Bonded Labor System (Abolition) Act, 1976

4. ABOLITION OF BONDED LABOUR SYSTEM. –

(1) On the commencement of this Act, the bonded labor system shall stand abolished and every bonded laborer shall, on such commencement, stand freed and discharged from any obligation to render, any bonded labor.

(2) After the commencement of this Act, no person shall-

(a) make any advance under, or in pursuance of, the bonded labor system, or

(b) compel any person to render any bonded labor or other form of forced labor.