Report No. 168

2.26. Section 21.-

Section 21 provides relief against termination for non-payment of hire. No serious objections have been raised by the Federation against this provision except some phraseological changes. It may be noted that the Amendment Bill of 1989 has substituted the words "together with such incidental charges and expenses" for the existing words "together with such interest thereon". This amendment is acceptable to the Law Commission. There is no substance in the changes suggested by the Federation. Accordingly, section 21 should remain unaltered except for the amendment suggested by the 1989 (Amendment) Bill.