Report No. 3

147. Article 6.-

Article 6 prescribes a period of one year for a suit for recovery of a penalty or for forfeiture and time runs from the date when the penalty or forfeiture is incurred. Such a suit may well fall either under the Article for 'contract' or the residuary Article. A learned commentator has doubted the usefulness of a similar provision in England. If any such right of suit exists in favour of any person, it will fall under the residuary Article under which we propose to fix a period of 3 years from the date when the right to sue accrues.