GOVERNMENT OF
MANJPUR
. .
.
.
.
..
e
,c-:·<·i·_ , ..?ARI.AT? •LAW &
LEGISLAT!YE?Ff
AIRS
pEF AJ3.;t.ly1ENT NOiflFJ-CNPIO N -Impha], the
14th
May,
2002
NJ.
2/11/99-Leg/L(Pt).-The following
Act of
the
L?gi?_latur.e, M_?nipur- ?-
?i\'.e-j
asserif'of',the' Governor
of
Manipur.sn 7-5:20Yl_'.J, hereby ??:i.\.flrthe\Qfficialt1Gazette.
TH.
K?\,MlNf. KUMAR
SINGH:
.Deputy
.Sec1J;J;:i.ry(Law),
.
Government of
Manipur. ,jfilf.l:}' J.4ANIRBR l'URLIC DEMAND
REC.OVERYACT,
2(03
(Mi.nipur ActNo. 4
of
2003)
An
Act
to
provide
for
speedy recovery of
Public
Demands in
Manipur, }iS
?!<}Jitt.enacted .b-y tbe
-Legislatureof
Manipur .in
the Fifty:fourth year of
:
}he
Republic
of India as follows ; Part-I
PRELIMlNAR Y
Title; Eite11tand
Comme99?qieIJ.t :
This
Act may be called the
Manipur
Publi? Qem_andB?qvery,{\ct:,
2003?. -?v??te11dsttf ?he
W?q}tl_?ftpe
-?t,?!i'
..
;9.f}\'f?il!I?#,!°, itt.
ilia[I,?-l'P?f??t:=::;;:""•G4yer•meut may, '
J
:2.
Delj.ni_tioos : In
this
..
Act, un1 · ·
is1JJ?jfi,Jk,iflxt =
- (l)
"Certificate-debtor·" means the
·ip('li"son
named as
debtor in
the certi- ficate tiiect
µ,i,-d,tJ?i?ifff1!=tf1]ap:1Hti!l?lµq?"ally{pci?-sons whose name is substituted or
...
i?.??d'a?.;geibt9r,
!:>;y t;lie,_\?e:J:{iq¢-,.te-8fiicer; ·:.,·
_: ..
\
':;·
:·
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>:... :.
,\<, '
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·:._.:•
..
,
> ;:. :.:?,:_,. ?-,_,c"-...:•:•";,,: ..
·.-
.
(2)
"Certificate-holder" means the
Government or
person in whose
favour a certificate has been
filed
>under.this Act;
and
includes
any persos whose name is
substituted or. added. as creditor
by
the
Certificate?
!(_J)
"Certificate-officer" means a
Deputy Commissioner,
a Sub-Di'iisional Officer and any officer
appointed
by
a
Deputy
Commissioner with the sanction
of the
Revenue
Commissioner
appointed
under
the M
a.nipur Land Revenue and
Land
Reforms Act,
1960 to
perform
the
functions of a
Certificate Officer under
this
Act; ?4) "Deputy
Commissioner" means the
Chief Officer in
charge
of tho revenue
administratioa of a district
arid -includes an Additional Disttic:t Magistrate
appointed
under
sub-section
(2)
of
section
20
of the, Code of Criminal
Procedure,
1973;
(5)
"Movable-
Property"
includes
standing crops; ·{6) "prescribed'' means
prescribed
by
Rules made under this
Act;
,(7)
"Public
Demand" means
any
arrear or
money mentioned or referred to iu
the
schedule and
includes any interest which may, by law.
be chargeable
thereon up
to the date on which a
certificate
is
signed i.r.der this
Act;
(8) ..
Rules" means rules and
forms made under
section 56. · {9)
"Bank" meansand
includes-
(i) a'bank' included in the
Second Schedule to the Reserve
Bank
of India
Act,
1934;
(ii) the
'StateBankofIndia'
constituted under the State :Bank
of India
Act,
1955"; (iii) (ivf
a_ 'subsidiary
bank'asdefinedintheState
Bank
of India"
(Subsidiary banks) Act,
1959; - ·?
'L?J
t·
.
a
'corresponding
new Bank' as defined . ip
section
3,.
of the
BaakiD('.?
Com
panics
( Acqriisiti?ri:.'.1fl?Transf e\.,?{)1 ????J:kif?)r,ct,
.:
_1?
(S.
ofl970J
and-section
J-oft!}e Banking.
q>J:Dpa.ni? (A,cqw?i and
Transfer of
t1nderhl1cinpj '"Act'; ·19g'Q (40'dt 19'80);'··•
:;
.3
(v) a
•co.;opei.-ativc bank'as-
defined in
section. 5
(cci) ofthe
Banki?g R•iulation Act.
1949; (vi} a
Regional
RuralBank
constituted
.
,u_ndc:,r,the
. Regienal
Rural :Banks Act,
1976
(21
·
of
1976).
(10).
'"-Financial
institution" means.- (i)' a
company ora bodycorporate
incorporated
underthe
Companies Act, 1956andwhoso main
business is to finance
trade,
commerce or industrial
enterprise;
(ii) "afinancial
corporation" as definedin
State
Fioancial
Corpora- tion
Act, 1951;
(iii) a
society
registered
underthe
Societies
Registration
Act,
1860
which is
engaged
in
financing
activities or has
been constituted
by any law for the time
being
in force and
whichis either
owned
by, or in which the
majority
shares are held
by
the Stato
Government.
(11) "Financial assistance" means
any kind
of
?nanyial
assistance->
(i) for
establishing. expanding
modernising, renovating
or
running any industrial
undertaking;
or
(ii) forthe
purposes ofvocational
training; or
(iii) forthe
development of
agriculture.
horticulture,
animal
husbandry or
agro-industry ;
or tiv) forpurposesofany other kind of
planned
development; or
(v) forrelief
against
distress caused
by
fire or serious
drought,
flood or
other natural
calamities; or (vi)
·
for the purpose of
carrying
out
any State
sponsored scheme;
or
(vii) forany other
prescribed purpose.
(12)
"Scheme" means ascheme
sponsored
by _way of financial assistance
by · · ·
the
State
Government or the
Central Government o:r the
State
Government and
the Central
Government
together under
which the State
Government either___.:
advances money
to a
Government company
for the purposes of disbursing loans,
advances or
grants
or for the
purposes
of sale
of goods on credit or
hire-purchase; or .,
.
?j:1c](ii),;fguaranteeso
agrees to,
guarantee
the
repayment
of a loan advance i1{·.frzi:/pr,,grant
or the
payment, of·the,
price of
goods
sold on credit or'
-.
.
<0llire-purchase. !))-
·
"State Government= means
ttie
State
Government
of
Manipu:r.
Part-II :Fi}.i,9g:1?M?e>?&ect .of·
coriififato., :.,.,, and
hearing
of
objec;ti&ris
t-l'forefo. .
:
,r,
'} '3.
fi'iling.,ef·,€er.tificat'e
.for
"Flihlic':Demand
Payable to DepuiyCommissioner:
When the ·
Certificate Officer id' satisfied ?ha,t ?n?public ??lllindpayable
to, the
Deputy
Commissioner is
due,
he-
ma-f,:;sigri
a
eertificate,
in
the
prescribed foJ'D) stati,ng
Jlia.t the
,d$:tn?nc:t,i$,,q?"
?TIP·??P.,?11c?µ?e ;the
.ce?e
to be- filed
jn
bis
;_Q.ffice.: · Provided that the
certificate-officer
shall;, {as
signed
a
certificate- inform
.the
§.??J? 9f
a
Gertifisate iby
,him.,tp.,,t:l,le,'.S;ub-,R.egistnar,uI15f?r
whost jurisdiction the
immovable
property
belonging :to:·
the
.
certificate debtor i5. situated.
A.
,R?9:µ,is.i?10_:11 ;f;C\r t? , cel}tifi.qate in
qther
·
cases :?1)
·When any -public
deemed
payable
to
any person other than the Deputy
-Coramissioneris
due,
such
pe1fon; may send to
the
Certificate-officer a written
requisition
in the
prescribed
forrn :
.
.
'. ·, .. ·.
·
..
·-
...
.·--;
::;.•, Provided thatno action
shaH be taken
.
under t_hisAct 011a
.requisition iµ-ade
by aland.
development
bank
registered
.
or deiiiflnd·
to be· registered under
the
Manipur
Co-operative
Societies
Act'{ 1976 (Manipur
Act 14
of
1976),
or an
assignee
of such
bank;
unless the
-requisirion
:f)',;
countersigned by
the Registrar,
Co-operative
Societies, J\,fa!l'j.p.ur. ?-?.
(2) Every suchre
quis.tion
shall be
signed
and ·
verified in
the
prescribed manner, and
,,?:,;?ep:t.
-in.such
.cases .
a0s
may
+e
prescribed, sha-11 ·
be
chargeable with.the fee
.of the amount which
wnuld
be
payable
under
the
Court
'Fees
Act.
1870
(VII
of
1870),
in
respect
cf a
plaint fo,r
,the rec.overy of a
sum of money equal tothatstated inthe
requisition as
hyiqg ,q.ue.
5.
Filing
of Certificate on
Requisition
:
On
receipt
of
any such
reguisition,Jhe Certifica;c?offic?r,;if ,t?js ,§atisfu:i::l
that
· the
demand is r?c?verahle a11d
H1at .rc>co,very by Sµit
)s ,1)().t b,ar;?l£i.:b,y law, may sign ii
certifkafe, ,.in ti,?
pre??_rib.ed fqrm,.statir??-J;b.a.t Jhe dem?-nshis _!lue;
and shallfodude in ti:e
tertificate the
fee
(if
any) paid
tnder
-S;lMJ-:;?cticn
(2)· of section
4,
and
shall cause the
certificg.te
to be
filed
)p
J,_iJi q:f;Ijce.
6.
?e.rvi?.P pf p,oJice ,?n,<;l· ?Q.PY
pf ce1,tif1!??,te on ,c:ertific,s1.te-dehtcr :
.·.
Wb.?n a certificate has ,been ,filed iii
•the
office of a Chti.ti.cate-o.fficer.! ?!},
3
or
.s.?.?tiq..p ft,?\SMJLto 7b_e
seni?
uponi;tho
vertificate,..\ .q??\P:f,:)n}\1?_,pr?.???i?d rPl??;,;i?r,i? ,nQt{c?in :t?e:,presCTibed
ifonn. anda
copy0 ,ofthe
certificate.
5
.
>.J. From and after the
service
of notice of
any certificate apon ? _;
t:ertilkatc.Jdcbtor....:a..
...
?
i: ·??
under sectionO:· .··:
:.•:
·:·;. l
-:,.,
.· ? ·; tTie··11:.irihuntdue 'fromtimetotimein
respect of
t\e ._.certific.a,te-?hall be a
charge upon the
immovable
property of ·
th?-· certificate-debtor; wherever
situatedto
which - ev?ry
other
charge
created
subsequently- to the service
of the said notice
shall
be
postponed;
(b) any private
transferof
'delivery ofa11y,of:his' .:immovable
'property· sitpatecj..inthedistrict.inwhich,the
certificate ·ji;.
filed-, orofany interestjn
such, property,
shall be void
against;any?laim
enforceable- in ex?uti?n o:Cth? certificate
•
.8.
Filing
of
petition
denying, •-liability:
(1) The
Certificate-debtor may,, wiH1in
thirty days
from theservice
ofthe:
notice
.required by
section
(>, or
where
the
notice
.has not been.
duly
served; then wifhin
thirty days rx:.om the
execution .of any process for
enforcing
the- certificate, present
to the
Certificate-officer in
whose office- the
certificate is -tilea-, or rdth'e,'Cti-'tuicate ..
dfficer who is
ex:ecutl?gthe
certificate,
a
petition,
iu the .
pr&scrlbed'fofm,
signed
aircf
verified in the
prescribed manner,
denying Iii?
'liability,
'in White or in
.part.
(2) lfany, such:
petition is
presented
to a
Certificate-officer other
than the ·
?fica.te-dfilcer in
wlfoS'e office the
original
certificate is filed it shall
bo, sent
to the
latter officer
for
disposal. :9, Hearing and
determining
of such
petition:
The Certifkate?officer in whose office the
original
cerificate is filed
shall b'eaf lhe
petition,
take
evideuce
(if
necessary),
and
determine
whether the C. ·-cettifrcate-
liable
for. th? whole or
any part of the amount for which. 'the certificate was
signed,
and may
set aside or
modify
the
certificate '}_;eac;sordingly;
.......
l>rovi
that,
if•:the·
Certificate-officer is not the
Deputy Commissioner, ;:ja'qd: :considers t:l?tthe
petition
involves a·
benaf.de '
claim of
right
to
property, t{lre J,shaU refer the
petition
to
the
Deputy
Commissioner for
orders,
and
the· /;c.1¥,ept:rtyCommissioner, ifhe·issatisfied that a bonafide claim
of
righ;.
to C)f>r6petty 1sirtVolv-ed,
sha.11
m:tkeanorder
cancelling the
certilic1te. er
substi_tution
ofcertificate
by addition,
omis-
ion amend ?f·-·fc/\P'art!es:
LJif"\!.]k?J?ctto:}he. pro,)siQ?S,cf tbeL
imit?lion
.Act,
E'63
(36
of i9(
3);
and ,?pori''applicati?n- ·mitde tohim .
by-
the
Certificate-holder, tl:y. Certi.ficate-o;fficer '-:_..'.... ?-?-
??ay atal,'.)yHme7
amendaoerri:ficate by the
addition,
orni$sion er
substitutfo?. JK Power to ,.:----
-
-·-
.ef the name of any C?tificate-holde.r OL Certifi(;at;""dehtor,"
or
by
the.
21:teu.:;.
•
tion of the amoust elairaed
therein· '
•
•
•
•
.
• ·••
.
•
.
' <· !.'j·::
Provided that
when any such amendment is
made' ,a.fresh; notice
and copy of
amended certificate shallbeserved upon
.
the
..
certificate-debtor as yrovided. Hi .
section 6. PART-III
J 1
•. Who
may
execute certificate:
..
A
lcertiii-:;ace
filed under
section 3or section 5
may be executed
by- ( a) theCertificate-officerinwhose office the
original ce.Hili?tcis
filed, or
(b) _the
Certificate-officertowhomacopyofthe
certificateissentfor execution under
sub-section
(i)
of: section 12. ]Li..
Transrai
ssionofcertificatetoanother Certificate-officer forexecution':
·
(a)
A
Certificate-officer
in
whose office a certificate is filed
may
send a
copy ·
thereof',
for
execution,
to a
ry other Certifie-ue-offic er.
(b) Whena
copyofacertificate issentto
anysuch
officer, heshall causeit to be filed in
his
office,
and
thereupon
the
provisions
of section.7 witn respect tocertificates
filedintheoffice ofaCertificate-officer
shall
appfy; as if such copy
were an
original
certificate; Provi+ed that
it shall notbenecessary toserve asecond
noticeandcopy under
section 6.
13. When eertificate may be
executed:
No
step
in execution of a certificate
shall be
taken until the
period
of
thirty -days has
lapsed
sincethedateoftheserviceofthenotice
requiredby
section 6> or, whena
petition
has
been
duly
filed under section
8,
until such
petition
bas beea .heard and determined:
Provided
that, iftheCer?ilfoate-officer· inwhose officeacertificate isfiledis .satisfied thatthecertificate-debtor is
likely to
conceal,
remove or
dispose of the whole or
any part
of such of bis
movable
property aswould beliabletoattachment. :in execution ofadecree ofaCivil
Court,
and that
th: realisation of th'!
amount of the
certificate would inconsequencebe
delayed orobstructed. hemay at anytime direct, forreasonstoberecordedin
writing anattachment ofthewholeor anypa.ti of such
movable
property :
Provided
further
that, ifthecertificate-debtor
whose movable
property has 'been so attached
furnishes
security tothesatisfaction of the
Certificate-officer, -such
attachment snail be
'(;Anc:elled
fromthedateonwhich such
security
is
accc;pteif ,.by: theCcrlificateso.ffi'1,ef.
6
·C
7
i?. MedeofExecution :
Subject to?!-.. =-:::=:??and
limitationsas may be-
prescribed, aCertificate- officer may order
eseccnon of the certificate-
(a) by
att3ctune;:itand
sale, or by sale
(without
previous attachment), ofany property, er
(b) by
a:ttactun':1ltofanydecree, or (c)
?
?TJ.g theo-certificate--debtor and
detaining him in the
civil prison, or ia.i t?- any twoorall'of themethods
mentioned in clauses
(a), (b)
&
(c), O:rum
sales
by whom tobeheld:
V.'bcn a revenue-paying
estateor anyshare therein
is Hable tosale
in execution d a c:crtmcate,
such salemaybe held
either- (a)
by theCertificate-officer exercising jurisdiction inthedistrict to the
revenue- roll of·
.
which the
estateorshare
appertains, or
(b) by theCertificate-"officer exercising jurisdiction inthedistrict inwhich such
estate or share is situated.
16.
Interest,
costsand
charges
recoverable:
There shall be
recoverable,
in-the
proceedings inexecution
of every certificate filed under thisAct.
(a) Interest
calculated insuchmanner asmaybe
prescribeduponthe
public ·•
·.·•demand
to which the certificate
relates,
at the rate of six. per
cent
per
annum from the date of the
sig ring ofthecertificate up tothedate of
realization; Provided that=-
(i) nointerest shall be
charged if the
amountof
public
demandisless- than one hundred rupees, orif the
period
from thedateof
signing the
certificate up tothe dateof
realisation doesnotexceed
three months;
(ii) nointerest shall be
charged forthe
period
during
which theexecution ·
proceedings are
stayed
underanorder
passed by theCertificate- officer at
the instance of the Certificate
holders;
and
(iii) nointerest shallbe
charged furthe
period during
which theexecution proceedings are
stayed
underanorder
passed in
appeal orinrevision or
by
a Court at the instance of the
Certificate
holderor
any person other than
the
certificate-debtor; costs as are directed to be
paid. 'uader
section
42;
and charg?Uncurred in
respect@f?.
J
7
(i) the
se,ryi® of
notice p?oce?s; atid
:
'(ii}'
a:11 ·. oth:er ·
prea:@in·?
under section
6,
and
of
warrants
and , othl!if ,· ,. :·:; :;,:-
:::..;·.·.:'··;
17.
Attachment
.of
property
:
·
Prnperty 'ikbie to attachment and sale
in
execution
of:
a decre?r
of
a Civil Court
under section 60ofthe
Code of
Civil
Procedure,
1908
(,'.\ct
V:of.
??()8)?
may be attached
and sold
in execution ofacertificate
under this
Act. l8.
Payment
of money, contrary to
attachment.. to
be void:
Where an attachment hasbeenmadein
:,execution..fa
certificate, ..any
,
pay?
meat
to the Certificate-debtor
of any debt,
dividend or other
money, ?·ntra:.y to such
attachment, shall be
void
.
as
against
all
claims.
enforceable •oodet the- attachment. · ,. · ··"
19. Attachment of
decree :,
(1) The attachment.ofaCivil Courtdecreefor the
payment of
money orfor the saleinenforcementofa
mortgage orcharge
shall bemade
by the-issuetothe Civil
Court ofanotice
requesting
the Civil
Courtto
stay theexecution· Gf
the
decree- unless and
until-
(i) theCerticate-officer
cancelsthe
notice;or (ii)
·
the Certi:ficate-hclder'odhe
Certificate-debtor
applies
to the
Court receiving such
notice to
executethedecree. ·
(2)
Where- a Civil
Court receives an
application
under clause (ii) of
sub-sectiQn:> ' .
. .
,· .
: ; .
···:····'·; (1), it
shall, onthe
application ofthecertificate-holderor the
certificate-debtor, ·
..
and
subject
tothe
provision· of theCode
of
Civil
Procedure,
1908
(Act V
of
1908),:
proceed toexecutetheattached
decreeand
apply thenet
proceeds insatisfaction of thecertificate.
(3) The
certificate-he Idershall bedeemedtobe.the
representative of the holder of theattached decree, and tobeentitledto
execute
such.
attached decree in any
manner lawfulfortheholder thereof.
20; Purchaser's
title ·:
(l)
Where
property issold inexecutionof.certificate,
there shallvest in
the
purchaser
merely the
right,
titie and interest ofthecertificate-debtor at the
time of
the
sale, eventhrough
the
property
itself
be
specified.
(2)
Where immovable property issoldin.executionof'a
certificate, and such:
sal? has become absolute, the
purchaser's
right,
title andinterest shallbe-
"
deemed t,,havevested in
him from the
time .whenthe
property is
.sc:ld.: an
fromthe time" v/heii
the iaie becomes absolute.
21. Suit
against
rmrcha.? netmaintainable on"
ground
of
'purchase
being made on beaalf of
plaintiff : *"·
(1) No suitshall bemaintained
againstapy
.:
pbrso?cl???imt
title
l!ll
purchase
certified by the·
Certiijcate-9fficer i? sucha
mantJer as,maybe
pr??d on: thegro?d--that thepurchase'Vas
made on
bel\?ffofth?. pla!?Wf or
.9?
eehaif orsomeone
throughwhomthe
plaintiff. claims,
.
.
(?) ??mt?.a.c:i;tiou. shalt bar, asuit: to
otitain adeclaratina that
6e !:2I!!e or any purchaser
certifiedasaforesaidwasinserted
iµ
tg(?
certificate ?t:-v or without
the
consent ofthereal
purchaser, orinterfere with the ?t er.- third' person' to
'proceed
a?ainst. that
property tlifou?h. ostensibly sold t: tl!ic ewtificd
-purchasef
en
the
ground
that if is' liable to
satisfy.
a claim of l
the·
real' owner. SETTING;
ASIDE SALE
?.
.
A,?Jicatj9µ w s?tJlsi4?
?fl.l? of
ffllIJJ.OYablc
property 0n
deposit :
:-ft)·
Where
immovable
property has' beensoldin
execution of
certificate, the certificate-debtor or
any person whose interests areaffected
by
the
sale, may, ?t avx tim?
wi?JA th.iJ:ty_d
frp?
thy
dateQfth? ?i;iJ?.
wply
to
tJ:w.
A,rt#}caJ?
officer to
set aside the
sale f!P. p.j?
p?po?itin.i=-=- :: -,Ja},
for p?ymenp?
tli.? cer:tific.a?hglder,,
theamount
sp.ecifued
in
the procla- m;,ttj<;g
ofsaJ??Sthat fM tm:re.g:rv.!'ryof
whiih•the sale
was,.ordecetl, ·
wjtl,Jc i11}.?rest t?f?oo,:.it
the rate pf ,s? per
cent per
annum, calculated fFgm,Oie:
?,a.te-, oft4?
p,,q§l!:lm?.-tim1ofsa!P·tothed:ue,-wbenthe
.deposit is
made;
(b) for
payment to· th!'
pur§bas?r as?nalty a $umequal. tofive,percint
.
,
.of
t4v:
:pJtrs;Jµis?Nil!:]llyrputt).,Q_t,I?.?$ tbap,. ?n
,rup.e.?.; ?tl-9 f.or>payment ?fthe·
'Deputy'
Commissioner
(where thecertifi.cate· isfor a public
demand,
payable
to -the
Deputy Commissioner),'
such out:. standing charges duetotheGovernment underanylawforthetime 'tt· :p?ij]._g··r?'._.:,fQ.r?.::•i-?l r.t?
?P@ufy..:· ·
?@lmi.S:Sie?f'..·-
.e.itifie.s ....
t0:__-b?.:pay\a-?le by ??i:.!fr:,. Jb?::?f1."tjJ?1.t?d?QWf,,' fitl/t'(2f 'Whetd
pe'rsori ·'niiikes'appiicatfo1;{unqer
section. _23 for
setting :'?sidethe sale ofhisimmovable
property,hdshall not,. unless hewithdra;s 1?t;dl;P.R?iflJ.ti-oJ?i,1?e.
.,?mJitl"!f!,__tB???.f>f?m?c?t? :a,n?:PPli?atioP:
.under this iiQ?tion?
·
9
11
16.
Disposal o.f proceeds
ofe?ecution :
.•(Ii \Vhen:;.,?; ?ise? ,;;i; 'r??ifri,clby ?ale'or othe?ise in·
execution
of a
cert?' ficate,
they
shall be disposed of
in the
followingmanner-« . , (a)
there shall firstbe paid tothe
certificate-holderthecoats incurred by him;
(b)
there
shall.
inctne· rieit
place, be
paid .fothe',certificate-holder tho amount due to him
under the
certificate in
execution
of
which the 'assets were
realized; (ct.ifJh;ert,..•remain?.·a.·1,a?itllCOafter.,th?eSU;Shayc,,l,eenpaid,tJ:ie? sJ:iail
.
:,.·.:)?;p?isf to
.thecex:tili;at?hoi??r--.111,fefr??;any othe?: a?ount
..
·
re?oy?z:
·
..
r??J?µntjer th?. pi;oc'?dµ;epr<>yi,ct?q' ?y-_tl:tisA,ct
. which may .. be
due ',t,{hi:\]1-uponthe
r9?te upon
which
{he
assetsw,ere;realised;
and
(d) thebalance
(if
any) remaining
afterthe
paymeritofthe amountIjf any)
referredtoinclause
(c)
shall be
paid
to
the.
certificate-debtor. ·•)<.(if
..
Jf
Jhe
..
c:etti:ficate-debtor
.
disputes any, .clairn made
by tho
certificate-holder 1c{xec?j¥t ,iQY?moun,t- :xeferi:-eq,,to jn _cia;1se_(c)
of sub-section
(1),the'Certificate- ;
-officershall
det??ine the
dispute.
.
- '
'
'. RESISTANCE' TO
PURCHASER
AFTER SALE
Application bypurchaser
resisted or obstructed in
obtaining. possession
of immovable
property
:
,•,'F
{'l,Yifthe'purchaser of any immovable
propertysold
·
in
execution of a certificate ??gistediQi·obstructed''by'ari.y person
in.
obtaining·
possessionofthe.property,
he ??ylpply'tothe certificate:.officer. . > (2}
The Certificate-officershall fix a
day for investigating
the matter and shall ?µinmonthe,partyagainst.whom the
application,
is
made.to.appear.and.answer
the '·'····"-
.
,}:pt?e
such
applicati?n:
Sj,J:.··'//.,:)_\\-1.i/:_:· -;
:_ ·-
-?·>:, .- ...
_, -
:- .. :·:.
·:
(l)..Jf,Jhe::Certificate-officocis
satisfied
thatthe,t';esistance
or obstruction was ioned
without any just
cause
by
the
certificate-debtor or
by
some
person
on
.
J1f.he''sattidirectthat
tho
applicant
?be
pufinto
possession
of the property; ·he'applicantis still
resisted or obstructed in'
obtainingpos3ession,
the ate-officer
may also,
at the instance of the
applicant;
'order''
the certi- ... ,,c;Ia;Hr9rrSH!-=h other
persc:>nJo t;>e detaiged
in
tge civil prison
for.a .term
.
which ·
JlqcJ9tJhirty
days. j>::IfJhe
Certificate-officeris-satisfied'
that the :resistance· or obstruction was iariodbyany
person (other
than the
certificate.:.debfor)claiming· -
iri
good f?th
12
to
be in
possession
of the
property
on
his 9,Wil],- '-??qun:ti:,?u-?.7'115\?§f>JJ:P-tcSlboq P.???P.()?;'r .t???- !Ee
<;,er,?n-?l!t?::???te+t,J,h?-??f!jfigg_te_-9!fiqW-l.tagJ::q,1<,? ?:qrder- dismissing· the
·
application. ·
·
,,
c,.t,\??.ESJI,
ID?TE?Jk)Af ?MP,?El.:?A..sE 29: ·
Power
to
arrest and·
detentibn :
.
. .
O). Noorder for
t?earrest?-?ddeteptionin civil -:
prison of a
certiifoate-debtor inexecutfon of a
certµicate sfr:ilf _ ;e-"ipad?. frnless' the
'Certifiqa_te?mcet'liasissued'Ciand-
se?ed· a_ notice- upoII
t1=1? ce???te::debtor, 'calling u
pofr' hiirl_t,Oappear
befon;-?1rim
on_ a
da3:1 t(?_'be specified'· in'!. t??
n?tice ·and: to .•
S?()W catise. w;ij,he should
not:jbe committed
-
to civil
prison
ant!
•· unless the
deitificate?tfficer
·
for· reasons recorded ,,; in,
w.ritingl is-satisfied-.
.
·
"
(a)
thj}
the
Certffi?ate-debtpr,with
th_e object ()r
eff?9tof oJ:>?trucqµg or· ·4eiayin?the_executio.n.qfthe•·.certi?b.ate?·has; __
aftefthe filing
ofth ._ceriificate- in the
office of the"
Certificate-officer, dishonestJytransferred, :9P?1led;_9.r removed any part
of his
property;
or ·
·· ·
·
(b) thatthe
certificate-debtor has or has
had since the
date of
the
filing of the
ce???a!?!\ ?ti ffiWi-JWd?.P:?YJ tile;
,
a:rqo4nliP.J';
wh,jch
the
certificate- has been
issued, or
some substantial
part
of such amount
and
refuses. or
neglected-to
pay
the same. -
,
..
??t\>N%fii:9N, ;,
Jit
Jh?.- ?Jf;y,1??i??r-9.frtl;i,e.,,Ill?P.-?·8f1???tei4?btor'., fqr ?4?-1:r!-v;µq?i:;p(tg.i?,sI?a*,t!i.?f?;?Ht
??
l?;-.9.?-.ols?ROqP,k?AY-PIOJW,1¥1Yrfb.,;?q?."
by ?Cun'dcr' any law Of CllStOrn °havi?gthe
force -
.Of;@.W.Jeftfu?:?J??'.b,e,?_ip,J?rRfu.\ i?. c;?e_µiP,tedJrom_?;t????,I}?-i? ex?qtioo,__of tl:ip ,?i;!??t.??
·
...
(2:h ·
No.twith:J?!),dittgcany.thing>cQD.taiJ:¥:.d , in
sab«ct-ion-fl);.,_a.. w.anraai for,
:t.- .. arrest of the
certificate-debtor may be
issued
by
the
Certificate-officer,
ifcthe· ··
Certificate-officer is
satisfied
by
affidavit
o_r:o??rwist? th?t?.
with
tlic;_ 9pj?pt qr effect of
delaying
the
execution
of
the
certificate,
.
the
..
certincate-d?bt'or.?
"likelyto· ·abscond·or
leaye
the IocaHimits'bfthe
jurisdictionof-the- Cerfificate..;offi?er
.
.
.
?n:
WJ!Fr?a.l?;!?,t;?FHa_H?? }£.;B,Oii;iPil?Se jp.;, 99??ee,?
t9i
,ain?fP.?, i??.JJ;Ci:,\1a?ft?imv?
J:1;:9:d?f1?M?,,;;,$f,S#OB:,1{!1,1iW1?11-i&fM?pfficer,'.?¥::. ??ue:'
!-hwwn:g1t'.fPh
lJi?,3.JT?.Of
..
t.?ie?c?Y54nb!fr.
•
{4)< Every person·
arrested· iri
pursuanfo
·off-a
wartaat·ofarrest ·.issued'-under sub-section
(2)
or sub-sectioe
(3),
shall be
brought
before.the.
Certificate?fncer1lS ;?.PRn?tPf;S!i?ebte,a_B4, }?,.!.Y.¥JY??l .vyif?J!}Ws:n}yipM-f,. li,gg,?,pf]* ?-eiit
( e?lusivec of,i?htkti.fq-re9'1l¥r??,sr:·- j_q;;r;Q;t-};.,
13
_ Provided
that,
if
the
certificate-debtor pays the: amount entered in the warrant ofarrost as due under
certificate,
and the cost
of
arrest,
to the officer
arresting
him, such
officer shall at cnee release him.
(5) Whena
certificate-debtor appears; beforethe
Certificate-officer in obedience to a notice to show cause or is
brought
before the
certificate-officer under sub-section
(4),
tho
Certificate
officer shall
proceed
to hear tho
-certificate- bolder
and take all such
evidence as
may be
produced
by
him in
support
of
his application forexecution
aiidshallthen
give
the
certificate debtor an
opportunity of
showing
cause
why
heshould' not be
committed to
the civil
prison.
(6) Notwithstanding anythingcontainedinthe Criminal Procedure
Code, 1973, pending
the
conclusion
of the
inquiry
under
Sl1b-sectionJ5),.
the
Certificate- officer may, in his
discretion,
order the
certificate-debtor to be detained in the
custody
of such
officer,· as 'the
Certificate-officer may .thing
fit
.
or release him on bit
furnishing security
to the
satisfaction
of the Certificate-officer for his appearance when
required.
(7) Upon the
conclusion ofthe
inquiry
under the
sub-section
(5),
the Certificate-officer may subject
to
the
provision
of section 31
make an order for the
detention
of· the
certificate-debtor in the civil
prison
and shall
in that event eause himtobe
-arrested,
if he
isnot
already
under arrest :
Provided
that in order to
give
the
certificate-debtor an
opportunity
of satis- fying the
certificate-debt, the
Certificate-officer may, before
making
the
order of detention,
leavethe
certificate-debtorin
the
custody
of the
officer arresting
him or
of any other officer for
specified period
not
exceeding
fifteen
days
of
releasing him on
furnishing security
to the
satisfaction of the
Certificate-officer for his appearance atthe
expiration ofthe
specified period,
if the
certificate debt be not sooner satisfied.
(8) Whenthe
Certificate-officerdoesnot
make on order of
detention under sub-section
(7),
he
shall,
if the
certificate-debtor is
under
arrest,
his release.
30.
Release from arrest and re-arrest :
(1) The
Deputy
Commissioner may orderthe:releaseofa
certificate-debtor who has been arrested in
execution
of a
certificate, upon being
satisfied that he has-disclosed thewhole
of his
property
and
has
placed
it at
the
disposal
of the Certificate-officer· and
that he has not
committed any
act or- bad
faith. _.
(2) IftheCertificate-officerhas
ground for
believing
the
disclosure made gy acertificate-debtor under
sub-section
(I)
to
have
been
incorrect,
he ??yorder there-arrestof the
certificate-debtorin
executionof
the
certificate, ??tthe' period - ofhisdetentionin the
civil
prison
shallnotinthe
aggregate !:')Xceed-that
authorized
by
sub-section
(1)
of
section
31.
14
31. Detention
in
and release from
prison ·
...
(1)
Every person detainedin tho'civil"
prisbll inexecutionofa
..
?m9.a?
l'fl'l3:Y be. sodetained- (a)
wherethecertificate.is forademandofanamount
excc;9di?
one .theusand rupees - fora
period
of
three
tnonths, atjd (b
). in.
any orther · case - for a
period ofsixweeks:
Provided' that he shall ·
be released froin such
..
4etention -
(i) on
thc,
aw9µ11tl;lleqti<;>I!ed ill the.. warrant for. pj$
detention,
beiqg paid.
to•the,.offi,,1=er jµ J;?arge,.of the,pri?on; or (ii)
on. the
certificate bein!t. otherwise
full. ,J?a?fi?d. or
cancelled ; .•·or
(iii) on
the
tequest o(the
j,erson Of any) on
whose
requisition?e certificate
wi?filed/ orofthe
Deputy Commissioner;
or ·
(iv)
on
the. omission.bY
.
the. perso?,(ifany) onwhose
requisition the certificate W3.$
filed to-pay th!' subsistence allowance
fixed
by
tl:J.e C ertificate-officer.
.
Provided further
that he.
shallnotbe
released
from such
detention
under clause
(ii)
or clause
(iii)
without
tj:ie6rdfr .·
of the
Certificate-officer.
(2). A
certificate-debtor
releaseidfrom
detention
under this
section shallnot, merely by
reasonofhis
release, be
pi??j:J,arged fromhisdebt; but heshallnot be
liable tobere-arrested
under thecertificate inexecution ofwhich hewas detained in the civil
prison.
32.
Release on
ground of
illness
(I) Atanytime
afterawarrantforthearrestof
certificate-debtor has been issued, the
Certificate-officer may cancelitonthe
ground ofhis
serious
illness,
(2)
Whereacertificate-debtor has beenarrested, the
Certificate-officermay release him ifin the
opinion
of the
Certificate-officer, heisnotinafitstate
pf health tobe detained inthecivil
prison.
(3)
Whereacertificate-debtor hasbeen
commited tothe
civil
prison, he may bereleased
therefrom -
(a) by the
Deputy Commissioner, onthe
ground oftheexistence of any infections contagious desease, or
(b) by theCertificate-officer,prthe
Deputy
Commissioner on
the
ground of the
suffering
from any serious
illness.
33.
Prohibition
of arrest or detention
of
minor
and
persons
under
disability :
(l)
Notwithstanding anything contained in this Act,
Certificate-officer
shall not order
arrest ordetention
in civil
prison
of-
(a) aminor;or
(b) any personwho, inhis
opinion, is of
unsound mind,
(2).
Wheneveritisnecessary toarresta
women, nosuch
arrest
shallbe made between sunset and sunrise.
PART?IV
..
REFERENCE··•
op·.·· CIVJL COURT Suit in
civil
Court tohavecertificate cancelled or modified:
-The
tertificate-debtor· may, ?( anr tirtie within six
months- .,ql Jrpm
iP.t;
s?zyic" lJP.J:nt ]J,µn .-9,fthe
J;t,q*e.i:c;qµir?q b?10,section.6,or ·{21 if he
files, in
accordancewith
section 8,.apetitio.n
dMying
liability from Jbe x!la.t('gf deteqninatio.:n. .of.:the
;petition, .or ifhe
'appeals,
in .accordanee with
section 50
f toman
order
passed
under section
9-frotu
thedateof the decision ofsuch
appeal, bring
a suit in the QvU
·.
:?ourt to
h?Vt?the
certificate
cancelled()fmodified, and forany furthen.
·
conseq:µentiai relief towhichhemaybe
entitled:
Provided that no such suit
slu1ll be
entertained=- ( a) in
any
case,if thecertificate-
debtor
ha?
omitted to
file, in
accordance with section
8,
a
petition denying
liability,
or to state in
his
petition denying liability the
ground upon whichheclaimstohavecertificate cancelled er modified,·.
and cannot
satisfy
the Court that there was good
reasonforthe
omission, or
(b) inthecaseofacertificateforademand mentionedin
Articlel or Article
2 of·the Schedule
appended
to
this
Act,
if the certificate debtor has not
paid
the amount due
under the
certificate to tho Certificate-officer; {i}
within
thirty days fromtheserviceofthe
?otice
required by section
6,
or (ii)' if he hasfiledin
accordance with
section
8,
a
petition
denying liability-then
within
thirty days fromthedate of
determination of the
petition, or
(iii) ifhe has
appealed in
accordance with section
50-then within thirty
days fromthe
decisionofthe
appeal. Provided that no sale in
execution of -a certificate shall
be set aside in
such a
suit;
unless the
purchaser
has
been
made a
party
'to
the suit .?ncl
untila
.
direction.js madefor
/the
.refut1d oftheamountof the
purchase-money w?th. such
ill?erest
(if any)
as the Court may allow not
exceeding
six per
cent annum. jy:?t
Grounds.forCancellationgrmodification of
cectificate by
civil court:
\O;) · No
eertiflcate
duly
fil? under this Act
shall
be
<::anceUe.d ?y
a Civil Court
except
on
one. of
the
followings, gr9;!i;o.cli;, namely-«
15
16
(a) thattheamount statedinthecertificate was
actually
paid
or
discharged before the
signing
of the
certificate; or
(b) thatno
part
ofthe stated in
cegificate was due
by
the
certillcate-debtok; to the
certificate-holder; or (e)
that,
i,n the. caseoffines
imposerl
or
cost,
charges, expenses, damages.] duties "or
·•foes adjusted by
a
Deputy . Commissioner
or
.
a
public officer:g ·
under
any
·
law
orany rule
having
the force of
law,
the
proceedings
ofj such
Deputy
Commissioner or
public
officer were not in
substantial/ conformity with the
provisions
ofsuch lawor
rule, andthatin
consequences the certificate-debtor suffered substantial·
injury
from some
error, defect or
irregularity
in such
proceedings.
(2) No
certificate
duly
filed underthis Actshall be
modified
by aCivil Court except
on oneofthe
following grounds,
namely-
(i) thata
portion ofthe
alleged debtwasnot due; or
(ii) thatthecertificate- debtorhasnotreceived creditforany portion
which. he has
paid.
(3)
Nothing
contained inthissection shall interferewiththo
ordinary origina] jurisdiction ofthe
Gauhati
High
Court.
36. Suit to recover
possession
of or .to set asidesaleof
immovable
propert)'' where
notice of
certificatenotserved:
Notwithstanding anything
herein before
contained,a
sale of
immovable-! property inexecutionofacertificate shallnotbe voidonthe
ground that
th;{:
notice
required
by
section6hasnotbeen
served,
butasuit may be
brought
fo/i a Civil Court
to recover the
possession
of
such.
property
or to set.aside such
sal?< on the
ground
that such notice
has not bean served and that
the
plaintiff haii sustained substantial
injury by
reason of such
irregularity. Provided thatD'-suchsuit
shall be
entertained-
(a) if
instituted more.thanone
yearfromthe dateonwhich
possession ol the
property
was delivered tobe
purchaser, or
(b) ifthecertificate-debtor hasmadeappearanceinthe
certificate
proceeding or has
applied
to the Certificate Officer under section
22orsection
23
to set aside the
sale, or
(c) ifinstituted
afterone yearfromthedateof
having the fact of
deliveri. of
the
property by the
plaintiff incasethefact
ofsuch
delivery was
not?
know tothe
plaintiff.
17
37. General
Bar to
jurisdiction
of
Civil courts, savewhere fraud
alleged; &apt as.otberwise expressly
provided inthisAct.every question arising between theoertlficate-holder and thecertificate-debtor. ortheir
representatives. relating to.tho
making,
cxi,cution. discharge orsatisfaction of a certificate
duly filed under
this
Act, orrelating totheeoafirmation orsetting
aside
by an order under this Actofasaleheld in
execution ofsuchcertificate,
shall be determined not
by
suit,
but
by
order of
the certificate-officer
before whom such
question arises, orofisuch
other Cettificate?offi.cer ashemardetermine; Ptovidtcl thatasuit
maybe
brought inaCivil Court in
respect ofanysuch que:stio'i.1upon the
ground offraud. PART-V
38.
Persons Under
Disability :
Where the Certificate-officer
is satisfied
that the certificate-debtor isaminor or of unsound
mind,
he
shall,
in any proceeding
under
this
Act, permit
to be represented byany suitable person.
39. Continuance of Certificates:
No ·
certificate shall cease tobe inforce
by person of-
(a) the· ·
property towhich thedemand
relates
ceasing -tobeunderthe charge ormanagement oftheCourtof
WardsorRevenue
authorities; or
(c) thedeathof thecertificate-holder."
Procedure en Death ofCertificate-Debtor:
Where a certificate-debtor dies
beforethecertificatehasbeen
fully satisfied, certificate-officer may, after
serving upontho
legal representative ofthe deceased a notice
inthe
prescribed
form,
proceed toexecutethe
certificate such
legal representative; and
the
provisions
of
this Act
shall
apply, as if
such
legal representative
were the certificate-debtor and as if such
notice under
section 6:
Provided 'that.
where thecertificate is
executed
against such
legal representative, he! shall be
liable
only
tothe
extent of the
property ?fthedeceased
which has tome tohishands and hasnotbeen
duly disposed
of; andforthepurpose of'
ascertaining such
Ifability, theCertificate-officer
executing the
certificate may, his own motion oronthe
application ofthe
certificate-holder, compel such ··
legal representative
to
produce
such accounts as the Certificate officer thinks fit.
..
'18
41. Cancellation of Certificates:
(1) TheCertificate-officer
shall·
cancelanycertificate atthe
requeirtof the certificate-holder.
.
(2) TheCertificate-officermaycancel ·
any certificate
filed" under section
i,' if the Certificate-holder isnotreasonably
diligent.
42. Costs :
Subject tosuchlimitationas maybe
prescribed; theawardofany cost of
and incidental to
any proceeding
underthis Actshall beinthediscretion of tho
officer presiding andhoshall havefall
power todirectby.whom and to
w\}at extent such
costs shall
be
paid.
43.
Compensation :
If theCertificate-officer issatisfied thatanyrequisition
under
section 4 was made
without reasonable cause, hemayawardto the certificate-debtor
such compensation, astheCertificate-officer
thinks fit; and the amount so awarded shall berecoverable from thecertificate-holder
under the
procedure provided by
this Actfor recovery of
costs.
44.
Entry
Into
Dwelling
House :
(1) No
person executinganywarrantof
arrest issued
under this Act or· any process issued under
this Act directing or authorizing theattachmentof movable
property,
shall enter
any. dwelling-house after
sunsetorbefore sunrise.
(2) No
outerdoor ofadwelling-house
shall be broken open, unless
the dwelling-house ora
portion
thereof is inthe
occupancy of the certificate-debtor and heor
any other
occupant
of thehouse refuses or
any
way prevents
access thereto; butwhentheperson executing ·
any such
warrant or·
other
process has
duly gained
accessto anydwelling
house, hemay break open thedoorofany room and enter, if
he has reason to believe thatentering intotheroomis- necessary inorder toenable him to executethe
process.
(3)
Where aroomina.dwelling
house is in the actual occupancy ofa woman who, according
to the
customs of the
country,
does not
appear in public, the
person executing the
process shall
give
notice toher.that sheis at liberty towithdraw; and
after allowing areasonable time .for her to
withdraw. and·
giving herreasonable facility forwithdrawing, he may
enter sueh
rcom. for tho
purpose
of executing the
process; and ifthe
process befor theattachment of
property, hemay atthesame time use
every precaution,
consistent
with this section, to
prevent
its clandesting removal.
19
general supervisio1,1_;::
shall, intheperfor-
.
'. ? "\ A Ccrtificatc-?fficer
(not being Deputy Commissioners) -mance oftheir
duties
under this Act, besubject
.
to the and control of theDeputy Commissioner.
-48? Appeal :
(I)
A?· appeal from'ariy original
ordermade
under this Act sball'lie-
(a) iftbe order wasmadeby a CerWicate-officernotbeing tho ))eputiS.
Commissioner,totheDeputy Commissioner, or
(c) iftheorder was made by
the Deputy Commissioner, to the Revenue· ·Commissioner; Provided thatthat no appeal
shall liefrom any order made
under Every Certificate-officer shall havethepowers of aCivil ?ourt
for the. purpo>es ofre
the ·
attendance or' witnesses and compelling
.
the production
of documents. '47. Control OverOfficers
:
?- Application
of Act-XVfil of 1850 :
Every
Certificate-officer shall,.in thedisc?arge of his
functioning??j.,this Act, be,iliemotl to""acting judi
wit
bin
theme'anro,
or the 11ldicjruo)licer, ,Piot«tion Act/1850. ·
·
' · · ·
·
'· -4"6..
·officers-to h?ve
Powers of Civil Court
-fol' Certain purpo?:
.
.
?
. -
.?
i.
..
'.·. section 22-
(2)
Every appeal under sub-section (I)
shall be prasented,
in caseof clause(a):
within fifteen
days or in caseof
clause (b) within thirty days, from the date
of order
(3)
Pending the decision ofanyappeal, execution may bestayed, if the
appellate
authority so directs, but not oth.::rwise.
49. Bar to Second Appeals :
No appeal
shall lie
from any order passed on appeal
under section 48.
50. Revision :
(1)
_
Any order passed
by a Certificate-Officer other than Deputy Commi-
ssioner maybe
revised by
the Deputy Commissioner and the
Revenue Commi-' ·ssioner mayrevise any order passed
by aDeputy Commissioner
under this Act. (2} Theperiod of limitation for anapplication for revision under
this section shall be thirty days from the dateof theorder of revision whereof is applied forexcluding the time occupied
in obtaining a copyof the order ;
Provided thatsuch an· application
for revision. may be admited
after the \period
aforesaid, if the ·
applicant
satisfies the Deputy
Commissioner or the
i?yenue'
Commissioner, as the casemaybe, that he
has sufficient
cause for
;,n<>t making theapplication within the.period.
51.
Review :
Any
order
passed
under
tliis Act
may.after notice
to all
. .persons.interesteq.,.be
reviewed by
the officer
who made the
order or
by
his -successor
in
ofiice,,on
account of
mistake or
error
either in tae
making
of
the
certificate or In. the course of
any
pfi:kee?irl.g und'er th.IS Act
52.
Saving
of other Acts:
The powers
given
by
.this Act
·shall
tie 'tieemecl to be in
addition to,
andnot
in
derogation
from, any powers
conferred
by any other
Act now in
force·for the
recovery
of any
due,
debt or
demand to
which the
provisions of
this.Act a:te
a:pp'ffoa:Me·;a:o:i:I,·ext'l:'p't Where
'expre'Sslf so
provided, no
ieg:il remedy tltalr M aff ec'tt"ii
by
·
this Act.
53.
Application of the
Indian
Limitation
Act,
1963 :
The
provisions
of the
Limitation
Act,
1963, except sections 6 to
9,
.shall apply
to all
orocee.lings under this
Act, as
.i(
a
certificate filed
hereunder were·a decree of a
tivil 'Coult.
:54.
Certificate-Officer Deemed To be a
Court
A
Certificate-officer shall
be
deemed to be a
Court and any
pmcooding. '
before him shall be
deemed to
be a
civH
.proceeding
within
the
meaning
of section 14 of the
Limitation
Act, 1963.
55.
Peilraliies :
Whoever
fraUd-uleutfyremoves,
conceals, transfers or delivers to
any
person.,any
property
or
any interest
therein,
intending thereby
to
prev?nt
that
ptoPerty. orinteres!ttnerein, from
beirarg -ta.ke,o -en
;ex:ecution ef'a
?rtifica'te, shall be
deemedto have com.nitted au offence
pu-:i'hhable under
setti-on 206 oT
Ti:iliiai,.
·P-enallCode
(Act
XLV of
1860).
RULES
56.
Power to
Make Rules :
(I) The
State
.
'Gevecnrnent may,
by n:otincation in the
Official
Gazettean:d.1
A.:.subject
to the
condition of
previous
publication, make rules.
for the
purpose'·of
carrying
into effect the
provisions
of this Act.
(2) In
particular,
and
Without
preju(lice to
the
generalitt
of the
foregoirrg:power, such
rules may provide
for
all or
any of the
following matters,
namely:?-
(a) the
signatere and
ve-riiicatfon of
re(:Juis'i•tio:fil::smade ucder
section
-4.; ! (bJ
the
Cer'tifica'te--officers · ·
to
Whom such
tequisi-troris s·houlil !be
addr-ess'edi;1)
(c) thecasesinwhich such
requisi'tions shail not
be
·chargeable with 'a fel
20
21
If any difficulty
arises
in
giving
effect to
the provisions of
this
Act,
the State
Government may, by
order, published
in the
Official Gazette as tho p.?p:1.3ion,.flla);' _p,9.uirel do
anything(not
inconsistent with the
provisions or· fli1s Act)'
wliich
appears toit
??.
necessary
to remove the
-difficulty
:
Provided that
no._such
.order,
allaJ.Lbe made under this
section after the- 'years ·fromthe
date
of 'commep,cetnentof this Act. J .·- . . .· .
:,:.- . .
•
Pr:otecfiQn:
of action. taken irr
good·+
faith :
prosecution Orother
Jegaf
proceoding.shall lie
against
Certificate- ,,anythin?
..
wJiic? is·
.d<>n,ejn, good
faith or
intend?d
to be
dons Rules .made
thor?.undet:.,
.
(d) the.service ofnotices issued under section 6, the
service ofother- notices or
processes issued
underthis
Act, andthemannerin
which. service maybe
proved;
(e) the
signing and
verificationof
petitions
under
section 8,
denying
liability;
(f) thotransfer ofccrtifitates; proceedln?sinexecutionof
certificatesand; petitions
under section 8
denying liability fromone
Certificate-officerto another' for
disposal;
. .
. , .
(g) themannerof
calculating.
interest referred to in
clause (a) ofsectionJ
6;
.
(b) · the.
scaleof
,9hllrges toberecovered under clause
(cf ofsectfoi:i.l6; (i} thet?aintenanc??d!·Pdcustody,
while
under
attachment, oflive-stock:
and
other m9:v?ble
property andthe-
disposal-of the:
'proceeds
ofsnch:
.sale; (j). the, registers..
becks and
accounts tobe keptby the
Certificate-officers, and the
inspection
thereof
by
the
publie ;
(k) thefeetobe
charged forthe
inspection ofthe
register of
cedifi-. cates maintained;
(1) the
recovery of"
expend
itureonthe
certincate establishment
by the
.levy of costs under clause
(b)
of seetion
16 and section
43;
(m) the
'recovery of
poundage fees;
(n) theformstobeusedunder thisAct. ·..
_
(3)
_
Aff·rufosmade
underthis Act
shaU,asSOO!las maybe
after they :ire C
made; be laidbeforethe
Legislature,
while it is
in
session,
for a tot?.t' p?ffodofnotless·than fourteen
days extending inits ono session or· more· than one successive sessions and
shall,
unless ·
some later date is
appointed,
take ;feft froJp·.Jhl' dateoftheir
.publicatien intheofficial
Gazette,
subject to .·
such modifications or annulments as the
Legis
lature
may agree to, make
so, \
however, that
?ny
.
such
modificationor
annulment shall be.
:WithOL>t prejudice
..
i?, the·. validitjof
anything
previously donethereunder. Power to remove difficulties :
4.
't· -(i) (ii) (iii)
5.
of the SCHEDU"LE PUI3LlC
DEMANDS.
?,·
.:...t :·:•.•..
,:··· '' '' . .
.
'
. _..
L
Any
arrear ?f'revenue which remains due in the
rouowing,
circumstances,
•ame:Iy ; When
11:mdey
the
.,prov1s1ons ·
of, the-
Manipur
Land Revenue and Land ?eforms Acr.,: J960
(No. 33of
1960], or;
any
otherlawforthetime
bein:
?n
force,anestateor
tenureI or
any
shareofanestate or
tenure; has been .. old for the recovery of arrears of revenue due
thereupon
and after
deducting '!he expensesofsuch.
sale, the-balance-ofthe
sale-proceeds
remaining is insufficient to
liquidate
tile
.
•r.reni?, of' revenu??in:
'discharge,
of which such sale -proceeds may, underthe-s·a-idr
provisio-as, be
applied.
2.
Any
arrear of revenue
whjch
fa
due
.fromcca·
farmer.
on
account
of .art estate held
by him. in fa?m anGj..jsnot .paid.OIJ.,the. latest.day
of
payment .fixed
under the s?id ·.··
Manipur
Land
.
Revenue andLaudReforms
Act,. 1960 (No. 33 of
1960).
·
3.
Any money which
is declared
by any law for the time
being
in- force to be recoverable or realizable as an arrear of
..
revenue orland-revenue or
by int
process
authorized for the recovery of arrears of revenue
or ,ofthe
public revenue or of Government
r_evenue. Any money whichisdeclared
by it-ny enactment for
thetime'beingin
fore?
to be
demand or a public
.demana.
or
. .
..
.
.. . .
to be: recoverable-
.
as arrears of a demandorpublic
demand,
or to be recoverable under the
Manipur
Land Revenue
and Land Refornis Act,
1960. ,,
And money due from thes.urc-ties·ofa
farmer+m
respect
-of therevenue estate farmed
by
him. 6;
Any money awarded as feesorc·osts
o'y aRevenue authority
under .any lawor
any rule
having
'the force Jt law;
7.
Any
demand
payable:
t6 the
D.@ptity c'ollllllissioner. by a
person 06lding ,any interest, in
·land, pasttrta}{e; forest,-rights, fisheriesorthe
like, whether
slick interest isorisnot tr,rnsfcrabl.¢1;
Whe.m
$'!.lchi: ;deman.ck 'is.a;·condition. of
-?tic use
and enjoyment
of
s1;1?h.,1an4,1,.p?tur?;f=.,.fo.??hr?p.ts,
fisherj? op??ngs. ·:;. .' .... - .. ,_.
-.,·-?· ..:. ..
. ' ·-
. '. ?-'"
·
l11
th:? e,ajJe ofb
property
-which; , •jrider the.:C-i,rovisi?bf any fa°iv)lli· ih? time
b:eing
in
22
23
cf Wa_rA....sortheRe...-en-ae anthoritles on behalf ofa
private
individual-any
arrear of rent orof any demand
which is recoverabie asrent, whether
such arrear became
CF..e before erafter rtemansgemeut develoved uponsuch
court orsuch authorities.
9.
Any
money :;:·ayable toGovernment or to an officer of Government in
repayment
of aloan
in cashor in kind,
in
respect
of
which money, the _, J.'d"50n
to whcm tl:eloan in cash orin. kind was advanced, asagreed
by a _c-_:writt::rr mstrumen: thatsuchmoney shall berecoverable asa
public
demand. iO.
Any
money payable to asociety registered or deemed
to have
been brcii?
under the
Manipur
Soci::ties Registration Act, 1989, when such
moneyis [fur.meedjointly by theState Government and theCentral Government and is
granted ?tbysach
society assubsidy orloan toa
person whoagreesby a written
lnstrument, '?-i?rteredorun?gister?, thatsuchmoney shall berecoverable as a
public
demand.
11.
Any sumdue toaland
mortgage bank
registered
under the
Manipur Co-
Societies Act,1976or any sum due to an assignee
of such bank
in
respect I-Ofanyprincipal sum or anyinterest thereon under a
mortgage
made tothe bank. ,_
12.
Any
money due from a
purchaser at a sale held
in execution
of acertificate ,yngerthis Act,
whether thesaleissubsisting or not.
13.
Any
money payable toalocal authority.
14.
Any
money awarded ascosts by the
High
Court atGuwahati/Imphal ;I;(?enchin
proceedings
under
article 226 of Constitution
of
India relating tomatters i
arising outside itsordinary original
civil
jurisdiction.
15.
Any sumpayable totheGovernment by a
person on account of use or occu- pationby such
person ofanyhouse,
tenement or roombelonging
to the Government.
16.
Any
money payable to aGovernment
company wholly
owned
either
by ·
the State Government
or
by
the Central Government orjointly by
the State -
·
Government
and
the Central
Government.
17.
Any
money fixedaswater
rate, electricity tariff,
motor vehicles taxes, professionaltax,sales taxetc. by theGovernment under any statutory ActorRule
in force in the
State.
18.
Any
amountdue to abankor a financial institution fromanyperson :in
respoct ofany
amount advanced orgranted under any scheme intheformof financial
assistance shall, apart fromany other mode
of recovery, berecoverable
.
under provisions
of
this Act.
..
.
.
·. Provided thatnoproceeding
under thisActshall be
proceeded
with ·t·'itnultaneously beforeanyother forumfor
recovering the
amountthatisthe
subject ·
'matter of
the certificate. Explanation-The duesref
erredtoabove shall also
apply to
any amount ,advancedorgranted bywayofany such loan before
the dateonwhich tru• Act tomes intoforceandremaining unpaid on such
day. ·.·
Printed
at the Directorate
of
Ptg,
A
Sty., Govt, of
M?ip1u 310-C/14-5-2003.