Section 27 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
27. Deductions for damage to or loss of goods or money.
- Deductions may be made for damage to or loss of goods expressly entrusted to the workman for custody or for loss of money for which he is required to account for where such damage or loss is directly attributable to his neglect or wilful default. The deduction on this account may be made as if the workman was amenable to provisions of clause (g) of sub-section (2) of Section 7 of the Payment of Wages Act, 1936.
