The INDIAN CIVIL SERVICE (BENGAL) LOANS PROHIBITION REGULATION, 1793

Preamble. 
36 LOAN' i'ROIIIHITI ON 1_1793: Ben. Reg.:uc. 
TIENGAL REGULATION 38 oF 1793 
THE INDIAN Crvrr. SERVIC.:E ( lh:NU .\L) L oANS PROHI­
BITION REGULATI<.:N. 1793' 
(1st May, 1 793) 
A Regulation for rc-emu.:ting-, with moclifica tions, 
suc h part of tlw Rule passed on the 27th June, 
1'787, as p rohibits coveuantcd Civi l Servants of 
the jGove rnment Y employed iu the adrnin istra ­
tiou of justice or the colkction of the public reve­
nue lending money to :tamindars, independent 
Talukdars or other actual proprietors of lands 
or dependent Talukdar.s or farmers of land 
holdin g farm s immedi at ely of Government, or 
the under-farmers or raiyats of the several des­
cription s of proprietors and farm~:" or land 
abo, ·•· mentioned, or their rcspecti\ c sureties. 
* * *' 
1. At an early period aftrr the establishment of thr British 
Government in thi~ country the servant s of the ComJJany emp ln­
y~d in the adm inistration of justice and tlw colic ction of revenue 
were prohibited from lcndin!.{ monq to th(' lanrlhu!clc-rs ~ nd fmm­
ers, and othC'rs concer ned in the collcclion or payment of the 
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I SHORT TITLE. - This short title was givm by the !\mending ,\ct, 1897 
(V of 1897), si1 cc repealed. 
LOCI\L EXTEN f.- Ss. I and 2 cl th1~ Ren;nlation have been declared 
by notification undtr the Scheduled Districts 1\ct, IR7·1 (XIV ol 11!7·1), sect iou 
3, to be in force in Assam {except the N01 th Lushai llilh). 
The regulation is not in force in the Lushai Hills, >te notilication under 
Regulation II of 1680. 
'Sub Jiilultd for "Company" hy the A. 0, 1937 and A. 0. IIJJO to r~ ad 
as above. 
• The 1emaindcr of the titk, '"hkh was repealed J.,y th o· Am ending Act, 
1891 (Xll of 1891), is OJllilted. 
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1793: Ben. Reg .ll.J 1NHERITANCE 35 
If there shall be three or m ore sharers, and any two or 
more of thrm shall he d esirous of holding th eir shares as a joint 
und ividr-d c>state , thr-y shall be permitted to kct-p their shares 
unit t"d accordingly. 
4. * " 1 if any one or more of such shar ers shall app ly to Shares held 
ha\<e the separate possession of his or their share or shares, the separate 
proportion of the public jama charged upon the whole estate how assen· 
which is to be assesse d upon such sha t c or shares is to be adjusted ed. 
acc ording to the rul es prescri bed in sectio n 10, Regulati on l, 
179 3 2 • 
If the estate is held khas or let in farm, the provisions con ­
tained in secti on ll, Regulation l , 1793, rt" ~arding estates so 
circumstanced which may be divid ed , will be applicable to it. 
5. Nothing contaiued in this Rcgulattoa is to be constr ued Savin~ of 
tn * * (~) prohibit any actual proprietor of land brqucathing or bequest and 
transfering by will, ot Ly a declaration in v.rit ing, or ve1 bally, t ran•f~rs. 
rithC"r prior or subscCJuent to the- 1st July, 1794·, his or her lauded 
estate entire to his or her eldest son or next hrir, or other son or 
heir in exclusion of all other sous or heirs, or to any p<T$On or 
pcr~ons, or two or more of his or her heirs, in exclusion or all 
othc·r persons or heirs, in the prc.portion s, a nd w ],c held in th e 
manner, which :,uch propt i<"Lor may think pruper: 
Provided that the beqm·s t or transfer be not rt?pugn ant to 
an\ (la ws for the time bei ng in Jorcc ) , " nor contrary to the H indu 
or ~vlulaammada n law; and that the bequest or transfer, whether 
made hy a will or other wri tin g, or verba lly, be authenticated by 
ot made befor e, such witnesse:,, and in such mannc>r, as those 
laws'" * *'· rt·spectively do or may requi re 
' J h~ refet~n, ~ to Reg. V III ol 1793, in 8. l, wlu,.h was repeakd hy the 
Repealiug Acr, l ll7~ (h.V l or 1874), is um i tt~d. 
' fhe Bengal Pnman ent Selllement Regulation, 17\1 1• It is printed an11. 
Portions of~s. 5 and 6, which wete r~peal<'d by the Rep.-aling Act, 1874 
(X\' I of 11171), with rh.- effect of running the two sccuons into one have been 
emitted. 
for • Substituted b} the A.O . 1937 Jor the words "Regulations that have bern 
\II or may be passed b} the Governor (;;eneral in Council". 
n0 
her 
or lhc words •· aud Kegu l a~ti om" tep. uy A. 0., 1937, 
• 
eg.:n~. 
W ill-
1ons, 
unc, 
tts of 
stra­
eve ­
dent 
at1cls 
land 
t, o r 
des­
land 
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itish 
1pln ­
entH' 
.11 Ill· 
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1793: Ben. Reg.3H.J L oANS l'~toHIB III ON~ :.s7 
tcwuue, i1 ord( r to g uard ag,tinst the abuse~ th<lt the power ~ w; th 
wh ich thPv W<'rc inwst<'d wou ld h a, ,. e na 1>lcd thent tu J>Lll Lise­
had thc·y bt:t'lt pt·nniltcd tll •·n~at: · 111 su.;h tr.tns•lction\ \\ttlt 
mdi\ idu.d, sul,jct t to tltci r o:Ji,·i d CtJntr •>l .llld :111 th01 it)'· 
Thi s rule was incorporated with tht· 
pasBcd on th e 5t h .Jul y. l 7B l , .tnrl h:<\ 
torct' . 
* * 
ju. l ic:al Rcg ulattom 
sinrf' cuntin .11·cl in 
*I 
!'he R 11les abovc-mcnti01wd :• re he t chy 
mOt I tfi.:atitms . 
••·-r nac!l'd wit h 
:l ' l ht· J Hl.~t>s ant! \1a~ist r atc·~ nf the Ztla * "'" C,lllrl~ Coveuo~uu:d 
• • .\Tid thc11 \ !.ststa nt~, or •>'lwr oflwers, bcin•, C••Vt'rt.trtll'd , .... n:,,ut~ pm­
~en,a nt s of til<· Covcrrtmt ·nt 1 •md tilt' collt ·c tor ~ · of the tevcn uc 1.11l11tccl lenct-
l I . . 1. , 111g money-anc 1 I• r \~s1. tnnt , a t' nrollliJ tt·· lt'ItUm~ mont'y, t needy or 111· 10 fH<.prie-
ditcctl), t .tL\' 1 r11p, i tnr or .nc' l ,f la•Hi, or dt>rwnd l' 11 taluk- tor s, c , C'lc 
dar or unci '1-f'tr un H I,li>·at, or tlw.r .url't ie~; .t td ,d such ioa m of l.tud. 
·h • * nt<~Y hf' ltcrc:aftc·r m.l(lt .tre dt•c:hu,·d not tT< ovc ra bl · 
111 ""! ( :11u1 t of' j udi<'att ll'l', 
J-6 L l~uroptrmr j)l).rressillf! Iandi <'ble lo be dij/JfiHe,~·srd ; Htlrfl/h' rm; 
morl~llf!~ , 1101 to hm·~ jiOHeiSioll rif !rwd; land ftetd by l~mnpwnt to he 
mtaMrrd, tlllllilal l'allllf. /If!! lmd hd I In 1\'urof!ta tH to bt •~111 lo 
Buarrt •1 Rtl•enur. I N1p b; tlu R~/Jtalill.~ Act /l:(,IJ (lJ vj liJbiJ). 
·---- ---------- ------
J. Portion nl s. I which was rcpnll' <l hy th 
ul J8'JI ), is omiu r d. 
\ m<' ncliu ~; .\ ct, IR91 (XII 
' l'h~ W••rcls "and Li ty which wert· n•pealt'<l hy 1!.e Rl'pt· .ding Act, lH'I-+ 
(X\' 1 ol 187\l, ar~ umitttd. 
l'hc words "tl•".fud~rs '" d" Pr <~\tllrlal l:uu rl s o!' .\ •)Jl<"a l :~ncltllt 
C<JUI u ul ( trcuit .111<1 the H 'l!is fl a r ~ to tlwlt' r~'P ·r.liv<' (' '" t ~" whic·h Wtlt' 
rept'~l ·~l hy the RI'(Wa l111, \<;~, IH74 (\. \ I uf I IIH), a<e <.milled. 
' Tiw word ·• ,·ompa ny ' wa, \itbrt itutt.l b' th< Wtlr' ·•(;H,wn 'In \, () 
1937, .tlld "Cr •wn" :1g:~in h;u been mb<ltlltl d hy the ~>urd ''Governmc t." 
uy A.O. l 95H. 
In Ass.<m, '}Itt· Deput y Com.rua~.on~'r. 
"* • • !'he worth "lt:w c t.e~rt mtd 111 opp ,, lion H• tltr rt·p~.t'l' d pro-
hibitions <•I Ctt.'ffllltl nt ur wh cIt "hi,,, •-<rc 1 P'' ,d('d J.y tlte .\IU ending 
i\ll, I'JO, (I ol ICJ1131, .r, otulttnl. 

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