The Bengal Corruption And Extortion Regulation, 1827

BENGAL PRESIDENCY
India

The Bengal Corruption And Extortion Regulation, 1827

Act 3 of 1827

Published on 1 November 1827
Commenced on 1 November 1827
[This is the version of this document from 1 November 1827.]
[Note: The original publication document is not available and this content could not be verified.]

The Bengal Corruption And Extortion Regulation, 1827Bengal Regulation 3 of 1827[1st November, 1827.]A Regulation for modifying and amending the rules in force relative to the law officers and ministerial [*] [Word omitted by the Adaptation of Laws Order, 1950.] officers of the Courts of Judicature, who may be guilty of corruption or extortion.

1. Preamble.

- Repealed by Act 16 of 1874.

2. Amendments.

- Repealed by Act 16 of 1874.

3. No fine to be awarded in Civil Court for corruption or extortion.

- Repealed by Act 16 of 1874.

4. Criminal prosecution not to depend on civil action.

- Repealed by Act 16 of 1874.

5. Record of criminal conviction sufficient for compelling refund of property corruptly taken or extorted. -

From and after the date of this Regulation, it shall not be necessary for any party from whom money or property may have been corruptly taken or extorted to institute a civil action for the recovery thereof; but, on proof of the charge in a criminal prosecution for those offences, a certified copy of the conviction by [the Court] [Words substituted Act 1 of 1903.] shall be received as sufficient authority for enforcing the refund of the amount or value so taken, with interest, on application to that effect being preferred by the aggrieved party to the Civil Court,[* * * *] [Words omitted by Act 12 of 1876.].

6. Amount of embezzlement to be paid in first instance from public treasury. -

Repealed by Act 16 of 1874.

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