Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 25 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

25. Power to make rules.

(1)The State Government may, after previous publication, make rules to carry out the purposes of this Regulation.
(2)In particular and without prejudice to the generality of the foregoing power, such rules, may provide for all or any of the following matters, namely :
(a)the amount of court-fees to be paid on applications made to Debt Relief Courts;
(b)the scales of debt money and travelling allowances to be paid to witnesses;
(c)the amount of court-fees to be charged for serving and executing processes issued by Debt Relief Courts;
(d)the charges to be made by the Debt Relief Courts for anything done under this Regulation and the persons by whom and the manner in which such charges shall be paid;
(e)the manner of payment of instalments;
(f)the procedure to be followed by the Collector in dealing with the instalment amounts paid to him:
(g)the records to be kept and the returns to be made by a Debt Relief Court;
(h)determination of the paying capacity of a debtor;
(i)the procedure for recording oral evidence in proceedings under this Regulation;
(j)any other matter which is to be or may be prescribed under this Regulation.
First Schedule[See Section 13(1)]Rate of interestSimple interest per cent per annum on
Secured debt Unsecured debt
4 per cent 6 per cent
Second Schedule[See Section 13(4)]Rate of reductionIf the Debt was incurred before the 50 per cent - 31st December, 1950If the debt was incurred after the 40 per cent - 31st December 1950 but on or before the 31st December, 1958.If the debt was incurred after the 30 per cent - 31st December, 1958, but on or before the 31st December, 1961.