Section 37 in Tamil Nadu Shops and Establishments Act, 1947
37. Deductions for damage or loss.
(1)A deduction under clause (c) of sub- section (2) of section 34 shall not exceed the amount of the damage or loss caused to the employer by the neglect or default of the person employed and shall not be made until the person employed has been given an opportunity of showing cause against the deduction, or otherwise than in accordance with such procedure as may be prescribed for the making of such deductions.(2)All such deductions and all realizations there of shall be recorded in a register to be kept by the employer in such form as may be prescribed.
