Section 4 in Orissa Debt Bondage Abolition Rules, 1963
4. Registration of the labour agreement.
- Every labour agreement entered into under the Regulation shall be filed in duplicate in the office of the Sub-divisional Officer or in the offence of any other authority appointed by the State Government in that behalf and every such agreement shall be entered in a register kept in the form given in Schedule A. The serial number of the agreement in the register shall be mentioned on each of its copies and original shall be returned on the same day, it is filed.
