The Bengal Regulation 2 of 1973

1 ~ 1.. \'\ o) l\1 \'f''>;l t: P793: Ben. Heg .2. 
HEJ'\GAL H.EGULATION 2 OF 1793 
(Trm flFI\'G'\L T.A ND -RFV E'IlT RHW T.ATt ON, 1703) 
CO~Tr.NTS 
SECTIO:-< 
I. Preamble. 
2. [Repealed.l 
3. C"llector s of rew· nue. 
4. Collector s subject to Eo:1.rd of Revemw. 
5· Seal s of Collectors, 
6. Collector s to keep di:lry . 
7. Du tics of Collectors. 
R. Nature of D uties. 
9. Offic ers to obey ord ers o f Collector . 
10. Collectors not to <'mploy pri vate servants rn publiC' 
matter s. 
11 - 13. [ Rej1uzled.] 
14. I n absence of Collector senio r Assistant to officiate . 
15. Collectors and their officers prohibited being 
concerned t xtra offi::ially in revenues. 
lti. Bonafide purcha ~es of l:lncl at private sal<' by Collectors 
officers, etc. 
17- 19. LRepealed 1 
20. Collect ors to krf'p rrcor cis. 
21 - 23. [Repeaf,•d.] 
21. Collectors not to c·xercisf' a utlroritv beyond li mi te; ol' 
their zilas with out orders. · 
25 . Rule with rega rd to receipts. 
26. Register of receipts for salari es, etc. 
27- 32. [Repealed.] 
33. In what ca~es Board may rr.quirr perso nal 
at tend ance. 
H - 35. I Rrpealtd.J 
36. Powers of Boa rei as to ~cttlemo:nt of lands held khas . 
37, Securit y for pa yment of 1evr nu e. 
38. Remi ssions . 
39. Settlement s to be madf' by Collectors. 
40. Proct' dure on sf'ttlement being conclud <·d. 
41 . Collection of revenue. 
42. Tempor ary suspensions. 
43. • Remi ssions of b:1lances. 
44. r Repealed]. 
45. Duty of Board to furnish arr.ounts, etr. 
• 6-70. f Rtpea!td.] 
2. 
•lie 
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1793: Ben. Reg.2. 1 13 
BENGAL REGULATIO::--J 2 oF 1793 
(THE BENGAL LAND-REVENUE R EGULATION' 1793) (1] 
fist Ma;•, 1793.] 
A R egulation for abolishing the Courts of Mal 
Adalat or Revenue Cour ts and transferring 
the trial of the suits whic h were cognizable 
in those Court3 to the Courts of Dewani 
Adalat ; and prescribing Rul es for the con­
duct of the Board of Revenue [ 2 1 and the 
Collectors. 
1. In * * * f 3 ] Bengal the greater part of the 
materials required for tl:te numerous and valuable manufactures, 
a nd most of the other ·principa l articles of export, are the prod uce 
of the lands: it follows that the commerce, and consequent ly the 
wealth of the coun try, must increase in proportion to the exten ­
sion of its agriculture. 
But it is not for commercial purposes alone that th e encoura ­
gement of agriculture is essential to the welfare of these [S tate s] 4 
The Hindus, who form the body of the people, are compelled, 
by the dictates of religion, to depend solely upon the produce of 
the lands for subsi stence ; and the generality of such of th e lowe r 
orden of the Natives as a re no t of that persuasion are, fro m hab!t 
or necessity, in a similar predicament. 
The exten sive failure or dest!llction of the crops that occasio ­
nally arises from dmught nr inu nda tion is in ro nseque nc::e in­
variably followed hy famine, the ravages of which are felt chiefly 
by the cultivators of the soil a!J£! the manufa cturer s from whose 
labours the rountrv derives botn its subsi stence and wealth. 
Expe rience h~ving evinc ed that. adequate supplies of gra in 
are not obtainable from abroad in seasons of scarcity, the country 
must neces,aril y continue subject to these calam ities until the 
propriet ors and cultivators of the lands shall have the means of 
[ 1 ] SHORT T ITLE.- fhis short htle was l(iven by the Am t'nuin g Act 
1897 (V of 1897), since Up•aled. 
LOCAL EXTENT .- Thi s R egulatio n has been d:cla rcd , by noti fica.t: on 
under the Schedul ed Di.,tricts .\ ct, 1874, (XIV of I 87 ~) sec tion 3, to b~ in 
force in the District of Sylhet-·see Notification No. 713-L., <.1 •ttd the 27th Sep· 
tcmber 1937. 
P.'\RTIAL R EPE. \L. -So much ofmi' R('g'ulation a• rc-quin·~ the appoint · 
mmt of dewan• in th~ different districts, u•· defines th e du ties of the <.Iewan ~, 
or relatr'l in any mh~r nnnn<'r, directly or in<.l•rcctlv, to tho~<· offices, was 
repeal ed b y Bengal Rel(ulation XV of 1813. Specific rc:-fere nces in the Regula ­
don to d cwans were r<'pcale d by the R epca lin '!' Act, 1871 (XV I of 1874), a nd 
h ave bern omitt ed-t>ee footnot e~, post. 
[ 2] In As~am, the Chi~f C"..ommiss1oner (No w, the Sta te G overn­
ml'nt)-ue the ' Ben'{al, 'lihar and Orissa and Assam Laws Act, 1912 (VII of 
1912), s~ct i on 3, and Schedul• D, P ~trt Ill , fxst as adapt ed by A. 0., 1950. 
3. The word ' "the Brit ish te•·ritories" is omitt !'d by A. 0 ., 1950. 
4. Submtut .-d lor· 'Provinces' by A. 0 , 1950, 
Preamb le 
·-·-------
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14 [1 i93: Ben . Reg .2. 
increasin g the number of the rcser voil's, embankment s and other 
artifici al work s, by whi ch, to a gr<'at cleg re(', the unt imely cessa­
tion of t he periodi ca l r ain s may be provided against , and the 
land s protected from inundation ; and as a necessary consequence 
the: stock of g rain in the c 'un try ;Jt large shall always be ~ uffi­
cient to su pply those occas ional, h ut less extensive, deficienci<'s 
in the annual pro ducP which mav !Jc G'\J'l'Ctcd to occur notwith­
standin g the adoption or the abovf' prrcaul!ons to obviate •hem. 
To ellcct thes e impro ve rnrn ts in a~rit:ultme, which must 
neces~arily be follo wed by the inen·asr o! ever - att icle of prod uce, 
has accordir .gly been one or tlw prim :u y uhj<.ns 10 which the 
attention of the [GovrrnJOcnt J' has b:-cn directed in its 
arrangements for the in ternal gon .. rnmrnt of tl:ese [Stat es]. 2 
As being the two funrl a rnl'lll :ll m::-asurrs essential to the a t­
t ainment of it, the ptnpeny in tlw s,,j[ bas he.:n dPclmcd to b' 
veste d in the landhol d -rs, and rhe r ewnue JMyab le to Govern­
ment from each estate ha~ been fl xcJ fllrev f!r. 
These m<>asu res have a r once rend··• cd in the in teres t ofthr. 
propri rto rs to improve their estates, and <:rivf'n t!:e·11 1hc means 
of raising the fund ~ necPssnrv l~H· that puqJose. 
The property in the sod \1'<1~ nevf!r bcforr or formally 
declared to l::e vested in the la nclhoiJ e.-s, nur wet c they a llowed 
to tran sfer such rig-ht~ as they did p .,~st·ss 01· rai~r money upon 
the credit of t heir tenur es, wi l hnul tltc previous sanct ion of 
Govennnent. • 
With respect t0 th e public de ,na ncl up m each esta te, it was 
liabl e to annual or frequent V<tt iation at the discretion of Go..,ern­
ment. 
The amount of it wa~ fix,d upon a n rs ti matt· forme d hy the 
publi c officers of !he a ':?;gr<>gate or th. rent~ pay<lile l>y the raiyats 
or ten a nts for each Bi dta of la ud in cul tiva tion, of which, after 
deductin g th e expenses of coil ec tlo ll, ten-clt·vt ~nt h s were usua lly 
considered as the right of !In· pu blic and the rern1 ind er the share 
of the lar.dhold er. 
Refusal to pay 1hc sum r <'quirrd of hint \\a\ followf·d by his 
remova l from the lltanagemeHt of hi'i lands, ,ond the public clues 
were either let in !arm or collrc tecl bv an officer or ( ;ovc rnment, 
and the above-me11ti o ned share o f the landhol der, or such ~u rn 
as special custom, or the orders of GO\ cnm,ct. t, might have fixed 
wa s paid to him by the J:<rmer o r from tlw public tre ilsur y. 
When the extension of cultl\·ation \ V:l~ prod uctive only of a 
hea vier assessment , a nd even 1he po~ses~ion or the property was 
uncertain, tlw heredit ary lamlho ldn 1Jad little induc ement to 
impro ve hi s estate, a nd moneyed man had no enco ura ~e ment to 
embark their capital in 1hc purchase or improvct nent of land , 
whilst not only the profit, but the securitv for the capital itself , 
was so precariou,. 
The samf! ca ll 'le ~ . th ercrore, which pre vl'n tcd the imp rove ­
ment of land depr ecia ted its value. 
Further measures, howcvt>r , <1rr. esse n tnl to the a ttainmen t 
of the important ol~je c t aln,c sta ted . 
J. Substirut rd for " Briti ~ h Admini , trntinn' hv A. 0 .. 1<~ 50 . 
2. ., · l' ruyiur•·,' b\ A. 0. 19511. 
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1 i !J3: Ben . H.cg.:!.j L.\~1 1 J{ I \ I Nl L l5 
A ll < t ue~tH>n'i b<·twu·n Oove1 rllll< 11t ,,nd the Ja ndh oklet s 
respect ing a~ses~n11·n t .llld cu:J,·ctioa uf the puulic reven ue a n d 
di sp u ted c;laitn :-. l)('twcctt the l. t lll'r ;rnd their ra iyats or o ther 
persons concerned i 1 he cul!cnion of th-:ir re•tts, have hithert o 
!Jccn cognizable i:1 th.._ C<~uns f>f :-.tal Ada l.1t or Reven ue C ourts. 
The Collect!) , I lite R•· \ 'tllllC p cside 111 these C o urts as 
j udges and an appC. l i ltc, lr•llll their dcci~ i OII to t he Boa rd or 
R eve nue, .wd I rum tin ckuTc-:; of' tb.n Bo.tnl to t he Gove rnor 
G ener;d in Counci l in the Dcp.llllllt:nt ol R ev eu uc. 
'I ht• prupri ·tots t'art newt eon,idt'r , the pt ivi leges '.VItich 
have bcen coull:rr v l upon thc;tn as ~ccure, whils t lnr.: Reve nuc­
oll!ce rs are vested'' ita llH'~t jthlici .. d pOI\tl~ . 
Exdus iv,· ol Ll•t: <1bjcdiorrs .11 isin,; t11 these cr>ur ts fto m t heir 
irrcg u l.tr ~ ..~mnhtry, .t.td olll'tt t·:;..p.tttc JJl'OCc:rdin~s , and from tlt t: 
Cvlkt.t or s bctrt~ obi ige·d to x u ~{ll'lld ti1e C-'~'' cisl' o f t heir jud ic ia l 
fu ncu uts, "he1 1: e 1 th.._y illtc rf'ct c.: "ith their !ina ne ial d ut i e~, 
it i ~ obvtvu~ that, tl t lw n~g ul atiuus lot as~css in g a nd collec ting 
t he public r e\euue· .11t inli·i11gcd, 1 he Rc,enu L·-olfict-1:; the mselve s 
m us t J,c tht: .u~gn·~~ors, awl tha t individ uals who h a ve bee n 
wronged by tllt'm 111 one <:LIJ>.lcitr <'.Ill never hope to obta in 
r edress flo m thclll 111 an0thcr. 
!'heir financtal ( < up.llt•liiS e'<pt til~ di,lpt.tlif~ t hcm for a<.l-
u tiuistcrin~ tl1t: (;II\ lJt:l\H'Cll the pt ope it. tot~ ul land and their 
tcnaub. 
O ther security, tl n:t.-lutc 111mt he l!ivcn to la nded p ro pert y 
a nd to till' ught~ ,ntached tn 1l hcft~tt· the dt·sire d im prove m cu ts 
in a g t tcultulc t::111 lw e·,pt:ctcu to b .: clkctc·d. 
l:.o\Ctutw .:ll t uttt ~t Jj c.;:>l ll ~c.:d ol the powcr of inlri ugi ng, in 
its exet ut n c .• p.tl'it~. tht• tJghl> and fHII·ilq.;c.:" which , as excrci s­
tng tlte lcgtslatl\ c.: authority, ll 1!,,, <•JIIfenc:d on the: landhfJ ider s . 
lhc Kc\c.:;:U l'·oflic ~~ J111l)t b~: d ~! )ti ·.c d of thei r jud icia l 
powers.* 
All hn.ntn<,l d,Litu- ol 1ltc.: [H<I,Ju., ''ht·n disputed under th e 
R egulation ,, illllsl lit sulljccted ttl the cognJ/.i:IIH e of Co utts or 
J udll ... lture, stiJJC•ri:Jt nded L · l t:rl•es 1\lw, from thei r ofllcia l 
~ttu.nious ,wtlth~: u . .rur ·of uwn l1 t,t,, ,;•<~II uut ouly be w holly 
unint,tcstc I Jn h 1 1 ,t 01 ll< ,,. <lt.t.i~tom, but i.JoutH.lto d ecide 
impat tlally b.;twce;ll tltc puiJitC antl t in! prop rie tOrS Of' land 1 an d 
also betwcen tht: lattcr and thc.:tr tenants. 
The (.ullc ttoi~OI the IC•ellll' IJIUSt !IVL only bcdrves ted or 
the pO\HI ol de.:, :cl:r.~,: upon thl'ir own acb, out Jt:m letccl ameu· 
able lor tltern to the ( 'oun, of J udicat un·, a ud collec t the p ubli c 
due~ su l~ jt~ct to .1 pet sotMI pt IJSt c utiou lor <·very exac tio n ex ceed­
ing the amount w tit.lt they arc ,tuthorizcd to dcma nd on beh a lf 
of the public:, aud fur C\Ct)' del'iation lrom the Regu la tions pres­
cribcJ lot tlte co!icctton of' it. 
Nu powcr will tiwn cx~l iu tit• countt y b>· \\ hich the rights 
\este ll 111 tht.: l.t••dholu cr:, by the Reg ulatious c..an be.. infringe d or 
t he value or lat.dc;d ptopctlf ctlt-ct\'(1. 
----------- ----
\ f ~ l t ~· ''•' 11•'·1( t I i \.. l'l••o!!t•f'l• t•• 
l-..e c.1u .t..q;-..!.t'. l .ll lllllb , I cf !~~ , 1..111!' ::..r \ 11, ..... 
... . 
16 jl793: Ben. Reg. ~ . 
Lanc.l mu~t, iu t.on seq ucncc bcLOIIlt: the most desirable of all 
property, and th e inc.lustry of th e p ·ople 'vi ii be directed to those 
impr ovements i 11 agncultur e wltwh are a~ essential to th ~ ir ow n 
'~elfarc as to the prosperity of the 'Statt.. 
The following 11.1 :es, being the rulr:s pass cu for the guidanc e 
of th :: coll ct.to rs a nd the Board or Revenue, on the 8th June, 
1787, and the :.!::ith Apr il, l7!iB, witl1 altera tion s adapted to the 
prim:ipks above :, t at~.:d , h .w c bee n .tccord:ng ly enac ted. 
2 [.lbu'itimz of Courts nf .\Ial .Ida/a' . J RejJ, by the RejJealing Act, 
187J. ( 12 oj 1813 1• 
ColleclOIS 3. The collection or the I t' VCIIUC JHyaiJll' to Governmen t 
ul Revwu o.;. from the estates in l'..l<.ll zila i ~ to b.- comm itt ed, as he retofore , to 
a civil covcn auteu servant or th e company, who is to be styled 
Collector of tile Rcvem11· l 1 ] of th e zda to which he may be 
<\j)p1Jillt cd • "' "' r z ] 
< . .,Jko.to£' L ·1 he Coll ectors l' I arc tu co nespoud with Uuard of 
subj ~ d Ln Revenue ! J J and to conform to all i n:,truc tions w ith which they 
lio.~rd ul have bee n furni shed by th at lloa rd, aud that a1c or may not be 
Revmue. altered or rcv ukc d by this or any other Regulation • • * 
"' * I 4 I' and .li ~o to all in-.tructio m which th(! Board or 
Re,enuc [ J lm.1y hereafter transmit l1> them. 
::. a h " ' 5. The Collecto rs l 1 I of the several ;: ila~ .ue to usc a circu -
Cullcdora. Ja r ~.-a ! one j nch anu a hali iII d ial!lcttr. 
The ~~.;als of the Collectors r 1 I in llt·nga l aw l Ori ~sa arc to 
hear an insc1 iption to the following clfcct, in the Bengal i • 5 
Characte•s ami langua ge 7 , a 11J the ~ca l s of the cdlcc tors in Biha r 
a similar inscription, in th e * + * * * G 
llinuustani laugu.tgc and Nag• i character. 
"fhe se,l( oft 1e Colkctor l! I ol the zila oi 
<.o lkctors L" o. TIH: Collct:tors [ 1 J arc lo keep a regular Jiar y ol the ir 
keep diary . ofhdal trall:sdt.tiuus, ~.; it hcr in the Lnglish , * "' * 8 or Be ngal i 
lan g uage, r<;coJ din g and a ttesting th e m w1th their oflicial ~ i g na ­
tur c at the time they m.1y tak e p lace . 
Duti l's of 7. The dulles p rescribed in the following sectio n <Ire to be 
Collectors. p erformed by the Col k cto rs 1 ' J und er the supe1 iutendence of 
the Board of Ren nue 1 J J. 
01. tl. Fir.Jl.- f o col lect the amount of the lill.cd rr•,·enue assessed '\<~.tur c 
duua. upon the Lwd:. of the lami nd:~rs, indepe ndent ta lukd ars or other 
actual propricto1 s of land, with or on behalf of whom a settlement 
has been or may be condudcd . 
[I J l u ,\~.<am •. lhc Dq.uly Cummissimu·r. h to the c:ccr('i, c ul funclion 5 
of D.-puty Cutllml>·.ton<·r~, ue the A~~am Lan u and R~nnu" H.q;ulat ion , 1886 
(I of 1886), CIJap lll' \d l ,jJO>I. 
(~ l lhe s~cond '''ll lqlCt• of 5. 3, as t..> ••a•.hs. which wa' n p:a lcd by the 
R l·pl·ahJH· \rt, 187J \.II c•f JU73,. is oml 1 ·d. 
l3] I n .\~~.tm, the Chicl Commtssto.ter t\'u w, llJc Stale (;ovcrnm cot ) 
-Jtt theH•n·~al. llih.•r and Ori~sa and . \ '~· lm L. ws .\ct, Jill:! I \ 11 of 1912), 
s.3 and Sd1. D. l't. II I.Jx~>l , as amend~d by th e ,\. Q. t9 5t . 
[ 1 J l'l tc wonh and ligu res "publiohed m th ~ ma• .ner di rl'cted iu R t'gula­
tion ~ :;>,.LI , I i'IJ, "' which were tepcalcd by the Repeal ins .\ ct, 1U7 ' (::\ \'1 ul' 
18H), are omillc .J. 
5. J bt words · .. md pc1s1an lllllittcd by ,\ . 0. J\l:iO. 
6. The wor(ls 'Pen. ia u (. hara <.krs nmJ l;u U~be aud the.;' Vlnllted by the 
.\. o., l9~ll . 
7. Subatilukd fur 'laJJ\IUage>' hy ,\ . l ). , 1•1:>11. 
0. lue "'ord ' l'ntltll <.wllkd Ly A. U., l~S I!. 
lfi LA.xn !{ r· \'PNt E [171):$: Ben . R eg .:!. 
F1{tttnllt.-' J o conform to all special orders that ha"e been 
or ma y be issued to them by the Board of Rev en lit>, [ 1 1 nr by 
puhlic office rs empowe red to issue suc h ntders . 
Offi cer& 10 ~. • "' ( ~] all * * [ j] officers under the Coli ctor [ ' l a re to 
obey orders act agrr.t>ably to his oruers and ~ ttrh rul es as hr may pres c t;be. 
of Collecltl r . * "' [ •· J 
Coli 1 10. The Collectors l 4 J a re prohibited from employing 
not~~>~~~~ - dire c t 'y or indirectly, thetr private servants, whether baniyas or 
ploy pri,·ate other~ , in the dis c hargr o f any part of their publi c du t it>s, it 
ser"ants in bein g rcquirc·d that, ut all mat ters relating to the tru"t com mit ­
f:~~~· c mat- ted to them , they at t a~ th e un ly Ctll(>OWt:rt•d agrnts or Gove t n-
ment. 
This proh ibition, however, is not meant to 1 c~ll ic..t them 
from occas ionall y employing their assistant\ • • ["]or their infe­
rio r public scnants in the <.:.1\t:S a nd in the llla nut>r in which tht"y 
a t e authori scJ to make use or the ir agetll.~. 
11. [ A/J/Juil•lmml and ltiiiO tal '!} .\at11t caih-l.eepers.j Rrp. by 
I lte .l. 0. 1931 . 
12. [h1m lo br o!•Sli/Jed iu ismin ·: puU ~t mcm(! ', l Hrp. l~v Ad 
2.S i:!l 185J. 
13. [ 4/-'/lfl:ntm,,ll a11cf mnora l of . \ ict11·e sm an/J. ] Rtp. b;• Ill, 
A. 0. 1937. 
In aLienee lJ . In the ~\ent ot th e d eat h or removal of a collector f'], 
of CoJ I~c- or of hrs abs<"nce li·om his station, the senio r As~istant on the 
~:S·i ~ ,:~~·;~· ~pot is to perform the dutie s of Collector • * [ " I and tht~ publi<: 
oftrciate. office rs ol the Collectorship .trt> accoalin gly to obey his orders. 
15. ~o Collector, [•] A,sistant * * I") to a Cull t>ctur, or 
any pr t son [1 ] in the e mploy of a Collector or of an . \ ssi~ r ant, 
Cvlkcton ~hall hold, direc t!} or in direct lY, any tarm , or be roncf'rn ed on 
ami rhe1r the ir p rrv;tte account in the collection or payment of the r<"\·enur" 
v~~~n 'd''>- of any land~ in the zi la , eithe r as farmer, sur!"tv or othct wise: and 
Uc: 1 ~~~~~on- • • [ ] ofhctr~ and private sen ants and d epender. ts ol Collector~ 
cer11ed.ex- ami i\s~istants ate pmhibit<"<l from purchasin g, dire~• tly or 
traofficra II} 
in re1 ruu~. 
(1 1 Jn ,\SMIII , the Cloic! CouHuis,ioner (.\!mv th,. St:ttc G•>vt'tlllllrllt) 
-ut the lkrog.ol, llih.ar and Ori•n •nd A~~an1 l • ·~ \ cl , 1<~12 {\ It ••f 191! . 
.. , adoptecl b)' the,\. 0 ., 1'1:i 11. 
[•] 'J lw \\<>rd" "'J'he d~wan a rod'' wltidt w~rr. l' 'l'~a l l'!l hy th r Rt~p~alin~ 
Act,l8H (X\'1 of lR74),~ue omittr ' 
1
, ] l'he word "l'ia ll\'C" onntt<'d b~ A. 0., 1~\11, 
•] lu A•saul, Deputy (.vmnllo>ivnrr, :\ s tv •he ~Xtl'll'~ of tunrtic•ns of 
Deputy CumJni~iuJI('J, lte tlw A~~ .• m L:tn I aJOcl Rr Cnt• <' H c~t u l .. ri<on JKHo 
{I vf lKIIh', Cl:ap. \I l , j •oJI. 
I J 'J he \\OHh " 'll,e) a1e r•o• tv pcrfnnn an\ .tU of ;outhmny without hiJ 
\:merion ••r autborit\ '1 umlc:r pain of bcm•• hn!'d in R ~um lUll !''(rrrcl;ng 1ix 
IIIOIItl ·· alary, (of ol bcillf.( UI>JHi~· .. cl hom rl.ru on .... , by the (ollri..(Or, I) JC 
Hoard CJf ReH·nut· tor I hr· (.;m ano• Gene• .. ! in ( Olllll'il, .uod also pf lxin~ 
aued 11• tl.t· Court 1M JUdicature lot dar .. a!(<', h\' an' pe; son -.h o mav ronaid .. r 
hrmselt "~t'::rit'ed b~ auch unauthon~ed att ," •rp. by the A. 0., 1'1"17. 
( ]1 he word5 ·•,,nd the dt"wans," which wcorc •rpealn t by the Repealing 
Act, l i!H (~Vl of litH , 01rc onuunl. 
[ ) l hc \\CJtd, "or dewan," which werr •rpc;.ol<"d by thr "lnlC' Ar are 
llllliliC'd. 
[.] Tlle word f•person" substituted fur tl•e ,,.,,1d ":'\at i,e "' by A, 0., 1!150, 
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'· 3, 
1793: Ben. Reg .2 .1 T ANn R !.!vE~t:E 
indir c<..lly, an v land that rhc Oolle c tot I' I n1av • di~po~c ol a ~ 
public s<~lt ·, under riw J>t'nalty of torlciting th e proper ty to 
( ;m·crn me nt, upo n proof bei n ~ made , to the ~atisf.tction of the 
Statr. <~overnrn,.nt [~f0 1 the propert~· havi ng been so pur­
rha~rd, 
16 . 'l'lw r ule~ in the l't crnlill!( ~e .~ tiou, hfiW<'\I'r, ;u c n ot to llu"'1 fid1 
I . I I h'l . ~ -~ 1" 1, ll' I I I' (' II pu rchases nr x· COi t ~ IC t'rc'( to pro 1 Jlt · · · <111 n liT I' ' o a .o ector land at pri-
l' J, 0 1 :\11\ p•! Va lt' St'I'Vallt of • < ~oll.:ct or J 1 J or of dil A s~ i s t ?. nt, ,,,te sale by 
from purrha~ in g- houo ficlt the pnlprit•t try 1 ight i11 lanch sil uate tl Collecto r's 
i n rhc /.ila, hy pri\·,tll" ,,tlr officers , etc. 
1 ;'. r Pro/obit II/I 1/.._!(l/1/.\ I .!!I 1/llf It! !Ill to Eu•Ojltl/11$ .J Rtjl. l~y lh~ 
Rt'f'ralng lid, 186H IJ o/ 11/MI 
11:. I ('"fl ftlnn •11"1 lhPn 11111/c/ltl• Jil,.fubilerl J111111 luul111g.] Rep, 
h· A. 0. 193;' . 
19. [1Jrwa'l5 jJruluf,lfetl ) lOIII !Pndmg mrmey to jJiojn i~tors of 1and.J 
NejJ. b) 1/uRejJNdmg.Jlf, 1873 (12 of 187 :1) . 
20 Tltr" Collcctnts [ 1 I ar!' tn be carefu l tha t t h e act.:ounts 
;~nd 1 t>rorcJ, of th,.ir rrspenivr· zilas arc kr pt compl ete an d uuh 
prr:~c·t •eel. 
2 l-2 !. I R1ll!> fr·r ;mr/uir•g ., ll•tj rwnpatt, and jlluht !n/wu agai111/ 
cmploying stp'~JJ in col/u tiun '!J' rr ,.ul'/l' .) Nrp. /,~ lite Repealmg Act, 
lH ; r ( I Ii tf 1871). 
2:1. I l~t: -•llioion on ''·'•ant ., '!( lnUa,"i.J 1:1/J. ) 1/u !.and !mpro­
VUIINII Act , /1/7 1 (26 qf ]/J ;'l ). 
{ .olk,tor s 
t•• b.crp 
rcc,on Js. 
2·t. The Collcctm·, I 1 I a n' p rohi b ited dt•ptnin~ .tny person Collector~ 
in to the zila of any othet ( !olln.tor, or exe r ci~i n ~ anv a uthoritv n_ot 10 ex
1
cr-
l l 1 I' · · 1 · · ·1 . •. .• •••c ""t"'->cvoJtcJ t '' llllll~ o! 1 Wtr r•·sp t'Cli\1' .lJ as, f'\TCJlllll~ 111 case s 111 rit v hevo ,1d 
whicJ1 !li t) lll<l) bt> au tlwrisf'd ~0 Ill tlo ~ '" * f j bv ~pcc ial il 11~it> u l 
t>nlcrs frt>m" nHl!Jll"lrnt .lu t hot it\. tl~cir £i)a , 
~5. Thr: <:ullf'cWJ'> I' I a rf' lo ~iq· IIW•tthlv t t;.:l'lpts for a ll 1\Hhou t 
. . I . . · 1. . I I order s JM)' IllCnt• ol rcven ut' 111t0 I H'lt ltca, une s, S!J f' C I \I ll ~ I tc c a te or 
d<tlC S 011 which tJtr lllOIIl'}- llla)' he- I C'Cf'iVccJ * >1- >Jo r···J. l~ul c with 
Tlw J..ef'IWrs of 1 hr· '" * I~ J 1 !To>rtls <liT lo kt'!'Jl a regis ter of rcga_rc.J to 
tlwH• recr·ipt~ rrgtd.ll h 1111111hn r d I"'"Ceipl ~. 
Aft t'l ho~,·iug t•·gbtur-rl tlw 11·• t·ipts tl.r·y :trr ln.tll• ton t!J,. 
!:tc•· of the' lit tlv· ri.Jte 011 wltid1 tlwy tnay lw rr!{i~tf'rnl. 
A 1 opy of tJ,j, rf'!!i~f• ' l ;, t•' lw ltauslltltlt·d llt~>lllltly to 1hc 
Board ul Rr \I ll t tt', ,,r as ofteu ,1\ tll<tl R<,;lJd I' )111,1\ ' Jl'quire. 
[I ' In -\s..aw, du· Dq>lll} I •"111111 "i""'·r . .-\ s I<• thc f'Xf'ITISI' of !'lltll ti 01,~ 
of J.>t>pnly Lnno111ission~• "· .1rr (1,, A•~ .n n Land and Re,cnou• Rl'gulal ions, 18l!f• 
(I or 18a6), Chap. \ 11,/'"'' · 
[~I Sub,tilllt ed hy tl,.. \ . 0 1 J•d• -111 I \. 0. l 9~·llo~r "(;,,n·rum GcnCI«l 
iu Coun, il'~ to r t•tHI ,to;. ''~t<t te f;v,rrnrnt•nt 
11 ] l he wotds "rlew. m or n th ('r ,'' "hid1 were 1 <'p: .tlc:d h} the l h·pca hn ~ 
A 1 IIIH {XVI or 187.J1 , ·"" .,m;llrd. 
I' I ~~~b•li•u•cd to• "a r-;,,;". on,c...-" '" A. 1 > .• J•>:,u. 
L> I The word• and fi"m~' ''b> " 1~•-;.:lll, lllo~l puhh.htd 111 the "'"'"'tl 
d11~•trd 11 1 R"~"l.'':nn XLI. Ji 1JI, c•r '' whith '"''"' rt•fwalrd loy tlw Hcpca li"" 
:\ct, lllil ( \.\I .,f IH74). a t< "'"itl,·rl. 
I" I l lw '"" ··h "~nd !lor spe c c·~ nl ruprr~ j , " hid1 • ,., h I'"'"""'' 111ay f,,. 
mdcl~' whitlt were rqx-ak·d '" tlo~ Rc-p<'al>ng Act , lllH ,::\ \ 1 ot I iii~), o.~l(; 
omitt~d. 
17 I Tl u: word "';o..all\1" <olllltlcd by A. 0. , l95H. 
[" I In A \sam the Chit·f ( onHn is, ic•n('( ( Now the !:>t-ole 1.,o, 1 umt'IIIA) 
-1u thr 1\e n~ra l , B1ha1 a 11rl ( >n-sa <111d A~sa m La\\s ,\ct, I'J12 ( \ lJ ,f l 'JI!l), 
'· 3, and !:>ch. !J., Pt. lll.j , •I as ad .. ptcd by the A. 0,, l!i~O. 
20 LAl'm R t \ ENL1£ fJ i93 : Ben. Reg .2. 
A simi lar J<'gistrr nr rrrt•ipts is to he k''IH bv all t.lhsildaJS, 
~<ll·lwals or othl'l'"' ,;. ['] ofticers r ntrustcd \\'ith the imml'diatc 
collection of the public re\ enur I and a COJ>) or it is to b~ trans­
mitted to tht Collector 11 J monthly or as oftl:n as he may 
require. 
26. 1 he lliOllthly or CJtlter 1<:1 ripts . ii1r ~ai.ni1:s, JH'll~ious, or 
R rg~s tt r rof allowanCI'S of whaten·r kind. which u1:-•\' I•<" p.tid hv the: ( :ol!l"c-
rrcc:tph .or [ l I l . l . , I . I . sa lan"'· trc. lOIS. 1 :uc to lt: ( cpclS!fCI amn•l!~~~ tlw pnhlw tc••·ote s Ill t 1 II' 
r<"~p('rti\·e zil;t~, and a rr gistrr of' tlww i~ to ht: kt•pt by t he keep ­
ers of the "'* I~] rr r.o rd~ + * • * (2J. 
27 rr:n/1 rtoH rnigninx {)f /( u.nud 1/IJI to 1Ui I .-tntioll .c itlullll 
snnrlinr .. l /(•/' hy tltt RP(.t·ntmn Act, 1117 I ' In of IR:-1) . 
28, 29 r (,'1./frr ft1H /o hr lllfl,,rrfinn/1' /0 1/ }J, ·f/ tf of f:f, f/11/( : if I· 
ronsl1/rliio11.l Rtf!. by lht Rm.~al h1mtl of N,,.mut u,,;11lnlron, Jn22 
(.1 fl[ 1 822). 
J(-. 'l2. [Ptiii'U of Uonrrl" tT n 7icr11 Ullflo lhtrll, and r•1lu 11 !!,llld­
;ng (/(pUilll/1111 1 Rtp. f,r lht Rt/lftdint; t iel, 1117 J.. ( 16 of 1 n I) 
I.o "IMt ~~. '1 he Board of Rcvc·uuc· [ 3 1 arc empcn\('rt'd to rc-qui1c thr 
ra•e~ Bo .• !·d pc1:-.onal attendance of an p111prit•tor or Lu mn of land or an-. 
mav requur_, I I 11 I. r· . otc 4< ['I rer,nn.tl at - uPlll'llf t•nt ta 11 '' at. IIIH t'l ;•nner or r,lJ\ ,It, or ·1ny 
ttndac~e ·e. officc·r emplt vul m.cler .1 ( .ttlkc to1 I 1 J lin till' purposc of adjus­
ting :111v sc>tdrnwnt, or examining any act·uunts, or inquitilll! into 
any matter coming within tlwir r.ormiz1nce, prnvided the pc-rso­
nal attrndancr or the party shall appear 10 them indispensably 
nrcc·~sary. 
In snc.:h casc:s tlw lloard I u I arr to di!<"C! llw ( !oll••c to1 1 1 1 to 
serw· suc h person WI h a writ tc11 rcol!cr uuc!Pr his oflic.:ial seal 
and siqnat111r, specif~ 1ng tht> bnsint•ss on au uunt of' wbirh his 
attendance is juclgcd uect>ssaty, 111 I n·quirin, him to attc·nd tht> 
Bnatd uv such pe-riod as thrv ma) limit, under pain of beiug 
subject to such dailv tine until ht• attend~. or shows sat isfac to rv 
cause for his non-a'ttr.ndance, as the Board may th ink proper to 
imp ~e 
'1 he lloarrl I ·] are empowered to fuw such pc tVllh neglc·cllll)? 
to appear by the time rcquirt>tl, in such amount as may app<.·ar tf 
them proper upon a I'Onsidcration of the cas1: a n cl the situat101 
ancl cirrum~tancr:s in life of th<· pm ty, and thr amoun t of the hn< 
shu ll be: levic:d by tlw Collector, 11 I !,y tlu ~ proc!'~s prcsn ibcd for 
the re<.o\·cn· of a1 n•.tr s of rc\·c·nue. 
nut th;· B<)dJ(l ol Rc\.CIJ\1(' I J I arc pmllilJitccl rcquirin~ t ]J, 
pr1snual attcncl.mrr ,f Ill\ pn~on iu Cii'I'S i11 which the hu s inc~ 
c:,111 be tt ansae ted by a \':tkil. 
-I 1 1 In A,S.1111, n,r I>·•Jnlly CoJillld~~innrr. "' .. , •h·· <'Xrt< ISr. <>I run· ( Ifill 
••l llrpuiY C"rrJtnissionc-n, sa th• ,\~'aut La•td and H~vc:nue R<·••ul.uiru 
11:nr, iT of JRA1r), <'h o~~ p. \'II, f•oJt. 
I ) I he wonh ",\ ropy llf llw ccgistc·r is tube tran<mitlrd anuually 1 
th,. 1\. ard of RevCtPtt",'' ><hit!• wer<' rcpealtd by tiJ,.. R,-p,.alin~ .\l't, Ill' 
(XVT of l !lH}, at(' ~>mittecl. 
r 1 In A·"~.m 1hc (.hief c;. mmi• innC'r (Now rloc S'a!t (;o,rrnm• nt­
thc B,.u:~a l , Rlitar and (!cissa and ,\~"1111 L•w~ .\<.1, ! 1112 (\'11 of I'll:!). 
ada) ,tecl by tltl' .\ 0., 19;;0. 
[') 1he .,., ·d "~ativc" omitt•·d br,\. 0., 19511. 
1793: Ben. Reg.2.] L AND R EVE:>n;E 21 
34, 35. [Executio11 of Borzrd's ordfrs, and f!Owfrs nf Membm .] 
Rep. by tht BmJ;al Roard of Rew1vt Regulation, 1822 (.J '!./ 1 822). 
36. T he R0ard of Revenue [1 J are ~.:.mpowercd to issue orders Powers of' 
to their subordinate officers for making the sett lement of lan d s RoMd as to 
th at are or may he khas in conformity to tl\e Regulatiom, and ~~.ttlrment 
any special i nstr uctions which may be prescribed to them by the ~~l d kl;:s~d s 
( 1 ) [State Gove rnment]. 
37. I n all cases of a settlement hcing m.tdc with "r m behalf Seclllity lor 
of zamindars, independent talukdars or ot bet actual proprietors payon,·nt 01 
of land, their lands are to be d<'emcd ~ uffidcnl secu rit y for the revenue . 
payme n t of the 1 e'·enuc. 
But, where lands are let tn farm, a maL~amin, m ~u rrtv for· 
the punctual di scharge of the 1evcnuc, 1s to hi' inva riably 
requi red . 
38. No r emi ~si on~ upon the S<'ttlt•rn('lll of o\ precl· din~ year , Rcmi~~i ou• . 
nor any re m is~ions whatsoever, ate to hl' gr.l!ltcd by the Board 
without the sanction of th<" f ~1 [St.ttl' Go ; crnmcntJ. 
31J. It i~ to be observed as a ~ew·r,d princit>le that thr- se ttle - ~~ttll"ments · C 10 I><' uudc ment of lands that are or may be khas i~ to be made by the ol- !)v Uolle( -
lectors f9 ] undl"r the r< '~ ulatiom and the instructions of the tor•. 
Boar d of R ev<'nuc [1 J. 
But if the Roard should deem a spe( ia l deputation of om: ol 
their m!"mbcrs , or of any other JW r~on, H cn·s~ary to l()rm the 
~cttl c m en t of any such lands, thev .nc to propo~c th<> ml"asurc lo 
the [ 2 ] (State Govcrnmcntj with their reasons for reco m men ­
ding it. 
40 . Upon a settlement being con( lud.· d with any proprietor Pro.edu r~" 
·or farmer , conformably to the re~ulations, the Board of Revenue on vtt.lr ­
[' J are to issue tht! usual handohasti pat\\ .un to the proprietor mentl dht-dtllg . cone 11 c . or farmer, \\tthout applvmg to the[ :.] [State Government] for [•j 
(its] sanction for that purpose. 
[ 'J In A's~m, th" Chief Gornmh,ioua f "'/ow thr State Govnnme n t) , n 
the &ngal, Bihar and Ori•~a and \~~am Law~ \ ct, l'JI Z (\I I 1-f l Q 12), s.1, and 
Sch. !), Pt.llT,/ osl, ·1~ adapted by th1• A.O ., 1•150. 
[ ' ) 1 hi' wl rcJ, "Go,l'rnor Genua) in C:ouuctl' tn '· 3o, .111 " :cl J9 .uc to 
be re.td as if the words " Local Govr-• nnu nt" were .uh,tttuted tht'rcfor •a the 
Amt"nding Act, 1903 (I of JlrfU) ,incr ret)Ca!rd. Inc word \ ·Lonl (,owr n­
rnem " wa~ adapll ·d as '•Provincia l CioHrnMent" by the '\ .0. JtiH. Jhe word 
' Provi ocial' h.u agai:t occn sub 0titutcd by ':Stat"' by A.O., 1950. 
[•j In '\s~,\m , th: Dc:p'll' Conuni"ioncr. A• to th,. I'Vr ''r of fun<:! iOn, 
of Deputy Cormni"toner s, su tht· .\>am Land a nd R••v•·nue Rr~ ulalivn, 111116 
(I of 1886), Chaptrr \ Jl, /"1111. 
[ ') Subs tituted for "his 'by thr A.O .. \ Q3i. 
Colle~t if! a 
• f r even u~. 
'I •·rnpnr al) 
1u•vr •:,10n•. 
22 [l793: Ben, Reg.2. 
41. Thr collt>ltion ,,r thr revrnuc is c-onun illc d to the 
Collcctots [ 1 J; but the Boa rd of Reve nue I! I arc lu see that the 
revenues are rea lized by the stipulated peri ods, o r that solid and 
sa tisfactory reasons are as~ig n cd by the Collectors[ 1] for an y delay 
or defi ciency. 
'1 he pow e r of coe rn on over the pl'Oprielors :md fa rmers of 
land is a lso vested in the ( :o ll cctor~, r I] as pt CSC! il)('<\ in Regula­
tion 14, 179:J. l·1 ] 
42. The Board 1 "I ;tre auth0t iznl to l.!rant t<'mpc•rary suspc n· 
siom of th e d emands ,,f rPvcnue whcnc\t'r it may appear to thc•n 
111dispensa bl y ncn·s~ 11 y, reporting 1 he sttm suspended, with out 
delay to th t" f'] I" .w· 1 ;owJnrnentJ with their rcasom lor the 
measu re. But th y .ur t.nt to t;r ant any suspcns i <>ll~ bl'yo nd t he 
.:ur rcnt yc.tr. 
Rt: llll'<l"l;\ U. No r<'ITlissJullS or balalh'CS arc to bl' :,.tl·llltnl witho ut the 
of ualan cr. sprc ia l a utl torit y nr dH.: I I I [Sta te Gmn nl\H'lll]. 
Duty 
lloar tl 
fumi ~h 
l·t . I.Jceou•Jis /tJ b~ ;wnnhcd loJ (,o,ernor (:cn&lfllj RrjJ. by the 
Land !mpro.rtwnl Au, JlJ-:1 (26 of 1871). 
" ' 1.). Th f' Board ol Revenuer~ I ;t re to lumi slt the i '.I [Stale 
'" C\>\ 'c rnmentJ with sur h annual, monthly "' other accoun ts as 
>•.· lh<'y now <lie or may be required to submit to I'] litl. CllUJlt<. etc. 
l'hcy a:-r likr\\ is1· 'o obse1 \<' all ~p('cia l orders whic-h they 
ha\C rr.::civcJ or may rece ive from the L~.l [State c;ovcr mncntJ. 
~6 . J. 7. I Prolubitiuus /11 be nbs•r,·ed lry IJ(I(m/, and acknvwlcdgnwlt 
jo1 p/a(ls rwo red to foreign pouns. · Rtf'· by tltr Neptllling Act, 1874 
(Juo{ l871). 
tJJ. [S flt.ltllf t/((011/liS of expmuf }11 ltdUtiiiK 1ehe/1tJUS Zlllllindats 
an•l othm.J RejJ. /~y the Rcpealwp, .tel, 187:1 ( 12 nf 187.1). 
19. 711. 1 Rules fo r couducllll,~ tiu business "I Board, ao.l powers of 
Prr111ltnl.j f?ep. ly thr Bmgol /Jowrl •if Rtum,,t· R r,!JIIlation, 1822 
(3 '1 1822. 
[1) In As,am, the Deputy Cmnmi~si •>ne r . As to the cxc rf i\e of functions 
of Iftputy Conuni<sioners stt the As•am La nd a nd Rl'\'enuc Regul alin n, 1886 
(! of 18116 , ( h .. pter \' IT , f>tJ<I. 
( 1 In A,•am, the Chief Commi"ione r (~ow th l' Sta t.- Govern-
mrnt )-ue thr Bengal, Bihar and Orissa and A s.<~m Laws Act, 1912 ( VII o f 
1'112', <. :. aud Sch. 0, Pt. liT. /~~<1, as ad ~ptcd h> the A.O., 1950. 
(') Ben. Reg. '-lVof li93 wa, repealed by tht' Repea linC( .\ el, 18H 
(:--,VI of 1874), but th is refcr rntc is sa\'l'd hy tlir proviso lo that Act. 
I' J I be word < "Gover nor General in Coun cil " in ss. 40, 42, 43 and 45 .uc 
10 be read a• 'f the words :•Local Government" wl're 'ub.stllu tcd lhl'refn r·- J tt 
th e ,\mcndil .'' \ct, 1903 (I of 1903). ~ince repea led. The words " Loca l Govl' ro­
oncnt" wa s ~·la ptcd a' '•Provmcial Governme nt" by A.O., 1937. The word 
·•p 10 ,incial " has again been <ubstituted by the wot d ' St ate' by i\.0., 1950. 
('] Sub ruted by t hei\.0., 1937 for "him". 

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