Section 29 in The Bonded Labour System (Abolition) Ordinance, 1975
29. Recoveries from land-holders.
(1)Any sum due and payable by a land holder to the corporation under this Act or under any rules or regulations framed hereunder shall be deemed to be an arrear of land revenue due on account of the land for the benefit of which the works have been executed and shall be recoverable as such arrear by any of the methods provided in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).(2)The regional manager or any other officer of the corporation authorised by the corporation in this behalf shall, under his signature, send a certificate to the Collector, specifying therein the following particulars;-(i)the full name and address of the land holder as available with the corporation;(ii)the particulars of the land-holding for the benefit of which the works have been executed by the corporation; and(iii)the amount due and payable by the land-holder to the corporation, and the rate at which the additional interest is to be charged on the amount due till its realisation.(3)The certificate issued under sub-section (2) shall be conclusive evidence of the amount specified therein as being due and payable by the land holder.(4)On recovery of the amounts in pursuance of a certificate under this section, the Collector shall forthwith take all necessary steps for payment thereof to the corporation.
