DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Revenue Summonses Act, 1869
Act 3 of 1869
Keyword(s):
Revenue Officer, Power to Summon, Settlement of matters connected with Revenue Administration, Terms of Summons, Service of Summons
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- - l(T= N W ) ACur No. III OF 186gn. WP T TAMIL NADU) REVENUE S ~ O N S E S An,
1869.1
I (Received the asaent of th Governor m the 9th March 1869, and of the Bovernor-General on the 23rd April 1869, and takes effect fm the 1st June 1869.) An Act to empower Revenue-officers, to sum-
mon persons to attend a t their kacharis for
the settlement of matters connected with
Revenue- administration. WHEREAS it is found that the revenue-administra- pkunbk
tion of the country is retarded, because Revenue- officers, namely, Collectors, Sub-Collectors, Assistant Collectors, Deputy Collectors, Tahsildars and Deputy Tahsildars, are not made competent, by express provision of law, to issue summonses for the atten- &nce of persons, or the production of S[documents or other articles] in certain cases in wbich it is their
1 These worda were aubstituted for the word " Madras " by the Temil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th Jenuary 1969. * Short title, " The Madras Rsvenue G.ummonses Act, 1869 "
waa given by the Repealing and A m e n b g Act, 1901 (Central
Aot XI of 1901). This Aot was extended to the merged State of Pudukkottsi by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 ( T d Nedu Act XXXV of 1948). This Act was extended t o the Kanyekumari distriat and the 8hencottah taluk of the b e l v e l i dietrict by section 3 of, a d the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Law8 Act, 1967 (Tamil Nedu Act XXII of 1967). repealing the corresponding law in force in that tellltoq.
This Act wss extended to the added territories by section 10 of the Tamil Nadu (Added Territorier) E x t e d o n of h w n Ad, 1964 (Tamil N ~ d u Act 8 of 1964).
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200 Revenue Summomrea [I869 : T.N. Aot XU
duty to hold investigations ; It is hereby enadd
as follows :- f
Revenue-officers 1. Collectom, Sub-CoUectors, Ass'rntant @bo-
-Powered to tors, Deputy Collectors, Tahsildars and Deputy S ~ O P
prso,, to Tahsildars shall have power to summon l[any person], appear or whose evidence may appear to them to be necessary tO~rOduce for the investigation of any matter in which they dooumer)t$.
are authorized to hold an inquiry, and also to require tho production of any 2[document or other article] relevant to the matter under inquiry, which may
be in the possession or under the control of such person.
Tern of s2. Such summona shall be in writing, and
summons. authenticated by the signature and seal of the officer by whom it is issued.
It shall require the person summoned to appear before the said nfficer a t a stated time and place, end shall specify whether his attendance ia required for the purpose of giving evidence or to produce s
%[dooument or other articlel, or for both purposes ; and any particular 2[document or other article], the production of which is required, shall be described in the summons with convenient certainty.
Service of 3 3. The summons shall be served personally on 'Ummona the person summoned, or, if he cannot be found, i t may be left for him with some adult member of hisl family residing with him '[or by affixing it on the I outer door or other conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain.] --
1 Those words wore substituted for the words " all person~
re~idcnt within the district by seation lO of the Tamil Nadu
(Added Territories) Extension of Laws Act, 1964 (Tamil Nadu
Act 8 of 1904). a These words were substituted for the word " document "
bx section 10, ibid.
Ss. 2 to 6 of this Act apply, mutatis mulandis, to eum.
mona under Tamil Nadu Act V of 1893-See s. 3 of that Act.
4 Theso worda were ~nhstituted the words " or with the
ho-d of the v:llttce in which he lives by section 10 of the Tamil Padu ( A d r l d Territories) ExtePeion of Lews &t, 196( (TaJ Nadu Act 8 of 1904
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1869 : T.N. A d IIIJ Revenue 8ummmes 201
, 14. Any person may be summoned to produce a Persons summoned to '[document or other article], without being sum- produce may
moned to give evidence; and any person summoned send dooumenb
merely to produce e *[document or other article] by third Party*
shall be deemed to have complied with the summons if he causes such *[document or other article] to be produced, instead of attending personally to produce the same.
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B 15. When the person whose evidence may be pte;da~n oy required is ~imble. from siokness or infirmity, to ~tne8ee8
attend before the officer issuing the summons, or is dieperreed with.
a person whom by reason of rank or sex it may not be proper to summon, the officer issuing the summons may, of his own motion, or on tho application of the party whose evidence is desired, dispense with the
L appearance of such person, and order him to be examined by a subordinate deputed by such officer for the purpose.
8[6. The officer issuing the summons or a sub- Officers to have
ordinate deputed by such officer under section 6 , p owerr of a oivil court in certain Central shall have the same powers as are vested in a civil
Vof court under the Codo of Civil Procedure, 1908, for- 1908.
(a) summoning and enforcing the attendance of any person end examining him on oath ; and
(b ) requiring the production of any document or other article.
7. (1) The State Government may make rules to Power to make
wrry out all or any of the purposes of this Act.
1 Seations 2 to 5 of thi3 Act apply. mutatia muhndw, to sum. mons under Tamil Nadu Act V-of 1893-see 8.3 of that Aot.
2 These words were n~ibstituted for the word " document "
by section 10 of the Tmil Nadr~ (Added Territories) Extension of Lama Aot, 1964 (Tamil Nadu Act 8 of 1964).
! There seotions were added by motion 10, ibid.
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(2) In particular end without prejudice &I t h m
generality of the foregoing power, auch &a may
provide for-
(a) the form of uummons to be issued under this Act ;
(b) the scale of fees to be levied for the service of processes, when summonses are issued d the instance of parties in an inquiry ;
(c) the scale of allowances payable to persons summoned to give evidence and their deposit by parties at whose instance the summonses are ksued.
(3) All rules made under this Act shall be pub- lished in the Port St. George Gazette and, unless they are expressed to come into force on a particular day,
&all come into force on the day on which they ere so published.
(4) Every rule made under this Act shall, as
soon aa possible after it is made, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modifioation in any such rule or both Houses agree that the rule should not be made, the rule shall there- after have effect only in such mddified form or be of no effect, as the case may be, so however, that any
&ah modifioation or annulment ehall be without prejudice to the validiby of anything preview done d e o that rule. ]
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