Section 7(1) in The Chota Nagpur Rural Police Act, 1914
(1)The amount payable in each unit in pursuance of Section 6 shall be fixed by the Deputy Commissioner, who shall cause a list to be prepared by the Unit-tahsildar or the Panchayat as the case may be, 2[or by some other person under his direction] showing the amount yearly by each person in each village within each unit who is liable to assessment.
