The KARNATAKA DEBT RELIEF ACT, 2018

KARNATAKA ACT NO. 17 OF 2019 
THE KARNATAKA DEBT RELIEF ACT, 2018 
 
Arrangement of Sections  
 
Sections: 
 
1. Short title and commencement  
2. Definitions  
3. Declaration 
4. Relief  from indebtedness  
5. Creditors to file statement, etc  
6. Debtors to apply in certain cases  
7. Burden of proof, etc 
8. Legal practitioners not to appear 
9. Penalty 
10. Offences by Companies  
11. Certain debts and liabilities not to be affected  
12. Procedure to be followed by the Debt Relief officer 
13. Act to have overriding effect  
14. Power of the Debt Relief officer to declare transfer purporting to be a sale to be in the 
nature of mortgage  
15. Revision by the Deputy Commissioner  
16. Savings 
17. Power to remove difficulties  
18. Power to make rules 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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STATEMENT OF OBJECTS AND REASONS 
 
The small farmers, landless agricultural labourers and weaker sections of the people are 
facing crucial financial crisis due to floods and natural calamities in the State of Karnataka. Hence, 
the state Government considered it necessary to provide relief from indebtedness to small farmers, 
landless agricultural labourers and weaker sections of the people.  
 
Hence, the Bill.  
  
[L.A. Bill No.07 of 2018, File No. Samvyashae 21 Shasana 2018]  
[entry 6,7 and13 of List III of the Seventh Schedule to the Constitution of India.]  
 
[The Karnataka Debt Relief B ill, 2018 was repugnant to the provisions of the Indian Contract Act, 
1872 (Central Act 09 of 1872) and the Code of Civil Procedure, 1908 (Central Act 05 of 1908) which 
are Central Laws in force.   Therefore the Hon’ble Governor reserved the said Bill for the 
consideration of His Excellency, the President of India under Article 20 0 of the Constitution of India 
as required by clause (2) of Article 254] 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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KARNATAKA ACT NO. 17 OF 2019 
(First Published in the Karnataka Gazette Extra-ordinary on the 23rd day of July, 2019) 
 
THE KARNATAKA DEBT RELIEF ACT, 2018 
(Received the assent of President on the 16th  day of July, 2019) 
An Act to provide relief from indebtedness to small farmers, landless agricultural labourers 
and weaker sections of the people in the State of Karnataka.  
 Whereas it is exp edient to provide relief from indebtedness to small farmers, landless 
agricultural labourers and weaker sections of the people in the State of Karnataka and for the 
matters connected therewith or incidental thereto;  
Be it enacted by the Karnataka State Legislature in the sixty - ninth year of the Republic of 
India as follows:- 
1. Short title and commencement. - (1) This Act may be called the Karnataka Debt Relief 
Act, 2018. 
(2) It shall come into force at once. 
 2. Definitions.- In this Act, unless the context otherwise requires, - 
(1) ‘agriculture’ includes-, 
(i) aquaculture; 
(ii) horticulture; 
(iii)the raising of crops, grass or garden produce; 
(iv) dairy farming; 
(v) poultry farming; 
(vi) breeding of livestock;  
(vii) grazing; and 
(viii) Sericulture.  
   (2) "annual income" means the gross annual income during the period of twelve months 
immediately prior to the commencement of this Act; 
  (3) "Debt Relief Officer" means Assistant Commissioner of Revenue Department and includes 
any officer of the Revenu e Department not below the rank of Tahsildar authorised by the state 
Government to exercise the powers of the Debt Relief Officer under this Act; 
 (4) "creditor" includes his heirs, legal representatives and assigns; 
 (5) "debt" means any liability in cash  or in kind whether secured or unsecured and whether 
decreed or not and includes any interest due on such debt; 
 (6) "debtor" means a person who is,- 
  (i) a landless agricultural labourer; 
  (ii) a person belonging to the weaker section of the people ; or  
  (iii) a small farmer; 
 and from whom a debt is due; 
(7) "family" in relation to a person means such person, the wife or husband, as the case may 
be, of such person, and their minor children; 
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(8) "landless agricultural labourer" means a person who, on the date of commencement of this 
Act, does not hold any land and whose principal means of livelihood is manual labour on land;  
(9) "small farmer" means a person who on the date of commencement of this Act, holds 
whether as owner, or mortgagee with possessio n or partly in one capacity and partly in another 
not more than two units of land, the annual income from which does not exceed one lakh twenty 
thousand rupees and who has no income from any source other than agriculture;  
Explanation.- Where a person holds more than one category of land referred to in  clause 
(10), the extent of land held by him shall be determined according to the following formula 
namely:- 
  Two hectares of unirrigated land=one and one- fourth hectares of rainfed wet 
land=half hectare of land having facilities for growing one irrigated corp=half hectare of land 
used for growing planation crops or grape or coconut or arecanut or for growing mulberry by 
irrigation=quarter hectare of land having perennial irrigation facilities or facilities f or growing 
more than one irrigated crop in a year; 
(10)  “Unit” means,- 
(i) two hectares of unirrigated land; or 
(ii) one and one-fourth hectares of rainfed wet land; or 
(iii)half hectare of land having facilities for growing one irrigated crop or for growing 
plantation crops or grapes or coconut or arecanut or sugarcane or used for growing 
mulberry by irrigation; or 
(iv) quarter hectare of land having perennial irrigation facilities or facilities for growing 
more than one irrigated crop in a year. 
 Explanation.- In this clause ‘plantation crop’ means cardamom, coffee, rubber and tea; 
 (11) "weaker sections of the people" means persons not being small farmers or landless 
agricultural labourers, whose annual income from all sources does not exceed one lakh twenty 
thousand rupees. 
3. Declaration.- In pursuance of Article 31C of constitution of India, it is hereby declared 
that the provisions of this Act are enacted for giving effect to the policy of the State towards securing 
the principles specified in clause (b) and (c) of Article 39 and Article 46 of the constitution of India. 
 4. Relief  from indebtedness. - Notwithstanding anything contained in any law for the time 
being in force or in any contract or instrument having force by virtue of any law or otherwise and 
save as otherwise expressly provided in this Act, with effect from the date of commencement of this 
Act,-  
(a) every debt incurred by a debtor before the date of commencement of this Act and payable by 
him to his creditor on such date shall be deemed to be wholly discharged; 
(b) no Civil Court shall entertain any suit or other proceeding against the debtor or his surety for 
the recovery of any amount of such debt: 
 Provided that where any suit or other proceeding is instituted jointly against a debtor and 
some other person other than  a surety, nothing in this section shall apply to the maintainability of 
such suit or proceeding in so far as it relates to such other person. 
(c) all suits and other proceedings including appeals, revisions, attachments or execution 
proceedings, pending on th e date of commencement of this Act against any debtor or his 
surety for the recovery of any such debt shall abate: 
 Provided that nothing in this clause shall apply to the sale, in relation to any such debt, of: - 
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(i) any movable property held through Court and  concluded before the commencement of 
this Act; 
(ii) any immovable property held through Court and Confirmed before such commencement;  
(d) every debtor or his surety undergoing detention in a civil prison in execution of any decree 
passed against them by a Civil Court in respect of any such debt shall be released; 
(e) every movable property pledged by a debtor or his surety as a security for such debt shall 
stand released in favour of such debtor or his surety, as the case may be, and the creditor 
shall be bound to return the same to the debtor or his surety forthwith: 
(f) every mortgage executed by the debtor or his surety as security for such debt in favour of the 
creditor shall stand redeemed and the mortgaged property shall be released in favour of such 
debtor or his surety, as the case may be. 
 Explanation:- Nothing in this section shall be construed as entitling any debtor or his surety 
for refund of any part of any such debt repaid or interest paid by them or recovered from them 
before the commencement of this Act.                                                                                 
 5. Creditors to file statement, etc. - (1) Every creditor referred to in clause (e) of section 4  
shall within ninety days from the date of commencement of this Act, furnish to th e Debt Relief officer 
having jurisdiction over the area where such creditor has his ordinary place of business a statement 
in the prescribed form containing such particulars as may be prescribed. 
 (2) A debtor referred to in clause (e) of section 4 may mak e an application in the prescribed 
Form to such Debt Relief officer for an order of return of the movable properties pledged by him or 
by his surety. 
 (3) On receipt of the statement under sub -section (1) or an application under sub -section (2) 
and after s uch enquiry as he considers necessary the Debt Relief officer, shall, by order, determine 
whether the debtor is entitled to relief under this Act and, if so, direct the creditor to produce on or 
before a date to be specified in the order, the document evid encing the debt of such debtor and the 
movable properties pledged by such debtor or his surety. 
 (4) Where the movable property pledged by the debtor is in the possession of a transferee of 
the creditor, the creditor shall redeem such property from such transferee and produce it on or 
before such date as may be specified in the order. 
 (5) Where the creditor produces the document and the movable property pledged as directed 
in the order under sub- section (3), the Debt Relief officer shall record an endorsem ent of discharge 
on such document and return the same or issue a certificate of discharge in the prescribed form 
along with the pledged articles to the debtor. 
 (6) If the creditor fails to produce the documents and the movable property pledged as 
directed in the order under sub -section (3), the Debt Relief officer shall, notwithstanding anything 
contained in any other law, but subject to sub -section (8) enter any premises of the creditor and 
search and seize the said documents and movable property and deli ver the said documents and 
property to the debtor or to his surety, as the case may be, along with a certificate of discharge of 
such debt in the prescribed form. 
 (7) Pending determination of the question under sub -section (3), no creditor or the transferee 
of the creditor shall sell or pledge or otherwise transfer any movable property pledged by the debtor 
or his surety. 
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 (8) The provisions of section 100 and section 165 of the Code of Criminal Procedure 1973, 
(Central Act 2 of 1974), relating to searches  and seizure shall, so far as may be, apply to searches 
and seizure under sub-section (6). 
(9)  Every order of the Debt Relief Officer shall subject to any order in revision under section 
15 shall be final. 
 6. Debtors to apply in certain cases. - (1) A debtor referred to in clause (f) of Section 3, may 
make an application within ninety days from the date of commencement of this Act to the Debt 
Relief Officer having jurisdiction over the area within which mortgaged property is situated for an 
order releasing the mortgaged property and for the grant of a certificate of redemption. 
 (2) (a) On receipt of such an application and after such enquiry as he considers necessary, 
the Debt Relief Officer shall pass an order releasing the mortgaged property and grant a certificate of 
redemption in the prescribed form which shall, notwithstanding anything contained in any law be 
admissible as evidence of such redemption in any proceeding before any court or other authority;  
 (b)  The Debt Relief Officer shall also direct the creditor.- 
(i) to  deliver possession of the mortgaged property to the debtor on or before the dates 
specified in the order if the debtor is not already in possession of the mortgaged 
property; and 
(ii) to produce on or before the date specified in the order, the mortgaged deed or other 
document and on such production, the Debt Relief Officer shall make an 
endorsement of redemption on the mortgage deed or other document and forward a 
copy of the said endorsement to the concerned Sub -Registrar who shall, 
notwithstanding anything contained in any other law, register the same. 
 (3) Pending orders under clause (a) of sub -section (2), no creditor shall transfer or otherwise 
assign his interest in or exercise his right of foreclosure in respect of the property mortgag ed by the 
debtor or his surety. 
(4) Every order of the Debt Relief Officer shall subject to any order in revision under section 
15 shall be final. 
 7. Burden of proof, etc. - (1) If in any suit or other proceeding in a Court a question arises 
whether a part y thereto is a debtor under this Act, the Court trying the suit or other proceeding 
shall frame a preliminary issue as to whether such person is not a debtor under this Act and shall 
decide it before other issues are considered. 
 (2) Notwithstanding anythi ng in any law, in any suit or proceeding, the burden of proving 
that a person is not a debtor under this Act shall lie on the creditor. 
 8. Legal practitioners not to appear. - No legal practitioner shall be allowed to appear in 
any proceeding under this Act before the Debt Relief officer. 
 Explanation.- In this section the expression "Legal practitioner" shall have the meaning 
assigned to it in section 2 of the Advocates Act, 1961(Central Act 25 of 1961) 
 9. Penalty.- Any person failing to furnish the sta tement under section 5 or to comply with 
the order made or direction given under section 5 or section 6 or otherwise contravening the 
provisions of either of the said sections shall on conviction be punished with imprisonment for a 
term, which may extend to one year and with fine which may extend to one lakh rupees. 
 10. Offences by Companies. - (1) Where an offence under this Act has been committed by a 
Company, every person who, at the time the offence was committed was in charge of, and was 
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responsible to, the company for the conduct of the business of the Company, as well as the company 
shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished 
accordingly: 
 Provided that nothing contained in this sub -section shall render any such person liable to 
any punishment, if he proves that the offence was committed without his knowledge or that he 
exercised all due diligence to prevent the commission of such offence. 
 (2) Notwithstanding anything contained in sub -section (1), where an offence under this Act 
has been committed by a company and it is proved that the offence has been committed with the 
consent or connivance of or is attributable to any neglect on the part of any director, manager, 
secretary, or other officer to  the company, such director, manager, secretary or other officer of the 
company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against 
and punished accordingly. 
 Explanation.- For the purpose of this section.- 
(a) "company" means any body corporate and includes a firm or other association of 
individuals and  
(b) "director" in relation to a firm, means a partner in the firm. 
 11. Certain debts and liabilities not to be affected. - Nothing in this Act shall apply to the 
following categories of debts and liabilities of a debtor, namely:- 
(a) any rent due in respect of any property including agricultural land let out to such 
debtor; 
(b) any amount recoverable as arrears of land revenue; 
(c) any revenue, tax or cess payable to the Central Government or the State Government 
or a local Authority under a decree of a Court or otherwise; 
(d) any liability out of breach of trust or any tortuous liability; 
(e) any liability in respect  of wages, or remuneration due as salary or otherwise for 
services rendered; 
(f) any liability in respect of maintenance whether under a decree of a court or 
otherwise; 
(g) a debt due to,- 
(i) the Central Government or any State Government; 
(ii) any local authority; 
(iii)  a credit agency as defined in the Karnataka Agricultural Credit Operations 
Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975); 
(iv)  a Government company within the meaning of the Companies Act, 2013 
(Central Act 18 of 2013); 
(v) the Life Insurance Corporation of India; 
(vi)  a Co-operative society registered under the Karnataka Co -operative Societies 
Act, 1959(Karnataka Act 11 of 1959);  
(vii) non banking financial institutions governed by the Reserve Bank of India Act, 
1934 (Central Act 02 of 1934) and Microfinance institutions registered under 
the Karnataka Societies  Registration Act, 19 60 (Karnataka Act 17 of 1960), 
Trusts, Companies registered under section 8 of the Companies Act, 
2013(Central Act 18 of 2013).; 
(viii) a banking company, a corresponding new bank, the  State Bank of India, a 
regional rural bank, a co -operative bank or a multi St ate co-operative bank as 
defined in the Banking Regulation Act, 1949 (Central Act 10 of 1949); and 
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(ix) any other institution which the State Government may by notification, specify 
for the purposes of this clause. 
(h) any amount due by such debtor under a hire purchase agreement; 
(i)  any debt which represents the price of property; whether movable or immovable 
purchased by such debtor;  
(j) any amount due by such debtor under a partition to another sharer; 
(k) any amount received by a debtor as advance for the delivery of goods at a future date; 
(l) any liability incurred or arising under any chit the bye -laws of which have been 
registered; and 
(m) any sum decreed as costs by any Court.  
 12. Procedure to be followed by the Debt Relief officer. - In enquiries under this Act, save 
as otherwise provided, the Debt Relief officer shall follow the same procedure as is specified for a 
summary enquiry under section 34 of the Karnataka Land Revenue Act ,1964(Karnataka Act 12 of 
1964). 
 13. Act to have overriding effect. - The provisions of th is Act shall have effect 
notwithstanding anything inconsistent therewith contained in the Code of Civil Procedure, 1908 
(Central Act 5 of 1908) or in any other law for the time being in force or any custom, usage or 
contract or decree or order of a Court o r other authority except in cases of the Prevention of Money 
Laundering Act, 2002 (Central Act 15 of 2003) and the Fugitive Economic Offenders Act, 2018 
(Central Act 17 of 2018). 
 14. Power of the Debt Relief officer to declare transfer purporting to be a sale to be in 
the nature of mortgage. - (1) Any debtor may within one year from the date of commencement of 
this Act may, make an application to the concerned Debt Relief officer that any transfer of 
immovable property made by him or any other person throug h whom he inherited the immovable 
property was a transfer in the nature of a mortgage and the Debt Relief officer, may, after such 
enquiry as he deems fit, if satisfied that the circumstances connected with the transfer showed the 
transfer to be in the nat ure of a mortgage, then notwithstanding anything to the contrary contained 
in any law, custom or contract declare such transfer to be a mortgage.  
 (2) When the Debt Relief officer makes any such declaration, if the transfer was made prior to 
the date of t he commencement of this Act, the debt covered under the transfer shall deemed to be 
wholly discharged and the provision of sub -section (2) of section 6, shall mutatis mutandis apply for 
recording the redemption of the mortgage and delivering possession of the property. 
 (3) For the purpose of any enquiry under sub -section (1), the Debt Relief Officer may exercise 
all or any of the powers conferred on him under the Karnataka Land Revenue Act, 1964(Karnataka 
Act 12 of 1964) and shall follow such procedure as may be prescribed.  
 (4) The order of the Debt Relief Officer shall subject to any order in revision under section 15 
be final. 
 (5) Nothing in this section shall apply to,- 
(i) a transfer which has been finally adjudged to be a transfer, other than a mortgage, by 
a competent Court; 
(ii) any bona fide transferee for value without notice of the real nature of such transfer or 
his representative; 
(iii)  any transfer made prior to 1
st March, 1974; 
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(iv)  a transfer in respect of which a proceedings is pending under section 23 of t he 
Karnataka Agricultural Debts Relief Act, 1966 (Karnataka Act 29 of 1966) and the 
provisions of the Karnataka Debt Relief Act, 1976 (Karnataka Act 25 of 1976) and the 
Karnataka Debt Relief Act, 1980(Karnataka Act 29 of 1980). 
 15. Revision by the Deputy Commissioner. - The Deputy commissioner may, on his own 
motion any time or on the application within thirty days from the date of receipt of order by the Debt 
Relief Officer by any person aggrieved by an order passed under sub -section (9) of section 5,  
sub-section (4) of section 6 and sub- section (4) of section 14, call for and examine the records of the 
proceedings leading to such order, for the purpose of satisfying himself as to the legality of such 
proceeding and may pass such orders with respect thereto as he thinks fit: 
 Provided that no such order shall be made except after giving the person affected a 
reasonable opportunity of being heard.  
 16. Savings.- (1) Nothing contained in this Act shall affect or shall be deemed to affect in any 
way the operation of the Karnataka Debt Relief Act, 1976 (Karnataka Act 25 of 1976)and the 
Karnataka Debt Relief Act, 1980(Karnataka Act 29 of 1980). 
 (2) Nothing contained in this Act shall affect any rights or privileges which a debtor is entitled 
to under any other law, contract, custom, or usage if such rights or privileges are more favourable to 
him than those to which he would be entitled to under this Act.  
 (3) Save as otherwise provided under sub -sections (1) and (2), the provisions of this Act shall 
be in addition to and not in derogation of any law for the time being in force.  
17. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions 
of this Act, the State Government may, by an order, published in the Official Gazette, make such 
provisions not inconsistent with the provisions of this Act which appear to it to be necessary  or 
expedient for the purposes of removing the difficulty:  
 Provided that, no such order shall be made under this section after the expiry of the period of 
two years from the date of commencement of this Act. 
 (2) Every order made under sub -section (1) shall be laid, as soon as may be, after it is made, 
before each House of the State Legislature. 
 18. Power to make rules. - (1) The State Government may after previous publication by 
notification, make rules to carry out the purposes of this Act.  
 (2) Every rule made under this Act, shall be laid as soon as may be after it is made before 
each House of the State Legislature while it is in session for total period of thirty days which may be 
comprised in one session or in two or more successive sessions, and if  before the expiry of the 
session in which is so laid or the session immediately following both Houses agree in making any 
modification in the rules or both Houses agree that the rule should not be made, the rules 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 validity of anything 
previously done under that rule. 
 
By Order and in the name of  the Governor of Karnataka, 
 
 
K.DWARAKANATH BABU 
Secretary to Government 
Department of Parliamentary Affairs
 

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