Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY INAMS (KUTCH AREA) ABOLITION (COMPENSATION BOND) RULES, 1959 CONTENTS 1. Short title 2. Definitions 3. Form and Denominations of bonds 4. Date of issue of bonds 5. Annual installment and repayment 6. Case payments 7. Bonds to be subject to the provisions of Public Debt Act, 1944 BOMBAY INAMS (KUTCH AREA) ABOLITION (COMPENSATION BOND) RULES, 1959 BOMBAY INAMS (KUTCH AREA) ABOLITION (COMPENSATION BOND) RULES, 1959 1. Short title :- These rules may be called the Bombay Inams (Kutch Area) Abolition (Compensation Bond) Rules, 1959. 2. Definitions :- In these rules unless the context otherwise requires,- (1) "Act" means the Bombay Inams (Kutch Area) Abolition Act, 1958 (Bom XCVIII of 1958): (2) "Form" means a form appended to these Rules. 3. Form and Denominations of bonds :- (1) There shall be a separate series of bonds to be issued in respect of payment of compensation amounts payable in transferable bonds under section 24 of the Act. (2) Every such bond shall be in Form A. (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 the issue of such bond. 5. Annual installment and repayment :- Every such bond shall be repayable in equated annual installments in accordance with the repayment Schedule in Form B and 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 installment or any balance thereof shall be payable immediately after the delivery of the bond. 6. Case payments :- Where the amount of compensation payable in transferable bonds under section 24 of the Act includes an amount not covered by the smallest denomination of bonds specified In sub-rule (3) of rule 3, the amount not so covered shall be paid in cash. 7. Bonds to be subject to the provisions of Public Debt Act, 1944 :- Save as provided in these rules, the bond shall be subject to the provisions of the Public Debt Act, 1944 and the Public Debt (Compensation Bonds) Rules, 1954.