Section 6 in Orissa Debt Bondage Abolition Rules, 1963
6. Repayment of advance by Labourer.
(1)If a Labourer wishes to pay off and actually pays the balance due out of the advance together with the interest thereon if any, at any time during the subsistence of a valid labour agreement he shall be free from all obligations to perform labour under the agreement.(2)If the employer does not accept a payment made under Sub-rule (1) the Labourer may apply to the Tahasildar intimating him the facts and his intention to pay off the balance to free himself from the agreement. If the Tahasildar after due enquiry is satisfied about the intention of the labourer he shall direct the employer to take payment of the dues in his presence and to return the labour agreement to the Labourer with an endorsement of full satisfaction which shall be attested by the Tahasildar.(3)If the employer does not attend the enquiry without lawful excuse or refuses to accept the payment the agreement may be declared void and thereupon the liability to perform labour under the agreement shall be extinguished and the facts shall be noted in the relevant column of the register of labour agreement.
