Order
The States of Andhra Pradesh and Haryana have failed to conduct the survey of bonded labours till date under the Bonded Labour System (Abolition) Act, 1976 (“the 1976 Act”, for short). In the circumstances, we direct the Labour Secretary(ies) of these two States to remain present in Court on 11-7-2011, to explain what steps are being taken to implement the provisions of the 1976 Act. We also direct the Union of India to explain why the Central Government has not released, till date, the amounts to the State of Andhra Pradesh for conducting the survey of bonded labours. The affidavit in that regard is directed to be filed within four weeks.