Section 5(2) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(2)If, during any particulars month, such deductions could not be made for valid reasons such as non-payment of any wages during the month, clerical mistake etc. the employer or producer of handicraft products or dealer may with the prior approval of the officer authorised by the Board in this behalf make such deductions from the wages payable during the next month.
