Section 17 in The M.P. Payment of Wages Rules, 1962
17. Advances.
(1)An advance against wages not already earned shall not, without the previous permission of an Inspector, exceed an amount equivalent to the wages earned by the employed person during the preceding two calendar months, or if he has not been employed for that period, the wages he is likely to earn during the two subsequent calendar months.(2)The advance may be recovered in instalments by deductions, from wages spread over not more than twelve months. No instalment shall exceed one-third, or where the wages for any wage period are not more than twenty rupees, one-fourth of the wages for the wage-period in respect of which the deduction is made :Provided that in the case of advances exceeding the ordinary limit made with the previous permission of an Inspector in accordance with sub-rule (1) the recovery may be spread over such larger period as the Commissioner of Labour (Madhya Pradesh), may fix on the application of the employer.(3)The amounts of all advances sanctioned and the repayments thereof shall be entered in a register in Form III.
