Full Text of CENTERAL ACTS ARE AVAILABLE ON
(A) Central Acts and Rules on Bonded Labour
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Bonded LabourSystem (Abolition) Act, 1976 (No. 19 of 1976).
Bonded LabourSystem (Abolition) Rules, 1976. |
(B) Certain other Legislations, Schemes and Directions/
Guidelines related to Child Labour and Bonded Labour
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Protection of Civil Rights Act, 1955 (No. 22 of 1955).
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Immoral Trafficking (Prevention) Act, 1956 (No. 104 of 1956).
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Contract Labour (Regulation and Abolition) Act, 1970 (No. 37 of 1970).
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Contract Labour (Regulation and Abolition) Rules, 1971.
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Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (No.30 of 1979).
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Inter – State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980.
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Indian Penal Code.1860 (No.45 of 1960) Section 374. (Listed Below)
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Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (No. 33 of 1989). (Listed Below) Section 3 (1) (vi). Section 3 (1) (vii).
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Constitution of India Article 23.(Listed Below)
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Guidelines for release of funds under the centrally sponsored scheme for Rehabilitation of Freed Bonded Labour.
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NHRC, India Recommendations. (Available on http://nhrc.nic.in )
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NHRC, India, Annual Reports, 2002-2003 to 2006-07.(Available on http://nhrc.nic.in) |
Indian Penal Code, 1860 (No. 45 of 1860)
Section 374 Unlawful Compulsory Labour – Whoever unlawfully compels any person to labour against the will of that person, shall be punished
with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
Classification of Offence
Punishment– Imprisonment for 3 years and also with fine which may extend to two thousand rupees, or both–Cognizable – Bailable – Tribal by any Magistrate – Non – compoundable.
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
Section 3 (vi) Compels or entices a member of a Scheduled Caste or a Scheduled Tribe to do ‘begar’ or other similar forms of
forced or Bonded Labourother than any compulsory service for public purposes imposed by Government.
(vii) Forces or intimidates a member of a Scheduled Caste or a Scheduled Tribe not to vote or to vote a particular
candidate or to vote in a manner other than that provided by law.
Constitution of India
Article 23. Prohibition of traffic in human beings and forced labour – (1) Traffic in human beings and begar and other similar forms of forced labour are prohibited and any contravention of this provision shall be an offence punishable in accordance with law.
(2) Nothing in this article shall prevent the State from imposing compulsory service for public purposes, and in imposing such service the
State shall not make any discrimination on grounds only of religion, race, caste or class or any of them.