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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(g) in The Bonded Labour System (Abolition) Ordinance, 1975

(g)"cost of works" means all costs, charges and expenses as estimated by the Corporation, and which the Corporation may have to incur on, or in connection with, execution of the works and includes -
(i)such servicing charges as may be prescribed in assisting a land holder in obtaining an ordinary loan;
(ii)such charges as may be prescribed not exceeding eighteen per cent of the cost of works in cases where a land holder does not provide funds to the Corporation for execution of works either from his own resources or by raising an ordinary or a special loan or otherwise;
(iii)any other charges or fees as may be prescribed; and
(iv)all expenses which may be incurred by the Corporation in recovery of any of the foregoing items;