Section 6 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
6. Application by creditor to Debt Relief Court.
(1)Every creditor shall file an application in respect of each of his debtors for determination of the debts due to him along with three spare copies thereof before such Debt Relief Court, as may be specified by the State Government, by notification in that behalf.(2)The application under Sub-section (1) shall contain the particulars specified in Sub-section (4) and may be filed in person or by a duly authorised agent or may be sent to the Court by registered post with acknowledgement due.(3)Every such application shall be filed or, as the case may be, sent by post within sixty days of the establishment of the said Court, which the claim of the creditor shall, for all purposes, be deemed to have been discharged against the debtor :Provided that if the creditor files an application within thirty days after the expiry of the aforesaid period and satisfies the Debt Relief Court that he was for good and sufficient cause unable to file the same within that period the Court may on such terms and conditions as it may deem fit revive the claim.(4)Every application to be submitted to a Debt Relief Court under Sub-section (1) shall contain the following particulars and shall be signed and verified by the creditor in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (5 of 1908)-(a)a statement that the debtor is member of a Scheduled Tribe.(b)the place where he and the debtor own land, ordinarily reside or earn their livelihood and carry on business or personally work for gain;(c)a statement of all claims outstanding against the debtor including the claims, if any, as specified in Section 4 as nearly as may be ascertainable;(d)such other particulars as may be prescribed.
