LexThe Telangana Revenue Summonses Act, 1869.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA REVENUE SUMMONSES ACT, 1869.
(ACT NO. III OF 1869.)
ARRANGEMENT OF SECTIONS
Sections
1. Revenue officers empowered to summon persons
to appear or to produce documents.
2. Terms of summons.
3. Service of summons.
4. Persons summoned to produce may send
documents by third party.
5. When personal attendance or witnesses dispensed
with.
6. Officers to have powers of a civil court in certain
matters.
7. Power to make rules.
THE TELANGANA REVENUE SUMMONSES ACT, 1869.1
ACT No. III OF 1869.
1. Collectors, Sub -Collectors, Assistant Collectors,
Deputy Collectors, Tahsildars and Deputy Tahsildars shall
have power to summon 2[any person] whose evidence may
appear to them to be necessary for the investigation of any
matter in which they are authoriz ed to hold an inquiry, and
also to require the production of any 3[document or other
article] relevant to the matter under inquiry, which may be in
the possession or under the control of such person.
4[2. Such summons shall be in writ ing, and authenticated
by the signature and seal of the officer by whom it is issued.
It shall require the person summoned to appear before
the said officer at a stated time and place, and shall specify
whether his attendance is required for the purpose of giving
1. The Andhra Pradesh Revenue Summonses Act, 1869 in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws
Order, 2016, issued in G.O.Ms.No.4 5, Law (F) Department, dated
01.06.2016.
This Act was extended to the transferred territories (Telangana Area) by
section 3 of the Andhra Pradesh Revenue Summonses (Extension and
Amendment) Act, 1958 (Andhra Pradesh Act XX of 1958).
2. Substituted for the word “all persons resident within the district” by
section 5 of the Andhra Pradesh Revenue Summonses (Extension and
Amendment) Act, 1958 (Andhra Pradesh Act XX of 1958).
3. Substituted for the word “document” by section 4 of the Andhra
Pradesh Revenue Summonses (Extension and Amendment) Act, 1958
(Andhra Pradesh Act XX of 1958).
4. Sections 2 to 5 of this Act apply, mutatis mutan dis to summonses
under the Andhra Pradesh Revenue Enquires Act, 1893 (Act V of 1893),
see section 3 of the Act.
Revenue officers
empowered to
summon persons
to appear or to
produce
documents.
Terms of
summons.
2 [Act No.III of 1869]
evidence or to produce a 5[document or other article] or for
both purposes; and any particular 5[document or other
article] the production of which is required, shall be
described in the summons with convenient certainty.
3. The summons shall be served personally on the
person summoned, or if he cannot be found, it may be left
for him with some adult member of his family residing with
him, 6[or by affixing it on the outer door or other
conspicuous part of the premises in which he is known to
have last resided or carried on business or personally
worked for gain].
4. Any person may be summoned to produce a
5[document or other article] without being summoned to
give evidence; and any person summoned merely to
produce a 5[document or other article] shall be deemed to
have complied with the summons if he causes such
5[document or other article] to be produced, instead of
attending personally to produce the same.
5. When the person whose evidence may be required is
unable, from sickness or infirmity, to attend before the
officer issuing the summons, or is a person whom by reason
of rank or sex it may not be proper to summon, the officer
issuing the summons may, of his own motion, or on the
application of the party whose evidence is desired, dispense
with the appearance of such person, and order him to be
examined by a subordinate de puted by such officer for the
purpose.]
5. Substituted for the word “document” by section 4 of the Andhra
Pradesh Revenue Summonses (Extension and Amendment) Act, 1958
(Andhra Pradesh Act XX of 1958).
6. Substituted for the words “or with the held of the village in which he
lives” by section 6 of the Andhra Pradesh Revenue Summonses
(Extension and Amendment) Act, 1958 (Andhra Pradesh Act XX of
1958).
Service of
summons.
Persons
summoned to
produce may
send documents
by third party.
When personal
attendance or
witnesses
dispensed with.
[Act No.III of 1869] 3
7[6. The officer issuing the summons or a subordinate
deputed by such officer under section 5, shall have the
same powers as are vested in a Civil Court under the Code
of Civil Procedure, 1908, for,-
(a) summoning and enforcing the attendance of any
person and examining him on oath; and
(b) requiring the production of any document or other
article.
7. (1) The State Government may, by notification in the
8Telangana Gazette, make rules for carrying out the
purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing provisions, such rules may provide for,-
(a) the form of summons to be issued under this Act;
(b) the scale of fees to be levied for the service of
processes, when summons are issued at the instance of
parties in an enquiry;
(c) the scale of allowances payable to persons
summoned to give evidence a nd their deposi t by parties at
whose instance the summons are issued:
(d) any other matter incidental to, or necessary for
carrying out the purposes of this Act.
(3) All rules made under the section shall be laid on the
table of the Legislature as soo n as possible after they are
7. Sections 6 and 7 were added by section 7, of the Andhra Pradesh
Revenue Summonses (Extension and Amendment) Act, 1958 (Andhra
Pradesh Act XX of 1958).
8. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Power to make
rules.
Officers to have
powers of a civil
court in certain
matters.
(Central Act 5 of 1908)
4 [Act No.III of 1869]
made and shall be subject to such modifications whether by
way of repeal or amendment as the legislature may make
within 14 days thereafter during the session in which they
are so laid.]
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