Section 4 in The Textile Undertakings (Nationalisation) Claims Rules, 2001
4. Manner of intimation.
- (i) Every intimation to be given the commissioner under rule 3, shall be in writing, addressed to the Commissioner and shall contain the following particulars namely :-(a)name, description and full address of the mortgagee or the person holding charge, lien or other interest in or in relation to such property;(b)name, description and full address of the textile undertaking in respect of which the claim is made;(c)amount of claim (in Indian currency) :(i)under sub-section (5) of Section 4....... Rs. P.(ii)under section 8 ....Rs. P.(iii)under sub-section (1) of Section 9 ....Rs. P.(iv)under sub-section (2) of Section 9 .... Rs. P.(v)under sub-section (2) of Section 18 ....Rs. P.(vi)under sub-section (3) of Section 18 .... Rs. P.(vii)Total amount of claim(d)particulars of the instrument, if any, by which the mortgage, charge, lilen or other interest is secured, supported by by attested copy of the instrument.(e)amount, if any, already received with particulars;(f)any other particulars relevant to the claim;(g)relief claimed.(2)Every intimation should be duly signed and verified by the mortgagee or the person holding the charge, lien or other interest, or by a person duly authorised by the mortgagee or the person holding the charge, as the case may be.(3)Every intimation under sub-rule (1) shall be filed in the office of the Commissioner of Payments at NTC Premises Core-IV Scope Complex, 7, Lodhi Road, New Delhi, on all working day during office hours or may be sent by registered post with acknowledgment due.
