Report No. 199

Annexure

Unfair (Procedural and Substantive) Terms in Contract Bill, 2006

A Bill to declare certain provisions of the laws relating to contracts and specific performance, as procedural and substantive, to further define unfairness in contracts, as procedural and substantive, to determine impact of unfairness on contracts, to provide guidelines for such determination and to enable Courts to grant certain reliefs to relieve parties from the effect of unfairness in contracts.

Be it enacted by Parliament in the Fifty Seventh Year of the Republic of India as follows:-

Chapter I

Preliminary

1. Short title, extent and commencement.-

(1) This Act may be called the Unfair (Procedural and Substantive) Terms of Contracts Act, 2006.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

(3) It shall come into force on such date as the Central Government may [by notification in the Official Gazette] appoint.