Section 7(2) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
(2)If, as a result of a direction under sub-section (2) of section 6, any amount of fair wages and compensation becomes payable to an agricultural labourer, the Conciliation Officer, or any person authorised by him not below the rank of a Revenue Inspector (hereinafter referred to as the person authorised) may,-(i)in the case of harvest,-(a)recover in kind such amount of [fair wages and compensation] [Substituted for 'fair wages' Tamil Nadu Act 64 of 1981.] at the threshing floor from out of the harvested paddy, and(b)if the harvested paddy or any portion thereof has been removed from the threshing floor in contravention of the provisions of sub-section (1), the Conciliation Officer or the person authorised shall recover in kind the amount of [fair wages and compensation] [Substituted for 'fair to ages' by Tamil Nadu Act 64 of 1981.] from the land owner concerned and, if such recovery is not possible, the Conciliation Officer or the person authorised shall recover the amount of cash value of such [fair wages and compensation] [Substituted for 'fair wages' by Tamil Nadu Act 64 of 1981.] from the landowner concerned as if such amount were an arrear of land revenue, and pay the amount so recovered to the agricultural labourer concerned;(ii)in the case of any work other than harvest, the Conciliation Officer, or the person authorised may recover in kind or in cash the amount of such [fair wages and compensation] [Substituted for 'fair wages' by Tamil Nadu Act 64 of 1981.] from the landowner concerned as if such amount were an arrear of land revenue and pay it to the agricultural labourer concerned.
