Section 8 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
8. Effect of transactions not bona fide.
- Where the Government is of opinion that any licensee has on or after the 1st July 1969 disposed of any fixed asset whether by way of sale, exchange gift, lease or otherwise or incurred any expenditure liability or obligation otherwise than in the normal course of events, with a view to benefit unduly the licensee or some other person and has thereby caused loss to the Government as succeeding owners of the Undertaking, the Government shall be entitled to deduct from the amount payable to the licensee under this Act an amount which they consider to be the loss sustained by them:Provided that before making such deduction the licensee shall be given a notice within twelve months of the vesting date to show cause against such deduction within a period of 30 days from the date of receipt of such notice.
