33. Classes of persons to be included in or exempted from list of labourers.
- Every list of labourers prepared under rule 31 shall contain the name of every able-bodied landholder holding land within the area fixed by the Collector under the last preceding rule and of every able-bodied man or woman who resides within such area and earns his or her livelihood by manual labour :Provided that -(a)the names of Indian soldiers, reservists and military pensioners and of persons who appear to the Collector to be under sixteen years or over fifty years of age shall not be included in such list, and(b)any landholder who is unaccustomed to manual labour shall be permitted when called to assist at any repair, clearance or work, to furnish as a substitute any able-bodied person whose name is not on the list.
