Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Public Moneys (Recovery Of Dues) Rules, 1987 CONTENTS 1. Short Title And Commencement 2. Definitions 3. Form Or Certificate Under Sub-Section (1) Of Section 3 FORM 1 :- FORM 'A' Goa Public Moneys (Recovery Of Dues) Rules, 1987 The following draft of certain rules which the Government of Goa proposes to make in exercise of the powers conferred by section 6 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), is hereby published as required by sub- section (1) of the said section for information of all persons likely to be affected thereby; and notice is hereby given that the said draft will be taken up for consideration after 15 days from the date of publication of this Notification in the Official Gazette. All objections and suggestions to the draft may be forwarded to the Under Secretary to the Government of Goa, Revenue Department, Secretariat, Panaji before the expiry of 15 days from the date of publication of the Notification in the Official Gazette. DRAFT In exercise of the powers conferred by section 6 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), the Government of Goa hereby makes the following rules, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Goa Public Moneys (Recovery of Dues) Rules, 1987. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) Act means the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987); (b) Form means a form appended to these rules; (c) Section means a section of the Act. 3. Form Or Certificate Under Sub-Section (1) Of Section 3 :- A certificate to be sent to the Collector by an Authorised Officer, the Managing Director, the Chairman or as the case may be, the local agent under sub-section (1) of section 3 shall be in Form A. FORM 1 FORM 'A' (See rule 2) Certificate under sub-section (1) of section 3. From: Authorised Officer, Dated the of 19 The Managing Director, The Chairman, The Local Agent. To, The Collector of .............................. 1. Party to the Agreement referred to in sub-section (1) of section 3 or where the Agreement so provides his heir or legal representative in case the party is dead. 2. The amount of the financial assistance granted to the party. 3. Date when the charge, pledge, mortgage or other incumbrance created to secure repayment of the amount of financial assistance. 4. Date when the loan was advanced. 5. The nature of the transaction and terms of the loan or advance. 6. Total amount of loan or advance or any instalment thereof due (including interest thereon). 7. Payments, if any, made by the party and the date of each of such payments. 8. Net amount due on the date of certificate. 9. Description of the property on which charge, pledge, mortgage, or other incumbrance is created. The sum of Rs. ................................... is payable by the party to the State Government/the Government Company/the Bank and you are hereby requested to recover the said sum as if it were an arrear of land revenue and remit it to my office after deducting the cost of recovery. Place: Date: The Authorised Officer, The Managing Director, The Chairman, The Local Agent.