25. Demands for money, papers, etc. to be made known in writing to the person concerned.
- The Collector or the Superintendent of Survey or any other officer, deputed by the Collector or Superintendent of Survey for this purpose shall in all cases in which he may have a claim on any revenue officer or on any person formerly employed as such in his department or district for public money or papers or other [property of the [Government] [The words 'property of the Crown' were substituted for the words 'Government property' by the Adaptation of Indian Laws Order in Council.]], by writing under his official seal, if he use one, and signature, require the money, or the particular papers or property detailed to be delivered either immediately to the person bearing the said writing, or to such person on such date and at such place as the writing may specify.Who may be arrested and confined in jail if he fails to produce them. - If the officer or other person aforesaid shall not discharge the money, or deliver up the papers or property as directed, he may cause him to be apprehended, and may send him with a warrant, in the form of Schedule C to be confined in the civil jail till he discharges the sums or delivers up the papers or property demanded from him:Provided that no person shall be kept in confinement for more than a month. - Provided that no person shall be detained in confinement by virtue of any such warrant for a longer period than one calendar month.
