Section 30(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)If land holder,-(i)fails to provide fund; to the corporation within the period allowed to him for meeting proportionate cost of works; or(ii)has failed to pay more than two consecutive installments of the proportionate cost of works or of the special loan, as the case may be; or(iii)obstructs the execution of any works;the regional manager may make a request in writing to the Collector for issue of an order to the Divisional Irrigation Officer having jurisdiction over the land-holding in question, to forthwith discontinue supply of irrigation water to the land- holding of such land-holder, and the Collector shall issue such order to the Divisional Irrigation Officer concerned.
