Section 7 in Orissa Debt Bondage Abolition Rules, 1963
7. Fixation of fair and equitable remuneration.
- On the recommendation of Collector, the State Government from time to time fix the fair and equitable remuneration of the labourers and on such notification the subsisting labour agreement providing less remuneration shall be void unless the difference for the unexpired portion of the labour agreement is paid to the Labourer and his receipt duly attested by an Officer not below the rank of a Tahasildar is filled before the Officer before whom the agreement is filed.
