Section 4 in Bengal Eastern Frontier Regulation, 1873
4. Power to prescribe form of pass. -
The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may from time to time prescribe, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], a form of pass for each district, and may in such form fix such restrictions or conditions as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may deem fit, and may require the payment of such dues and fees for such passes as to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may seem proper.Any holder of such a pass shall, on breach of any such restriction or condition, be liable on conviction [to imprisonment of either description which may extend to one year or to a fine not exceeding one thousand rupees, or to both] [Words substituted by Regn. 5 of 1925.].
