Fines under Act 24 of 1845 [Repealed]
ACTNO. 1 OF 1851
02 July, 1851
Repealed by Act, 12 of 1859
Passed by the Hon'ble the President of the Council of India in Council on the 7th of February 1851, with the assent of the Most Noble the Governor General of India.
For the appropriation of fines levied under Act XXIV. 1845.
It being reasonable and just that the amount of all fines levied under Section V. Act XXIV. 1845, should go toward defraying the expenses of Courts the said Act. It is enacted as follows:
I. All fines imposed and levied under Act XXIV. 1845, shall be paid into the Government Treasury to the credit of the Marine Department of the Presidency of Fort William in Bengal, and shall be applicable in discharge of expenses connected with the summoning and holding of Courts and other proceedings under the said Act.