8. Bar of suits in respect of Bhagela contract except suits instituted for recovery of remuneration of work not performed without just cause.
(1)Except in the case referred to in this section, no suit shall lie against the executant of a Bhagela contract or any other person for nonperformance of labour, or in respect of any advance, debt or interest which is the consideration or part of the consideration of the contract.(2)If during the period of valid Bhagela contract, the Bhagela without just cause withholds the stipulated labour, then, subject to the provisions contained in section 5, an application may be made against the executant within three months after the termination of the period of contract to the Tahsildar of the taluka in which the executant resides, for the recovery of the actual remuneration of the work so withheld or not performed, but on such application the Tahsildar shall not decree a sum exceeding the principal of the advance found to be due at that time together with simple interest at a rate not exceeding six per cent, per annum. The decree passed by the Tahsildar shall, for all purposes, be deemed to be the decree of a competent Civil Court.
