Section 8 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
8. Suits for recovery of penalties.
- Suit for the recovery of penalties incurred under this Regulation shall and may be instituted under the special instruction of the [State] [Substituted by the Adaptation of Laws Order] Government, and shall be conducted by Superintendent and Remembrancer of Legal Affairs, or by such other officer as [the [State] ['The Local Government' substituted for 'Government' by 5 of 1897, and 'Provincial Government' were substituted for 'Local Government' by the Adaptation of Laws Order.] Government] may nominate for that purpose.Such suits shall be instituted in the [* * *] [The words 'Provincial' repealed by Act 16 of 1874.] Court of the division within which the transaction may have taken place or the lender may reside or may possess real or personal property.An appeal shall lie from judgements passed in such cases in like manner as from other judgements passed in original suits [* * *] [The words 'by the Provincial Court' repealed by Act 16 of 1874.] and the judgements shall be enforced under the provisions [* * *] [The words 'of the regulations' repealed by Act 16 of 1874. See now the Code of Civil Procedure (Act 5 of 1908).] for the execution of other decrees of the Civil Courts.
