Section 10 in The Bengal Kanungos Regulation, 1816
10. Punishment on refusal to give them up.
- The refusal or manifest evasion of any person in possession of the records mentioned in the preceding Section to deliver them up on the requisition of the Magistrate is hereby declared to subject the party so offending, on proof thereof, to the penalties prescribed [* *] [The Words 'by the Regulation' repealed by Act 1 of 1903.] for resistance to the process of the Magistrate.
