10. Certain debts and liabilities not to be affected.
- Nothing in this Act shall apply to the following categories of debts and liabilities of a debtor, namely.-(a)Any rent due in respect of any property including agricultural land let out to such debtor;(b)Any amount recoverable as arrears of land revenue;(c)Any revenue, tax or cess payable to the Central Government or the State Government or a local Authority under a decree of a court or otherwise;(d)Any liability arising out of breach of trust or any tortuous liability;(e)Any liability in respect of wages, or remuneration due as salary or otherwise for services rendered;(f)Any liability in respect of maintenance whether under a decree of a court or otherwise;(g)A debt due to.-(i)The Central Government or any State Government;(ii)Any local authority;(iii)A credit agency as defined in the Karnataka Agricultural Credit Operations Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975);(iv)A Government company within the meaning of the Companies Act, 1956;(v)The Life Insurance Corporation of India;(vi)A Co-operative Society registered under the Karnataka co-operative Societies Act, 1959.(h)Any amount due by such debtor under a hire purchase agreement;(i)Any debt which represent the price of property; whether movable or immovable purchased by such debtor;(j)Any amount due by such debtor under a partition to another sharer;(k)Any amount received by a debtor as advance for the delivery of goods at a future date;(l)Any liability incurred or arising under any chit the by-laws of which have been registered;(m)Any sum decreed as costs by any court.
