Section 8(2) in The Bhagelas Contracts Act of 1353 F
(2)If during the period of valid Bhagela contract, the Bhagela without just cause withholds the stipulated labour, then, subject to the provisions contained in section 5, an application may be made against the executant within three months after the termination of the period of contract to the Tahsildar of the taluka in which the executant resides, for the recovery of the actual remuneration of the work so withheld or not performed, but on such application the Tahsildar shall not decree a sum exceeding the principal of the advance found to be due at that time together with simple interest at a rate not exceeding six per cent, per annum. The decree passed by the Tahsildar shall, for all purposes, be deemed to be the decree of a competent Civil Court.
