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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Assam - Subsection

Section 188(e) in Rules Under the Land and Revenue Regulation

(e)If a peon is detained at the place of service for more than 24 hours at the request of the person at whose instance the process was issued, or of his agent such person or agent must pay demurrage at thirty one paise a day, and in the districts of Lakhimpur and Sibsagar at thirty seven paise a day.