Section 15 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
15. Rent to be recovered by deduction from salary or wages of employee.
(1)Without prejudice to any other provision of this Act where any person to whom any public premises have been allotted is-(a)an employee of the State Government or of a corporate authority or(b)an employee of a local authority other than a corporate authority who has executed an agreement as provided in sub-section (2),and is in arrears of rent payable in respect of such public premises the amount of rent in respect of such premises shall on a requisition in writing made in that behalf by the competent officer be liable to be deducted from the salary or wages payable to such person. On receipt of such requisition the head of the department or office of the State Government, corporate authority or as the case may be local authority under whom such person is employed shall deduct from the salary or wages payable to such person the amount specified in the requisition and pay the amount so deducted to the competent officer in satisfaction of the amount due as aforesaid.(2)An employee of a local authority other than a corporate authority who is allotted any public premises may execute an agreement in favour of the State Government or as the case may be the corporate-authority to whom such premises belong providing that the local authority by or under whom he is employed shall be competent to deduct from time to time from the salary or wages payable to him such amount as is specified in the agreement and to pay the amount so deducted to the competent officer in satisfaction of any amount due by him in respect of the public premises allotted to him.
