Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BIRD AND COMPANY LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS AND OTHER PROPERTIES) RULES, 1981 CONTENTS 1. Short title and commencement 2. Definitions 3. Time-limit for intimation 4. Manner of intimation BIRD AND COMPANY LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS AND OTHER PROPERTIES) RULES, 1981 S.O. 1096, dated 19th March, 1981 1 -In exercise of the powers conferred by Sec. 29 of the Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act, 1980 (67 of 1980), the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (i) These rules may be called the Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Rules, 1981. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires- (a) "Act" means the Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act, 1980 (67 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 Sec. 16 : 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 :- (2) Every intimation shall be duly signed and verified by the mortgagee, or the person holding the charge, lien or other interest or a person duly authorised by him. (3) Intimations may be filed in the office of the Commissioner at Calcutta on all working days during office hours or may be sent to the Commissioner by registered post with acknowldgement due.