The BENGAL TROOPS TRANSPORT REGULATION, 1825

78 TROOPS TRANSPORT (1825: Ben. Reg .6. 
B~NGAL R£(;ULATIO~ 6 OF 1825. 
(THE B P.NGM. TROOPS TRt\:-JSPORT RFC:UI.t\TION, 18251 .) 
[4th April, 1825.] 
A R egulation for rend ering more effectual the 
rule s in force relative to supp lies and prepara­
tions for troops * * * * * 2 
] 
Pr~bl e. l. Whereas it is enacted in the fi rst clause of section 3, Re-
gulati on II , 1806, that, on receivin~ the notification mention­
ed in the proc~eding- section relative to a body of troop s abou t 
to proceed, by land or hy waters, throu gh any part ot the Com -­
pany's territori es, the Collector • of the di~trict shall immedia ­
tely issue the necessarv orders to tile landh olders, farmer s, ta ltsil­
dars or othl'r persons in charge of the lands thro ugh which the· 
troops, are to pass for providing. the supplies required and lor 
making any requjsite preparation of boat s or temp orar y bridges, 
or otherwjse for enabling the troops to cross suc h rivers or nalas 
as may intersect their march without impediment or delay ; it 
being a t the same tim e furt her directed, in the second clause of 
tae section rf'ferred to, that L he supplies ~o furnished sha ll be paid 
for by tlte persons n:ceivi ng the same at the cut rent hazar prices 
of the pla~:e at which they may be p10vided, a nd that the expen -
ses incurred for crossing the- troops and thrir baggage over rivers 
or nala 1, al'ter bcin 5 duly ascertained, will be paid by Govern-
ment; 
and when a~ expct icnce has shown thr nccrssi ty of enabling 
the Collectors or other public ofllcers acting jn that capac ity to • 
enforce their orders in thr cases ahovr-mentioned, by imp osing a 
finr upon any lan dholder . tah sildar, or other person in thr posses-
sion or management of land, who, afte r receiving the requi sition 
i~sued in pursuance of the M:'ction above ritt·d, may be provl"d 
to have wilfully disobeyed or neglected the same ; 
llte Gover nor Gen eral 111 Council has therefore enacted the 
following rules, to hL in force as soon as JH 1mulgated in all 
[territories] 0 imme diately subject to the Presiden cy of Fort 
William. 
--------· --- --- - ------- -
1 SHORT TITLE.- This ahort titlt! was given by the Amending Act, 
11197 (V of 1197), Sch. Il l-See posJ. 
LOCAL Fu'<T&NT.-Thia .tt'gubt ion h:u be~n declared by notification 
undu th~ Schedu led Dimicta Act, 11174 (XIV CJf 1874), s. 3, to be in force in 
Assam (except the North Lu ~h ai Hilb). The applit.:uio n of the Regulatio n u 
barred in the Lushai Ihllo~ by notification under the ,\s,am Frontier Trac tl 
Regulation, 1880 (II of 1880). 
• The word• 'proceeding tbrough the Dritish territories' om rued by thl' 
A. 0., 1950. 
• The llengal Troe p5 fran3port and 1 ravcllers ' Assi.nance ReR"ulation, 
1806. It is printed, an11, P,44, e 
• ln Assam, the Deput y Commi13ioner. A• to e..:ercise ol tlte fuuctiont 
of 0<-puty Ce mmuaion~r~, see the AJ:sam Land and Rl'\t'JlUe Regulati on, 11186 
(I of 18811), Chap ter VII, posl. 
• Substituted for the word ' Provinces' by the A. 0., 1950 . 
'· 
• 
1825: Ben . Beg.6] TROOPS TRANSPORT 79 
2. Anv landholder, farmer, tahsildar or othf'r person in the Peo~tty for 
possession or management of land, who may have been duly zamlllda!'. · 
required by a Collector 1 of the land- revenue (or any publicoffice r ~~~:Jr~1d}~~ 
acting in that capacity), in pursuance of section 3, Regulation II, troop•et etc. 
18069 to provide supplies for a body of troops about to proceed ' 
by land or water • • • • * * , or to 
make preparations of boats, temporary bridges or otherwise, for 
enahling the troops to cross rivers or nalas intersecting their 
march, and after the receipt of such requisition shall wilfull) dis-
obey or neglect the same. or shall without aufficient cause fail to 
exert himself tor the due execution of the duty so assigned to him, 
shall, on proof of such failure, neglect or disobedience to the satis­
faction of the Collector 1 (or other officer acting in that capacity ) 
by whom the order may have been issued, or of his successor in 
the same office, be liable to a fine proportionate to the defaulter's 
condition in life and the circumstances of the case, in such amount 
as the Collector 1 or other officer, with due regard to these consi­
derations, may judge it proper to impose, so that the fine shall not 
in any case exceed the sum of one thousand "' * * ' rupees. 
3. The Collector 1 or other officer acting in that capacity, Co~ ector 
who may exercise the powers vested in him by this Regulation, ~~~ary 
shall previously make a summary inquiry, in the presence of the inquiry. 
party charged with disobeying or neglecting the order issued to 
him, or of his repres ~ntative, if, on being duly summoned, he shall 
attend in person or by vakil for that purpose. 
lf he shall fail to attend, either in person or by vakil, the 
sum mary inquiry shall be conducted ex·PDrle, and the Collector1 
shall record upon his proceedings the whole of the evidence ob­
tained in proof of the neglect or disobedience for which a fine 
may be imposed. 
4. The Collector 1 or other officer who may adjudge a fine Fin e how 
under this Regulation shall be competent to levy the amount by levied. 
the same process as is authorized for the recovery of the arrears 
of the public revenue: 
1 In Assam, the Deputy Commissioner. A! to exercise of functiom of 
Deputy Commisaioners, Jll tht AS3.tm Land and Revenue Regulation, 1886 
(I of 1886) Chapter VII, post. 
•The Bengal Troops Transport and TraveiJen' Assistance Regulation, 
1806. It is printed, ant1 , p. 44. 
The word "si&ea" which waa repealed by the Amending Act, 1903 (I 
of 1903) is omit\ed. 
•The words 'through any part of the Britiah territories' omitted by the 
A.O., 1956 • 
.... 
• 
• • 
Provi&O u 
appeal. 
Peti t ion 
ap~·eal 
against 
line . 
• 
80 TROOP6 TRMSPORT [18 20 : Ben. R cg.6. 
to Provided that, if an appe al b~ preferred f10m his decisi o n 
within six ¥<eeks from the date of it, to the Boa rd of Revenue, 
* * * 3 and sufficient security be tend ered for performing the 
judgment of the Board 9 upon the appea l, the Collector 1 sha ll 
stay the executi on of his order for levying the fine imposed by 
him , until he shall receive the final order of the Board. 2 
of 5. App ea ls from th e orders of Collector s L or other pub lic: 
olhccr s, adjud gi ng lines under thi s Regu lation, may be preferred 
• * • 1 either inunc diat ('ly to the • • '· Bo<trd ~ or 
through the officer by whom the fine may have been adjudg rd; 
and , on adm i s~io n of the appeal, the whole of the proceeding s 
in the case shall he transmitted to the Board 2 • 
L. . . r But no such appeal shall be receivable al'tcr the expiration of' 
1m1tatlon o . k r h d (' 1 · d · 1 (' f fl appe a l SIX wee ·s u om t e a te o t 1e JU gment, Wit lOUt proo o su 1· 
. cicnt reason fur the delay , to the satisfa ction ol the lloMd 
* * •e 
l.J,. Assam, thr Ucpu ty Commissioner. As to I'Xrrcisc uf fw1ctiom of 
Deputy Commi<,ioncrs , see the A ~~am Land and H cven u c R~ulation , 1886 
( I of 1886), Chapter VTI, ,/Jo1t. 
' I n Assam, the C:bi<·f Uommi ssioucr. (NtJW, tlw !:>tate Gnvcru -
mcnl)-ste the .13<-ngal, Bihar a ud On s~ and A ~'am La ws Act, 1912 (VI I of 
191 2) , s.3.a ud Sch.D, Pt . llf ,pt~s l, as adaptcd bylh c A .Q.I9 ;jtl, 
'The wmth " iu wiiCl>CJlllisdictioa th e llistrict may lw ' itu a te," wfuch 
were repealed by the Am~ndin!: Act, 1903 ( I of 190'31, arc omit It'd. 
•The wo1d1 ''on the sta mped paper prc•cribc<l for other appeals to til<' 
Revenue Board s. " wh1ch were repealed by the R cpcal iug Ac t. 1876 (X ll ol 
1876), are omlll ed. 
The word "proper," which wa:. repea led by the Amcud ing Act, 1903 
(1 of 1903\, is omitted. 
Tbe words "by whom the t..ase may be cognizable, " which were repeale d 
by th e same Act , are omitted. 

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