Section 16A in The Orissa Payment of Wages Rules, 1936
16A. Manner of recovery of amount of deductions in excess of limits prescribed under Sub-section (3) of Section 7.
- Where the total amount of deductions which have to be made under Sub-section (2) of Section 7 of the Act in any wage period from the wages of any employed person exceeds the limit specified in Clause (i) or, as the case may be, Clause (ii) of Sub-section (3) of that section, the excess shall be carried forward and recovered from the wages for succeeding wage period in such number of instalments, not exceeding six, as may be necessary to enable the deductions to be made in compliance with the said limits.Illustration. - The wages of a monthly rated employed person for January are one hundred rupees and deductions (which include deductions on account of dues of Co-operative Society) amount to ninety rupees. His maximum deduction from the wages for January will be seventy-five rupees. The excess amount of fifteen rupees will be carried forward and recovered in not more than six instalments by limiting other deductions for those months so that the total deduction, does not exceed seventy-five rupees in any month.
