Section 3 in Orissa Debt Bondage Abolition Rules, 1963
3. Labour agreement.
(1)The Labour Agreement shall expressly mention the following particulars, namely :(a)Name of the employer, his parentage, address and vocation;(b)Name of the Labourer, his parentage, address, vocation and age;(c)Whether the Labourer was employed by the employer or any of his relatives last year;(d)Advance paid;(e)Rate of Interest, if any;(f)Period and nature of employment.(2)A copy of the labour agreement shall be filed by the employer at least 15 days prior to commencement of the period of employment specified in the labour agreement.
