Section 4 in The Bengal Land-Holders' Attendance Act, 1848
4. Special report of levy exceeding five hundred rupees.
- Whenever the amount levied under any such order issued for any default by authority of a Collector under the Act shall have exceeded five hundred rupees, the Collector shall report the case specially to the Commissioner of Revenue, and no further levy for such default shall be made otherwise than by authority of the Commissioner of Revenue.
