Section 16 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
16. Procedure in respect of documents produced.
- If shall be the duty of the Collector or other officer exercising the powers of [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg.7 of 1822, Section 35.] carefully to number, mark, date and sign all documents produced by a zamindar or other person in possession of the land proposed to be assessed in support of his claim to hold them free of assessment, or as parcel of an estate for which a permanent settlement shall have been concluded, and to insert in his proceedings the title and number of such documents, so that no doubt may exist in regard to their having been exhibited before him;and the [Collector's] [For the exercise of functions of Collectors by other officers, see Bengal Reg.7 of 1822, Section 35.] shall, before proceeding to judgement, warn the party that no accounts or other documentary evidence of any kind which he shall not produce before him, and for not producing which he may not assign good and sufficient cause, will be received at any future period, either by the Revenue or Judicial Authorities, and shall record his having done so on the face of his proceedings.
