Section 1 in The Bengal Land-Holders' Attendance Act, 1848
1. Penalty on land-holders not attending when summoned by Collector - Levy of fine.
- If any proprietor or farmer of land shall omit or refuse to attend, or to cause his officer or agent to attend, when duly summoned by the Collector, in any cause specified in any of said Regulations, by the time prescribed in the notice issued by the Collector, or shall omit or refuse to furnish the accounts or documents required, and shall not show sufficient cause for such omission, the Collector may impose of his own authority such daily fine, to be payable daily until compliance with the requisition, as he may think adequate to the situation and circumstances in life of the defaulter, not exceeding in any case the daily fine of fifty rupees; and the amount of such fine, accruing due from time to time, may be levied without further confirmation by the same [process] [See B. and O. Act IV of 1914.] as is prescribed for the recovery of arrears of revenue.
