Section 8 in The Chota Nagpur Rural Police Act, 1914
8. [ Amount of Assessment and exemptions from assessment. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- The amount at which each person is assessed under Section 7 shall be fixed according to the circumstances and the property to be protected of such person;Provided as follows:-(a)the amount to be assessed in the same village on any person [other than owner, agent or manager or mine or factory] shall not exceed one rupee 'per mensem' in the case of a proprietor, tenure-holder or trader, or eight annas 'Per mensem' in all other cases [x x x] [The word 'and' repealed by section 4 (ii) section 3 of B. & O. Act 2 of 1926.];(b)all persons who, in the opinion of the Deputy Commissioner are too poor to pay half an anna per mensem shall be exempted from assessment, [and [Added by Section 3 of B. & O. Act 2 of 1926](c)the owner, agent or manager of mine or factory shall, for every seventy-five houses maintained by him for the accommodation of persons employed by him, be assessed at an amount not exceeding the cost of maintaining one village-policeman and for any number of houses so maintained by him less than seventy-five, at an amount not exceeding half such cost].
