Section 14 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
14. [ Penalties for resistance of process. [Section 14 has been extended by Bengal Reg. 7 of 1822, Section 19(2).]
- If any zamindar or other person shall resist, or cause to be resisted, the attachment or measurement of lands which the [Board of Revenue] or other authority exercising the powers of that [Board] [For the present constitution and power of the Board of Revenue, see B. and O. Act 1 of 1913.] shall have authorized the Collector [or Commissioner] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822, Section 25.] to attach or measure under the provisions of this Regulation, or shall resist or cause to be resisted any process duly issued by the Collector [or Commissioner] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822, Section 25.] to compel a patwari, gumashta or other officer to produce his accounts, and to give his evidence respecting them under the provisions contained in Section 6 of this Regulation, it shall be competent to the Board of Revenue, or other authority exercising the powers of that [Board,] [For the present constitution and power of the Board of Revenue, see B. and O. Act 1 of 1913.] on being satisfied that he is guilty of the charge to adjudge the zamindar or other person so offending to pay such fine to [State] [Substituted by ALO for 'Local Government'.] Government] Government as may appear to it proper, upon a consideration of his situation and circumstances in life, and of the offence which he may have committed, and levy the fine in the mode prescribed for the recovery of arrears of revenue:Proviso. - Provided, however, that, if the fine shall exceed five hundred rupees, the [Board] [For the present constitution and power of the Board of Revenue, see B. and O. Act 1 of 1913.] shall submit a report of the case to the [State] [Substituted by ALO for 'Local Government'.] Government and shall not proceed to levy the fine until they shall receive authority from the [State] [Substituted by ALO for 'Local Government'.] Government for that purpose.]
