Hire Purchase Act, 1972

(Act no. 26 of 1972)

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