Section 10(7) in The Punjab Industrial Housing Rules, 1956
(7)The Executive Engineer will be at liberty to appropriate the said security or any part thereof or any other sum which may be due to the allottee from the Government towards satisfaction of any claim whatsoever which may be due against him and recover the balance, if any, from him or his employer from the wages or salary deposit or any part thereof so appropriated, whenever required to do so.
