Section 14 in The Chennai City Land Revenue Act, 1851
14. Collector's power to punish contempts.
- The Collector may punish any contempt committed in his presence in open kachari or office, by fine not exceeding two hundred rupees, and in default of payment, by imprisonment in the common gaol for a term not exceeding one month.Appeal from his orders. - From every such order of fine or imprisonment Appeal from him an appeal shall lie to the Board of Revenue, whose decision shall be final.The Board of Revenue was abolished in the year 1980by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) and by virtue of sub-section (1) of section 10 of the said Act, any reference to the Board of Revenue shall be deemed to be a reference to the State Government of the appropriate authority specified in the notification under sub-section (1) of section 4 of the said Act.
