CoRRuPTW~ AND ExTORTION [1827 : Ben. llec.S.
BENGAL REGULATION 3 OF 182H
(THE BE!'<OAL CoRRUPTION AND ExTORTION REGULATION, 18271)
[1st November, 1827.]
A Regulation for modifying and amending- the rules in force reJative to the law officers and ministerial * * 4 officers of the Courts of J udicature, who may be guilty of corruption or extortion.
1-4. [Pn amble; amendmentr ; no fine to be awarded in Civil Courtfor corruption or extortion ; criminal prosec'ution tlot to depmd on civil action.] Repealed by the Rtpealing .let, 1874 (16 of 1874) .
Record of 5. From and after the date of this Regulation, it shall not be crim~ o.al necessary for any party from whom money or property may have convtCUOn be 1 k d ' ' . '( . r. auffid t fi r en corrupt y ta en or extorte to mst1tute a ClVI action tOr com~l~iog0t the recovery thereof ; but, on proof of the che~rge in a criminal refund of prosecution for those offences, a certified copy of the conviction corru Pt I Y by [the Court)2 shall be received as sufficient authority for en- ~ !~~:~or ex- forcing the refund of the amount or value so taken, with interests,
· on application to that effect Leing preferred by the aggrieved party to the Civil Court, * * =1
6. [Amount of embezzlement to be paid in .first instance from public treasury.] Repealed"by the Rtpealing Act, 1814 (16 of 1874) .
1 ~HOR'f TlTLE.-This short title was giv-:n by the Amending Act 1897 (V of 1897), since repealed.
LOCAL EXTEKT.~TilU Regulation (s. 5) has been declare-d, by noti fication under the Scheduled Districts Act, J87l (XIV of 1874), s. 3, to be in force in the District of Sylbet,-see Nodlication No.713-L., dated the 27th September 1937,
2 The word! "the Court" were substituted for the words "a Court of Circuit, or the Nizamat Adalat" by the Amending Act, 1903 (I of 191.'3) aince repealed. •
3 The words "on the stamped papC'r prescribed for miscellaneous peti tioiU, which were repe~ed by the Repealing Act, 1876 (XII of 1876), are omitt ed.
• The word 'Native' owitted by the A. 0. 1!150.
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