Section 11 in The Bengal State Prisoners Regulation, 1818
11. Release of estate from attachment.
- Whenever the [State] Government shall be of opinion that the circumstances which rendered the attachment of such estate necessary have ceased to operate, and that the management of the estate can be committed to the hands of the proprietor without public hazard or inconvenience, the Revenue authorities will be directed to release the estate from attachment, to adjust the accounts of the collections during the period in which they may have been superintended by the officers of Government, and to pay over to the proprietor the profits from the estate which may have accumulated during the attachment.[12. Extent. - This Regulation, so far as it relates to the confinement of persons for reasons connected with defence [or foreign affairs] [Inserted by Adaptation of Laws Order, 1937] extends to the whole of all the [ Part A States] [Substituted by the Adaptation of Laws Order, 1950.] and [Part C States] [Substituted by the Adaptation of Laws Order, 1950.]; and so far as relates to other matters, extends to all those [States] [Substituted for the word 'Provisinces' by the Adaptation of Laws Order, 1950.] except Madras [and Bombay] [Substituted by the Adaptation of Laws Order, 1947.].AppendixForms of CommitmentForm of commitment for reasons connected with defence [or foreign affairs] [Substituted by the Adaptation of Laws Order, 1950.]ToThe (here insert the officer's designation).Whereas [-] [Omitted by the Bengal State Prisoners Regulation (Amendment) order, 1947.] [Central Government] [Substituted by the Adaptation of Laws Order, 1950.] for good and sufficient reasons being reasons connected with defence [or foreign affairs] [ - ] [Ommitted by the Bengal State Prisoners Regulation (Amendment) Order, 1947.] has seen fit to determine that (here insert the State-prisoner's name) shall be placed under personal restraint at (here insert the name of the place), you are hereby required and commanded in pursuance of that determination to receive the person above named into your custody and to deal with him in accordance with the orders of the Government and the provisions of the Bengal State Prisoners Regulation, 1818.Form of commitment in other cases.ToThe (here insert officer's designation).Where the Government [ - ] [[Omitted by the Bengal State Prisoners Regulation (Amendment) Order, 1947].] [Central Government] [Substituted by Adaptation of Laws Order, 1950.] omit the inappropriate words) for good and sufficient reasons, being reasons connected with maintenance of public order, has seen fit to determine that (here insert the State prisoner's name) shall be placed under personal restraint at (here insert the name of the place) you are hereby required and commanded, in pursuance of that determination, to receive the person above named into your custody, and to deal with in conformity with the orders of the Government and the provisions of the Bengal State Prisoners Regulation, 1818.
