if the amount deducted is less than the house-rent allowance admissible, under sub-section (1), the said allowance shall be reduced by the amount deducted, and the balance shall be paid to the workman.
