Section 7 in The Bengal Kanungos and Patwaris Regulation, 1819
7. Penalty for unauthorized removal, etc., of patwari.
- The penalties prescribed in Section 31, Regulation 12, 1817, for the illegal removal of a patwari from office, by a zamindar or other proprietor or farmer of land, are hereby declared applicable to all persons whatsoever who may without due authority, remove from office any patwari duly constituted or appointed; or who may oppose a patwari so appointed or constituted, in the performance of his duties; or who may prevent his performing them, or who may resist or evade the entry of a patwari, when duly appointed into the possession of his office.
