Section 6(2) in Orissa Debt Bondage Abolition Rules, 1963
(2)If the employer does not accept a payment made under Sub-rule (1) the Labourer may apply to the Tahasildar intimating him the facts and his intention to pay off the balance to free himself from the agreement. If the Tahasildar after due enquiry is satisfied about the intention of the labourer he shall direct the employer to take payment of the dues in his presence and to return the labour agreement to the Labourer with an endorsement of full satisfaction which shall be attested by the Tahasildar.
