Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED (ACQUISIION AND TRANSFER OF UNDERTAKINGS) RULES, 1981 CONTENTS 1. Short title and commencement 2. Definition 3. Time limit for intimation 4. Manner of intimation BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED (ACQUISIION AND TRANSFER OF UNDERTAKINGS) RULES, 1981 S.O. 143(E), dated the 4th March, 1981 1 .-In exercise of the powers conferred by Sec. 32 of the Bengal Chemical and Pharmaceutical Works Limited (Acquisition and Transfer of Undertakings) Act, 1980 (58 of 1980), the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Bengal Chemical and Pharmaceuticals Works Limited (Acquisition and Transfer of Undertakings) Rules, 1981. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definition :- In these rules, unless the context otherwise requires- (a) "Act" means the Bengal Chemical and Pharmaceutical Works Limited (Acquisition and Transfer of Undertakings) Act, 1980 (58 of 1980); (b) "Section" means a section of the Act. 3. Time limit for intimation :- Every mortgagee of any property which has vested under the Act in the Central Government or a Government Company, and every person holding any charge, lien or other interest in or in relation to any such property, shall give intimation of such mortgage, charge, lien or other interest to the Commissioner within a period of thirty days from such date as may be specified by the Central Government under Section 19 of the Act: Provided that if the Commissioner is satisfied that the mortgagee or the person holding any charge, lien or other interest was prevented by sufficient cause from giving the intimation within the said period of thirty days, he may receive the intimation within a further period of thirty days and not thereafter. 4. Manner of intimation :- (1) Every intimation to be given to the Commissioner under rule 3 shall be in writing addressed to the Commissioner, 153, Lenin Saranee, Calcutta 700 013, sent in duplicate and shall contain the following particulars, namely: (a) name, description and full address of the mortgagee or other person holding any mortgage, charge, lien or other interest: (b) name, description and full address of the Company against which such mortgage, charge, lien or other interest is enforceable: (c) amount of such mortgage, charge, lien or other interest (in Indian currency); (d) particulars of the instrument, if any, by which such mortgagee, charge, lien or other interest is secured, supported by an attested copy of the instrument: (e) amount, if any, already received, with particulars; (f) any other particulars relevant to such mortgage, charge, lien or other interest; (g) relief claimed. (2) Every intimation shall be duly signed, dated and verified by the person holding such mortgage, charge, lien or other interest, or by an agent duly authorised by such person. (3) The intimations may be filed in the Office of the Commissioner of Payments, 153, Lenin Saranee, Calcutta-700 013 on all working days during office hours or may be sent to the Commissioner of Payments at the address given above by Registered Post with acknowledgment due.