Section 30(4) in The Bonded Labour System (Abolition) Ordinance, 1975
(4)If the default or breach is remedied by the land-holder to the satisfaction of the regional manager, the Collector shall, on receipt of a written intimation from the regional manager in that regard, rescind the order issued by him under sub-section (1), and forthwith issue the necessary instructions to the Divisional Irrigation Officer concerned for resumption of irrigation water supply to the land-holding of the landholder.
