Section 6(4) in The Tamil Nadu Compulsory Labour Act, 1858
(4)If any person who is bound to contribute labour in pursuance of a notice given under sub-section (1) neglects or refuses to contribute labour during the period specified in that notice or fails to pay the value of the labour under subsection (3), it shall be lawful for the head of the village under the orders of the Tahsildar or other Revenue Officer referred to in sub-section (1) to proceed at once to execute the work by employing some other person and all the expenses incurred in respect thereof together with a sum equal to the value of the labour not contributed shall be borne by the person so neglecting or refusing to contribute or failing to pay.
