Section 4 in The Bengal Indigo Contracts Regulation, 1823
4. Authority to watch fields and to prevent removal of plant given to parties in certain circumstances.
-First-Any person in whose favour a summary award shall have been passed for the produce of any defined spot of land shall be entitled to place a watch over the same, and to prevent the cutting and removal of the plant in any manner contrary to the stipulations of his agreement;and, in the event of any attempt being made to cut or remove the plant, it shall be competent to the person holding the decree to apply to the nearest police daroga and to claim from him the assistance of the police in preventing such removal;it shall, moreover, be the duty of the police-officers and of all other officers on such a decree being exhibited, to aid the person in whose favour it may have been passed to the utmost of their power.Security of rent due to landholders how provided.-Second.-In order that the foregoing rule may not operate to the prejudice of the landholders, who [* * *] ['By the existing Regulations' repealed by Act 1 of 1903.] are authorized to attach the crops for the realization of rents justly due to them, it is hereby provided that whenever any manufacturer, who may have obtained an award under the forgoing rules, may cause the plant to be cut and taken away, he shall be held responsible, conjointly with the raiyat, for any arrear of rent which may have been due on account, of the specific parcel of ground from which the indigo-plant may have been taken.
