Report No. 20

The Law of Hire-Purchase

Contents
1.	Need for legislation-recommendation in the Eighth Report
2.	Legislation in England
3.	Legislation in other countries
4.	Scope of the English Acts
5.	Sales on credit
6.	Maximum limit for application of the Act
7.	Assignment by hirer
8,9,10,11.	Insolvency of hirer
12.	Condition of Title
13.	Sections of the English Act
14.	Minor Changes
15.	Appendices
	Index to Appendix I
	Explanation of abbreviations used in Appendix I
Appendix I	Proposals as shown in the Form of a Draft Bill
	The Hire-Purchase Bill, 1961
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Form and Contents of Hire-Purchase Agreements
3.	Hire-purchase agreement, to be in writing and signed by all parties
4.	Contents of hire-purchase agreements
5.	Two or more agreements when treated as a single hire-purchase agreement
Chapter II	Warranties and Conditions, and Passing of Property
6.	Warranties and conditions to be implied in hire-purchase agreements
7.	Passing of property
Chapter IV	Rights and Obligations of the Hirer
8.	Right of hirer to purchase at any time with rebate
9.	Right of hirer to terminate agreement at any time
10.	Right of hirer to appropriate payments in respect of two or more agreements
11.	Right of hirer to assign his right, title and interest under the agreement
12.	Obligations of the hirer to comply with the agreement
13	Obligation of hirer in respect of care to be taken of goods
14.	Obligation of hirer in respect of use of goods
15.	Obligation of hirer to give information as to whereabouts of goods
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
17.	Right of owner on termination
18.	Restriction on owner's right to recover possession of goods otherwise than through Court
19.	Relief against termination for non-payment of hire
20.	Relief against termination for unauthorized act or breach of express condition
21.	Obligation of owner to supply copies and information
Chapter VI	Miscellaneous
22.	Discharge of price otherwise than by payment of money
23.	Insolvency of hirer
24.	Successive hire-purchase agreements between the same parties
25.	Evidence of adverse detention in suit or petition to recover possession of the goods
26.	Hirer's refusal to surrender goods not to be conversion in certain cases
27.	Service of notice
28.	Act not to apply to existing agreements
Appendix II	Notes on Clauses
	Clause 1
	Clause 2
	Clause 3
	Clause 4
	Clause 5
	Clause 6
	Clause 7
	Clause 8
	Clause 9
	Clause 10
	Clause 11
	Clause 12
	Clause 13
	Clause 14 and 15
	Clause 16
	Clause 17
	Clause 18
	Clause 19
	Clause 20
	Clause 21
	Clause 22
	Clause 23
	Clause 24
	Clause 25 and 26
	Clause 27
	Clause 28
Appendix III	List of Witnesses Examined by the Commission
Appendix IV	Recommendations in Respect of other Acts