Section 2 in The Bengal Indigo Contracts Act, 1836
2. Security to be given by person desiring to remove indigo plant ordered to be delivered to him.
- [* * *] [The words 'and it is hereby enacted that' repealed by Act XVI of 1874.] Whenever the right to indigo plant may be contested and order shall be passed, under the provisions of clause ninth, Section 3, Regulation VI, 1823, of the Bengal Code, for the delivery of indigo-plant to one of the parties claiming the same, such party shall not be allowed to cut or remove the indigo-plant until he shall have given sufficient security to the satisfaction of the Court trying the case to make good any claim that shall be ultimately established to such indigo-plant, whether arising from a prior right to the produce of the land or from an arrear of rent due on account of the specific parcel of land from which the plant may have been produced.
