Section 8 in Orissa Debt Bondage Abolition Rules, 1963
8. Power of Revenue Officer to launch prosecution.
- On receipt of information any officer of the Revenue Department not below the rank of Tahasildar may institute a prosecution for any offence committed under this Regulation before the Sub-divisional Officer having jurisdiction. The Sub-divisional Officer shall follow the procedure of summary trial in the Code of Criminal Procedure, 1898 (5 of 1898), for the disposal of the cases instituted under the Regulation.
