Report No. 20

Chapter V

Rights and Obligations of the Owner

16. Right of owner to terminate hire-purchase agreement for default in payment of hire or unauthorised act or breach of express conditions.-

Where the hirer-

(a) makes default in the payment of hire as provided in the hire-purchase agreement; or

(b) does any act with regard to the goods to which the agreement relates which is inconsistent with any of the terms of the agreement; or

[As to (b) see section 153, I.C.A.]

(c) breaks an express condition which provides that, on the breach thereof, the owner may terminate the agreement;

[As to (c) see section III(g), Transfer of Property Act]

the owner shall, subject to the provisions of sections 19 and 20, be entitled to terminate the agreement by giving to the hirer notice of termination in writing.