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British India - Section

Section 8 in The Sheriffs' Fees Act, 1852

8. Liability of Sheriff in case of escape of person taken in execution.-- If any person taken in execution on any such process shall escape out of the legal custody of the Sheriff, the Sheriff shall not be liable to an action of debt for such escape, but shall be liable only to an action upon the case for damages in consequence of such escape sustained by the person or persons at whose suit the prisoner was taken.