Report No. 50
6. Section 21, clause ninth (before 1864).-
Section 21 of the Indian Penal Code (as it stood at the material time, and before the amendments which were made later), contained several clauses. The ninth clause was in the following terms:
"Ninth.-Every officer whose duty it is, as such officer to take, receive, keep or expend any property on behalf of the Government or to make any survey, assessment or contract on behalf of the Government or to execute any revenue process or to investigate, or to report on any matter affecting the pecuniary interests of the Government or to make, authenticate or keep any document relating to the pecuniary interests of the Government or, to prevent the infraction of any law for the protection of the pecuniary interests of the Government and every officer in the service or pay of the Government or remunerated by fees or commission for the performance of any public duty."
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