Section 397 in Bihar Board's Miscellaneous Rules, 1958
397. Landholders etc. liable to provide supplies for troops.
- Under Section 3, Regulation XI of 1806 any landholder, farmer, tahsildar or other person in the possession or management of land may be required by a Collector or any officer acting in that capacity to provide supplies for a body of troops about to proceed by land or water through any part of India or to make preparations by the provision of boats, the construction of temporary bridges, or otherwise, for enabling the troops, to cross rivers or nala intersecting their march. Should such person, after receipt of such requisition wilfully disobey or neglect to carry out orders or without sufficient cause fail to exert himself for the duty assigned, the Collector may having regard to the provisions of Section 2 of Regulation VI of 1825, impose a fine which shall not in any case exceed the sum of one thousand rupees. Patindars or other under-tenants are, under these Regulations, included in the obligation to furnish supplies, but this does not imply that the existence of any kind of tenure in an estate exempts the actual landholder from the obligation. Holders of revenue free estates are also liable to furnish supplies when called upon to do so.Note. - The obligation under Section 3 of Regulation XI of 1806 to provide supplies does not extend to carriage.Encamping Grounds
