Section 6 in The Bengal Kanungos and Patwaris Regulation, 1819
6. Explanation of Section 11, Regulation 12, 1817.
- In explanation of Section 11, Regulation 12, 1817, it is hereby declared and enacted that, if any proprietor or farmer of land shall refuse or omit to furnish the statement required by Section 4 of that Regulation within the period therein prescribed, or at any subsequent period, when called upon to do so by the Collector or other officer exercising the powers of [Collector,] [See the Bengal Land Revenue Settlement Regulation, 1822, Section 35.] it shall be competent to the [Collector] [See the Bengal Land Revenue Settlement Regulation, 1822, Section 35.] or other officer aforesaid, with the approval of the [Board of Revenue] [See the B. and O. Board of Revenue Act, 1913.] or other authority exercising the powers of that [Board] [See the B. and O. Board of Revenue Act, 1913.] to levy a daily fine upon such proprietor or farmer, until the statement required be furnished, to such amount as may appear proper, with reference to the circumstances of the case, and to the condition in life of the offender.
