Bengal Corruption And Extortion Regulation, 1827 1. Preamble. 2. Amendments. 3. No fine to be awarded in Civil Court for corruption or extortion. 4. Criminal prosecution not to depend on civil action. 5. Record of criminal conviction sufficient for compelling refund of property corruptly taken or extorted. 6. Amount of embezzlement to be paid in first instance from public treasury.
The Bengal Corruption And Extortion Regulation, 1827
Bengal Regulation 3 of 1827
WB278
[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.
- Preamble.- Repealed by Act 16 of 1874.
- Amendments.- Repealed by Act 16 of 1874.
- No fine to be awarded in Civil Court for corruption or extortion.- Repealed by Act 16 of 1874.
- Criminal prosecution not to depend on civil action.- Repealed by Act 16 of 1874.
- 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,[* * * *].
- Amount of embezzlement to be paid in first instance from public treasury. - Repealed by Act 16 of 1874.
