Section 3(1) in Orissa Debt Bondage Abolition Rules, 1963
(1)The Labour Agreement shall expressly mention the following particulars, namely :(a)Name of the employer, his parentage, address and vocation;(b)Name of the Labourer, his parentage, address, vocation and age;(c)Whether the Labourer was employed by the employer or any of his relatives last year;(d)Advance paid;(e)Rate of Interest, if any;(f)Period and nature of employment.
