Section 1 in The Bengal State Prisoners Regulation, 1818
1. Preamble.
- Whereas'[reasons of State connected with defence [or foreign affairs] [ Substituted by Adaptation of Laws Order, 1947.], or with the maintenance of public order], occasionally render it necessary to place under personal restraint individuals against whom there may not be sufficient ground to institute any judicial proceeding, or when such proceeding may not be adapted to the nature of the case, or may for other reasons be inadvisable or improper; and whereas it is fit that in every case of the nature herein referred to, the determination to be taken should proceed immediately from the authority of the [Government] [Substituted by Adaptation of Laws Order, 1937.], and whereas the ends of justice require that, when it may be determined that any person shall be placed under personal restraint, otherwise than in pursuance of some judicial proceeding the grounds of such determination should from time to time come under revision, and the person affected thereby should at all times be allowed freely to bring to the notice of the[Government] [Substituted by Adaptation of Laws Order, 1937.] all circumstances relating either to the supposed grounds of such determination or to the manner in which it may be executed; and whereas the ends of justice also require that due attention be paid to the health of every State prisoner confined under this Regulation, and that suitable provision be made for his support according to his rank in life, and to his own wants and those of his family; and whereas the reasons above declared sometimes render it necessary that the estates and lands of Zamindars, taluqdars and others [ - ] [ Omitted by Adaptation of Law Order, 1937.] should be attached and placed under the management of the Revenue authorities without having recourse to any judicial proceedings; and whereas it is desirable to make such legal provisions as may secure from injury to the just rights and interests of individuals whose estates may be so attached under the direct authority of Government; [it is hereby enacted as follows]:-
