Section 5 in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
5. Savings.
- Nothing in this Act shall affect any debt or other liability of any protected debtor falling under the following heads, namely -(a)any rent due in respect of any property let out to such debtor;(b)any transaction evidenced by a registered document or a transaction of mortgage by deposit of title deeds;(c)any liability arising out of breach of trust or any tortious liability;(d)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(e)any liability in respect of maintenance, whether under a decree of court or otherwise;(f)a debt due to -(i)the Central Government or any State Government;(ii)any local authority;(iii)any banking company as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972;(iv)any corporation as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972;(v)any co-operative society;(vi)any Government company within the meaning of the Companies Act, 1956;(vii)the life Insurance Corporation of India;(g)any debt which represents the price of goods purchased by such debtor;(h)any compensation payable on account of partition or division of property, or any compensation referred to in section 29-A of the Uttar Pradesh Consolidation of Holdings Act, 1953;(i)any sum recoverable as arrears of land revenue.
