Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Revenue Enquiries Act, 1893 05 of 1893 [10 October 1893] CONTENTS 1. Local extent 2. Officer deputed to make enquiries invested with certain powers 3. Application of certain portions of Madras Revenue Summons Act, 1869 4. Examination of witnesses Madras Revenue Enquiries Act, 1893 05 of 1893 [10 October 1893] PREAMBLE An Act for facilitating enquiries into matters connected with the administration of the Revenue and into the conduct of Public Servants. Whereas it is expedient to make further provision to facilitate enquiries into matters connected with the administration of the revenue and into the conduct of public servants; It is hereby enacted as follows:-- 1. Short title, " The Madras Revenue Enquiries Act, 1893, " was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette Supplement, dated 12th July 1892, p.1; for Report of the Select Committee, see ibid, dated 14th February 1893, p.1.; for Proceedings in Council, see ibid, dated 24th January 1893, p.5; ibid, dated 7th March 1893, p.3; and ibid, dated nth April 1893, p.4. This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Madras Merged States (Laws) Act, 1949 (Madras Act XXXV of 1949). T h is Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Madras (Transferred Territory) Extension of Laws Act, 1957 (Madras Act XXII of 1957), repealing the corresponding law in force in that territory. 1. Local extent :- This Act extends to the whole of the Presidency of Madras. 2. Officer deputed to make enquiries invested with certain powers :- The Government may, by order, invest any officer deputed by it to make an enquiry into any matter connected with the administration of the revenue or into the conduct of any public servant as such with power to summon any person to appear before such officer or to produce any document or thing in the possession or under the control of such person the production of which, in the opinion of such officer, is necessary to the conduct of such enquiry. 3. Application of certain portions of Madras Revenue Summons Act, 1869 :- The provisions of sections 2, 3, 4 and 5 of Madras Act III of 1869 shall, mutatis mutandis, apply to summonses issued under this Act. 4. Examination of witnesses :- Any officer making an enquiry under this Act may examine orally any person supposed to be acquainted with the matter under enquiry or any fact relevant thereto, and may reduce into writing any statement made by the person so examined. Such person shall be bound to answer truly all questions relating to such matter put to him by such officer, other than questions the answers to which would have a tendency to expose him to criminal charge or to a penalty or forfeiture. Statements of witnesses not to be used as evidence in certain cases. No such statement, when taken in the absence of a public servant whose conduct is under enquiry, shall be used as evidence against such public servant in any judicial proceeding.