Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 178 in Bihar Chaukidari Manual 178. The office of the District Magistrate or Sub-Divisional Officer, as the case may be, shall be responsible for the punctual realisation of fines imposed upon chaukidars within the Sadar and outlying sub-divisions, respectively.
