[Repealed by Act 58 of 1960, Section 2 and Schedule I]
Whereas fines and penalties have been imposed and levied by officers of Government in respect of acts committed during the late disturbances; and whereas assessments and contributions have been made and collected for the reconstruction or repairs of public buildings destroyed or injured during the same period and for other purposes; and whereas it is expedient to indemnify all officers of Government and other persons acting under the authority of officers of Government from any penalties or proceedings to which they may have rendered themselves liable since the tenth day of May, 1857, in respect of the said fines, penalties, assessments, and contributions, and of any other acts which may have been done by them, and which have been or shall be ratified by the executive Government, and to confirm and make valid the levy of the said fines, penalties, assessments, and contributions, and the said acts; It is enacted as follows:
All fines, penalties, assessments, and contributions imposed since the 10th day of May, 1857, in respect of the destruction or inquiry of Government or other property, or on any other account connected with the late disturbances, by any officer of Government, or by any person acting under the authority of an officer of Government, shall be deemed to have been duly imposed and levied if the same shall have been levied in pursuance of an order of Government or shall have been or shall be ratified by the executive Government; and all officers of Government and all persons acting under their authority are hereby indemnified and discharged from liability in respect of any such fines, penalties, assessments, and contributions, and levying the same, and no suit or proceeding shall be commenced or prosecuted in respect thereof:
Provided that nothing in this Act shall authorize the levy of any fine, penalty, assessment, or contribution not already levied.
All acts done since the 10th day of May, 1857, in connection with the late disturbances by officers of Government, or by persons acting under their authority or otherwise, in pursuance of an order of Government, or which shall have been or shall be ratified by the executive Government, are hereby confirmed and made valid; and all such officers of Government and persons as aforesaid are hereby indemnified and discharged from liability in respect of such acts.
1 Short title given by the Indian Short Titles Act, 1897 (14 of 1897). The Act has been declared, by notification under Section 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the following Scheduled Districts, namely: The District of Haz rib gh, Loh rdaga (now the Ranchi District, see Calcutta Gazette, 1899, Part I, p. 44), and M nbhum and Pargana Dh lbhum and the Kolh n in the District of Singhbhum . . . . See Gazette of India, 1881, Pt. I, p. 504. The Scheduled portion of the Mirz pur District . . . . Ditto 1879, Pt. I, p. 383. Jaunsar B war . . . . Ditto 1879, Pt. I, p. 383. It has been extended, by notification under Section 5 of the last-mentioned Act, to the Tar i of the Province of Agra. See Gazette of India, 1876, Part I, p. 505.