- When any person, in compliance with any rule under this Act binds himself by any instrument to perform any duty or Act., or convenants by any instrument that he or that he and his servant and agents, will abstain from any act, the whole sum mentioned in such instruments as the amount to be paid in case of a breach of conditions thereof may, notwithstanding anything in section 74 of the Indian Contract Act. 1872 be recovered from him in case of such breach under the Bengal Demands Recovery Act. 1913 (Bengal Act. 3 of 1913) or any other law for the time being in force.
