Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY GOVERNMENT PREMISES (EVICTION) RULES, 1960 CONTENTS 1. Short title 2. Definitions 3. Form of notice 4. Mode of service of notice 5. Entry Into premises for taking possession 6. Assessment of damages for unauthorised occupation 7. Agreement to be executed by employee of local authority 8. Procedure In appeals SCHEDULE 1 :- SCHEDULE BOMBAY GOVERNMENT PREMISES (EVICTION) RULES, 1960 In exercise of the powers conferred by section 12 of the Bombay Government Premises (Eviction) Act, 1955 (Bom. II of 1955) and in super-session of the Bombay Government Premises (Eviction) Rules, 1956, and all other rules made under the Acts repealed by section 10 of the Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959 (Bom. LXII of 1959) and in force in any part of the State of Bombay, the Government of Bombay hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Bombay Government Premises (Eviction) Rules, 1960 . 2. Definitions :- (2) Words and expressions used but not defined In these rules shall have the meanings assigned to them In the Act. 3. Form of notice :- A notice- 4. Mode of service of notice :- A notice under sub-section (1) and (2) of Section 4 and sub-section (1) and (2) of Section 5 may be served by any officer or servant working under the control of the competent authority by giving or tendering it to the person to whom it is addressed. 5. Entry Into premises for taking possession :- For the purpose of taking possession of the premises under sub- section (3) of Section 4 , the competent authority or any officer or servant empowered by him In this behalf may enter the premises at any time except before sunrise and after sunset. 6. Assessment of damages for unauthorised occupation :- (2) Before assessing the damages, the competent authority shall give the person In unauthorised occupation an opportunity of being heard. 7. Agreement to be executed by employee of local authority :- An agreement under sub-section (2) of Section 6 shall be in Form "E". 8. Procedure In appeals :- In an appeal under Section 7 from an order of the competent authority, the appellate officer shall, as far as may be and with the necessary modifications, follow the practice and procedure prescribed for appeals from original decrees to a District Court by the Code of Civil Procedure, 1908 . SCHEDULE 1 SCHEDULE D.D.Chawl No.... Centre Signature of the Competent