LexThe BENGAL TROOPS TRANSPORT AND TRAVELLERS' ASSISTANCE REGULATION, 1806
Assam · state statute
Open in Lexace · Ask the AI about this actP reamble
U TRoop s TRA N5 PORT A"'n T RAHLLBR's [18061 Ben, Reg. JJ .
ASSIST A "'CE
BENGAL :REGULATION TT OF 1806
(Tm~ BEN GAL TROOPS TRA "'SJ>ORT A711D TRAVF.I L~:Rs' AsstsT\"'<:E
REOULATION, JIJ06) 1
3 rd ]u~v, 7 806
A Regulation for facilitatill l! the progre ss of drt ,Kh
ments of troop s throu gh the Company's terri
tories , for arTorcling a n~ rc·quisitc assista nce
to persons travclli ng thro11gh tho se terri t(lrics
. ·~
1. \V111m~.\S it i~ expedient to c-n.tct int•) a R"gulation, for
RCncral information and ohsc·r vanc-e-, the rule-s which h ;l\ <' hr rn
establi shed by Government at dilli-1 cnl time s (wit h Stl< h ,ltJWnd
rnents as have bceu d eemed ncr·cs•arv) fot facilit .t ti n~ the pro
gr<' ~ S of milita1 y d c tae hmc•nts tltrouh llw Coltl panv ' s Provin ces ,
for ascertaining and d e frayin·r .my ncrc s<~J v •·x r·cu~c in<:un('d fqr
that purpose, and for providing r·ompc·ns.lliou whl'n any matr ·
rial d amage mav be sust.lirwd in the cultiv.llion of th~ Cl)Untry
from the march or encampment of troops ;
and whe1eas it has also been judg,-cl proper to empower th e
loc a l office rs of police to affo rci such rra~on:1 l>le assista ncr as
may be re qui red by travellers • * * * 3 procecJ- ing
through their respec tiv e jurisdictiom 111 procu ri n~ the means
of prose cutin g their jour neys ;
* * * *I
~otic" to be the followitw rule have he rn rnarll·d, to be in lo rre gaveu t (' 1 '
lectnrs
0
a;~0"throughout th cf \\
1
·holep of .the P wvi
1
.nr
1
.~s su l>jl'rt I t hr itn nlf'd ia tc
Magiwat~ governm ent o t \e rcstdr-tll v o • •rl \Villi·t•ll (.lccording as
by officer, ' such rul es may he applicablt" to the sai 1 Prt~\'i llc•·s rcsrwcti\'l'!v)
commanding from the date of the ir promul !{ntion.
drtachments . 2. \Vhene ver a d etachment of troop >, or a si ngl e corp~, sha ll
be ordered to p OCC'ed, b land or water thmugh any pan of the
Company's territories the commanding otTtrl'r of' such detachment
=SHORT TJ I LE.-This ~h nrt title w.as J!iveu I y the Anu:IH ing ,\n,
1897 (V nf 11!9'), since repealed.
LOC:AL EXT!. -IT. '!hi' R,. •ulntiun h,,, be' 1 d•·•·l >rrd. by n;•tllic,l<aon
under the- Schednkd J)i ~t ril'l . Art, 1171 (X I V .,f IP.71), s!'ction I tot,., in
Ioree in \~am (exc,.pt thr '\ooth f.tuhai ). It is ll(JL in force in th..,
Lushai !lills ; .111 notification un•l· r Regulation IT ol IUIICI, in \ h nu3l of
Local Rult's and Or- en, \'nlum • lJ I.
REPF.AL AS TO COOL I ES.· -S•ach part of alai, r'·gulation ·•~ auth oa i~~s
th,. Cnllectun ?nil thl'ir na•ive <•!Ti r c-r ~. Ill tl.•· ;\ l .t~istntc, awl cfa,.ir p<>licr
officers, to givr tlal'ir official aid in procuriaw r.unli,.s for thr purp ns.- of
fa ilitati ng the march of tr· up• ur thr pro~rt'~s of Civil and \fili, ary ofTan·n
or otht'r individual travellin(( th>uu~:la tht' cnur·trv, ritbrr on the public
sl'rvic'c- or on tht'ir pr•vatc alTair,, wa• repeakd hv Ben. Rr((. II [ of 1820 .
F(IRTJI ER r:~A CTME'ST. - For furthc1 pn•vi .. o•rs as to the tran<port
of troop3. Cte the Benl{al Troop~ t ransport Rr~lllat' Ill, 1825 rvr of IR25J, f'?SI
' Port ions of the title 'which '·cr.: f<'l't':lled t.y d·e Amend an-; t\cr, 1891
(XU of )fiQI), ue nrnitted .
•The words "(Whether Eurnn!':l.ll nr 'Sauw)" omittl'd l•y the A. 0.
1951l.
'Por tion, of•ection I whirh wrrt' rl'praled by tht- A•lH'ndi n(( Alt. 1891
(XII of 1891), are omitted.
1806: Ben. Reg.ll .] faoops TRA "<SPORT AND TRAVELLER' s 45
ASSISTAN CE
or corps is required to give the earliest practicable notice to the
Collectors 1 of the revenu e of the zilas thr ough which the troops
are to pass of the probabl e time of their arrival within such
districts respectively ; togethet with information of the probab le
period of thei r arrival at the pa rticular places wher e s upplies may
be required, and a specification of the supplies whit,;h wi ll
be wanted. ·
The Commanding Officer will likewise notifv to the Collectors
the probable period of th · arrival ol the troops at the riv ers or
nalas in tersectinq their march, where boats or tempora ry !>ridges
may be necessary for crossing the troops and the baggage
att ached to them"'"' • 2
3. Fmt.-On receiving the not ifi< at ion mentioned in the Pro~edure
foregoing section the Collector .. sh,dl immediately issue the of Co l ~~c t or
net.essary orders 1 to the laHdholders, farmers, tahsildars or other on no
1
ce.
person~ in cha rge l r the lands through which the troops arc to
pass for providing the suppl ies requi red, a nd for making any
requisite preparations or boat s or temporary bridges, or other-
wise for rnablin.~ tht' troops to cross such nve rs or nalas as may
int• rsect thei r march, with out any impediment or delay.
The Collectorr shall at the same rime depute a cred itabl e
:• 1 officer to accompany the troops th r ou~h his jurisdicti.Jn, for
the purpose of aiding in procuri ng the nece~sary suppl ies and
of facilitating the m:c-~rch of the troops.
It shall also be the duty of such *"' 1 officer to provide the
troops with whatever bearers, coolieJ, 5 boatmen, car ts and lml
locks may be indispen sab ly necessary to cn..t.l,le the troops to pro
secute their route.
Should he experience any d ifficulty in th e performance of l ~o l ic~ to as
I · i h · 1'1 1 " · h s1st on prot m c uty, e ts at 1 Jcrty to app y 10r as~1 sta nee to t e neares t vidin~ 1><-ar-
polirc ofhcer, who i~ dirrcted to a!liJrd his aid in providing the rers, boat
number of persons, and of carts and bullocks 1 cqni red. men, carts and hui-SI'C071d.-The supplies furnished under the fore~oing clause locks.
(including e<,rthen pots. fit cwood and evPry article of supply) Rates for
shall be paid for by the persons r<>ceiving the same at th e curre n t su.pplies fur
ba~ar prices of the place at which they may be provided : tnuhed to roops.
and all oflkers commanding de latch ments of troops or single 0ommand
corps marching through any par t of the Company's territories are 1ng ~ffic~rs to tnqUJ re
----- ----------- ------------ mto and redress
J.ln As•am, the Deputy Commi,~ioner. As !o exercise of functions of complaints
Deruty G·mm s•icmers, ste the As•am L.1nd Revenue Regulation, 1886 agamst per·
(l of 1886), Chapter VII, post. sons under
1 he words '•The Lommandin, Ofiker will at the same time communi· their com·
cate to the \[al!'istr~tes of the zil:u throug'l whi··h the tmops are to pa~s the manu.
probable tim<· of the arrival of the troops wi I hin their re,pective jur~adiction,"
whkh were repealrd • y the Amendint: Act, 1897 (V of 1897), a1e omitted.
\ As to fims imp'lsabll' on landlwlders and mher per,ons for diaobedien('e
to orders issued under this section, su tb;! Ben~ I froop> 1 ransport Regula
tion, 1825 (V I of 1825), f1osl.
The word '"lative' omittrd b~ A. Q., l'l50
' This Rc~u l atlon has been repealed as to coolies-see foot-note on pre-
page·
I
-
46 TROOPS TRA NSPORT AND TRA VELLER's f1 80fl : Ben. Reg. ll .
AssisTAN CE
enjoinrd to mak e immedia te inquiry into any complaints which
m .(y be preferred to th em by the p erso n~ furni shing s uch supplies
or in their behalf aga inst any person or person ~ under their com
mand, and to a!J"ord such redres s to the compla inants as the
n <tturc of th e case may appear to require .
Certifi cat.- 4. Fi:rst.- Whenever a d ctatchmcnt of troops or s in~le corp s
tn be gr,ant- shall be pro vided with boat •, temporar y brid ges o r other acco m
~~~~::~i~ou . · m oda tion s l>y am lanclbolder , farmer, ta h<;i)dat or other perso n,
Officer whe n conformably to the ord ers of the Collrct ur of the zil<t, lor the
t"'>"l?S arc pu rpose of crossing the troop , anti the-ir bagg.l ge uvt't r t.:ers or
l ·~nvtd~d nalas, the Commanding Offi cer •Jf sucl1 detachment or corp s will
wtth boats · fi 1 f · t · 1 · f · etc. ' grant a ccrt1 cate to t 1c person urnt s ung t 1c S<lme, spec 1 ymg
the numb r r of boats a nd persons employc:d, the burden of each
l>oat, and how long cmplo) ed on the public ~ en• ice.
In instance s in which temporar y bridges mily be constru cted
for the above purpose, the certificate to be Kranted hy the Co m
manding Officer is to specify generally the dim ens ious of the
brid ges and the material s of wh ich tl1ey may l>c composrd.
c,.r ti (i ca t~ Stcond.-The certifica te menti o ned in the foregoing clau se
to be S("rtt to shall be immediately tra nsmitt eu to the ColkctorJ or the zila by
Co ll~ c or the person r eceiv ing it , acco mpdnied by the d et ai led acco unt of
wtlh ac- I . d r I h . "fi d count. t1e expense lllCUrre 10r t 1e pur po~es t t:rem spec 1 e •
,\ccouut to The Coll ector·' shall without dda y communic ate the parti·
he sent by culars of the accoun t tn the officer commandin g the tletachm cnt.
Coll~ctor to or corps on whosr accou nt the expense may h<tvc been incurred,
.C'_,omoffi!r. who shall cer tify ~e ncrallv thereon whether the services charg ed
r~~dor&ement for in it were performed, or shall state ~uch exccp tiom as he may
by . Com· havr to offer to any of the charges. mandmg
Offi c~r. T hird.- When the account above-mentioned sha ll be returned
to the Collector he sha ll certify whe ther the sum s and rate
Account and charged in it are in his opini o n r ea ~onable anti conformable to
vouthns to h I f I I d h" . ., . I I 11 . be ent by t e usua rat•·s o a Jour an tre Ill the 7.1 a ; a nu s 1a tr:ut srmt
< oll~ctcr th e account, with tb ·· voucher s and cert ificates relating to it ,
wit h lu re- with any requisite observations thereupon, thr ough the p rescribe
pm t t o channel, to the [Cen tra l Govctnmcnt]. 2
~ntr~l After 1 he account shall have undergone the exa miu ation and -
~~~~~r ~ report prescribed for all militar y contingent charges , th e [Cent ral
Govl"rument] 2 will pass such fina l •Jtd er as may ap po.:<!r proper.
Colle1 t•Jr J n the meantime th" Coller. tort is cm powo.:rctl in ; u~.:h cases
may pay to pay the amount ol tile charge , ot such proport ion of i t a~ ·1e
char((e if may cons ider reasonable , to the la ndholder, fat mer or other
redsonabJe. persou entitled thr-reto ; insertin g the amount so disburseu by !tint
a t the loo t of his treasury-account, 111 explanation of his trea sury
balance in the mode prescribed for similar cases.
1 In A~~am, the Deputy Commissioner. As to ~x er cist of functiou of
Deputy Commis~ioner , r11 the A<sam Land and Revenue Regulation, I 1!116
(I ol 1!186), Chapter Vri , post . .
ThC' word; " Lx.tl G.Jvcrnr,u•nt" •n •. OJ wer.: suh~ti t uted f·•r tlw w,• rd ~
"'Govern or Genf'n.l in Counci l" by the \mending Ac•, 1397 (V of 1897),
(siroce repeat ed) . 'Cen tra! Government" was s.Jb~t i ••Ill'"d for " Loc ·•l Go vern·
ment " by the A. 0, 1937 .
~
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t
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at
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1806: Ben. Reg.~ 1.) TROOPS TRANSPORT AND TRAVELLERS' 47
ASSISTANCE
5. ,r .. irs!.-- Whenever a proprietor, farmer . tenar.t or manag~r Procedur~
of land, throu~Yh which any detachment or corps of the Com- for landhold· "' ers etc pany's tro~ps m~y march,, or on which they_ m~y he c;:ncarnped 811 ~ 1 ait;i'ug
slut!l cnnsH.ler hnnsell entttled to comp<~nsanon for any llljury sitS- mjury fror•
tained li·om the march or encampnvnt of the troops he shall im- march or
mediately furni sh th~ commanclmg olficer of such troops with as encamp
accurate a statement as can be prepared of the nature and extent m ent.
of the injurv sustained , when the commanding officer as requin:d .fi
· .. . 11 1 1 h 1 d ceru cate to certlly genera y t 1aeon w 1et er or not t 1e amage repre- by mm-
sented to have been sustained has been act ually committed , toge- manding
ther with his opinion respecting the justice and extent of the officer.
claim.
Stco!ld.-lf the proprietr)l', farmt: r, tenant or manager after C~·rtitic a t e
receiving such cert ificate, ~ hall consider himself entitled to com- wtth stat~
pe~sation, he will be at li?erty t_o 1;1 c~sent. the statement of his ~~~i~ to b%.
clam1, w1th the commandmg ofhcer s certificate ther eon, to the pr<"sentcd t<•
Coliector 1 of the zila (either in person or by his vakil) with in ten C~, IJ ~ctor
day s from the date of the certificate ; but no claim or this descrip- wubm ten
tion shall be received by the CoJ!c-ctorL after the expiration of davs.
that per iod, unless the person prl't"ening it shall a~sign good and
satisfactory rea son for the delay.
The Uollector.L on receiving a Halement of damage and th~
commanding officer's certificate thereon within the prescribed
period, o1 aft<Tward s if sufficient reason be assigned for the delay,
shall !ortb wi t h adopt ~ uch measure s as may app ear requisite to
ascertain whe ther or not the claim be well founded, and shall
repm t his procr ·eclings to th e Board of Revenue, accompanied
b} his opinion on the· merits of the claim, for the cons id eration
and order s ot lthc c~ ntral Go vernmc ntJ.~
[ti s, howevf'r, dt:clared that no claim will be received unlc sr.
accompanic:-d by the prescrib ed certificate pi' the commanding
office-r fJf the troops by whom the damage may be slated to have
heeu committed ; excepting in instance s in whtch the claimant
can show good and ~ ufficient cause lor not havi ng obtained such
certificate.
In such cases, if the L!ollector 1 shall be satisfieci with the
cause <Jssigned by the claimant tor not having obtai ned the
prescribed certificate, he shall transmit the petition and stateme-nt
of the claimant to the officer commanding the troops by whom
the damage may be slated to have been committed, and shall
wait his reply thereto previously to determining whethe r or not
the claim ue entitled to inve stigation. Procedure
6. Immediately on receiving the notification mentioned in by Mal!ill· . . . h trates on sec~10n 2, the Magtstrate s sha ll transmit ord~rs to t e several receiving
pohce-darogas or other local olficers of the pohce through whose notice meu-
tioned ill
---- - section 2.
'In Assam, the Deputy Commissioner, As to exercise ot functions of
Deputy Commis,ioners, see the: Assam Land and Revenue Rt-gulation, 11186
(I of 1886 }. Chapter Vll, post.
·• In Assam, the Chief Commissioner {now the State Coveromc:n t)
ue the Bengal, lliltar and Orissa aud t\s»am Law~ Act, 1912 (V II of 1912)
aud ScheduleD, Pt. HI. s.J, post a;, adapted b)' thr A.O. 1950.
•Sub,ututed fur "Go·~ernmc:ut " by the A 0., 1937.
48 TROOPS TRA!\~l'OR 1 AND 1 RAVI!Lt.t.Rs' [1806 :Ben. R eg. L 1.
AsSISIANCJ
jurisdicti on the ln>Oi1S arc to pass tl> affi>td t.:\C'IY assistance 111
their po\/er to ldcilit<tte tile man-h of' th:: ttr1'1)JS through tlwir
rt>spectivc jUt isdictions ; ami to lo-operate, as far as n ece~s.-u y,
with the person dqmtcd ou the p.ut ol the Cl)lle-ctor in p1ocur
ing the requisite supplies, as well as 111 aclju~ting any dispntt·s
which may arise respecting the pt ices o!' tlw ·trttcle; iut nished,
and in prcvc·n ti ng any alarm to the inhahit.mt!'. of tltt: cuuntrv.
Report to 7. OITiccrs command ing dct tc h mu tts of 1roops or sirwlc
~omh~afnd c r- corps on thrir march th ro u~lt any part or the: ( :.nnpany's ten i·~o-
lii-C IC by . l d . d l h l l . I I u!Ticeri com- nes are a rea y rel"(urre , 'Y t e gcnt'l a on ers •~suet unc er date
manding the l st of February, ] 7!33, t11 Icpoi t to the Co1111nander-in-Chief
II'Joj)s on in what rnanm·1 the troops av•: been :;upplic.:•t 111 passPlg thro tgh
marc!.. the d ist rict s iying in their routf'.
J n hke mann<·r, tltr Collectc>r~ 1 :11 c dj,,•, ted to repol't to the
Hoard of Revenue, 2 * u . any complaint:. which may ht· m1.de
to tht'm ol the misbehaviour nf the troops , when such compla11tts
shall appear to be well tounded and o, sulhcH'II[ irnportanct> to
require communica ti on to [the Cent ral Gove1 lllllCnt ]. 1
Police ~- 8. Whrnever any mili tal)' oflic,..r, not commanding nor pm
pow"'"fd, rn cee.ling with a e orps or detaclunertt ol ttoous, 01 any other cases o ne. es• · 1 ' · · sity 10 assist pc:Tson • * .. 4 ' not rt 3tncte~ by t.ov,·r rwlt:nt from lMSsmg
trav•llers 10 thr ou:{h the cour.try rna; b·· p!Oleed!u" within any patt
ptOS<"n t l iD '! of the Company's Provi11cc3, elllwr un tlr: l'u bltc H'rvtce o r
Ihtrr rout1. on Ius pnva te aflairs, and sit tf, be in 111 1 IJf .ts•tstancc dut ing
Aur~tauce
how alfurd .
ed.
hi ~ rotHt to ur<lllk hi H to pro .. t•cutt· Ius journey, ht: sll'lll (),. at
liLc'ft\ to tppl)' !I• tlu neate :st local olli cc·r nf poliu· to itHl ltill t
in prt>VHlrng any rcqtu~ite · lw;llns, riJulrt'J,' boallltt :n, t ;ut~ o1
bu lln<:k-, or any necess:11 r suppli•·s of provi~ium or otlwr alli.:ks.
On receivi n'{ an applic.tlh>n ot tht• above : ll<lturT u1 the pottcc•
officer to whom tt may be made shall f'lllnish the aid requr:cd or
cauge it to ),. furui-;hed b) thr prupt·r pt•tsou or pe1 som : pro·
vided that a sullrctent tl\1 ml•er ol per:.om wit J ha\'c b•~cu ac~,;us
tomed to act as IJeareiS, coull~J
11
or boatmen, or the requis ite num
ber ol carts and bullocks, uot cxclusi\cly appropriatt·d to the pur·
poses of agriculture and occasionally let ((>r hire, can be pro
cured W1tlun his jurisdiction.
lJn Assam, the J)eputy CommrJ,ioner . As to exttcise of tuncdun, ut
Deputy r:omnu,~iuner , stt the A~sam L.llld and Revenue Rcgul ttion, 1886
(I of 1886), Chnpter vii, f'ost.
• In Assam the Chid C<>mnu: ,iuner (now th~ Stau: Guvernmcnt)-
111 the lkn gat,'lliha r and Orr!S3 and As3atn Law~ ,\ct, 1•11!! tVl I of 1'.112),
s.3 ar:d ScheduleD, h. III, f>oJI, a~ adaptt'CJ b} the A.Q. 195<1.
rhe wonb "and the Maginrate• to report to the N11..Lmat .\dalat, lot
the information of the Governor Gcnl'ral in Council," whtch W• te rt•pcaled
by tht· Am('nding ,\ct, 18'Ji (\ 'of 1897), art• omitted.
•Substituted for "Guvernment" by the A· 0., l!.r:l7.
l'!tl' word "(whethn Luropean or '\ativt')'' unlcttcd by llw ,\. 0., l'.I~U.
'I hli ltegulatitm ha, bceu repe .. led .;, tu t •>uhe> J<t foot llt•te on p..Lg•
u ant1.
18()6: Ben. Reg. [1.) TRO OPs TRANSPORT AND TRAVELLERs ' 49
A SSISTAN CE
But all police·•>ftict·r~ .trt; strit· I v f.., rbidden, uncl f!r pain of Prr>ons and
d. · · 1· rr· ~ *t 1· · r 1 I can ~ .1nd ISffiiSSIOI\ rom <I l C•' ·~ l lfl t pp lC cl rl<>nS 0. t IC a >OVe bu ll ocks n o t
natut·e, t<• compel .wy p ·r~on-; no tccu~t )m.·tl tn act a5 bearers, 10 be <'rn·
coolin ~ or IJO:\llll,\11, to s1·rw: on ~uch occ. tsions, or to furni sh a ploycd in
traveller, or cnu ,. h im to he t'umishc·d, with lmll or ks or carts fu r~i , hing
k f. . d I I . I . I . d :u~•~tancc . ept or pn vatc use an no t or 11n·, or c·xc u~tve y appropnatc
to the purposes of agriculture. P
l d I . I f d enons em· 'erson.s ~o •:mpto red an t 1e pcrso QS m c 1arge o ca rts an ployed to be
bullocks so provided, shall be at liber ty to return from the fir5t a t Iit> erty to
police-st a tion in th<: nc:xt :r.ila throu g h which th<' corps or d e tac h- return f~on•
ment is t<' march, unless a 'oluntary en<'"li.{C ill<'llt to the con trary ftr.~t . Po hcc:-
b d · 1 h · stati on. may c enter e 1nto >y sue perso n s.
The police-olT1cers a1·c fu11 h•:r enjoi n<~d to he ca reful that a Co!•d ition of
b
rop er cornpansation lor t 'lc be.11 ·rs, CIJQ[ies bo'ltmen, cans or IUJ1Stan
11
ce to
II k I I .1 • • fi 1 · · I tra ve crs. u oc s cmp o Cl , anu a JUSt prtc e or t 1e provts•ons or ot 1er
articles provided , be ser.un.:d to tht: persons entitled the reto.
I For this purp,>se the pohce -ofTtcers are authori:t.ed to adjust
.he rate or hir e to be p.1id lor the beare rs, coolie; 2 boatm en, carts
and bullocks required and dtr· prirc of any a rtid es provided, as
well as to deman I th.lt the Wll•JI • or a part, accordin~ to the
eire IIIISt.lllC'eS of' tfll' (\\SC, he (nicJ in at.lv,llJCC.
Sl10uld any tt tvellct t<'lusc· to eomp ly with the ad just ment
or demand ~u 111.1 lc~ by 1 poli.:c·-ollicer, l11: will no t be eutitl cd to
any assistance fr" n t lw o lfic.:,·r~ of [ tlw Gove rn rnt:n q 3 under thi s
Reg ul.tti on.
9. ( ,.rohi/Jittllfl 'll:tziiH/ jltlSOIH not in /ftc military JfTl!iCt. wearing
mtlil11ry tltm,J R p. /~1 lltr l:rf•ml'nl.! .Jet, 187 1 (16 of 187 ~ ).
10. r Tr .. al II{' m;lila• v •f'l/1 II hy '/l(ll tiu! law Ill rt'rloin case~. !
RrfJ. by the ft,'Jica!ing Act, IIJ7b \ 1:.! fJj 187flj.
11, 12. [Rult.~jur jnmnulgatill.f? Rr.t:ultllion.l RefJ. h; the Uepeal
ing Act, lll74 (16 of llJ7•t. )
1.1-19. l!~ulr.1 for sufi!i(Ying milttary guardr or drtachment, /Jtr-
11/0IIfll t .l(twnll, trmfJora~)' .~twrds , llloulhlj 1 ej1111 t 1!1 guards, ric:, SU/J fl[ied
apjJ/ication ofwln non-a/JIIIimbility in l'~t•sidrfl('y stations. J Ref!. by the
Rtpralzn" Act, 111;'(, \1:.! :f IH7f,.)
?0 [HrafJta{ of r/.(1) , S. :.!2 rif Rr~. 1 nf 1804.] l<.tjJ. by Ben Reg. :! of 11111.
~The w.n.t. .wo li~urt'i "under Lhc· rules prescribed by Reg ulat ion V ,
11104,'' wlnd1 w re •··p< ah·cl by the A111 e n diu~ Act, 11191 (X II of 1891), are oro;ued.
I hi> R~~ul.llion h:u ltt~n rt'f)t'aleJ as to cooli t~-Jt~ foot note· ocr pa!'(e 44 anti
f Sulwitulnl (;,, "(: '"''"" J,y the A . () liJ:iiJ which wotJ was subst itute d cr "Go ... enwleu t" U\ tlac: ,\ 0. l'I J7,