Section 19 in Payment of Wages (Mines) Rules, 1956
19. Advances to person employed by an employer.
(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.(2)The advance may be recovered in instalments by deductions from the wages spread over not more than twelve months in the case of an ordinary advance and twenty-four months in the case of an advance granted in exceptional circumstances. In no case shall be amount of an instalment exceed one-fourth of the wages earned in a wage-period.(3)The amount of all advances sanctioned and repayments thereof shall be entered in a register in Form VI which shall be maintained in English and in the language spoken by the majority of workers.
