Section 6(5) in The Tamil Nadu Compulsory Labour Act, 1858
(5)Where there are a number of persons liable to pay under the preceding sub-section, the Tahsildar or other Revenue Officer under whose orders the notice was given under sub-section (1) shall, after such enquiry as he may deem necessary, apportion such expenses among the persons who are, as aforesaid, liable to bear the same and also determine the value of the labour not contributed. Such liability shall, as far as practicable, be appropriated among such persons in proportion to the extent of the lands actually served by the irrigation or drainage work or other work in connection with which the contribution of labour was required.
