Section 4 in The Bengal Eastern Frontiers, Regulation 1873
4.
The [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time prescribe by notification in the [Official Gazette] [ Substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] a form of pass for each district and may in such form fix such restrictions or conditions as the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may deem fit, and may require the payment of such dues and fees for such passed as to the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may deem proper. Any holder of such a pass shall, on breach of any such restriction or condition be liable on conviction [to imprisonment of either description which may extend to one year or to a fine not exceeding one thousand rupees, or both] [ Substituted for the words 'to a fine not exceeding Rs. 100 for a first offence and to a fine not exceeding Rs. 500 or to simple imprisonment which may extend to three months or both, for each subsequent offence' by Regulation 5 of 1925, sections 2 and 3.].
