TANJORE POLICE REGULATION, 1816[1] A Regulation for declaring the contributions
hitherto paid in the Province[2] of
Tanjore on account of the Kavali Police appropriable to the support of the new
Police established, or to be established, in that Province; and [3] * *
* for regulating the collection and assessment of those contributions. Whereas it has been deemed expedient to abolish the
Kavali system in the Province of Tanjore, and to establish a more efficient
system of police for that Province; and whereas it has become necessary, in
consequence, that the funds hitherto allotted for the support of the Kavali
system should be declared appropriable, under the orders of the [4][Government]
to the maintenance of the new establishments of police; and whereas those
funds, derived from certain proportions of the annual gross produce of
cultivated lands, whether malguzari or lakhiraj, from certain allotments of
lands rent-free or favourably assessed, from[5] * *
* the contributions termed porupu and magamai, and other taxes of various
descriptions, have never been regulated by public authority, but have been
partially collected, and their collection has been attended with much inconvenience,
irregularity and trouble; and whereas it is expedient that[6] * *
* provision should be made for collecting such sums as may be due in arrear to
the police-fund, according to the rules which have been heretofore, adopted by
the Collectors of the land-revenue under the sanction of the Board of Revenue;
therefore, with a view to provide for the equalization and due collection of
the said funds, and to render them appropriable to the support of the new
police-establishments in Tanjore, the Governor in Council has been pleased to
enact the following Regulation to take effect from the date of its being
promulgated. The contributions and allowances of every
description, whether in money, grain or land, which have hitherto been allotted
for the support of the Kavali system of police in the Province of Tanjore, are
hereby declared to be resumed, and to be appropriable, under such orders as
the [7][State
Government] may be pleased to issue, to the maintenance of the new
establishment of police in that Province. First.-- The contributions from malguzari lands hitherto
levied for the Kavali establishments, under the denomination of Kavali
svatantrams, shall continue to be collected. The annual amount of such
contributions, to be assessed on each village respectively, shall be the
average of Kavali svatantrams paid or payable by each village in the six years
from Fasli 1214 to Fasli 1219, inclusive. The contributions above-mentioned
shall be paid by the mirasidars or renters into the public treasury at the time
and in the manner which may be established for the payment of the land-revenue. Assessment on villages under amani between Faslis
1214 and 1219; Second.-- The amount of contribution to be paid in lieu of
Kavali svatantram by villages which were under management during the period
mentioned in the preceding clause, or during any part thereof, shall be
collected at the established centage on the actual amount of the produce of
such village. and upon villages now or hereafter under
amani. Third.-- In villages which now are, or shall hereafter come,
under management, the Collector shall levy the contributions to be raised on
account of Kavali svatantram from the actual produce of such villages in grain
at the established rates, and shall realize the same into the public treasury,
in like manner as the land-revenue of those villages. The allowances and contributions hitherto paid to
the Kavalgars by the holders of land wholly or partly alienated shall cease,
and in lieu thereof there shall be annually levied from the holders of such lands
a contribution in money at the same rate per veli, as, under the provisions of
clause first, section 3 of this Regulation, is to be collected from the holders
of the neighbouring malguzari lands of similar description and quality. [Rules regarding assessment of house-tax.] Rep.,
Central Act XVIII of 1861. First.-- The Collector of the land-revenue shall continue to
levy and receive the svatantram assessment [8] * *
* All arrears of such contributions as are established by this Regulation shall
be recoverable by distraint of personal pro-perty, in the same way and under
the same process as arrears of the land-revenue. Recovery of arrears now due under usage of Province
or orders of Board and of Government. Second.-- All arrears which may be due to the police-fund
under the former usages of the Province of Tanjore, or under the orders of the
Board of Revenue, and of the [9][State
Government], shall, in like manner, be recoverable by distraint of personal
property in the mode prescribed by the Regulations for the recovery of arrears
of revenue. [1] Short title,
"The Tanjore Police Regulation, 1816"--see the Repealing and Amending
Act, 1901 (Central Act XI of 1901). [2] The Madras
District Police Act, 1859 (Central Act XXIV of 1859), is in force in the
District of Tanjore--see Notification, dated 19th January 1860, in the List of
Local Rules and Orders. [3] Certain words in
the title and preamble relating to the house-tax have been omitted as obsolete. [4] This word was
substituted for' "Governor in Council" by the Adaptation Order of
1950. [5] Certain words in
the title and preamble relating to the house-tax have been omitted as obsolete. [6] Certain words in
the title and preamble relating to the house-tax have been omitted as obsolete. [7] The words
"Provincial Government" were substituted for the words "Governor
in Council" by the Adaptation Order of 1937 and the word "State"
was substituted for "Provincial" by the Adaptation Order of 1950. [8] The reference to
the house-tax was repealed by Central Act XVIII of 1861, s. 1. [9] The words
"Provincial Government" were substituted for the words "Governor
in Council" by the Adaptation Order of 1937 and the word "State"
was substituted for "Provincial" by the Adaptation Order of 1950.TANJORE POLICE REGULATION, 1816
PREAMBLE