Section 32(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)If the corporation fails to comply with the order of the Collector under sub-section (1), the Collector may,-(i)reduce, in case of a land-holder who has been granted a special loan, the total loan amount and installments thereof payable by him so as to be commensurate with the benefits derived by him, and(ii)allow, in case of a land holder who has been granted an ordinary loan, suitable compensation to him in proportion to the benefits of which he has been deprived:Provided that the amount of compensation shall not in any case exceed the principal amount of the ordinary loan originally sanctioned to him:Provided further that, in the case of an ordinary loan, if the bank or the financing institution from which such loan has been borrowed by the land-holder has given notice of such loan to the Collector, the compensation shall be paid to such bank or the financing institution, as the case may be, on account and on behalf of the land holder borrowing the ordinary loan to the extent of the loan amount together with interest outstanding against him, and not to such land holder directly.
