Section 38(d) in General Rules and Directions for the Guidance of Contractors
(d)The Engineer-in-Charge shall have the right to deduct from the money due to the contractor, any sum required or estimated to be required for making good the loss suffered by a worker by reasons of non-fulfillment of the conditions of the contract for the benefit of the worker or workers non-payment of wages or of deductions made therefrom which are not justified by the terms of the contract or as a result of non observance of the aforesaid regulations.
