Report No. 20

17. Right of owner on termination.-

Where a hire-purchase agreement is terminated under this Act, then the owner shall be entitled,-

(a) to retain the hire which has accrued due and which has already been paid;

(b) to recover the arrears of hire due;

(c) subject to the provisions of sub-section (2) of section 9, to forfeit the initial deposit, if so provided in the agreement;

(d) subject to the provisions of section 18, and subject to any contract to the contrary, to seize the goods;

(e) subject to the provisions of sections 19 and 20, to recover possession of the goods by suit or by petition under section 18; and

(f) to damages for non-delivery of the goods, from the date on which the termination is effective, to the date on which the goods are delivered to or seized by the owner.