Section 24(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)The said notice shall, in addition to such other matters as the corporation may deem necessary, specify;-(i)the amount of the proportionate cost of works payable by the land holder to the corporation;(ii)the period within which and the place at which the payment is to be made; and(iii)number of installments, if any, fixed for such payment, and the due date thereof.
