Introduction The existence of bonded labour is not a slur on the administration; rather it is the failure to take note of and to make an effort to put an end to the bonded labour system. — Justice Bhagwati in Bandhua  Mukti Morcha case.1 “A bonded labour is a person bound to service without any wage”2. Bonded labour (or debt bondage) occurs when a person’s labour is demanded in return for a loan. The person is then tricked into working for little or no pay. The value of their work is usually greater than the original loan. In many cases the loan is passed down from parent to child. Female bonded labourers will often be subject to sexual abuse by their employer. The system of debt bondage in India is an outcome of certain categories of indebtedness, which have been prevail ....