Section 28(2) in The Chota Nagpur Rural Police Act, 1914
(2)If the amount specified in any notice issued under sub-section (1) is not paid within fifteen days, the Deputy Commissioner may-(a)realize the same by any process provided by any law for the time being in force for the recovery of a public demand, or(b)attach the holding of such proprietor or tenure-holder, and retain possession of the same until such amount has been recovered out of the income derivable therefrom.
