Report No. 168

3. Amendment of section 3.-

In section 3 of the principal Act, in sub-section (1),

(i) in clause (a), the word "and", occurring at the end, shall be omitted;

(ii) in clause (b), the word "and" shall be added at the end;

(iii) after clause (b), the following clause shall be inserted namely:-

"(c) accompanied by a declaration in the prescribed form containing the main rights and obligations of the hirer and signed by all the parties in the agreement."