Section 18(1) in The Punjab Industrial Housing Act, 1956
(1)Without prejudice to the provisions of any other Act, any person may execute an agreement in favour of the competent authority, providing that the employer under whom he is employed shall be competent to deduct from the salary or wages payable to him such amount as may be specified in the agreement and to pay the amount so deducted to the competent authority in satisfaction of the rent and other charges due to him in respect of the premises allotted.Upon the execution of such agreement the employer shall, notwithstanding anything contained in the Payment of Wages Act, 1936, make, if so required by the competent authority in writing, deduction of the amount specified in the requisition from the salary or wages of his employee and pay the amount so deducted to the competent authority or such other official as may be authorised by him, and the employer shall be liable for any amount paid in contravention of this requisition.
