Section 11 in The Bhagelas Contracts Act of 1353 F
11. Penalty for extracting labour on account of terminated or void contract.
- If a Bhagela is forced to perform labour or to pay something in respect of a contract which has been terminated by order under section 9, he may apply to the Tahsildar who may. after making necessary enquiry and giving a hearing to the offender, punish him with fine which may extend to twenty-five rupees which shall be recoverable as arrear of land revenue.
