Contents |
Sections |
Particulars |
|
Preamble |
Chapter I |
Preliminary |
1 |
Short title, extent and commencement |
2 |
Definitions |
Chapter II |
Form and Contents of Hire Purchase Agreements |
3 |
hire purchase agreements to be in writing and signed by parties thereto |
4 |
Contents of hire purchase agreement |
5 |
Two or more agreements when treated as a single hire purchase agreement |
Chapter III |
Warranties and Conditions, Limitation on hire purchase Charges and Passing of Property |
6 |
Warranties and conditions to be implied in hire purchase agreements |
7 |
Limitation of hire purchase charges |
8 |
Passing of property |
Chapter IV |
Rights and Obligations of the Hirer |
9 |
Right of hirer to purchase at any time with rebate |
10 |
Right to hirer to terminate agreement at any time |
11 |
Right to hirer to appropriate payments in respect of two or more agreements |
12 |
Assignment and transmission of hirer's right or interest under hire purchase agreement |
13 |
Obligations of hirer to comply with agreement |
14 |
Obligation of hirer in respect of care to be taken of goods |
15 |
Obligation of hirer in respect of use of goods |
16 |
Obligation of the hirer to give information as to whereabouts of goods |
17 |
Right of hirer in case of seizure of goods by owner |
Chapter V |
Rights and Obligations of the Owner |
18 |
Rights of owner to terminate hire purchase agreement for default in payment of hire or unauthorized act or breach of express conditions |
19 |
Rights of owner of termination |
20 |
Restriction on owner's right to recover possession of goods otherwise than through court |
21 |
Relief against termination for non-payment of hire |
22 |
Relief against termination for unauthorized act or breach of express condition |
23 |
Obligation of owner to supply copies and information |
Chapter VI |
Miscellaneous |
24 |
Discharge of price otherwise than by payment of money |
25 |
Insolvency of hirer, etc. |
26 |
Successive hire purchase agreements between same parties |
27 |
Evidence of adverse detention is suit or application to recover possession of goods |
28 |
Hirer's refusal to surrender goods not to be conversion in certain cases |
29 |
Service of notice |
30 |
Power to exempt from provisions of sections, 6,9,10,12 and 17 in certain cases |
31 |
Act not to apply to existing agreements |