Report No. 168

9. Amendment of section 16.-

For sub-section (1), the following sub-section shall be substituted, namely:-

'(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 of the request by the hirer.'