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State of Rajasthan - Section

Section 1 in Rajasthan Insolvency Rules

1. That the said .................... was/were at the date of the petition, viz., day of 19.... and still is/are justly and truly indebted to me in the sum of Rs. p. for (c) as shown by the account endorsed hereon (or the following account), viz., for which sum or part thereof I say that I have not, nor, hath........or any person by ........order to my knowledge or belief for........use......had, or received, any manner of satisfaction or security whatsoever, save and except the following (d):

Admitted to vote for Rs.Judge or Official Receiver.Sworn at........... this............day of....................before me.Deponent's signaturesCommissioner
(a)Here insert' number given in the notice.
(b)Address in full.
(c)State consideration and specify the vouchers (if any) in support of the claim.
(d)Here state details of securities, bills of the like.
Form No. 54(Rule 445)Proof of debt of workmenSection 49
(Title)I, (a) of (b) make oath and say (or solemnly and sincerely affirm and declare):-
That (c) at the date of the adjudication, viz., the........ day of 19....., and still justly and truly indebted to the several persons whose names, addresses and descriptions appear in the schedule endorsed hereon in sums severally set against their names in the sixth column of such schedule for wages due to them respectively as workmen or others in (d) in respect of services rendered by them respectively to (e) during such periods before the date of the receiving order as Eire set out against their respective names in the fifth column of such schedule, for which said sums, or any part thereof, I say that they have not, nor hath any of them had or received any manner of satisfaction or security whatsoever.Admitted to vote for Rs.Judge or Official Receiver.Sworn at........... this............day of....................before me.Deponent's signaturesCommissioner
(a)Fill in full name, address and occupation of deponent.
(b)The above named debtor or the foreman of the above named debtor or on behalf of the workmen and others employed by the above named debtor.
(c)"I" or "the said"
(d)"May employ" or "the employ of the above named debtor".
(e)"Me" or the "above named debtor".
Form No. 55(Rule 460)Summary AdministrationSection 74
(Title)Notice to creditors
Take notice that on the............day of.........19 , the abovenamed debtor presented a petition to this court praying to be adjudicated an insolvent and that on the.......day of. ...19....., the Court being satisfied that the property of the debtor is not likely to exceed Rs. 500/-, directed that the debtor’s estate be administered in a summary manner and appointed the........day of.........19..., for further hearing of the said petition and examination of the said debtor.Also take notice that the court may on the aforesaid date then and there proceed to adjudication and distribution of the assets of the aforesaid debtor. It will be open to you to appear and give evidence on that date. Proof of any claim you desire to make must be lodged in court, on or before that date.Given under my hand and the seal of this court, the day of.......JudgeRegister No. 51Insolvency Register(Rule 334)
Date of application Name of applicant with description and place ofabode Serial number of the Register How received in court
Whether received by transfer Whether filed in court
By debtors
Under arrest or imprisonment Not under arrest or imprisonment By creditors
1 2 3 4 5 6 7
             
How disposed of Composition approved by Court under section 38 Whether any debtor sent for trial under section69 Whether any undischarged insolvent sent for trialunder section 72(2)
Date of disposal Transferred to what Court Withdrawn under section 14 Dismissed under section 25 Order of adjudication granted under Section 27
A receiver being appointed A receiver not being appointed
8 9 10 11 12 13 14 15 16
                 
Number of persons adjudged insolvents and theirdischarge Date by which discharged is to be appointed for
Persons adjudged insolvents Date Disposal by discharge or otherwise
Transferred to another Court undischarged Died Number absolutely discharged under section41(2)(a) Number Conditionally discharged under section11(2)(c) Number remaining undischarged Section 41(2)(b)
17 18 19 20 21 22 23 24
               
Note :-Columns 4-7 should be totalled monthly and the monthly totals added up annually: and the remaining columns 9, 14, 15, 16, 17, 19, 23 should be totalled annually, column 23 will furnish figures for column 17 of (Ret. 44) being the difference between the totals of column 17 and of columns 19-22 together.When a case is transferred to another court for disposal, columns 10-23 will not be filled up.The date to be entered in column 24 is the date on which the period fixed for the debtor to apply for his discharge expires. The dates of the expiry of the extended period should be noted in red ink below the original date.Register No. 52Register of Insolvent’s estates in the hands of receiver(Rule 334)
Date of appointment and name of Receiver Number of case in Insolvency Register Name of applicant Amount of creditors claims Assets realized Disbursement Creditor's claim not satisfied Amount of realized assets in the hands ofReceiver section 62(1)
Proved section 49 Disallowance Section 5 Date Amount Date Remuneration of Receiver section 57(4) Charges other than creditor's claims section62(1)(d) Creditor's claims satisfied section 62(2) Total
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
[Printed-Part II-34]Note.-Columns 4. 5. 7, 12, 13 and 14 should be totalled quarterly on receipt of the Receiver’s statement and annually. Column 12 will be filled up when columns 9, 10 and 11 have been filled up.Register No. 78Receiver’s cash Book(Rule 435)
Date of receipt Particluar's of income and from whom receivedwith name of estate Number of receipts Amount Reference to the personal ledger folio Date of Payment Nature of payment and to whom paid with name ofestate Number of cheque or the word cash Amount Reference to the personal ledger folio
1 2 3 4 5 6 7 8 9 10
                   
Register No. 79Receiver’s Personal Ledger[Rule 443(8)]
Date Particulars Amount. Date Particulars Amount
1 2 3 4 5 6
           
Register No. 80Receiver’s Register of Insolvent’s Movable Property[Rule 443 (11)]Name of estate................
Serial No. Description of Property Number quantity or weight Estimated value Official Receiver's initials Manner of disposal Date of disposal Amount for which disposed of Remarks
1 2 3 4 5 6 7 8 9
                 
Register No. 81Receiver's Register of Miscellaneous Demands[Rule 443(11)]Name of estate...................
Serial number From whom due Particulars of demand Official Receiver's initials Partcular's of realisation
Reference Current Arrears Date of receipt Number of receipt Amount Remarks
1 2 3 4 5 6 7 8 9 10
                   
Register No. 82Receiver’s Register of Insolvent’s Immovable Property[Rule 443(12)]Name of estate.............
Serial number Description and situation of property Extent of share and its approximate value How managed with name of the lessee if any If rented or leased amount thereof Official Receiver's intials Remarks
1 2 3 4 5 6 7
             
Register No. 83Receiver’s Bahi-Khata[Rule 443(12)]Name of estate......
Serial number Name of tenant Reference to the patwaris Khatauni Period of lease Nature of demand Amount Date and number of receipt Amount Balance Remarks
1 2 3 4 5 6 7 8 9 10
                   
Register No. 84Receiver’s Register of Insolvent’s Book-Debts[Rule 443 (15)]Name of estate..........
Serial number Date of document Name and address of the party who executed thedocument Amount Official Receiver's initials Particulars of collector Remarks
Month Date Principal Interest Date of realisation Number of receipt Amount realised
1 2 3 4 5 6 7 8 9 10 11
                     
Register No. 85Register of Dividends[Rule 443(16)]Name of estate....................
Serial No. Creditor's name Amount of admitted debt Secured of Scheduled Reference to the Court's order Official Receiver's initials Rate of dividend paid Date of payment Amount paid Remarks
1 2 3 4 5 6 7 8 9 10
                   
Register No. 86Register of suits by Receiver[Rule 443(19)]Name of estate....................
Serial No. Particulars of suit Date of filing the suit Amount of suit Date and amount of expenditure Result of suit Reference to entry in the demand register if thesuit is decreed Official Receivers initials Remarks
1 2 3 4 5 6 7 8 9