Section 4(4) in West Bengal Workmen's House-Rent Allowance Act, 1974
(4)Where the workman in an industry is given house accommodation by the employer and a deduction is made therefor from his wages then,-(a)if the amount deducted for such house accommodation is higher than the house-rent allowance admissible under sub-section (1), the deduction shall be reduced by the amount mentioned in that sub-section and no house-rent allowance shall be payable to the workman; and(b)if the amount deducted is less than the house-rent allowance admissible under sub-section (1), the said allowance shall be reduced by the amount deducted and the balance paid to the workman.
