| 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 |
