Section 18(2) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(2)All the allowances paid by the principal employer or all the expenses incurred by him in providing the facility referred to in sub-section (1) may be recovered by him from the contractor either by deduction from any amount payable to the contractor under any contract or as a debt payable by the contractor.
