Bengal Corruption and Extortion Regulation, 1827

Bengal Corruption and Extortion Regulation, 1827 1. to 4. 5. 6.

The Bengal Corruption and Extortion Regulation, 1827

(Bengal Regulation No. 3 of 1827)

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[Passed by Governor-General in Council on the 1st November, 1827]

A Regulation for modifying and amending the Rules in force relative to the Law Officers and Ministerial [* * *] Officers of the Courts of Judicature who may be guilty of Corruption or Extortion.

1. to 4.[Preamble ; Regulations amended; so fine to be awarded in Civil Court for corruption or extortion; criminal prosecution not to depend on civil action]. - Repealed by Act XVI of 1874.
2. Record of criminal conviction sufficient for compelling refund of property corruptly taken or extorted. - From and after the date of this Regulation it shall not be necessary for any party from whom money or property may have been corruptly taken or extorted to institute a civil action for the recovery thereof; but, on proof of the charge in a criminal prosecution for those offences, a certified copy of the conviction by [the Court]shall be received as sufficient authority for enforcing the refund of the amount or value so taken, with interest, on application to that effect being preferred by the aggrieved party to the Civil Court [* * *]
3. [Amount of embezzlement to be paid in first instance from public treasury.] - Repealed by Act XVI of 1874.