Section 12 in The Bhagelas Contracts Act of 1353 F
12. Penalty for making oral contract. - If a village Patwari finds that an employer has not executed a contract with a Bhagela or his guardian under section 4 and is taking work from the Bhagela without such contract, he shall give a notice to the said employer to execute a valid contract in writing within fifteen days. If the employer does not comply, the Patwari shall report to the Tahsildar who may after making necessary enquiry and giving a hearing to the employer, punish the employer, in case a contravention of this Act is proved, with fine which may extend to twenty five rupees which shall be recoverable as arrear of land revenue.
