Section 24 in The Bonded Labour System (Abolition) Ordinance, 1975
24. Proportionate cost of works to be provided by land holders.
(1)For the purpose of execution of the works, every land holder, other than those who execute the works in their respective land holdings within the period and in the manner specified by the competent authority, shall pay to the corporation the proportionate cost of works on the issue of a notice to him by the corporation.(2)The said notice shall, in addition to such other matters as the corporation may deem necessary, specify;-(i)the amount of the proportionate cost of works payable by the land holder to the corporation;(ii)the period within which and the place at which the payment is to be made; and(iii)number of installments, if any, fixed for such payment, and the due date thereof.(3)The notice under this section shall be served upon the landholder in the manner provided in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).(4)Any dispute relating to a notice shall be adjudicated in an inquiry to be held by the Collector.
