Section 2 in The Tamil Nadu Compulsory Labour Act, 1858
2. Punishment for refusing or neglecting to comply with such call.
- [Any such able-bodied male person] [These words were substituted for the words 'Any male person' bit the Tamil Nadu Compulsory Labour (Amendment) Act, 1964 (Tamil Nadu Act 19 of 1964).] [* * *] [The words 'of the labouring classes' were omitted by the Adaptation Amendment) Order of 1950.] being duly called upon by the head of his village to labour as aforesaid, who shall refuse or neglect to comply with such call without any lawful excuse shall, on conviction before a Magistrate or an officer exercising the ordinary powers of a Magistrate, be punished with a fine which may extend to one hundred rupees, or with simple imprisonment which may extend to one month, or with both.
