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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(4) in Bihar Police Act, 2007

(4)The District Magistrate shall, on conducting such enquiry, if he deems fit, apportion such cost among those resident, who according to above are liable to bear thereof and who have not been granted relaxation under subsequent clause. Such apportion shall be made on the basis of the individual means of the residents of such area by the decision of the District Magistrate.