Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY BHIL NAIK INAMS ABOLITION RULES, 1956 CONTENTS 1. Short title 2. Definition 3. Form and denominations of bonds 4. Date of issue of bonds 5. Annual instalment and repayment 6. Cash payments 7. Bonds to be subject to the provisions of Public Debt Act, 1944 BOMBAY BHIL NAIK INAMS ABOLITION RULES, 1956 BOMBAY BHIL NAIK INAMS ABOLITION RULES, 1956 1. Short title :- There rules may be called the Bombay Bhil Inams Abolition (Compensation Bonds) Rules, 1956. 2. Definition :- In these rules unless the context otherwise requires,- "Act" means the Bombay Bhil Naik Inams Abolition Act, 1955; 3. Form and denominations of bonds :- bonds of different denominations (1) There shall be a separate series of bonds to be issued in respect of payment of compensation amounts due under the Act. (2) Every such bond shall be in Form A appended to these rules . (3)Such bonds shall be of any of the following denominations, namely :- Rs.50, Rs.100, Rs.200, Rs.500, Rs.1000, Rs.5,000 and Rs.10,000. 4. Date of issue of bonds :- The date of the coming into force of the Act shall be the date of ussue of such bond. 5. Annual instalment and repayment :- bond payable in equal annualinstalments. (1) Subject to the provisions of sub-rule (2) every such bond shall be repayable in equated annual instalments in accordance with the Repayment Schedule in Form Band Tables I to VII in Form C: Provided that if one or more installments have fallen due before the delivery of the bond and have not been paid already , such installments or any balance thereof shall be payable immediately after the delivery of the bond : Provided further that in addition to the accrued amounts of installments ,interest at three per cent per annum on the portion of the installment amount representing the amount of principal, for the completed number of years for which if payment has been delayed , shall be paid in cash by the Collector . (2) No interest shall be payable except as provided by or under the Act and the rules made thereunder. 6. Cash payments :- smallest denomination of bonds payable in cash. Amounts of compensation or part thereof not covered by the smallest denomination of bonds specified in sub-rule(3) of rule 3 shall unless already paid be paid in cash . 7. Bonds to be subject to the provisions of Public Debt Act, 1944 :- Public Debts Act, 1944 Save as provided in these rules the bonds shall be subject to the provisions of the Public Debt Act, 1944 and the Public Debt(Compensation Bonds, Rules, 1954.)