Report No. 168
16. Obligation of hirer to give information as to whereabouts of goods.-
(1) Where by virtue of a hire-purchase agreement, a hirer is under a duty to keep in his possession or control the goods to which the agreement relates, the hirer shall, on receipt of a request in writing from the owner, inform the owner the time, date and place at which the goods can be inspected within a period of fourteen days from the date of the receipt or the request by the hirer.
(2) If the hirer fails without reasonable cause to give the said information within fourteen days of the receipt of the notice, he shall be punishable with fine which may extend to two hundred rupees.
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