A Regulation for the peace and
Government of certain Districts in the Eastern Frontier of Bengal. Whereas the Secretary of State
for India in Council has by Resolution in Council declared the provisions of
Act 33, Vict cap. 3, section 1, to be ' [1]
[applicable] to the Districts of Kamrup, Darang,Vaugong., Sibsagar, Lakhmipur,
Garo Hills, [2] Khasi and Jaintia Hills, Naga
Hills, Cachar [3] [* * *]. And whereas the Lieutenant
Governor of Bengal has proposed to the Governor General in Council a draft of
the following Regulation, together with the reasons for proposing the same, for
the peace and Government of the said districts; And whereas the Governor General
in Council has taken such draft and reasons into consideration and has approved
of such draft, and the same has received the Governor General's assent: The following Regulation is now
published in the Gazette of India and will be published in the Calcutta Gazette
and will thereupon have the force of law, under the thirty-third of Victoria,
chapter 3: This Regulation shall extend to
the districts named in the preamble and shall come into force on the first of
November, 1873. 1.
It shall be lawful for the [4]
[State] Government of [5]
[West Bengal], [6]
[- - -] to prescribe, and from time to time to alter, by notification in
the [7]
[Official Gazette] a line to be called "the Inner Line" in each or
any of the above-named districts. 2.
The [8]
[State] government may by notification in the [9]
[Official Gazette] prohibit all [10] [citizens
of the India or any class of such citizens] or any persons residing in or
passing through such districts from going beyond such line without a pass under
the hand and seal of the chief executive offing of such district, or of such
other officer as he may authorize to grant such pass; and the [11]
[State] Government may from time to time cancel or vary such prohibition. Any [12]
[-] person so prohibited, who after "The Inner Line" has been
prescribed and notified in accordance with section 2 of the this Regulationzoes
beyond such line without a pass, shall be liable on conviction before a
Magistrate [13] [to imprisonment of either
description which may extend to one year, or to a fine not exceeding one
thousand rupees or both]. The [14]
[State] Government may from time to time prescribe by notification in the [15]
[Official Gazette] a form of pass for each district and may in such form fix
such restrictions or conditions as the [16]
[State] Government may gleam fit, and may require the payment of such dues and
fees for such passed as to the [17]
[State] Government may deem proper. Any holder pf such a pass shall, on breach
of any such restriction or condition be liable on conviction [18]
[to imprisonment of either description which may extend to one year or to a
fine not exceeding one thousand rupees, or both]. 1.
[19]Any
rubber, wax, ivory or other jungle product [20]
[or any book, diary, manuscript, map, picture, photograph, film, curio or
article of religious or scientific interest] found in the possession of any
person convicted of an offence under this Regulation, may be confiscates to
Government by an order to be passed at the time of conviction by the
Magistrate]. 2.
[21] [If the
Magistrate has reason to believe that any article which is found in possession
of a person convicted under this Regulation would have been liable to
confiscation under sub-section (1) has been acquired or wholly or partly
written, made or taken by such person beyond "The Inner Line" the
Magistrate after giving the person in whose possession the article is found an
opportunity to show cause why an order under this sub-section should not be
passed in respect of the article may, unless it is proved the article was not
acquired, written, made or taken as aforesaid, order that such article be
confiscated to Government]. The chief executive officer of
any district comprised in any notification as aforesaid may, subject to the
approval of the [22][State]
Government, authorize, by a written instrument under his hand, any public
servant to arrest and bring before him with the least practicable delay- 1.
Firstly - Any person prohibited from crossing - "The Inner
Line" prescribed for such district,
if such person shall be found beyond the line, and when asked to produce his
pass shall refuse or be unable so to do; 2.
Secondly - Any person to whom pass may have been granted, and who
has committed any infraction of its conditions. It shall not be lawful for
any [23] [- -] person, not being a
native of the districts comprised in the preamble of this Regualtion, to
acquire any interest in land or the product of land beyond the said "Inner
Line" without the sanction of the [24]
[State] Government or such officer as the [State] Government shall appoint in
this behalf. Any interest so acquired may be dealt with as the [State]
Government orits said officer shall direct. The [25]
(State) Government may also by notification in the [26]
(Official Gazette), extend the prohibition contained in this section to any
class of persons, natives of the said districts, and may from time to time in
the like manner cancel or vary such extension. [27]Regulation - (8 to 10 ) Killing or capturing elephants -
Omitted). Offences against this
Regulation may be tried by Magistrates of the first or second class, and shall
be bailable. [1] From 1st January, 1878, see Gazette of India, 1872 Part I,
p. 1157. [2] The Regulation was repealed so far as it applies to the
Garo Hill District, by the Repealing and Amending Act. 1897. [3] The words "and Chitagong Hills" were repealed by
the Repealing and Amending Act, 1903, section 4 and Part VII of the Third
Schedule. [4] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [5] Substituted for the word "Bengal" by the Indian
Independence (Adaptation of Bengal and Punjab Acts) Order. 1941. section 3(2). [6] ?The words
"with the previous sanction of the Governor-General-in-Council"
omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.
Schedule XI. [7] ?Substituted for the
words "Calcutta Gazette" by the Government of India (Adaptation of
Indian Laws) Order. 1937. [8] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [9] Substituted
for the words "Calcutta Gazette" by the Government of India
(Adaptation of Indian Laws) Order. 1937. [10] Substituted for the words "British subject or any
class of British subjects" by the Adaptation of Laws Order, 1950. [11] ?Substituted for the
word "Provincial" by the Adaptation of Laws Order, 1950. [12] The words "British subject or other" omitted by
Adaptation of Laws Order, 1950. [13] Substituted for the words "to a fine not exceeding
Rs. 100 for a first offence and to a fine not exceeding Rs. 500 or to simple
imprisonment which may extend to three months or both, for each subsequent
offence" by Regulation 5 of 1925, sections 2 and 3. [14] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [15] ?Substituted for the
words "Calcutta Gazette" by the Government of India (Adaptation of
Indian Laws) Order, 1937. [16] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [17] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [18] Substituted for the words "to a fine not exceeding
Rs. 100 for a first offence and to a fine not exceeding Rs. 500 or to simple
imprisonment which may extend to three months or both, for each subsequent
offence" by Regulation 5 of 1925, sections 2 and 3. [19] Re-numbered sub-section (1) of section 5 by Regulation of
1925, section 4(1). [20] ?Inserted by
Regulation 5 of 1925, Section 4(1). [21] Inserted by Regulation 5 of 1925, section 4(2). [22] Substituted for the word ""Provincial" by
the Adaptation of Laws Order, 1950. [23] ?The words
"British subject or other" omitted by Adaptation of Lays Order, 1950. [24] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [25] Substituted for the word "Provincial" by the
Adaptation of Laws Order, 1950. [26] Substituted for the words "Calcutta Gazette" by
the Adaptation of Laws Order, 1950. [27] ?Omitted by
Regulation 1 of 1880.THE BENGAL EASTERN FRONTIERS,
REGULATION 1873
PREAMBLE