The Assam Debt Conciliation Act, 1936

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472
4- ASSAM ACT X OF 1936
THE AS'sAM DEBT CO NCILIATION ACT, 1936-
[Publ»hed in the A U a1ff c..;,tttl ol l h~ 6th January 1937]
An
Art to ",DIce procisionfor lhe Sllling up if Debr Cowiation BoardJ
relieveAgrirulJuriJtsfrom indehtedness
Preamble, \'·lIER.EAS it is expedie nt to relieve agriculturists from indeb,
tedness by amicable .ettl ement between them and their credl­ton;
And whereas the previow ' sanction of the Governor.Gen
requ ired by .ub-sectio n (3) of section BOA of the Governmen t 0(
India Act, has been obtained to the passing of this Act ;
It i. hereby enacted as follows :_
";~rt t~ J . (J) Thi. Act ma y he called the Assam Debt Conciliati""COmmrnc~ Act, 1936.
",...r, (2) It extends to the whole of Ass am.
(3) It shall come into force in any area on such date as thoe
Locai Government may, by notification , direct.
- 2. In this Act, unles. there i. anything repugnant in tbesubject or con tat.
(a) .. Agriculture" includes horticulture, dairy farmillg
and sericuIture , and the use of land for any pur""",,
ofhwbandry incJuaive of keeping or breeding of I;'..,.
stock, poultry or bees and the growing of fruits, vege­tabla 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 inCludesa co-operative society registered under
the Co-opera tive 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 ...
v of
D EBT CO"CILIA TIO" AcrX OF 1936]
bli,h. 3. ( 1) The [Provin cial Gove rnment]" may establisi. aDeb t
cC Debt Conciliation Board (or any dist rict or part of a distri ct.
i iatioD Such Board shall consist of three or m ore rnernbers not
exceedi ng seven, including the Chairma n, to he appointed
by the [Provincial Government]" whi ch ma y, for reasons to
be recor ded in writing, cancel any appointment or dissolve any
Boar d.
(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-a ppoin tme nt.
(3) A Board shall have such quorum as may be prescribed.
(4) Wh= the member> of a Board are una ble to agree, the
opinion of the majority shall prevail . Where the Boar rl is equal ­
ly div ided the Chairman >" all have a second or casting vote.
4. (1) A debtor or any of his credit ors may apply to the
ication Board appointed for the area in whi ch the debtor o rdi na ri lv
~~ resides, to effect a settleme nt betwe en the debtor an d 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 transfer red to and dealt with by
one Board .
(4) The [Provincia l Governmentj " may, at any stage of a
proceeding, trans fer the prOCIeding f rom one Board to another ,
and the Board to which it i< 'ra nsferr ed 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 ligni ng 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 sta tement of debts, in the prescribed
;" form which sha ll incl ude the following ;-
. n , (aJ the Dames an d addr esses of his credito rs, the total
amount clai med 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 parti culars of the original principa l
and the rate of inter est chargeable ;
tel particul a n 0 1 an : oth er liabili ty which does not consti­
tute. debt under this Act ;
- - - - • ,l)ubltitutC'd ~ the .\ .0 . lor ·'L. G: '.-
(J) partic ulars of the debtor's property, both movea
and immo veabl e (including claims due to hi m ,
specification uf its value and of the places where
may be found, and detail. of any attach ment,
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 tha t
debto r i. unable to pay his deb ts.
(2) At. application made by a creditor under sub-section
of section ... hall contain a statement of debts, in the pr=ri li
form, which shall include the following :-
(a) the total amount of every debt claime d by him to
uwing to him by the de btor ;
(b) the history of each such debt with partic ulars of I
origi nal principal, the rate of interest chargeab le, ,
payments made either as interest or principal ;
(r) particul ars, 50 far as the y are known to the credi t
of the deb tor'. propert y, a, in clause (d) of sub-sec t
(1);
(d) particulars , so far .. they are known to the credi t
of any income of the deb tor from sources other tl
agr iculture ; 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 c ompl ete and in proper form.
Proced~re 7. (1) On receipt of an a pplication 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 appli cati on :
Provided that the Boar d may a t any stage whether
examining the app lication o n presentation Or aft-er subminll
the statement of debt> under section 8, dismiss Jhe a pp licatio
want ofjurisdiction , Or iff01 reasons to be Stated in ....Tiw
does not consider it desir able to attempt to effect a settle
between th e debtor and hi. creditors.
(2) Notic e 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.ringapplicant may, within 30 days from t.he date of service of :
application. under sub-section (2) mak e an o bjection in writing to the
against such dismissal .
(b) On receipt of a n objection under clause (a) of sub-s
(3) the Board shall m ake such order thereon as it thinks fit
Notice call- 8. (1) If after examining the debto r, it is, in th e opir
ing . upon the Board, desirable to atte mpt t o effect a settlement be
aedib ~ orl ,to him and h is creditors, a notice 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 .\
475DEBT CmlClUATlONAcrX OF i936]
of the debtor to sub mit a s tatem ent of debts owed to ouch cred it-
or by the deb tor. Such sta tem ent mall be signed and verified A t V of
in the manner prescribed in the Code of Civil Procedur e, 1908, J9C:.
for signing and verifying plaint s, a nd s ha ll be submitt ed to th e
Board in writing within 30 days fr om the date o f service or publi-
cation of the notic e 3.S the case may be :
Provided tha t if the Board is satisfied th at any creditor for
good and sufficient cause was una Lie to comp ly with s uch
directions, it may extend the period for the subm ission of his
statement of the debt; owed to him.
(2) Every debt of which a s ta tement i. not subm itted to the
Board in complianc e with the provisions of sub-section I shall
of be deemed for aU purpo ses and all occ asions t o have been duly
_ pli- discharged :
Provided that , if a cr editor pUNes to the sati sfaction of the
Board tha t the noti ce was not served on him and tha t he had no
knowl edge of its pu blication, th e Board may revi ve the debt ( n
applicatio n made within 30 days of the date on which he first
had knowledge o f the order of discharge :
Provided also, that in any area i n which a Bo ard has bee n
dissolved, the Civil Co urt may enter tain an a pplicat ion for r evi­
val of the debt on th e same condi tiona,
(3) If any question as to th e j urisdi ction of a Board arise s
after submission of th e sta tement of debts mad e und er sub-section
• deci- (1) the Board sha ll not pas, any order without hearin g th e
u. to debtor and credi tor. The decision of the Board with rega rd to
lOD jurisdic tion und er sect ion 7 or section 8 shall be final and shall
not be qu estion ed in any C ivil Cour t.
9. (1) Every cred itor su bmitting a sta tement of the debt ,
K1b': ~ owed to him in comp liance with a notice issued unde r sub-section
state- (1) of sectio n 8 shall furnish , along w ith such stat ement, full
debts particulars of all such debts a nd shall a t th e same time produce
all documents, including entries in books of account, on which
be reli es to sup port his claims, toge ther with a tr ue copy of every
such document .
(2) The Board shall, after marking for the purp ose of ide nti­
fication every origina l document so produ ced a nd ver ify i ~ the
correctness of the cop y, retain the copy and return the onginal
to the creditor .
(3) If an y docu ment , whi ch is in the possession, or u nder
the control , of the cre ditor, i, not produced by him as required by
sub-secti on (1 1, the document shall not be ad missible in ev idence
against the deb tor in any suit brought by the cr editor o r by any
person claiming und er him ,
to 10. The Board shall then ca ll upon the debtor and each
creditor, respecti vely , to explain hi' CMe regarding each debt,
and shall endea vour to induce them to arrive at an amicab le
settlement .
~f 11. (1) Su bj ect t o any rules prescribed , the Board may
a.t~ exercise all such PO"" UIconnected w ith the summoning and
of examini ng of parties and witneu etl and with the pr oduc tion of ActV of
and docum ents as are conferred On a Ci\~1 Court by the Cod e of t908.
to of Civil Proced ure, 1908.
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(2} Any penon present may be required by a 1
evidence or t o p roduce 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 o f the debto r's subsisting d ebts
i~ .lI rqinra- come to a n amicable settlement with the debtor ,
tiffiD e and ment shall forthw ith be reduced to writing in the
e ec . agreement recordin g the i mmoveable propert ies of
with pa rrieulars of any mortgage , lien or charge subsis
on, a ~d th e amo unts paya ble to such creditors and tl
In which and the limes a t which they are to be p.
agreem ent sha ll be read out and explained ( 0 the p
cerned, and shall be sign ed or otherwi se authenticat
Board and the par ties :
Provid ed tha t, w hen a Co-operative Society is or
creditors, no settlem ent, in so far as it affects the del)H
such Society, shall be valid without the previous ap;
writing o f the Registr ar of Co-operative Societies.
(2} An agreeme nt thus made shall, with in 14 days
date of its making, be registered under the Indian R,,!
Act , 1908, by the Chairma n 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 p urpose of registration of an agree mei
sub -section (2). th e Chairman of the Board shall be de em
an officer of Governme nt empowered to e-xecute such ar
men t wit hin the m eani ng of section 88 of the Indian Regi
. . Act , 1908.
E>ci"mg (4) Where an agreeme n t registered under sub-see
i::~~e relates t? a deb t whic h is secured by a mortgage , lien or
to s u~ut . on any Immovable p roperty of the debtor , such mortgag
or charge shall subsist to the extent of the amount payable
credi tor in respect of such debt in acco rd 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 defa ults in paying a ny amount.
undo- agree- accordance with the term . of an agreement registered
men! . and sub-section (2) of section 12, such amou nt shall be recovera
t=uoa an arrear of land revenue on application t o th e Deputy Cor
t • siener- made hy the cred ito r w ithi n 90 days fro m t he da
default .
(2J Wherr the Depu ty Commissione r has under sub-se
(1) recovered any amoun t which wac; payable in accorc
with the terms of t he agreeme nt , he shall proceed to make
ments as follows :-
(a) he s hall, in the first instance, a pply the sum rea
from the sale o f a ny portion of the immovable pre
ty referred to in secti on 12(4) to the paym ent of
amou nt payable under the agreement on aceour
(i) rent in respect of the proper t y sold ; (ii) any (
which is secured b ~' a mortgage s li-n or charge
sud! property ill order of priority determi ned
accordance wir h rh e provisions of the Transfer
Propert y Act, 18P2, and , ifthr said sum is insuffici
to meet such paymen ts, the am ounts which ht
rema ined unpaid shall rank equally with unsecui
debt ;
.176
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DEBT CONClLIAT JO :'iACT
475DEB T Cm'CZLlA1l0NACTx0. i936]
of the debtor t o submit a statemen t o f d ebts owed to such credit-
or by the deb tor , S uch statemen t shall be signed and verified A, V of
in the manner prescribed in the Code of Civil Proced ure, 19118, 190/;.
for signing and verifying plaints, and lhall be submitted to the
Board in writi ng within 30 days from t he date of ser...ice or publi-
cation of the notic e 35 the case may be :
Provided tha t if the Board is satisfied th at a ny creditor for
good and sufficient cause was una ole to c omp ly w rith such
direction s, 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 no t submi tted to the
Board in comp lianc e with the provisions of sub-section I , shall
of be deemed for ail pur poses and all occasions to have been duly
pli- discharged :
Provided that, if a creditor proves to the satisfact ion of the
Board tha t the notice was not served on h im and that he h ad n o
knowled ge of its pu blica tion , the Board may revive the de bt ( n
applica tion made with in 30 da y. of the date on which he first
had knowl edge of the order of di s charg e :
Provided' also, that in any area in which a Board has b een
dissolved, t he Ci vil Court ma y entertain an application for r evi­
val of the debt on the same conditio ns.
(3) If any q uestion as t o th e j urisdiction of a Board aris es
after submission of the statement of debts made un der sub-section
• decl- (I) the Board shall not pass any order without heari ng the
", '0 debtor and creditor. The decision of the Board w ith re gard to
"'" jurisd iction under section 7 or section 8 shaIl be final a nd sha ll
not be questioned in any Civil Cour t.
9. (I) Every credi tor submit tin g a stat ement of the debt,
JU b': ~ owed to him in compli ance with a notice issued under sub-section
state- (I ) o f section 8 s hall fu rnish , along with such statement, full
• deb" parti culars of all such debts an d shall at th e same time produce
all docum ents, including entrie s in books of accou nt, on which
he relies to suppor t hi> claim s, together with a tru e copy of every
such do cument .
(2) The Board sh all, after m arking for t he purpose of identi­
fication ever y ori gin al document so) produ ced and verifyi~ the
correctn ess of the c op y, retain the copy and return the original
to the credi tor .
(3) If any doc ume nt , which is in the possession, or under
the control , of the credit or, i, not produc ed b y him a' required by
sub-section ( I ,. the document Ihalillol be admissible in evidence
again st the debtor in a ny suit brought by the creditor or by an y
person claim ing under him.
to 10. T he Boa rd sh an 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 rule. pres cribed, the Board may
at~ exercise all s uch po....ers connected with the summon ing and
of examining of part ies a.nd witnc!,!:e! and with the produ ction of ActV oI
and docum en ts as are conferred On a Civil Court by th e Cod e of 1908.
.. of Civil Proced ure, 1908.
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X OF 1936] DEBT CO" n L IAn o" ACT 477
{b} if there i~ a , uf I'h" ;"Ifl rT' th~ paym' >nh have- been
made UUde-I clause I f.l • th~ Deputy Commissioner
shall apply to the payme nt of any oth er amount!
payable und er the agreeme nt the sum of the surplus
and of the proceed, realised from the sale of such
portion of an y other proper ty of the debtor a s will,
together with the sur plus, be sufficient to m eet the
payment of suc h amounts ;
(e) if the sum of the surp lus a nd sale proceed s referred to
in clause (b) is insufficient t o meet the payment of
other amou nts referred to therein, such othe r amounts
and an y amount payable on a ccount of any unsecured
debt for the recovery of w hich a decree has been
passed by a Civil Court an d o f which details are
given in the agreement shall rank equa lly b et ween
th emselves fer the pUfJlO'Cs of payment ;
(d) any further surp lus remain•.lg after the payments hav e
been made under c lauses fa" (bJ and «) shall be paid
by the Deputy Commi ssioner to the debto r.
(3) Where the D eputy Commiss ioner fails to recover as an
arrear of land revenue any part of such amount, he shall certify
that it is irrecoverable and thereu pon the agreem ent ' hall cease
to subsist.
(4) Where an agreement ceases to subsist, any amount ,
which was payable under au- h agreement, but has not be en paid ,
shall be recovera ble as if a de cree o f a Civ il C ourt had then
been passed for it! payment.
Wet' of 14. If no amicable settle ment is arri ved at under sub-
d to?io- section (1) o f section 12, the Board shall dismiss the appl ication.
appltca- 15. (I ) Wbere, durir.g th e h ea rin g of an y application made
ant of unde r section -i, any creditor refuses to agree to an amicab le
te by settlement, the Board may, if it u of opini on that the debto r has
~ mad e such creditor a fai r o ffer which th - creditor ought r eason­
debt~ ably to accept , grant the de btor, in suc h 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 c reditor .
of (2) Where any creditor sues in any Civil Cour t for t he r eco­
to very of a debt in respect of which a cert iricate has be en gran ted
to a under sub-sect ion fI ), the Court, notwithstan ding the previsions
offer. of an } 'law for the time being in for ce, may, if it thi nks fit r efuse
to grant a decree for any sum in excess of the sum specified in
the certificate aa a fair offer, and shall no t allo w the plaintiff any
COlts in such suit, or any interest on the debt after the date of
such certificate in excess of simple in terest at 6 p er c ent. per
ann um on th~ principal amount due o n the date of such certi­
ficate.
(3 Where aft", the registr ation of an agrte ment und er sub­
section (2 r:L section l~ any credito r ~Ue5 for the recovery of a
debt in respec t of VI hich no settlem ent 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 re gistr ation,
any decr ee passed in such suit shall, n otwithstanding anything
contained in the Code of Civil Proced ure, 1908, not be exe- Aet\
cured uJ/lil all amounts recorded as parabl e u nde r such agree­
DJenThare beenpaid or such agr~m ent has ceased Co subsiJI:
Provided that the provIsion III this sub-section shall not
" , appJ" to tb« executio n of a rent decree.Bar or C1\'iJ I . •
suir ex: pro- 16. No Civil Co urt shall ~n le:tam- f.
ce<ding , (a) any suit or proceedi ng' 10 respeelBoard
(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<me nt made u nd er thblS Act , ~ed as wholly or
(" ') t he r ecovery of any de t reco istered
til a able under a n agre ement regrater
~~~~~ s;'b:section (2) of section 12 fror:: :gnl::':~
who as a de btor, was party to s ue ,
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 disch erged under sub-.JeetJon(2) of
sect ion 8, except a d ebt which is re vived 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 secti on IS ,
Avoidant:"e'of certam 17, Every trans fer of property made with intent to defeat or
transfers of delay the creditors of the debt or shall be voidab le at the option
debtee's pro- of the creditor !IO defeated or delayed ,
I:'~i appeal 18, No appe al or a ppl icatio n for revi sion sha ll li e against
or revision. any order passed by a Board.
Power of 19. A Board may, o n an a pplication from any penon interest-
Board to f.e. ed made within ninety days of the passing of an Older, review
:dw 'Is any order passed by i t and p ass such order in reference thereto
<T. as It thinks fit:
Provided that no o rd er , hall be varied or reversed unless
notice has been given to the persons interes ted 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""'1oardpermit ted to a ppear by an agen t aut horised in writing, but not
by agent but by a legal practition er.
DOt b}' , lc:gal
pracnt loner.
Suspension 21. (1) "'''e n an a pplicatio n has been made to a Board under
of I' pending seciton 4, any suit or other procee dings then pending before a
~~~c::t1on Civil Court in respect of any d ebt for t he settlement of which
application hal been made shall be suspende d until the disposal
of the applicat ion.
(2) If the deb t referred to i n sub- secti on (1) is" not recorded
in the agreeme nt 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 a mo unts recorded as
payable under sucb agreement have been paid or such agreement
has ceased to subsist :
Provided that the provision in this sub-sec tion shall not
apply to tbe execu tion of a ren t decree.
4i8 D EBT CON CILIA T ION A CT [kMY ACT
•',;
419
DUT COSC IUAnoNACT
x or 1936]
'.
22. In raleulatin/( the peri. ,J of limitatio n fOI any suit o r
Manc. proce eding regard ing a deb t which h" been the subject of an y
, for prOCeeding, under this Act, nOt"'it bslJndm g anyth ing contained
au. In any other Act, the time during which such proceedill/ll
continued and the time dUrin" which the person intere sted 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 "'rvan t. within the m eaning of the Indi an Penal Code. Act XLV
set- 24. In a ddition to any powe" Specially conferred by this Act, of 1860.t o the [Provincial Govern ment] ' mar make rule s_
(a) preSCribing the qUOIum for. and regulating the pro­cedure before, a Board ;
(h) prescri bing Ihe [onn. of application un der section 4
and 01 stah went of debts 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
anyt hin/( done under this Act and the P"rsons by
whom and the manner in which such cha rg.,. shall be­paid ;
(t) prescribing the record . to be kept and th" return , tobe made by a Board ;
( f ) f'N'SCribing the allowances, if an r , to be p"id 10 the
Chairma n and mrmben of aBoard:
(g) regulating the POwer of a Board to summon Partie s
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<red under sub­section (2) of section 12 ;
(I) prescribing the form of certificate to be granted under
sub-section (2) or"ction 13 Or sub-.ectio n( l) ofsect ion
15; and such other forms a. Ill'll' be required for
the purpose of carrying in to effect the provisions ofthia Act; a nd
( j ) Providin g for t he reprC'Semation of mino,". lunat icsan d other disabled p.no lU ;
(l) and genera lly for the purpose of carrying into effectthe provisions of this Act.
25. (I) All rul es shall be ou1 tier tto th e condi tion of previous'ubli cation.
(2) In m aking 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)' ru pees, and wh"'e the breach i. a contin uing
ne, with further fine which may extend to ten rufl"es for every
.yafter the first dUring w hich the brea rh hao been peni$t<d in.
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