Section 4 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
4. Penalty for lending money to Civil Servants.
- All persons are prohibited from lending money, or otherwise becoming in any way creditor, to any officer of [the Government] [Substituted by the Adaptation of Laws Order for 'the Crown'.], being a covenanted Civil Servant, in contravention of the above rules; and any person lending money, or in any way becoming creditor to any such public officer in breach of this prohibition shall forfeit to [the Government] [Substituted by the Adaptation of Laws Order for 'the Crown'.] a sum equal to the amount for which he shall have so illegally become creditor.
