Section 45 in Andhra Pradesh Shops and Establishments Act, 1988
45. Deductions for recovery of advances.
- Deductions under Clause (f) of sub-section (2) of Section 40 shall be subject to the following conditions, namely:-(a)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advance given for travelling expenses;(b)recovery of advances of wages not already earned shall be subject to any rules made by the Government regulating the extent to which such advances may be given and the instalments by which they may be recovered.
