Section 6(3) in The Tamil Nadu Compulsory Labour Act, 1858
(3)Any person required to contribute labour in pursuance of a notice given under sub-section (1) may, in lieu of such labour, pay such sum and within such time as may be specified in that behalf by a general or special order of the Tahsildar or other Revenue Officer referred to in sub-section (1). The amount so payable shall, in case of dispute, be determined summarily by the Collector.
