Section 2(a) in The Karnataka Koragas (Prohibition Of Ajalu Practice) Act, 2000
(a)“Ajalu practice “ means, performance of any act or ceremony,-(i)differentiating between Koragas and persons belonging to other communities by paying no wages or lesser wages to Koragas for using their service;(ii)treating Koragas as inferior human beings as compared to others;(iii)mixing hair, nails or any other inedible or abnoxious substance in the food and asking Koragas to eat that food;(iv)driving Koragas to run like buffaloes before the beginning of Kambala.
