The DELHI PROTECTION OF INTERESTS OF DEPOSITORS (IN FINANCIAL ESTABLISHMENTS) ACT, 2001

    
  
(To be published in Part IV of Dethi Gazette, Extraordinary ). 
Government of National Capital Territory of Delhi Wepartment of Law, Justice & Legislative Affairs) C-Wing, 8" Level, Delhi Secretariat, I.P. Estate, New Delhi-110002. 
No. F.14 (24/LA-2001/ 557 ESO Dated the PP pasty, 2001. 
The following Act of Legislative Assembly of the National Capital Territory of 
Delhi received the assent of the Lieutenant Governor, Delhi on the 20" July, 2001 and is 
hereby published for general information ;- 
THE DELHI PROTECTION OF INTERESTS OF DEPOSITORS (IN 
FINANCIAL ESTABLISHMENTS) ACT, 2001 
(Delhi Act No. 10 of 2001). 
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 
3" April, 2001). 
AN 
ACT 
{0 protect the interest of depositors (in Financial Establishments) 
In the National Capital Territory of Dethi 
BE it enacted by the Legislative Assembly of the 
  
Delhi in the Fifly Second Year of the Republic of India as follows: ~ 
1. Short titleand (1) This Act may be called the Delhi Protection of Interests of 
commencement. Depositors (in Financial Establishments) Act, 2001 
(2) It shall come into force at once. 
  
2. Definitions, 
  
In this Act, unless the context otherwise requires,~ 
(a) “Assistant Collector” means an officer appointed as such 
under the Delhi Land Revenue Act, 1954 (Act 12 of 1954); 
  
(b) “Competent Authority" means the authority appointed under 
section 5; 
(c) “Delhi” means the National Capital Territory of Delhi; 
(d) “deposit” includes 
  
und shall be deemed always to have

      
included any receipt of money or acceptance of any valuable 
commodity by any financial establishment to be returned after 
a specified period or otherwise, either in cash or in kind or in 
the form of a specified service with or without any benefit iv 
the form of interest, bonus, profit or in any other form, but 
does not include — 
(i) amount raised by way of share capital or by way of 
debenture, bond or any other instrument covered under the 
guidelines given, and regulations made, by the SEBI, 
established under the Securitics and Exchange Board of 
India Act, 1992 (15 of 1992); 
(ii) amounts contributed as capital by partners ofa firm; t 
(iii) amounts received fiom a scheduled bank or a co- 
operative bank or any other banking company as defined in | 
clause (c) of section 5 of the Banking Regulation Act, 1949, 
* (10 of 1949); 
(iv) any amount received from-- 
(a) the Industrial Development Bank of India; 
(b) a State Financial Corporation; 
(c) any financial institution specified in or under 
section 6 A of the Industrial Development Bank

  
of India Act, 1964(18 of 1964), 
(d) any other institution that may be specified by the 
Government in this behalf, ss 
(v) amount received in the ordinary course of business by way 
of-- 
(a) security deposit, 
(b) dealership deposit; 
(c) earnest money; 
(d) advanced against order for goods or services; 
  
(vi) any amount received from an individual or a firm or an 
i association of individuals not being a body corporate, 
registered under any cnactment relating to money lending 
which is for the time being in force in Delhi; 
(vii) any amount received by way of subscriptions in respect ofa 
chit; 
Explanation 1.-- "Chit" has the meaning as assigned to it in clause 
(2) of section 2. of the Madras Chit Funds Act, 1961 (Madras Act 24 
of 1961) as extended to the National Capital Territory of Delhi. 
i Explanation II. -- Any credit given by aseller to a buyer on the sale 
of any property (whether movable or-immovable) shall not be

   
  
3. Fraudulent 
default by 
Financial 
Establishment. 
deemed to be a deposit for the purposes of this clause; 
(e) “Designated Court” means the Designated Court constituted 
under section 10; 
(f) "Financial establishment” means a person or a group ~of 
persons accepting deposit under any scheme or arrangement 
or in any other manner but does not include a corporation or a * 
co-operative society owned or controlled by any State 
Government or the Central Government or the Government of 
any Union territory or a banking company as defined under 
clause (c) of section 5 of the Banking Regulation Act, 1949 
(10 of 1949); 
(g) "Government" means the Government of the National Capital 
Territory of Delhi; 
(h) “Lieutenant Governor” means the Administrator of the 
. National Capital Territory of Delhi appointed by the President 
under article 239 AA of the Constitution. 
Any financial establishment, which fraudulently defaults 
any repayment of deposit on maturity along with any benefit in the 
form of interest, bonus, profit or in any other form as promised or 
  
  
fraudulently fails to render service as assured against the deposit, 
  
every person including the promoter, partner, director, manager or 
any other person or an cmployce responsible for the management of

  
or conducting of the business or affairs of such financial 
establishments shall, on conviction, be punished with imprisonment 
for a term which may extend to six years and with fine which may 
extend to one lakh rupecs and such financial establishment shall 
also be liable for a fine which may extend to one lakh rupees or 
where such deposit is quantifiable in terms of money, twice the ~ 
amount involved in such default, whichever is more: 
Provided that in the absence of special and adequate reasons 
recorded in the judgement of the Court, the imprisonment shall not 
be less than six months and the fine shall not be less than twenty 
thousand rupees as against each individual and not less than one 
lakh rupees against such financial establishment. 
Explanation:--For the — purpe of this scction, a financial 
  
establishment, which commits default in repayment of such deposit 
with such benefits in the form of interest, bonus, profit or in any 
other form S promised or fails to render any specified service 
proinised against such deposit, or fails to render any specific 
service agreed against the deposit with an intention of causing 
wrongful gain o one person or wrongful loss to another person or 
  
commits such ‘defaults duc to its inability arising out of 
  
impracticable or commercially not viable promises made while 
accepting such deposit or arising oul of deployment of money or 
  
 

   
  
assets acquired out of the deposits in such a manner as it involves 
inherent risk in recovering, the same when needed, shall be deemed 
to have committed a default or failed to render the specific service, 
fraudulently. 
= 
4. Attachment of (1) Government or the Deputy Commissioner of a revenue area of 
properties on Delhi in their respective jurisdiction, suo-moto or on receipt of the 
default of return complaints may cause investigation of a complaint or fraudulent 
of deposits. transaction referred to in section 3. The Deputy Commissioner 
shall forward his report to the Competent Authority appointed 
under section 5 at the earliest. 
(2) Notwithstanding anything contained in any other law for the 
  
hk f time being in force-- 
(i) where, upon complaints received from the depositors, or 
alisfied that any financial 
  
otherwise, the Government is 
| establishment has failed,-- 
(a) to return the deposit after maturity or on demand by 
| 
the depositor; or 
(b) to pay interest or other assured benefit; or 
   ainst such deposit; 
  
rvice promised 
  
(c) to provide the s 
or 
as 
   

   
    
ae 
  
   
where the Government has reason to believe that any 
financial establishment is acting in a manner 
detrimental to the interest of the depositors, with an 
intention to defraud them and if the Government is 
satisfied that such finaricial establishment is not likely 
to return the deposits or make payment of interest or 
other benefits assured or to provide the services against - 
which the deposit is received, the Government may- 
in order to protect the interest of depositors of 
such financial establishments, after recording 
reasons in writing, issue an order by publishing it 
in the official Gazette, attaching the money or 
other property believed to have been acquired by 
such financial establishment cither in its own 
name or in the name of any other person from 
out of the deposits collected by the financial 
establishment; or 
if it transpires that such money or other property 
is not available for attachment or not sufficient 
for repayment of the deposits, such other property 
of the said financial establishment or the personal 
assets of the promoter, director, partner, or

   
  
manager or member of the said financial 
establishment, as the Government may think fit, 
(3) On the publication of the order under sub-section (2), all-the 
properties and assets of the financial establishment and the persons 
mentioned therein shall forthwith vest in the Competent Authority . 
appointed by the Government pending further order from the - 
Designated Court. 
5. Appointment (1) Government shall while issuing the order under sub-section 2) 
of Competent of section 4, appoint any of its officers not below the rank of a 
Authority. Group ‘A’ officer as the Competent Authority to exercise 
control over the money and the properties attached ‘by’ the 
i Government under section 4. 
(2) The Competent Authority shall apply within forty five days 
from the date of the publication of the said Order, to the 
Designated Court, supported by one or more affidavits stating 
» under section 4 and the amount of money or other property. 
| the grounds on which the Government has issued the said order 
| believed to have been acquired out of the deposits and the 
details, if any, of persons in whose name such property is 
| 
| believed to have been invested or acquired or any other 
| 
. 
| property attached under section 4, for such further orders as 
| 
| 5 found necessary. 
| j as 
| 
RE 
TET 
i y 
i 
 

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(3) ‘The Competent Authority may also make an application to any 
Special Court or Designated Court or any other Judicial Forum 
established or constituted or entrusted with the powers by any 
‘other State Government or the Government of any Union 
territory for adjudicating any issue or subject matter pertaining, 
to money or property or assets of financial establishment under 
any similar enactment and, where there is no such Designated 
Court or any other Judicial Forum’ ia respect of money or 
property or assets belonging to or ostensibly belonging to a 
financial establishment or any person notified under this Act 
situated within the territorial jurisdiction of that Designated 
Court or any other judicial forum, as the case may be, for 
  
passing appropriate orders to give effect to the provisions of 
this Act. 
6.Duties and (1) Without prejudice to the generalities of sub-section (1) of 
power of the section 5, the Competent Authority may carry out the purpose of 
Competent this Act. 
Authority. 
(2)(i) On receipt of order of appointment, the Competent 
Authority shall take such necessary actions as_is necessary 
or expedient for taking , physical possession of all the 
monies, properties and asscls of the concerned financial 
ee establishment expeditiously and the Competent Authority 
. 
  
  
 

  
shall have all the powers which are necessary for the 
aforesaid purpose. 
(ii) Without prejudice to the generality of the powers vested 
under sub-clause (i) of this sub-section, the Competent 
Authority shall be entitled to- 
(a) require assistance of any police officer or any other 
authority or person and on such requisition it shall be 
the duty of the police officer or such other authority or 
person to extend necessary assistance; 
(b) open bank accounts in any scheduled commercial bank 
and credit all monies realized and operate the bank 
accounts while dealing with the money received in his 
  
capacity as Competent Authority; 
(c) require any person believed to be in possession of 
financial establishment, to furnish necessary 
5 ‘formation: to hand over possession of such assets to 
the competent authority and such person shall Somat 
with the requisition without any loss of time; 
(d) appoint legal practitioner or chartered accountant or any 
other person whose services are necessary for taking 
possession of asscts and realization of the assets of the 
  
financial establishment; , 
  
10 
  
control over any moncy, property or assets of the 
  
| | |

solace 
aii 
    
(e) sell, receive, transfer, endorse or otherwise deal with 
any marketable security or negotiable instrument 
belonging to or in the control of the financial 
establishment and give propel discharge for the same, 
() sell, transfer or otherwise realize any movable or 
immovable property belonging to or in the control of 
the financial establishment cither by public auction or 
with the prior approval of the Designated Court by 
private arrangements: 
Provided that the perishable items of assets shall be 
sold by public auction as soon as the Competent 
Authority deems fit. 
(g) make payment as per the orders passed by the 
Designated Court from the bank accounts, and 
(h) do all and every act and deed which would be necessary 
for the speedy realization of the assets of the financial 
establishments. 
5 Explanation: - For the purpose of this section, the expression 
“financial establishment" includes the directors, promoters, 
mariagers or member of said establishment or any other person 
whose property or assets have been attached under section 4. 
7. Assessment of (1) Within sixty days from the date of appointment, the Competent 
  
assets and deposit Authority shall assess the deposit linbilities and the assets of the    S 
liabilities: (nancial establishment and submit the statement thereof to the 
ll

    
Designated Court. 
(2) The Competent Authority thereafter shall issue a notice either, 
individually or by means of effective media publication, 
inviting the claims by secured cr editors, if any, and also the 
depositors of the financial establishment, to submit their claims 
with proper proof to establish the same. 
(3) Every notice under sub-section (2) sent to or deemed to have 
been effected to claimants shall state that, if the statement of 
claim is not sent to the Competent Authority before the expiry 
of the period of one month from the date of notice, the claims 
shall not be treated as claim entitled to be paid nner the 
provisions of this Act. 
(4) Every Notice sent to a secured creditor shall require him to 
value the security before the expiry of the period of one month 
from the date of notice and such notice shall also state that if the 
statement of the claim together with the valuation of the 
security is not sent to the Competent ‘Authority, the Competent 
Authority shall value the security and his valuation shall be 
binding on such secured creditors. 
as (5) If the claimant fails to comply with the notice as per sub- 
12 
 

   
     
section (4), such security shall be valued by the’ Competent 
Authority in his best judgement. 
8. Report by the Afier making a report as per section 7, the Competent Authority 
Competent shall make an application to the Designated Court seeking 
Authority. permission to make payment to the depositors from out of the 
” oniey realized’. ‘While making such application, the Competent 
Authority shall assess the liability to the depositors and the other 
liabilities and in case the money realized or realizable is not 
i sufficient to meet the entire liability, make a submission to the 
Designated Court seeking permission for making payment to the 
depositors and disburse the money as per the orders’ of the 
Designated Court. 
i 
Pp 
. 
i

yg, Powers of the (1) The Designated Court shall have all the powers for giving 
Designated Court i effect to the provisions of this Act. 
regarding 
: 
realization of (2) Without prejudice to the generality of sub-section (1) the 
assets and Designated Court may- 3 
payment to (a) give any direction to the Competent Authority as it 
depositors. 
deems fit, for offective implementation of the provisions: 
of this Act; 
. 
(b) approve the statement of dues of the financial 
establishment due from various debtors, assessment of 
the value of the assets of the financial establishment, 
finalize the list of the depositors and their respective 
dues; 
(c) direct the Competent Authority to take possession of any 
assets belonging to or in the control of the financial 
i 
% : establishment and sell, transfer OF realize the attached 
assets either by public auction or by privale sale as he 
deems fit depending upon the nature of assets and credit 
  
i 
the sale proceeds thereof to the bank accounts; 
(a) approve the necessary expenditure to be incurred by the 
Competent Authority for taking possession and 
 

  
      realization of the assets of the financial establishment. 
(c) order for payment to the depositors by the Competent 
Authority or order for proportionate payment to- the 
depositors in the event of the-money so realized is not 
sufficient to meet the entire deposit liability; and 
(f) pass any order which the Designated Court deems fit for 
realization of the assels of the financial establishment 
and repayment to the depositors of the financial 
establishment or on any matter or issue incidental 
  
thereto. 
Explanation:- For the purpose of this section, the expression 
‘financial establishment’ includes | the directors, promoters, 
managers or members of said establishment or any other person \ | 
| 
i whose property or assets have been attached under section 4. 
  
ae

     
10. Designated (1) For the purpose of this Act, the Government may, with the 
Court. concurrence of the Chief Justice of the Delhi High Court, by 
notification in the official Gazette, constitute one or~more 
Designated Courts in the Cadre of District and Sessions Judge 
including Additional District and Sessions Judge for such area 
or areas or for such cases oF group of cases, as may be 
specified in the notification. 
(2) No Court including the Court constiluted under the Presidency 
Towns Insolvency Act, 1909 (3 of 1909) and the Provincial 
Insolvency Act, 1920 (5 of 1920), other than the Designated 
  
Court shall have jurisdiction in respect of any matter to which 
the provisions of this Act is invoked. 
(3) Any pending case in any other court in respect of which the 
provisions of this Act is invoked, shall stand transferred to the 
Designated Courts from the date of notification issued under 
subsection (2) of section 4 of this Act. 
11.Powers of (1) Upon receipt of an application under section 5, the Designated 
\ Designated Court Court shall issue to the financial establishment or to any other 
regarding person whose property is attached and vested in the Competent 
j ae attachment. Authority by the Government under section 4, a notice 
  
16

  
a6 
  
accompanied by the application and affidavits and of the 
evidence recorded, if any, calling upon the said establishment 
and the said person to show cause on oF before a date to be 
specified in the notice, why the order of attachment should not 
be made absolute. 
(2) The Designated Court shall also issue such notice to all other 
persons. represented to it as having, or being likely to claim, any 
interest or title in the property of the financial establishment or 
the person to whom the notice is issued under sub-section (1), 
calling upon all such persons to appear on the same date as 
specified in the notice and make objection if they so desire to 
the attachment of the property or any portion thereof, on the 
ground that they have an interest in such property or portion 
thereof. 
(@) ‘Any person claiming an interest in the property attached or any 
portion thereof may, notwithstanding that no notice has been 
served upon him under this section, make an objection as 
aforesaid to the Designated Court at any time on or before the 
* specified date before an order is passed under sub-section (4) 
or sub-section (6). 
(4) The Designated Court shall if no cause is shown and no 
7

   
  
(5) 
  
(6) 
  
objections are made on or before the specified date, under sub- 
section (1), forthwith p; 
  
an order making the order of 
attachment absolute, and issue such direction as may be 
necessary for realisation of the assets attached and for. the 
equitable distribution amongst the depositors of the money 
realised from and out of the property attached. 
If cause is shown or any objection is made as aforesaid, the 
Designated Court shall proceed to investigate the same, and in 
so doing, as regards the examination of the parties and in all 
other respects, the Designated Court shall, subject to the 
provisions of this Act, follow the summary procedure as 
contemplated under the Code ‘of Civil Procedure, 1908(5 of 
1908) and exercise all the powers of a Court in hearing a suit 
under the said Code. Any person making an objection shall be 
required to adduce evidence to show that at the date of the 
attachment he had some interest in the property attached. 
After investigation under sub-section (5), the Designated Court 
  
shall pass an order as carly as possible preferably within one 
year of the reference of the case to it, either making the order 
of attachment passed under sub-section (2) of section 4 
absolute. or varying it by releasing « portion of the property 
from attachment or canceling the order of attachment: 
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12.Attachment of 
property of mala 
fide transferees. 
Provided that the Designated Court shall not release from 
attachment any interest which it is satisficd that the financial 
establishment or the person referred to in sub-section (1) has-in the 
property unless it is also satisficd that there will remain under 
attachment an amount or property of value not less than the. valie 
that is required for re-payment to the depositors of such financial 
establishment. 
(7) Where an application is made by any person duly authorized or 
constituted or specified by any other State Government or the 
Government of any Union territory under similar enactment 
empowering him to exercise control over any money or 
property or assets attached by that State Government or the 
Government of a Union territory, the Designated Court shall 
exercise all its powers, as if, such an application were made 
under this Act and pass appropriate order or direction on such 
application so as to give effect to the provisions of such 
enactment. 
(1) Where the assets available for attachment of a financial 
establishment or other person referred to in section 4 are found 
to be less than the amount or value which such Financial 
Establishment is required to repay to the depositors and where 
19

    
  
{ 
    
the Designated Court is satisfied by affidavit or otherwise that 
  
there is reasonable cause for believing that the said financial 
establishment has transferred (whether after the 
commencement of this Act) any of the property otherwise than 
in good faith and for consideration, the Designated Court viv 
by notice, require any transferee of such property (whether ‘or 
not he received the property directly from the said financial 
establishment) to appear on a date to be specified in the notice 
and show cause why so much of the transferee's property as is 
equivalent to the proper value of the property transferred 
should not be attached. 
  
Where the said transferee does not appear and show cause on 
jon in the maimer 
  
the specified date, or where after inves 
provided in sub-section (5) of section 7, the Designated Court 
is satisfied that the transfer of the property to the said 
transferee was not in good faith and for consideration, the 
Designated Court shall order the attachment of so much of the 
said transferce's property as in the opinion of the Designated 
Court is equivalent to the proper value of the property 
transferred. 
13.Seeurity in lieu Any financial establishment or person whose property has been or 
a8 of attachment. is about to be attached under this Act may, al any time, apply to the 
20,

   
  
Designated Court for permission to give security in lict of such 
attachment and where the security offered and given is, in the 
opinion of the Designated Court, satisfactory and sufficient, it may 
cancel the order of attachment or, as the case may be refrain from 
passing the order of attachment 
14, The Designated Court may, on the application of any person 
Administration of © interested in any properly attached and vested in the Competent 
property Authority under this Act, and after giving the Competent Authority 
| attached. an opportunity of being heard, make such orders as the Designated 
i Court considers just and reasonable for -- 
2) providing fom such of the property attached and vested in 
  
the Competent Authority as the applicant claims an 
  
interest in such sums as may be reasonably necessary: for 
the maintenance of the applicant and of his family, and for 
| expenses connected with the defence of the applicant 
where criminal proceedings have been instituted against 
him in the Designated Court under section 33 
may be practicable the interest of 
  
(b) safeguarding so far 
  
any business affected by the attachment and in particular, 
} 
} the interest of any partners in such business; 
1i 
! (¢) liabilities accruing to a financial establishment oF person 
  
emanating out of proceedings before a Designated Court, 
21

  
15.Appeal. 
16.Special Public 
Prosecutor. 
17. Procedure 
  
and powers of 
Designated Court 
regarding 
offences 
18. Act to 
  
shall be discharged in the manner prescribed by the 
Government out of the attached properties and assets in 
  
respect of such financial establishments or person 
referred to in section 4. ~ 
Any person including the Competent Authority, if aggrieved by an 
order of the Designated Court, may appeal to the High Court within 
sixty days from the date of order. 
The Government shall, by notification, appoint an advocate of not 
less than ten years standing at the Bar, as a Special Public 
Prosecutor or Special Government pleader for the purpose of 
conducting the case in the Designated Court. 
  
(1) The Designated Court may take cognizance of the offence 
Without the accused being committed to it for trial and, in 
tying the accused person, shall follow the procedure 
prescribed in the Code of Criminal Procedure, 1973 (2 of 
SIONS CASCS 
  
1974) for the tial of S 
(2) The provisions of the Code of Criminal Procedure, 1973 (2 of 
1974) shall, so far as may be, apply to the proceedings before a 
Designated Court and for the purposes of the said provisions, a 
Designated court shall be deemed to be a Court of Magistrate. 
Save as otherwise provided in this Act, the provisions of this Act

   
override other 
laws. 
19. Protection of 
action taken in 
good faith 
20. Power to 
delegate. 
21. Power to 
make rules. 
  
shall have effect notwithstanding, anything inconsistent therewith 
  
  
contained in any other law for the time being in force or any custom? 
  
or usage or any instrument having effect by virtue of any such law. 
No suit or other proceedings shall lic against the Government or the 
Competent Authority or an officer or employee of the Government 
for anything, which is in good faith done or intended to be done 
under this Act. 
The Government may by notification in official Gazette, direct that 
powers exercisable by it under the Act may also be exercised by 
such officer as may be mentioned therein subject to such conditions 
if any, as may be specified therein, 
(1) The Government may by Notification in the official Gazette    
make rules for carrying out all or any of the purposes of this 
Act, 
In particular and without prejudice to the generality of the 
following power, such rules may provide for all or any of the 
  
following matters, namely 
a) all matters expressly required or allowed by this Act to be 
prescribed; 
b) the procedure for attachment of property on default of 
return of deposit and terms and conditions, if any, required 
for the purpose; 
  
¢) the procedure for assessment of a 
  
ts and deposit 
23

    
  
liabilities by the Competent Authority, 
4) the procedure for reporting to the Designated Court by the 
Competent Authority; 
  
¢) the manner in which the liabilities accruing to a financial 
establishment or person cmanating out of the proceedings 
before a Designated Court is to be discharged out of the 
attached propertics and assets in respect of such financial 
establishments oF persons; 
f) the procedure for filing appeals by the Competent 
Authority if aggrieved by an order of the Designated Courts 
  
the maintenance of registers and books of accounts by the 
we 
financial establishments covered under this Act, the safe 
  
custody of books, papers and documents in the office of the 
Competent Authority and ‘also for destruction of such 
books, papers and documents no longer required; 
h) the auditing of the Balance Sheets and Profit and Loss 
Accounts. 
3. Every rule made by the Government under this Act shall be 
  
laid as soon as may be after iti made before the House of the 
slative Assembly while it is in session fora total period of 
  
thirty days which may be comprised in one session or in two or 
  
more su ions, and if, before the expiry of the 
    
session immediately following, the session or the su 
    
sessions aforesaid, the Legislative Assembly agrees in making

22. Power to 
remove 
difficulties. 
      
25     
  
any modification in the rule or the Legislative Assembly agrees 
that the rule should not be made, the rule shall thereafter have 
effect only in such modified form or be of no effect, as the case 
may be; so, however, that any such modification or annulment 
shall be without prejudice to the validily of anything previously 
  
done under that rule. 
1) Ifany difficulty arises in giving effect to the provisions of this 
     Act, the Government may, by ‘order published in the 
Gazette, do anything, not inconsistent with the provisions of 
  
this Act, which appears to it to be ne ry to remove the 
difficulty; 
Provided that no such order shall be made after the expiry of 
the period of two years from the date of commencement of this 
Act. 
very order made under this section shall, as soon as may be 
  
afler it is made, be laid before the House of the Legislative 
Assembly, 
   Under Secretary (Law & Jud 
> R. MAH HW. Under Secretary, (Lan Govt, of Delhi (Law & Judi. De li. Deptt) ba pachivalaya, 
 

    
  
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(@) ‘wert mfaand’ 2 areri unr s a} snite gest afte 
az, 
(8) ‘fees 8 crenk ata aaarh asa da fea a 2; 
(3) ‘srr’ Yana, aaa, arr a sa) or fae amet ea 
fara siftramt wfc ar geet fern seve ey Far ay 
wr For fafa tar eq FH fae Pe salty 
are Ur sr silent It are fare facia ear arr er 
Sat aifeer an fart apart eg aA eReayht mre Ba 
Ste Raa gubict ae ol Alar sey Basta 
vier =a Rt ~ :

  
() 
(*) 
@) 
() 
(5) 
See yet Seo Far ago va or eva H aad Fa A 
aa ant Fea F sqER fe ae Tea A via 
at aa anata vite sik faaaa ats afear 1992 
(1992 a 15) & ania entra wasat ong. (Mat) are Re 
ag aniféait site ware ag faraat & oni anPiet 
ag -va, ae va or Ret wey wea wT FH Gere 
we yst 
fat ot Baer err Yo Hwa H gers at TE TAT; 
fat squats dar ar awcnet dae Sar serene fara 
afer, 1949 (1949 mT 10) HT unt Ss # as (a) 
3 apn after Fa oa APRier are Bes aie; 
frafattad @ wer arg af ft mfrea vet et 
sida siteifires fear aay, 
fert asa fra Fer; 
anda ater fae dar aftiaa, 1964 (1964 wT 
18) A arr 6 w A a sat anit fata alg facta 
eM; 
ang oer den at aan arr ga Afra fafaece at mE 
Ra: 
feafakae & aera arar a wet Ur

  
() aferyfer afar; 
(a) fast afr; 
(a) saat oT; 
(a) He a tarsit B ons AA ae afte ee FY are, 
(6) ut sur a a dale feet F cere ga fret 
afuheer & aie voila fat cafes a fait at ar 
frat a valet @ vit Praia Ren at 2, aret 
uta; 
(7) fat fae B dates F ater aH eT H ares alg usr; 
easciaaen | — ‘fae’ ar aét orf hn Gt usta Usa Us 
aa Ret a any at are sere fae ws after 1961 (AeRT 
afefar i961 at 24) at RT 2 Bas (2) ¥ eae sel fear 
art 21 
eriern 2— fart weafe (ae wet ar staat Bt) aT 
aaa a fader arr dar wt RA wa et BRE a ga as F 
valor & fare war afar ae) ArT GEA 
(3) ‘faféee sya’ a aed at 10 H anit afSa fee 
varaa a 2; 
(a) ‘fata earn’ & creed feat ate at ert BF eq a 
feat aq ade a oar eier wet are feat afar a 
cafaaat ase 8 3 afer Sa Us AAR AT Hs MR

    cay adh aia asa eae aT STAT aT Sae weT Prafas HE 
fat a asad Seed ar dara faery afer, 
1949 (1949 wr 10) A arts Beas ow H aaraeonferat 
afta weet anita aa Shi; 
egreene” Bare TST TAUEN aa Ret aa a 2; 
cgqasana” & wer wart B HPS 239 HF HH 
zag ete career, oh sar ag ae arya wieraaray Iz 
Ser a are wear sans, ava, ar a feet wate 
até afar 23H wae Jae aA 8 at eT SH eae 
3 fra dar ar sueanet Gas are fear en @ sa Var sy 
arena val 2a, a wen aalea, ae ta facia 
genat So vaer & fae freer a sad alan a rd 
ara A aa S fae AER warts (shizz) BER, 
Asfafe aa aw WW wears areas at ga a ato: at 
an A aah, aftes rar went wen aR AAT, vit 
wa ae aaa A ada, cera sre ae Bat Aer 
area at gitar sft Sars waver 2 Vi way a wT Ta 
ag aaa 2 ar Bah wa aT oT H wT A sieht oT Teva 
2a 8a ae at afte ar got a aie Sar WE TT, 
sat a ot ot afr a 
Afea snared & froia F faar ait vata GR cot 7 
Aue ah arrart  safir wae Bae aH ABT VAT ike 
fa cafes cit at afer 20 Ba S aA AAT BHA site VA

4. war ar vane + 2a A aa (1) 
aot wy dafaal at aqait 
fda enc & free 1 ara ead 8 wa el Sh 
waie— ga ut F yar w fag a fade 
war, vit aay fay ae ER sae, SA, AT HST 
4 wae alee ar feet ora ee 4 aftr afsa Bt en at 
amdt ¥ gen aeat 2 at sa wer & fey fate Jar ar 
aad 2h tar aa gare eet or feet casa at aot 
ant a frat aise ot dtoget at agart S eae Soe 
& fag cen eta fafafece Gar vert aet weet ar Bit 
orn eaten ad wr fare ay sreraerh ar cartier gfe 
a aeaert aaet S arr wal 2 a 2, Sa aT a afta 
en a sifaat @ sa var a Gora ae | HM, fra 
Sa HaHa WER sa aye Het A smahifes wher 
2, ae aed 2 das aaegda yer AMT oe a 
fafaféee dar a 2 aat AT ae 
aan a feet & fet wera aa A sage at ay 
Satire 4 eaten a on fires grea BA uz, fBrearra at 
aroun 3 9 ofeafaa aaeqde de at ore car 
aaa 2, sage art RAE cen Brera aearsita ure 5 
@ aetna Pasa wert sft at Aa 
area ge faa sear faf ¥ A ag feat A aa aH 
ATA - 
wet waraciat @ ger firaraat # sree we ar sera 
WAR ss ara a qs a fe als feta erat fama wt 
a

  
(&) auaae Bet Bare at carat arr wT eT ae OAT 
are Het 
(a) SIs or oes ara aT 2H, aT 
(ar) at ore Baar FH oer Rae aE seyAR Vat werT Ht 
H same Tah 
wel war Fe ae Beare wet ar oar Bt far alg face 
eager seals a akan Fy aH gTe a werevatait H fear at 
saat VEIT art aH A HPT He TE 2 gH aR ga ATT a 
dae 8 fee Cat fate eager GAT SHY a aT Saar CAT TAT 
ar SISA aA ST aT AST Bane ar ae Bare yerT 
wet ae wet fred fre serearat @ wer area at ag A at 
ward fate ermisit F wrist F fa HP ser | 
fay fattaa ¥ ane eof at A are as aft at sea rahe at 
fran fare ae fasara a ae Oat fata eat art att arr a 
can fart ora cafes Barr a ga fetta erga ger wer at TE 
sera afta at ad #, pat at an Tarra F arta wenifirea HT 
waa, a 
cafe a gar vel fer 8a aft a ea weafes al SB fore reer 
wat 2 or oer aftr at gata at H fey water wet 2 at sat 
fade earar at aer tat wars ar gag fete era # 
verier, esar aaler at yaten ar aera A Pot aeafe tar 
wan saa aa, al |e ae Ta 
(3) gaunt (2) a anit area venfira ey x faeta eareat 
ait Set srafaa alee Al eats sik aRaeafeei, 
faféce area are gare sear BY aH aA are gar

  
warm wired & Paar H wait 
aca unt 4 at sourt (2) & anit ante oe aa 
ary oy fara BA siftreand at, at wae a! ay ferent 
Ste aaa Ste aw at eh, um 4 eS 
ania aR BRI has at ag eral sie weather Paar 
ae & fae we wftrent & ea A Ages wet 
wary pita, afta sneer By vena at cite S 45 fea 
S se we or after wows dest a HET HOT 
ait set ae sa aroit ar Seka Hea ray HU 
ara 3 ont 4 # anit ares wae fear siz fas seer 
Row ae fava art at are? fe ear a at 
wate wrarcial A urea ver a sifeler at ag Bake ST 
anfaaal Beak San fers arr ae ae wear Peas at Te 
a afta atag aurea & aie or ser waa 
fate rare BRI srasranaT TST OK sre seat 
ae aah al ae 
aery unftranrat oft fenet fate varrera ar Pfece marae aT 
ft afaar & ate fade era at eae at 
aeufe ar afaafeal a daltra rt qed or fasr ae aftr 
Boia 2a a fare fat ora aor wear oT fat ga THT 
aan grr waft a isa a mies ed fet sey 
nates Ha at sider aon wel ga ofan a ear 
YS an ae & fae aaa arte ott aet & fay 
fafée =aarea wal 2 ar fet ercar at ar fat eae 
at aa ar wats or ueateat a vec eT a se

  
(7) 
zara at usaf or aah or oResateet a aaer ¥ 
apnfeafa até ffs =a or ats eues wel fet 
wet #1 
ar 5 at sae (1) at APM ara we ANS afta WATT 
srt far wert wien ga afar a vats F fore 
falas rel atm: - 
fafaa A see wet eA we wert wilt Oh 
aren ata aon at ae ware frie era at ait 
emafra, wate ait anftaat at serie areata FY set 
cat FAA A graven or aha a a were walter 
@ aa ta wit wat eet wt gaa var & fae 
raga B: - 
ya sua #t sremt Ws (1) B anit vert At ae 
cafaaat ait aprser oe wfsaget ware wre far wert Tle 
mat 
Prat yferr sffrant ar fare otra @ as werzat AF 
ear Baan Sh sie VA Berea wT ae Ofer sefBeRT aT 
ay 8S wand or cafes cr ae afaca eh fe ae se 
rasa Berra 21 
frat seqafaa afters dey FH vara alert ake rt 
erat, at sat en aary sit day Garay Bey wT Se 
eer gore Bir ea ae aes rae See A we a 
aaa ae atarg az TT BI 
frat at ¥ as fasaa a fe sah wat Fa saa

(@) 
(s) 
faa ¥ sa fade cava at ag ut afer, wae aT 
suftrat 2 Sa8 serene we aT Ba snFea HT 
were wired at dias ar eevee Bl ge Se aaT st 
aa tary fae BA ai HL BT HEAT SAT! 
fairs Qacere a aes varsete a ae sre aft 
fagaa ae ar oenere orm fara Vary Ga fae eT 
a staat at aed FAA sik cae HEA S fore Hawa 
a 
sa fasta career at or sad Prefaor H feet fart are 
uff ar wears fers at ar, Wet HA, saa 
ae, Yoira we ar sere aang Het aT ew BATT 
sa fate earcar A ar sat Pear F ag wet aT aTaeT 
een a arden Aart arr ar fee career a 
qatar & Pet caer arr at, setts He aT 
waren aes Het SI Sa SPT 
Aaa aaa at svat wey av, BA A wert uelfrenret 
shia aa, adatre Aearh err Far Gre 
faféce rare grr afta area @ aqan aay anit t 
START HY HT SHA BM 
2a wh ari ak Gea aA an BHaN Bh wt Ge facia 
sania at aftaat at gee aye fare sae weet 
iia) 
qactteaor— sa unt B valor fare feaetta cara’ wer H 
anfra eugar ah fear, vacten vals a weer oT ag ort Var

(3) 
  
cane wa a FA TE TAH eT TET 
eee we Aiea wat Be AP SH aA PAT TTF 
art wea fag oT ah! 
geet 2 ater Se ar ww AT ae HT HET 
2p ame ace Fran aver fap af a ae Fee ee 
aa ata & yn HEM aT gaty ward at STS Wer 
front a A Sot STAT A ST ava wT VS a AT 
ren Fenn eer fhe a ares aE seat STH 
geaya aren a AA a een ea H Seen Sa 
hr ta Fr ae Sar ot adhe eH MAA A ST 
ay ced afer ar ea any ste ge Tea Hae A fever 
caer fap aE eR aor aor Ten wR A eT AAT 
ifsendt at aa Ren Gar at ee lta eat Se 
fans aor Aer Prefs at otk ae paTHT HINES

8. 
  
warm onftrane gre feat 
fifée <arnee at afeaat 
saftaat At age Hey site 
Sera at rat et 
@ aa F 
ant 7 & on Rae HA SH are Ber wa, ayer at Ws 
afr ¥ serarcisit a aprart at a sepa airs ey Pafese 
wares al aaer ao) tar ater aed aaa wart 
wierd warrcist at & wt art ah om sik ser Baars 
i T 
Rute at sik afe age at wg ar age A SPY art aft 
aaa a et & fay vals set # cerca ar TAT AST 
@ fae see wid ae Aer aeiae at Ret ate ike 
fie artes F seat S ser ute ar aaaet oT 
(1) Affe =a & oe ga afar A aaah at any 
at at eet afeaat een 
(2) sour (1) ait arrea erat a ang gfeage were sre FAT 
fafése saan 
(a) wert wrt at ard ter Fea 2 ana 2 Ger ae ga 
site & saul at aware any ast # fae 
Saat ath 
(@) 3a fata ered at tas ar faa aaant a oat 
ufsay ar faa srpifta ae aha sa faite cara at 
sieat or ae Raker ae aaa sit sTNtsi siz 
Saat Baenait a TA a sifeer wr 2 wee 
(1) er frei eonen a ar sere Fretaoneir Fae anfierit a 
rad Fat a fry otk at eafeat at ardaiar Aart 
art ar snfeaal a ease wal Raed By wrgae fees art ary, 
Safte et or sae HET aa SH faa seer a tas aT

   
  
10. 
Hae Her ar ee wary wilerenrd ate wa 
sa facta zara at anferat at creat FY A sie geet 
wet aan wifi art fey We ara aT at 
apis ae waa 
“mere Une BRT HATTA Ht TET Hey aT seaT e 
aerar 2 ar afe ayer ah Ufa Ue eA Berar AY AT HLA ay 
fay vai sat 2 at aarqaa F apart Hey ar state 
aaa 
dar as anes Ua ae BENT 2 aA Aafsse aera sa 
fata eae a snfteat al aa Her aH fare sik Ge 
fata ercar S serancistl A wer at BAKA aT 
fay sfra ar saad waive fat age ar ae we Heat 
cnet Sfaa erat 
eacctaer— sa ur water “faite earn” sez FH sar 
agar ar Prser, vader, van or weer ar a oer Rat 
aifea wit ahr frat acta ar sntaar ar 4 F 
anita ae ft ag 
(1) 
(2) 
aa afar & wiser @ aan wera A afer F 
ant Ret sea sare Byer =a st wexfs a 
afta ¥ zen Poff 8 da ar Ast ar 8A arte ar 
amal & at & fee states fore ar tart wares aT 
far a fort wat See A va or aferen sara) aT 
Tor at Bat 21 
fafoe sora @ stated feed ame fear sft

  
  
nn. aal @ way A fie 
sara ait aiferrat 
() 
1909 (1909 a 3) ai wale fearen afer 1920 
(1920 a 5) @ seria enfte saree alee fret st 
aaa at ze aia B soa B senf HPt are 
armel & dau F afta aa ae erm 
ae afore & soa F atest at are feet A arreal 
a daftre frat ft eres F alae art ga sear at 
unt 4 al sae (2) A dente ond afer at aka 
a A Mite saareal 4 siafta art writ 
URS @ sete swder Ht wifes we ae Pfs sara 
facta eae Far feet sma cafes ant, fora erate at 
al at oil a ait art 4 A seni aR ERT Wer 
ultra & ore fea wate Bb aaa A ater aa 
waa Tal ait aot fag ay areat, afe alg et, Bara Aiea 
aa ait, fre sea earcar sik sau aafaa ge Aiea 
W fafiidse cata al a gad ued ae era ANT 
wigan fas gat al A areal) al oiler eal a AT GTI 
afafie maar 8 et safesal al Ver afee i one 
arom frat va fata earn at wate 4 ara, feet feat 
al ea & fee sande fear at ar Her at Ara BY AT 
Ba ales at Aiea wre ata fort Goer (1) B sri 
alfea wet fear var et sa alee A at eae ant aie 
3 Rie artes a tar AS re ah ata fie alk 
ofa asad fait an at aqell aet a Se aatg arafa 
Aad aa sur a ae aafe Het aw fay asa fee Saar 
aa sofa at sad fea wer F fea 21

(4) 
(s) 
14

12. gaat staid at 
wate at yet 
(7) 
  
sharia, Hrs: IA APIA AoA GH TES Hee 
eae 67 BURT 4 Al STURT (2) & sini Gat F set 
cigar akan groan ae at AT are aha HGS APT TT 
fannie ae seat Raa ata ar EATS sea eH TE 
oT! 
cq we fh Paffee vararerr BA faa fa 2 aa wT 
exer aa at re ae ae oT eT aT AF 
facia congen-ar sour (1) 3 afar aaa aftrene 
cater cA # aed Be sea ae AT aoe oar a Ph EAT 
oat fat pera raha sar aT Fee RT A aT EY BT GH OT 
fade eave & serercistt ah phar F fre 
sratera ai 
wet gad Fad —gRa sea FH steieT Ter AH aT 
ar esa da A ween are after BTR waeragS ar aioe 
a) afrane F AS @ fre trays HAA wraftae oTaeT 
aga vee vat a AA Bat ore ee AA F 
anita vega fara tat a sik W ater Hae TAPIA 
saider a REN out ao aaa VA afPaT SB See 
any, fae aa 
cet rer 4 30 afi Fae eer a ea afer oA a

13. 
14. 
  
aah @ aed ¥ vay 
ae at ae ants 
aT FIR 
aaa an vata sem 2 fr saa Reta ere a ae 
site gfawet & fer weafe air cate rT area ae fear 
2 (ae ga afte Boer ah Bare orate fear 
Bi) set fee saree bat rahe (ae Set ae wa 
saa fasta earn 3 Suh wear at 8 arvana) S 
arated a atta snd ah Aiea F Pfsee arts at gar 
wench 2 site spre aarait Fea aut ax ae @ fae eA 
fae safe St eeu an soe en sat a ast Par 
sie ait srafta wah Fo aps FH aera ah 
(2) wet saa arafet Puffs fare at satter ait tate 
saat aro ene aah RAT B, STAT Tet aT 7 Ht 
sy-urt (5) ¥ fraifta far arqar vita He aH are 
fifie =r sa ara a wage a fe saa arafeat st 
get ar sae wena aan general aay fever wea at, 
aei fife srr saa seat at wah a ae AAT 
aah ay ar str 2 wad 2 at ae arafta waht Se 
sia yer Bh aat sear ware BT 
i AE Mere a ales Preah wafer at za soe FS 
areata oat fran ora 2, fee aera F Rat ait S aac F 
fafa 23 Fs fae fatto wae odes ax eT eae TET 
fafice aera at wa ® ga ven @ wenlaer site wee vasa 
aetna cen vata weet set 2, get mare Eat Tet 
aa wae ae endl 2 sever wena Bat S smear aH ga HST 
a fea w aad 21 . 
fafée snare ga afta & anit aerr uiferend a Eat at 
ag en fafea weafe 4 afr wart are aaet BH onder TT 
zeny wie at grad ar geen 2A ah ae Peafafad F 
16 
‘a |

  
15. 
16. 
v. 
fas ate aafatores 
cafgat site srr 
Sweaty H fate 
wa 4 3 pda wt a eet 8 Rae ae afar atk

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