Section 10 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
10. Determination of the paying capacity of debtor.
- In determining the paying capacity of a debtor the Debt Relief Court shall ascertain his total annual income from all sources and allow deduction therefrom the amounts in respect of -(i)his liability in respect of the items mentioned, in Section 4; and(ii)provision for him and his family member, livelihood.
