Section 16(2) in The Chota Nagpur Rural Police Act, 1914
(2)Every warrant issued under sub-section (1) shall be signed by the Deputy Commissioner, and shall authorize the levy, by distraint and sale of a sufficient portion of the movable property of the defaulters, other than plough, cattle and implements of trade or agriculture, of each of the amount due from and tools with a penalty, not exceeding twenty-five percent of the amount due from him, to cover the costs of the distraint and sale.]
