Section 12(4) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(4)A deduction under clause (c) of sub-rule (1) shall not exceed the amount of damage or loss caused to the employer by the neglect or default of the employee and shall not be made until the employee has been given an opportunity of showing cause against such deduction.
