Section 3 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
3. Certain officers prohibited from incurring debt to zamindars and others residing, or having property within their districts.
- [All Commissioners, District and Sessions Judges, Deputy Commissioners and Assistant Commissioners being members of the Indian Civil Service] [Substituted by Act 5 of 1897, Schedule II, for the original words.], are prohibited, under pain of dismissal from office, from borrowing money from, or in any way incurring debt to, any zamindar, talukdar, raiyat or other person possessing real property, or residing in, or having a commercial establishment within, the city, district or division to which their authority may extend.
