UTTAR PRADESH GOVERNMENT ELECTRICAL UNDERTAKINGS (DUES RECOVERY) RULES, 1958

UTTAR PRADESH GOVERNMENT ELECTRICAL UNDERTAKINGS (DUES RECOVERY) RULES, 1958[1]

Rule 1. Short title and commencement.-

(1)     These Rules may be called the Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Rules, 1958.

(2)     They shall come into force at once.

Rule 2. Definitions.-

In these Rules unless there is anything repugnant in the subject or context-

(a)      "Act" means the Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act. 1958; and

(b)      "Notice of demand" means the notice of demand served under Section 3 of the Act.

Rule 3. Form of notice.-

Where the prescribed authority intends to serve or cause to be served upon the person liable for dues to a Government electrical undertaking, a notice of demand under Section 3 of the Act, it shall do the same in the Form I appended to these Rules.

Rule 4. Service of notice.-

The notice of demand may be served-

(a)      by registered post in case the addressee is-

(i)       local authority at the office of the local authority;

(ii)      any other person at the usual or last known place of abode or business of such person; or

(b)      the delivering it to the person liable for dues or to an adult member or servant of his family, or by causing notice to be affixed on some conspicuous part of the building occupied by such person or of the building where such person carries on his business.

Rule 5. Recovery of dues and costs as arrears of land revenue.-

(1)     If the dues for which notice of demand has been served are not deposited with the prescribed authority within 30 days from the date of its service of such extended period as it may allow, the prescribed authority may ask the Collector of the District concerned in Form II, appended to these Rules, to recover the dues together with a sum of rupees three, as the cost of notice and a further sum as may be fixed by the Collector as cost of recovery as arrears of land revenue under the provisions of Section 5 of the Act.

(2)     The Collector shall, on the receipt of the reference from the prescribed authority under sub-rule (1) recover the dues together with the cost of notice and of recovery as arrears of land revenue and after recovery has been effected, he shall cause the same to be deposited with the prescribed authority.