(1)Subject to the condition that no deduction shall be made in excess of the total amount credited to account of the subscriber and of any interest which has accrued on such contribution, the Chairman, shall, when the sum standing to the credit of any subscriber in the Provident Fund has become payable deduct and pay to the Market Committee, the amount due under a liability incurred by the subscriber to the Market Committee.(2)If the recoveries to be made from the account of a subscriber under sub-rule (1) above have not been ascertained on the date of closure of his account under Rule 167 and delay in payment is caused thereby, interest shall be allowed and the Provident Fund amount till intimation is given to the subscriber or his legal heirs, as the case may be, that the recovery to be made from him have been ascertained and that he may receive payment of amount due to him. No interest shall be payable after the date on which intimation is sent to the subscriber or his legal heir.
