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State of Bihar - Section

Section 183 in Bihar Chaukidari Manual

183.

All fines imposed under Section 8 of the Act, shall be deposited in the treasury to the credit of the Chaukidari Reward Fund by triplicate challans, one copy of which shall be forwarded to the office of the Magistrate or Sub-Divisional Officer, as the case may be. From this copy of the challan the fine shall be entered in Registers VIII and IX and duly attested.