Section 32 in The Bonded Labour System (Abolition) Ordinance, 1975
32. Powers of Collector in case of default by corporation and other officers.
(1)If the Collector, upon an enquiry, comes to the conclusion that any particular work has not been executed by the corporation in accordance with the sanctioned plans and specifications or remains incomplete, which has resulted in a material decrease in the benefits expected from the work, the Collector may issue an order requiring the corporation,-(i)to rectify the defects or complete the unfinished work, as the case may be, within such period as the Collector may allow; and(ii)to defer, in the case of a land-holder who has been granted a special loan, the recovery of installments of the special loan till the defects are rectified or the unfinished work is completed, as the case may be.(2)If the corporation fails to comply with the order of the Collector under sub-section (1), the Collector may,-(i)reduce, in case of a land-holder who has been granted a special loan, the total loan amount and installments thereof payable by him so as to be commensurate with the benefits derived by him, and(ii)allow, in case of a land holder who has been granted an ordinary loan, suitable compensation to him in proportion to the benefits of which he has been deprived:Provided that the amount of compensation shall not in any case exceed the principal amount of the ordinary loan originally sanctioned to him:Provided further that, in the case of an ordinary loan, if the bank or the financing institution from which such loan has been borrowed by the land-holder has given notice of such loan to the Collector, the compensation shall be paid to such bank or the financing institution, as the case may be, on account and on behalf of the land holder borrowing the ordinary loan to the extent of the loan amount together with interest outstanding against him, and not to such land holder directly.(3)All officers empowered to do acts or required to discharge their duties, under this Act, shall do their acts or perform their duties with due care and caution and expeditious despatch and save for good reason and good faith, they shall be liable to punishment with a fine which may extend to rupees one thousand for any willful neglect or remission.
