DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Revenue Enquiries Act, 1893
Act 5 of 1893
Keyword(s):
Administration of Revenue, Conduct of Public Servants, Enquiries,
Examination of Witnesses
1
Revenue Evbquiries , [i893: T.N. Aet V I[TAMIL NrlDv] ACT No. V OF 18938. (Received the assent of the ffovernor m the 8th April 1893, and of the Cowemtor-Genera2 on the 25th &#nzcst 1893; tke Covemzor-Uemrd's assent zoas first :,id in the Port St. George Gazette of the 10th October 1893.)
An Act for facilitatin enquiries into matters f connected with t e administration of the Revenue and into the conduct of Public
Servants.
WHEREAS it is expedient to make further provision to facilitate enquiries into matters oonneated with the administration of the revenue and into the oonduob of publio servants; It is hereby enaoted as follows :-
4. This Act extends to the whole of the 8[State of Leoal extent. Tamil Nadu].
1 These words were substituted for the word "Madraa" by Ghe Tamil Nadu Adaptation of Laws Order, 1969,'as amended by $he Tamil Nadu Adaptation of Laws (Seoond Amendment) Order, 1969, whioh oame into foroe on the 14th Januery 1969.
2 Short title, "The Madras Revenue Enquiries Aot, 1893," WM
given by the Repealing and Amending Act, 1901 (Central Aot XI of
1901.)
For statement of Objeots and Reasona, see Fort St. George (fase#s
Supplement, dated the 12th July 1892, p. 1 ; for Report of the Seleot Committee, eee ibid, dated the 14th February 1893. p. 1; for Prooeedings in oounoil, see &id, dated the 24th January 1893, p. 6; W, dated the 7th Masoh 1893, p. 3; and ibid, dated the 11th Aplll
1893, p. 4.
Thie Aot waa extended to the merged State of Pudukkottai by
seotion 3 of, and the First Sohedule to, the Tamil Nadu Merged
States (Laws) Aat, 1949 ( T d Nadu Aot 2CXXV of 1949). This Aat was extended to the Kanyakumari dietriot and the shenaottah tduk of the Tirunelveli dietriot by section 3 of, and the ' Sohedule to, the T-il Nadu (Transferred Territory) E M o n
of Laws Aot, 1957 (Tamil Nadu Aot XXII of 1957) repealing the oorresponding law in foroe in that territory.
This expression was eubstituted for the espemion "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1070,
whioh was deemed to have oome into foroe on the 14th J&nu&rp
I96Q.
2
1893 : T.N. ,Act V] - ' Revenue Bquim'c8 431
2. The Government may, by order, invest, any officer Ofioer deputed
deputed by it to make an enquiry into any u t t e r to make enquiries connected with the administration of the revenue with
or into the conduct of any publio Mmmt as such with certain powers.
power to summon any person to appear before suoh officer or to produce any document or thing in the possession or under the control of suoh person the production of which, in the opinion of such officer, is necessary to the conduct of such enquiry.
3. The provisions of sections 2,3:4 and 6 of '(Tamil Nadu) Act 111 of 1869 shall, mzctat~ ~utandis, apply to oertain podions
summonses issued under this Act. of [Tamil bTedu]' Revenue Summons Aot,
4. Any officer making an enquiry under this Acb may 1889.
examine orally any person supposed to be acquainted Examination of witnesses.
with the matter under enquiry or any fact relevant thereto, and may reduce into writing any statement,
xnade by the person so examined. Such person shall be bound to answer truly all questions relating to suoh matter put to him by suoh officer, other than questions the answers to which would have a, tendency to expose him to criminal
charge or to a p e d t y or forfeiture. No suoh statement, when taken in the absence of s Btatements of
public servant whose conduct is under enquiry, shall witnesses not to
be used as evidence against such public servant in any be used as
judicial proceeding. evidence certain csses. in
1 T b mnia were substitubd for the word "Madras" by the Tamil Nadn Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adapfation of Laws (Second Amendment) Order, 1989, which came into froce on the 14th January 1989.
3