Section 2(4) in The Bonded Labour System (Abolition) Act, 1976
(4)forfeit the right to appropriate or sell at market value any of his property or product of his labour or the labour of a member of his family or any person dependent on him, and includes the system of forced, or partly forced, labour under which a surety for a debtor enters, or has, or is presumed to have, entered, into an agreement with the creditor to the effect that in the event of the failure of the debtor to repay the debt, he would render the bonded labour on behalf of the debtor.[Explanation. For the removalof doubts, it is hereby declared that any system of forced, or partly forced labour under which any workman being contract labour as defined in clause (b) of sub-section (1) of section 2 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970), or an inter-State migrant workman as defined in clause (e) of sub-section (1) of section 2 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979), is required to render labour or service in circumstances of the nature mentioned in sub-clause (1) of this clause or is subjected to all or any of the disabilities referred to in sub-clauses (2) to (4), is bonded labour system within the meaning of this clause;] [Inserted by Act 73 of 1985, Section 2.](h)family, in relation to a person, includes the ascendant and descendant of such person;(i)nominal wages, in relation to any labour, means a wage which is less than,(a)the minimum wages fixed by the Government, in relation to the same or similar labour, under any law for the time being in force, and(b)where no such minimum wage has been fixed in relation to any form of labour, the wages that are normally paid, for the same or similar labour, to the labourers working in the same locality;(j)prescribed means prescribed by rules made under this Act.
