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4- ASSAM ACT X OF 1936 THE AS'sAM DEBT CONCILIATION ACT, 1936-
[Publ»hed in the A U a1ff c..;,tttl ol lh~ 6th January 1937]
An Art to ",DIce procisionfor lhe Sllling up if Debr Cowiation BoardJ relieve AgrirulJuriJts from indehtedness
Preamble, \'·lIER.EAS it is expedient to relieve agriculturists from indeb, tedness by amicable .ettlement between them and their credl-ton;
And whereas the previow' sanction of the Governor.Gen required by .ub-section (3) ofsection BOA of the Government 0( India Act, has been obtained to the passing of this Act ; It i. hereby enacted as follows :_
";~rt t~ J . (J) Thi. Act may he called the Assam Debt Concilia ti""
COmmrnc~ Act, 1936.
",...r, (2) It extends to the whole of Assam.
(3) It shall come into force in any area on such date as thoe Locai Government may, by notification, direct. - 2. In thi s Act , unles. there i. anything repugnant in tbe subject or contat.
(a) .. Agriculture" includes horticulture, dairy farmillg and sericuIture, and the use of land for any pur""",, ofhwbandry incJuaive ofkeeping or breeding of I;'..,. stock, poultry or bees and the growing of fruits, vege- tabla and the like ;
(h) " Board" mean. a Debt Conciliation Board established under . ub-section (1) of section (3) ;
(e) " Creditor" mean . a person to Whom a debt i. owing and inCludes a co-operative society registered under the Co-operative Societies' Act (II ofI912);
(d) .. Deb t " Include. all liabilities in cash or kind , secured or unsecured, payable under a decree or order of a Civil Court or Otherwise, whether due or not due , but .hall not include rent not due, arrears of wages, land
revenue, or anything recoverable as an arrear of land revenue, or any claim for the recovery of which a
.uit or application i. barred by limitation ; {e] " Debtor' means a person who owe. a debt and Who earns ha livelihood mainly by agriculture ; (fJ " Prescribed .. means pr=:ribed by rules made underthaAet ;
(g) .. Deputy CommiMioner .. means the Deputy Commis-
sioner of a district or any other officer appointed by
the [Provincial GovemmentJt to dacharge any of the functions of a Deputy Commi";oner under thisAct.
• For Statemrnt of Objetu and Re:uollll'. SIll Assttnl (;gztJU, J936, Part V,
page %39, for Report of Select Commi\\~, J. A.r.r4m GtJUtll J936, Part \'
for-~ings in Council, ~, A.uam CQatu. 1935, Part VI ; pagel 90, 39~ :.01, t011 .12, 1110..1 •.
fSubstituted by theA.O. for " L.G ...
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v of D EBT CO"CILIATIO" Acr X OF 1936] bli,h. 3. (1) The [Provincial Government]" may establisi. aDebt cCDebt Conciliation Board (or any distr ict or part of a district.
i iatioD Such Board shall cons ist of three or more rnernbers not
exceeding seven, including the Chairman , to he appointed by the [Provincial Government]" whi ch may, for reasons to
be recorded in writing, cancel any appointment or dissolve any
Board.
(2) The Chairman and every other member of a Board so established 'hall be appointed for a term not exceeding three years. Such Chairman or member shall, on the expira tion , of the period for which he has been appointed, be eligible for re-appointme nt .
(3) A Board shall have such quorum as may be prescribed.
(4) Wh= the member> of a Board are unable to agree, the opinion of the majority shall prevail. Where the Boarrl is equal- ly divided the Chairman >"all have a second or casting vote.
4. (1) A debtor or any of his creditors may apply to the ication Board appointed for the area in which the debtor ordi na ri lv ~~ resides, to effect a settlement be tween the debtor and hi! credit-
and biJ ora ; or. Provided that no ap plication shall lie if the debtor', debts be le.. than R,.So or more than Rs.5,01lO.
(2) Where applications have been made by the deb tor and any of his creditors, the al.'plications made by the creditors , 'hall be merged in the application made by the debtor,
(3) If applications are made to mote than one Board in respect of the debts of the same debtor such applications shall, subject to rule, prescribed, be transferred to and dealt with by one Board.
(4) The [Provincial Governmentj " may, at any stage of a proceeding, transfer the prOCIeding from one Board to another, and the Board to which it i< 'ransferred shall have jurisdiction to deal with it.
don 5. Every application to a Board under seorion 4 .hall be in apphca. writi ng and shall be signed and verified in the manner prescribed by the Cod e of Civil Procedure, 1908, for ligning and verifying Act pla ints. J908.
6. (1) An application made by a debtor un.ier sub section (1) to be of section 4 ahall contain a statement of debts, in the prescribed ;" form which sha ll include the following ;-
. n, (aJ the Dames an d addresses of his creditors, the total amount claimed by each creditor to be owing to him in. respect of each debt, so far as is known to the debtor, and a note whether each such claim is admit- tea by the debtor ;
(b) the history of each such debt, '0 far as i. known to the deb tor . with particulars of the original principal
and the rate of inter est chargeable ;
tel particulan 0 1 an : other liabili ty which does not consti-
tute. debt under this Act ; - - - -
• ,l)ubltitutC'd ~ the .\ .0 . lor · 'L. G: '. -
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(J) particulars of the debtor's property, bo th movea and immoveable (including claims due to him , specification uf its value and of the places where may be found, and detail. of any attachment,
gage, lien or charge subsisting thereon;
(, ) particulars of any income from sources other t
agriculture ;
(1) a declaration that all liabilities, debts and p roper . have been disclosed in the statement, and that debtor i. unable to pay his debts.
(2) At. application made by a creditor under sub-section of section ...hall contain a statement of debts, in the pr=rili form, which shall include the following :-
(a) the total amount of every debt claimed by him to uwing to him by the de btor ;
(b) the history of each such debt with particulars of I original principal, the rate of interest chargeable, ,
payments made either as interest or principal ;
(r) particul ars, 50 far as they are known to the credit of the deb tor '. property, a, in clause (d) of sub-sect
(1) ;
(d) particulars, so far .. they are known to the credit of any income of the debtor from sources other tl agriculture ; and
(e) a declaration that agriculture is the main sourc livelihood of th e debtor.
(3) The Board mav return, for amendment, an applicat
if it is not compl ete and in proper form. Proced~re 7. (1) On receipt of an appli cation under section" the 1l<
0.0 applica- shall examine it , and if it considers that it has j urisdictic rson. . . . h 11 d Jixi d d Ientertain It I 1t S a pass an or er ng a ate an pace
bearing the application :
Provided that the Board may at any stage whether
examining the application on presentation Or aft-er subminll
the statement of debt> under section 8, dismiss Jhe a pplicatio
want ofjurisdiction, Or iff01 reasons to be Stated in ....Tiw does not consider it desirable to attempt to effect a settle
between th e debtor and hi. creditors.
(2) Notice of the order under sub-section (1) shall be by registered post to the debtor and creditor'. Period f (3) (a) If on receipt of an application under section '
limitation 0 Board dismisses it on the ground of want of jurisdiction fOt l'e-"hr.a.ring applicant may, within 30 days from t.he date of service of :
application. under sub-section (2) mak e an objection in writing to the against such dismissal .
(b) On receipt of a n objection under clause (a) of sub-s
(3) the Board shall make such order thereon as it thinks fit Notice call- 8. (1) If after examining the debtor , it is, in the opir
ing . upon the Board, desirable to attempt to effect a settlement be aedi b
~orl ,to him and his credi tors, a not ice shall hr- issued and serv '\I eat It a e- • bed . .•. ..~ all'ment of publis In the manner prcscrruec, C Ing upon every Cl
debtll. Dasr COSClUA110S Acr
[AswI .\
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475DEBT CmlClUATlON AcrX OF i936] of the debtor to submit a statement of debts owed to ouch cred it- or by the debtor. Such sta tement mall be signed and verified A t V of in the manner prescribed in the Code of Civil Procedure, 1908, J9C:. for signing and verifying plaints, and sha ll be submitted to th e Board in writing within 30days from the da te of service or publi-
cation of the notice 3.S the case may be :
Provided that if the Boardissatisfied th at any creditor for good and sufficient cause was unaLie to comply with such directions, it may extend the period for the submission of his statement of the debt; owed to him.
(2) Every debt of which a sta tement i. not submitted to the Board in compliance with the provisions of sub-section I shall of be deemed for aU purposes and all occasions to have been duly _ pli - discharged :
Provided that, if a cred itor pUNes to the sati sfaction of the Board that the noti ce was not served on him and tha t he had no knowl edge of its pu blica tion, the Board may revive the debt ( n application made within30days of the date on which he first had knowledge of the order of discharge :
Provided also , that in any area in which a Board has been dissolved, the Civil Court may entertain an application for revi- val of the debt on the same conditiona,
(3) If any question as to th e j urisdi ction of a Board arises after submission of th e sta tement of debts made under sub-section
• deci- (1) the Board sha ll not pas , any order without hearing th e u. to debtor and credi tor. The decision of the Board with regard to lOD jurisdiction under section 7 or section 8 shall be fina l and shall not be qu estion ed in any Civil Court.
9. (1) Every cred itor submitting a statement of the debt, K1b':~ owed to him in compliance with a notice issued unde r sub-section
state- (1) of sectio n 8 shall furnish, along with such stat ement, full debts particulars of all such debts and shall at th e same time produce
all documents, including entries in books of account, on which
be relies to suppor t his claims, together with a tr ue copy of every
such document.
(2) The Board shall, after marking for the purpose of ide nti- fication every origina l document so produced and verifyi~ the correctness of the copy, retain the copy and return the onginal to the creditor.
(3) If an y document, which is in the possession, or under the control, of the creditor, i, not producedbyhim as required by sub-section (11,the document shall notbead missible in evidence
against the deb tor in any suit brought by the creditor or by any
person claiming under him, to 10. The Board shall then call upon the debtor and each
creditor , respectively , to explain hi' CMe regarding each debt, and shall endeavour to induce them to arrive at an amicab le settlement.
~f 11. (1) Subj ect to any rules prescribed, the Board may a.t~ exercise all such PO""UI connected with the summoning and of examining of parties and witneu etl and with the production of ActV of
and documents as are conferred On a Ci\~1 Court by the Cod e of t908. to of Civil Procedure, 1908.
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(2} Any penon present may be required by a 1
evidence or to produce any document then and
~ possession or power.
of amk~bJ. 12. (1) If the creditors. to whom not less than fOJ set tlemeer, of the total amou nt of the debtor's subsisting d ebts i~.lI rqinra- come to an amicable settlement with the debtor,
tiffiD e and ment shall forthwith be reduced to writing in the e ec . agreement recordin g the immoveable properties of with parrieulars of any mortgage, lien or charge subsis on, a~d th e amo unts payable to such creditors and tl In which and the limes a t which they are to be p. agreement shall be read out and explained ( 0 the p cerned, and shall be sign ed or otherwise authenticat Board and the par ties :
Provid ed tha t, when a Co-operative Society is or
creditors, no settlement, in so far as it affects the del)H
such Society, shall be valid without the previous ap; writing of the Registrar of Co-operative Societies. (2} An agreement thus made shall, within 14 days date of its making, be registered under the Indian R,,! Act , 1908, by the Chairman of the Board. in such rnanne be proscribed, a nd it shall then take effect as if it were , of the Civil Court.
(3) For the purpose of registration of an agreemei sub -section (2). th e Chairman of the Board shall be de em
an officer of Government empowered to e-xecute such ar ment within the m eani ng of section 88 of the Indian Regi
. . Act , 1908. E>ci"mg (4) Where an agreemen t registered under sub-see i::~~erelates t? a debt which is secured by a mortgage, lien or to su~ut. on any Immovable property of the debtor, such mortgag
or charge shall subsist to the extent of the amount payable credi tor in respect of such debt in accord ance with the It the agreement until such amount has been paid or the pr R t has been sold for the satisfaction of such debt. 1U",,="e;j~e 13. (i } Ifa debtor defaults in paying a ny amount. undo- agree- accordance with the term. of an agreement registered men! . and sub-section (2) of section 12, such amount shall be recovera t=uoa an arrear of land revenue on appli cat ion to the Deputy Cor t • siener- made hy the credito r within 90 days from the da
default .
(2J Wherr the Deputy Commissioner has under sub-se
(1) recovered any amount which wa c; payable in accorc with the terms of the agreement , he shall proceed to make ments as follows :-
(a) he shall, in the first instance, a pply the sum rea from the sale of a ny portion of the immovable pre ty referred to in section 12(4) to the payment of
amount payable under the agreement on aceour
(i) rent in respect of the propert y sold ; (ii) any (
which is secured b~' a mortgage s li-n or charge
sud! property ill order of priority determined
accordance wir h rhe provisions of the Transfer
Propert y Act, 18P2 , and , ifthr said sum is insuffici to meet such paymen ts, the amounts which ht
remained unpaid shal l rank equally with unsecui debt ;
.176
- DEBT CONClLIATJO:'i ACT
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475DEBT Cm'CZLlA1l0N ACTx0. i936] of the debtor to submit a statement of debts owed to such credit- or by the deb tor, Such statement shall be signed and verified A, V of in the manner prescribed in the Code of Civil Procedure, 19118, 190/;. for signing and verifying plaints, and lhall be submitted to the Board in writing within 30 days from the date of ser...ice or publi-
cation of the notice 35 the case may be :
Provided that if the Board is satisfied th at any creditor for good and sufficient causewasunaole to comply writh such directions, it may extend the period for the submission of his sta tement of the debts owed to him.
(2) Every debt of which a statement is not submitted to the Board in complianc e with the provisions of sub-section I , shall of be deemed for ail purposes and all occasions to have been duly pli- discharged :
Provided tha t, if a creditor proves to the satisfaction of the Board that the notice was not served on him and that he had no knowledge of its pu blication , the Board may revive the debt ( n application made within 30 da y. of the da te on which he first had knowl edge of the order of di sc harge :
Provided' also, that in any area in which a Board has been dissolved, the Civil Cour t may entertain an application for revi- val
of the debt on the same conditions.
(3) I f a ny question as to the j urisdiction of a Board aris es
after submission of the statement of debts made under sub-section
• decl- (I) the Board shall not pass any order without hearing the
", '0 debtor and creditor. The decision of the Board with regard to
"'" jurisdiction under section 7 or section 8 shaIl be final and sha ll not be questioned in any Civil Court.
9. (I) Every creditor submittin g a statement of the debt, JUb':~ owed to him in compli ance with a notice issued under sub-section
state- (I ) of section 8 shall furnish , a long with such statement, full
• deb" particulars of all such debts and shall at the same time produce
all documents, including entries in books of account, on which
he relies to suppor t hi> claims, together with a tru e copy of every
such document.
(2) The Board shall, after marking for the purpose of identi- fication ever y ori gin al document so) produced and verifyi~ the correctness of the copy, retain the copy and return the original to the creditor .
(3) I f any document, which is in the possession, or under the contro l, of the creditor, i, not produced by him a' required by sub-section (I,.the document Ihalillolbeadmissible in evidence against the debtor in any suit brought by the creditor or by an y person claim ing under him.
to 10. T he Board shan then call upon the debtor and each
creditor, respectively, to explain his case regarding each debt,
t , and shall endeavour to induce them to arrive at an amicable settlement.
~f 11. ( I) Subject to an y ru le. prescribed, the Board may at~ exercise all such po....ers connected with the summoning and of examining of parties a.nd witnc!,!:e! and with the production of ActV oI
and documen ts as are conferred On a Civil Court by the Cod e of 1908. .. of Civil Procedure, 1908.
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X OF 1936] DEBT CO"n LIAn o" ACT 477
{b} if there i~ a , uf I'h" ;"Ifl r T' th~ paym'>nh have- been
made UUde-I clause I f.l • th~ Deputy Commissioner
sha ll apply to the payment of any other amount! payable under the agreement the sum of the surplus and of the proceed, realised from the sale of such portion of an y other property of the debtor as will, together with the surplus, be sufficient to meet the payment of such amounts ;
(e) if the sum of the surplus and sale proceeds referred to in clause
(b) is insufficient to meet the payment of
other amou nts referred to therein, such other amounts and any amount payable on account of any unsecured
debt for the recovery of which a decree has been passed by a Civil Cour t an d of which details are given in the agreement shall rank equally bet ween th emselves fer the pUfJlO'Cs of payment ;
(d) any further surplus remain•.lg after the payments hav e been made under clauses fa" (bJ and «) shall be paid by the Deputy Commissioner to the debtor.
(3) Where the Deputy Commissioner fails to recover as an arrear of land revenue any part of such amount, he shall certify that it is irrecoverable and thereupon the agreement ' hall cease to subsist.
(4) Where an agreement ceases to subsist, any amount, which was payable under au- h agreement, but has not been paid , shall be recovera ble as if a decree of a Civil Court had then been passed for it! payment.
Wet' of 14. If no amicable settlement is arrived at under sub- d to?io- section (1) of section 12, the Board shall dismiss the application. appltca- 15. (I ) Wbere, durir.g th e hea ring of an y application made
ant of unde r section -i, any creditor refuses to agree to an amicable
te by settlement, the Board may, if it u ofopinion that the debto r has ~ made such creditor a fai r offer which th - creditor ought reason- debt~ ably to accept , grant the de btor, in such form as may be , prescribed, a certificate including the partic ulars of the fair off~r in respect of the debt owed by him to such creditor. of (2) Where any creditor sues in any Civil Court for the reco- to very of a debt in respec t of which acertiricate has been granted
to a under sub-section fI ), the Court, notwithstanding the previsions offer. of an }' law for the time being in force, may, if it thi nks fit refuse to grant a decree for any sum in excess of the sum specified in the certificate aa a fair offer, and shall no t allow the plaintiff any
COlts in such suit, or any interest on the debt after the date of such certificate in excess of simple interest at 6 per cent. per annum on th~ principal amount due on the date of such certi- ficate.
(3 Where aft", the registration of an agrtement under sub-
section (2 r:L section l~ any creditor ~Ue5 for the recovery of a
debt in respec t of VI hich no settlement hal been made though it
was included in the applicarion under section 6 or in the statement of debt! under section 8 or an) creditor SUe! fOT the
recovery of a debt incurred alter th e dace of such registra tion, any decree passed in such suit shall, notwithstanding anything
7
contained in the Code of Civil Proced ure , 1908, not be exe- Aet\
cured uJ/lil all amounts recorded as parable under such agree- DJenT hare been paid or such agr~ment has ceased Co subsiJI:
Provided that the provIsion III this sub-section shall not
" , appJ" to tb« execution ofa rent decree.
Bar or C1\'iJ I . • suir ex: pro- 16. No Civil Cour t shall ~n le:tam- f. ce
(i) any matter pend rng before a 0 , or I Ii of any
(ii) the vali dity of any proced~re or the ega ly agre
who as a debtor, was party to sue , whether such agreement IS subsisting or not, or d
liD) the recovery of an y d eb t which has been ~eeme to h ..~ been duly discherged under sub-.JeetJon (2) of section 8, except a d ebt which is revived under the proviso to that sub-section ; .
(b) any application to execute a decree, t he execution of which is suspended under sub-section (3) of section IS ,
Avoidant:"e'
of certam 17, Every transfer of property made with intent to defeat or transfers of delay the creditors of the debtor shall be voidable at the option debtee's pro- of the cred itor !IO defeated or delayed , I:'~i appeal 18, No appeal or a pplication for revision sha ll lie against
or revision. any order passed by a Board.
Power of 19. A Board may, on an application from any penon interest- Board to f.e. ed made within ninety days of the passing of an Older, review :d w 'Is any order passed by it and pass such order in reference thereto
Provided that no ord er , hall be varied or reversed unless
notice has been given to the persons interested to appear and be
heard in support of such order.
tpp·a,ran:- 20, In any proceed ings before a Board any pa rty may be
foJ""'1oard permitted to a ppear by an agen t authorised in writing, but not
by agent but by a legal practitioner.
DOt b}' , lc:gal
pracnt loner.
Suspension 21. (1) "'''en an a pplication has bee n made to a Board under of I' pending seciton 4, any suit or other proceedings then pending before a ~~~c::t1on Civil Court in respect of any debt for the settlement of which
application hal been made shall be suspended until the disposal of the application.
(2) If the deb t referred to in sub-secti on (1) is" not recorded
in the agreement registered} a decree, if subsequently passed therefor, or a previous decree for that debt execution whereof is
suspended, shall no t be executed until all amo unts recorded as payable under sucb agreement have been paid or such agreement
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DUT COSCIUAnoN ACT x or 1936]
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22. In raleulatin/( the peri. ,J of limitation fO
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any suit or Manc. proce eding regarding a deb t which h" been the subject of any , for prOCeeding, under this Act, nOt" 'it bslJndmg anyth ing contained au. In any other Act, the time during which such proceedill/ll continued and the time dUrin" which the person interested in ' uch debt was debarred by an y pro\l sion of this Act from imti. tuling the suit Orproceeding, mall be excluded. TI of 23. The members of a Board shall be dr"med to be PllbJic :0 be "'rvant. within the meaning of the Indian Penal Code. Act XLV set- 24. In addition to any powe" Specially conferred by this Act, of 1860. t o the [Provincial Govern ment] ' mar make rules_
(a) preSCribing the qUOIum for. and regula ting the pro- cedure before, a Board ;
(h) prescribing Ihe [onn. of application un der section 4
and 01 stah we nt ofdebts under section 6 ;
(e) prescribing the manner in which noti ce! shaJJ be iuued and served or publi!hed und er sub-.ection (I) ofsection 8 ;
(d) prescribing the charges to be made by a Board for anythin/( done under this Act and the P"rsons by whom and the manner in which such charg.,. shall be-paid ; (t ) prescribing the record. to be kept and th" return, to be made by a Board ;
( f ) f'N'SCribing the allowances, if an r , to be p"id 10 the Chairman and mrmben of aBoard:
(g) regulating the POwer of a Board to summon Parties and Witnnses under section II and the grant ofexpenses to Witnc5Ses ;
(4) prescribing the place at which and th. manner in which an agreement shall be r,.gist
(I) prescribing the form of certificate to be granted under sub-section (2) or"ction 13 Or sub-.ection(l) ofsection 15; and such other forms a. Ill'll' be required for the purpose of carrying in to effect the provisions of thia Act; a nd ( j ) Providin g for the reprC'Semation of mino,". lunatics an d other disabled p.nolU ;
(l) and generally for the purpose of carrying into effect
the provisions of this Act.
25. ( I) All rul es shallbeou1tier t to the condition of previous'ublication.
(2) In making a n)' rule th~ [PfO\'i n~i,1 G()\'''~nment] ' "'!"l' irCCt that a breach thereof .haIl be punlsh, bl.....Ilh fine ....hich lay extend to /ift)' rupees, and wh"'e the breach i. a continuing ne, with further fine which may extend to ten rufl"es for every .yafter the first dUring which the brea rh hao been peni$t