Section 12 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
12. [ Penalties on patwaris neglecting to produce accounts, falsifying them or giving false evidence. [Extended by Bengal Reg. 7 of 1822, Section 19 (2).]
- If any patwari, gumashta or other person by whom the account of lands are kept, and who may be summoned by a Collector [or Commissioner] under the provisions contained in Sections 9 and 11 of this Regulation, shall neglect or omit to produce his original accounts on the requisition of the [Collector] [For the exercise of functions of Collector by other officers, see Bengal Reg. 7 of 1822.] or Commissioner or to give his evidence regarding them, or shall intentionally and deliberately give a false deposition on oath before the Collector [or Commissioner] [For the exercise of functions of Collector by other officers, see Bengal Reg. 7 of 1822.] when summoned and examined as aforesaid, or shall alter, fabricate, falsify or mutilate the account relating to such lands, or to the estate to which such lands are stated to belong, [he] [Inserted by Act 12 of 1896, Schedule II.] shall be and be held liable to the pains and penalties specified in Section 23 [x x x] [The figures '26', repealed by Act 12 of 1896.] and [27 of Regulation 12, 1817,] [See the Bengal Patwaris Regulation, 1817.] according as the provisions of one or other of those sections may be applicable to the offence committed by him.]
