Section 8(a) in The Chota Nagpur Rural Police Act, 1914
(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case of a proprietor, tenure-holder or trader, or eight annas 'Per mensem' in all other cases [x x x] [The word 'and' repealed by section 4 (ii) section 3 of B. & O. Act 2 of 1926.];
