Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA DEBT RELIEF RULES, 1975 CONTENTS 1. Title and commencement 2. Definitions 3. Other particulars to be furnished 4. Service of Notice 5. Receipt for articles delivered by the creditor 6. Maintenance of register KARNATAKA DEBT RELIEF RULES, 1975 In exercise of the powers conferred by Section 6-A of the Kar- nataka Debt Relief Ordinance, 1975 (Karnataka Ordinance No. 15 of 1975), the Government of Karnataka hereby makes the following rules, namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Debt Relief Rules, 1975. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Form" means a form appended to these rules; (b) "Ordinance" means the Karnataka Debt Relief Ordinance, 1975; (c) "Section" means a section of the ordinance . 3. Other particulars to be furnished :- In addition to the particulars specified in sub-section(1) of Section 4-A, a creditor shall also furnish in the statement referred to in the said sub-section the estimated annual income of the debtor. The said statement shall be in Form 1. 4. Service of Notice :- On receipt of the said statement, a notice shall be served on the debtor along with an extract of the statement relating to him, calling upon him to file his objections, if any, to the particulars relating to him in the statement. The notice shall specify the date on or before which the objections should be filed. The Sub- Divisional Magistrate shall also intimate the creditor and the debtor the date, which shall not be earlier to the date specified in the notice, on which and the place at which a summary enquiry shall be held. 5. Receipt for articles delivered by the creditor :- (1) In respect of every article delivered by the creditor in pursuance of an order made under subsection (2) of the Section 4- A, the Sub-Divisional Magistrate, shall give a re- ceipt in Form 2. (2) A debtor shall, in respect of every article delivered to him by the Sub-Divisional Magistrate, give an acknowledgement in Form 3. 6. Maintenance of register :- Every statement furnished by a creditor under sub-section (1) of Section 4-A shall be given a serial number in the order of its receipt. The Sub-Divisional Magistrate shall maintain the register in Form 4, in which he shall enter the particulars furnished'in the statement, the gist of his orders, articles delivered by the creditor, articles delivered to the debtor and other particulars specified in the said Form.