(Received the assent of the Governor General on the 27th March 1855.)
An Act for the better regulation of Military Bazars in the Presidency of Fort Saint George.
Whereas it is desirable to extend the provisions of Act XII of 1842 to persons suing for the recovery of debts before Superintendents of Police, under the provisions of Regulation VII of 1832 of the Madras Code; It is enacted as follows:
No person residing within the limits of any Military Cantonment, or carrying on any trade or business therein, shall be allowed to recover in the Court of the Officer in charge of the Police, under the provisions of Clause 3 Section XXI. of Regulation VII. of 1832 of the Madras Code, any debt contracted in the way of trade, or for the loan of money, within any such Cantonment, by any person subject to the jurisdiction of such Court, unless the person seeking to recover the debt shall, at the time of contracting thereof, have been registered as a Military Bazar-man within any such Cantonment.