Repealing Bengal Regulation 20 of 1817, S. 16, cl. 17 Act, 1852 [Repealed]
ACTNO. 31 OF 1852
08 January, 1853
Repealed by Act 8 of 1868
Passed by the Governor General of India in Council, on the 13th August 1852.
An Act to repeal Clause 17, Section XVI., Regulation XX. 1817 of the Bengal Code.
Whereas it is not expedient that Darogahs or other Police Officers should be entitled to a Commission on the value of property stolen or plundered which they may recover. It is hereby enacted as follows:
Section 1.
1. Clause 17, Section XVI., Regulation XX. 1817 of the Bengal Code is repealed.