Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MARUTI LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS) RULES, 1981 CONTENTS 1. Short title and commencement 2. Definitions 3. Time-limit for intimation 4. Manner of intimation MARUTI LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS) RULES, 1981 MARUTI LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKINGS) RULES, 1981 1. Short title and commencement :- (1) These rules may be called the Maruti Limited (Acquisition and Transfer of Undertakings) Rules, 1981. (2) They shall come into force on the date of this publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- COMMENTS The Central government shall for the purpose of disbursing the amounts payable to the Company, appoint a Commissioner of Payments (c) "Section" means a section of the Act. 3. Time-limit for intimation :- Every mortgagee of any property which has vested under the Act in the Central Government, and every person holding any charge, lien or other interest in, or in relation to, any such property, shall give an intimation of such mortgage, charge, lien or other interest to the Commissioner within a period of thirty days time such date, as may be specified by the Central Government under Section 18 : Provided that if the Commissioner is satisfied that such mortgagee or person was prevented by sufficient cause from giving the intimation within the said period of thirty days he may, for reasons to be recorded in writing, accept the intimation within a further period of thirty days, but 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) An intimation may be field in the Office of the Commissioner at Delhi on all working days during office hours or may be sent to the Commissioner by registered post with acknowledgement due.