Section 4 in The Bengal Landholders' Attendance Act, 1848
4. Special report of levy exceeding five hundred rupees.
- Whenever the amount levied under any such order issued for any default by authority of a Collector under this Act shall have exceeded five hundred rupees, the Collector shall report the case specially to the Commissioner of Revenue; and no further levy, for such default shall be made otherwise than by authority of the' Commissioner of Revenue.
