Section 136(4) in The National Security Guard Act, 1986
(4)The total deductions from the pay and allowances of a person made under clauses (b) to (c) of sub-section (1) or clauses (b) to (e) of sub-section (2) shall not, except where he is sentenced to dismissal, exceed in any one month, one-half of his pay and allowances for that month.
