The BENGAL CORRUPTION AND EXTORTION REGULATION, 1827

CoRRuPTW~ AND ExTORTION [1827 : Ben. llec. S. 
BENGAL REGULATION 3 OF 182H 
(THE BE!'<OAL CoRRUPTION AND ExTORTION REGULATION, 18271) 
[1st November, 1827.] 
A R egulation for modifying and amendi ng- 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 extort ion. 
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 Repealed by the Rtpealing .let, 1874 (16 of 1874) .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 e n corrupt y ta en or extorte to mst1tute a ClVI action tOr 
com ~l~i og
0
t 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 
corr u 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 Repealed"by the Rtpealing Act, 1814 (16 of 1874) . 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1897 (V of 1897), since repealed.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aince repealed.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 
omit t ed. 
• The word 'Native' owitted by the A. 0. 1!150. 
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