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State of Bihar - Section

Section 213 in Bihar Chaukidari Manual

213.

On receipt of one copy of the challan and the duplicate copy of the statement mentioned in Rule 211, the office of the District Magistrate or Sub-Divisional Officer, as the case may be, shall write up an account in Register No. XIV showing the quarterly receipts on account of uniforms, thana by thana, as also the total for the sub-division. Three or four lines shall be allowed to each thana in case the quarterly payments of all Unions are not made on the same date.