Securitization Act 2002
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest
The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest act extends to the whole of India
Under section 69 of Transfer of Property Act, mortgagee can take possession of mortgaged property and sale the same without intervention of Court only in case of English mortgage. (English Mortgage is where mortgagor binds himself to repay the mortgaged money on a certain date, and transfers the mortgaged property absolutely to the mortgagee, but subject to a proviso that he will re-transfer the property to the mortgagor upon payment of the mortgage money as agreed). In addition mortgagee can take possession of mortgaged property where there is a specific provision in mortgage deed and the mortgaged property is situated in towns of Kolkata , Chennai or Mumbai. In other cases possession can be taken only with the intervention of court.
Therefore till now Banks/Financial Institutions had to enforce their security through court. This was a very slow and time-consuming process. There was also no provision in any of the present law in respect of hypothecation, though hypothecation is one of the major security interest taken by the Bank/Financial Institution.
Keeping in mind the above factors among many other the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act was enacted with effect from 21.6. 2002.
The Act deals with three aspects.
- Enforcement of Security Interest by secured creditor (Banks/Financial Institutions)
- Transfer of non- performing assets to asset reconstruction company, which will then dispose of those assets and realize the proceeds.
- To provide a legal framework for securitisation of assets.
