Section 16 in The Chota Nagpur Rural Police Act, 1914
16. [ Distress warrants. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
(1)When the Deputy Commissioner receives a list of defaulters prepared under Section 14, he shall, subject to any orders passed under Section 15, issue warrant in the form prescribed under Section 37.(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.]
