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State of Bihar - Section

Section 22 in The Village Chaukidari Act, 1870

22. Allowance for collecting rate.

- Every panchayat shall appoint one of their members to receive and collect the rate, and to grant receipts for the same and to keep the accounts thereof, and it shall be lawful for the panchayat to permit the person so appointed to retain any sum not exceeding [ten percent] [Substituted by Bengal Act 1 of 1886.] of the amount collected by him to repay the costs of such collection.