Section 29(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(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.
