Section 32(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)If the Collector, upon an enquiry, comes to the conclusion that any particular work has not been executed by the corporation in accordance with the sanctioned plans and specifications or remains incomplete, which has resulted in a material decrease in the benefits expected from the work, the Collector may issue an order requiring the corporation,-(i)to rectify the defects or complete the unfinished work, as the case may be, within such period as the Collector may allow; and(ii)to defer, in the case of a land-holder who has been granted a special loan, the recovery of installments of the special loan till the defects are rectified or the unfinished work is completed, as the case may be.
