Section 32(3) in The Bonded Labour System (Abolition) Ordinance, 1975
(3)All officers empowered to do acts or required to discharge their duties, under this Act, shall do their acts or perform their duties with due care and caution and expeditious despatch and save for good reason and good faith, they shall be liable to punishment with a fine which may extend to rupees one thousand for any willful neglect or remission.
