Section 7 in The Chota Nagpur Rural Police Act, 1914
7. [ Fixing of such assessment. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
(1)The amount payable in each unit in pursuance of Section 6 shall be fixed by the Deputy Commissioner, who shall cause a list to be prepared by the Unit-tahsildar or the Panchayat as the case may be, 2[or by some other person under his direction] showing the amount yearly by each person in each village within each unit who is liable to assessment.(2)The list prepared under sub-section (1) for a village shall, when sanctioned by the Deputy Commissioner, be published at some conspicuous place within village, and shall remain in force until altered by the Deputy Commissioner.]
