Section 7 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
7. Fines and Deductions which may be made from wages.
(1)The wages of worker shall be paid to without any deduction of any kind except those authorised namely the following:-(a)Fines.(b)Deductions for absence from duty i.e. from the place where by the terms of his employment he is required to work. The amount of deduction shall be in proportion to the period for which he was absent.(c)Deductions for damages to or loss of goods expressly entrusted to the employed person for custody or for loss or any other deductions of money which he is required to account for where such damage losses are directly attributably to his neglect or default.(1-A) The Rajasthan Government may from time to time allow deduction other than those specified in clause 1 above.(2)No fines shall be imposed on working and on deductions for damage or loss shall be made until worker has been given an opportunity of showing cause against each fine or deduction.(3)The total amount of fines which may be imposed in any one wage period on a worker shall not exceed an amount equal to three paise in a rupee of the wage payable to him in respect of that wage period.(4)No fine imposed on any workers shall be recovered from him by installments or after the expiry of 60 days from the date on which it was imposed.
