Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BRENTFORD ELECTRIC (INDIA) LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS) (INTIMATION REGARDING MORTGAGE, CHARGE, LIEN OR OTHER INTEREST IN ANY PROPERTY) RULES, 1989 CONTENTS 1. Short title and commencement 2. Definitions 3. Time-limit for intimation 4. Manner of intimation BRENTFORD ELECTRIC (INDIA) LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS) (INTIMATION REGARDING MORTGAGE, CHARGE, LIEN OR OTHER INTEREST IN ANY PROPERTY) RULES, 1989 S.O. 236(E), dated the 29th March, 1989.'-In exercise of the powers conferred by sub-section (1), read with Cl. (a) of sub- section (2) of Section 30 of Brentford Electric(India) Limited(Acquisition and Transfer of Undertakings) Act, 1987(36 of 1987), the Central Government hereby makes the following rules namely: 1. Short title and commencement :- (1) These rules may be called the Brentford Electric (India) Limited (Acquisition and Transfer of Undertakings) (Intimation regarding Mortgage, Charge, Lien or other Interest in any Property) Rules, 1989. 2. Definitions :- In these rules unless the context otherwise requires,- (b) "Section" means a section of the Act; (c) all other words and expressions used in these rules and not defined but defined in the Act, shall have the meaning respectively assigned to them in that Act. 3. Time-limit for intimation :- Every mortgagee of any property which has vested under the Act in the Central Government or in Andrew Yule and Co., as the case may be, 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 17 : 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 Block 12-A, Jamnagar House, Akbar Road, New Delhi-110 Oil, on all working days during office hours or may be sent to the Commissioner by registered post, with acknowledgement due.