Section 22 in The (Bihar State) Aid to Industries Act, 1956
22. Conditions of supply of machinery on hire-purchase system.
- Until the hiring is terminated in the manner hereinafter provided, the following provisions shall apply, namely:(a)the hirer shall pay punctually without demand the instalments of rent and amount of interest specified in the order referred to in Section 21;(b)the hirer shall retain the machinery in his own possession in good and serviceable order and condition and shall not, without the previous written consent of the Director make any addition thereto or alteration therein nor shall remove the machinery from the premises specified in the application for the supply thereof;(c)the machinery shall remain the sole and absolute property of the State Government and any transfer thereof, or assignment of any right, title or interest therein, or the creation of any mortgage, incumbrance or any other charge thereon, by the hirer shall be void as against Government unless it has been made with the previous written consent of the Director;(d)the machinery shall not be liable to distraint, attachment or sale by any process under law tor the time being in force;(e)the machinery shall bear a metal plate in the prescribed form and any person who wilfully removes or defaces such plate shall be liable to a fine not exceeding five hundred rupees and it shall be presumed, until the contrary is proved that the machinery bearing such metal plate is the property of the State Government hired out under this Chapter;(f)the hirer shall permit the Director, or any person authorised by the Director in this behalf, to inspect the machinery at reasonable times and the Director or such other person shall have all such powers of entry as may be necessary for the purpose of making an inspection; and(g)in addition to the foregoing conditions the hirer shall be bound by such other conditions consistent therewith as may be prescribed, or may be imposed by the Director in any particular case.
