The incidence and extent of bonded labour, like black money, is indeterminate. While the law defines 'bonded labourer' as a labourer who incurs, or has, or is presumed to have, incurred, a bonded debt, the Supreme Court held, and perhaps rightly. "Whenever it is shown that a labourer is made to provide forced labour the Court would raise a presumption that he is required to do so in consideration of an advance or other economic consideration received by him and he is therefore a bonded labourer. This presumption may be rebutted by the employer and also by the State Government if it so chooses but unless and until satisfactory material is produced for rebutting this presumption, the Court must proceed on the basis that the labourer is a bonded labourer entitled to the benefit of the provisions of the Act" (Bonded Labour) System (Abolition) Act, 1976, (1984 Lab IC 560) (SC). In the matter of extent the Gandhi Peace Foundation as a result of a national survey conducted in 197 ....