Bonded Labor System (Abolition) Act, 1976

(Act no. 19 of 1976)

Contents
Sections	Particulars
	Preamble
1	Short Title, Extent and commencement
2	Definitions
3	Act to Have Overriding Effect
4	Abolition of Bonded Labor System
5	Agreement, Custom, Etc., to be Void
6	Liability to Repay Bonded debt to Stand Extinguished
7	Property of Bonded Laborer to be freed from Mortgage, Etc.
8	Freed Bonded Laborer not to be evicted from Homestead , etc.
9	Creditor not to Accept Payment against Extinguished Debt
10	Authorities who may be specified for implementing the Provisions of this Act
11	Duty of District Magistrate and other officers to ensure credit
12	Duty of District Magistrate and Officers Authorised by Him
13	Vigilance Committee
14	Functions of Vigilance Committee
15	Burden of Proof
16	Punishment for Enforcement of Bonded Labor
17	Punishment for Advancement of Bonded Debt
18	Punishment for Extracting Bonded Labor under the Bonded Labor System
19	Punishment for Omission or Failure to restore possession of Property to bonded Laborers
20	Abetment to be an Offence
21	Offences to be Tried by Executive Magistrates
22	Cognizance of Offences
23	Offences by Companies
24	Protection of Action Taken in Good Faith
25	Jurisdiction of Civil Courts Barred
26	Power to make rules
27	Repeal and Savings