Section 8(c) in The Chota Nagpur Rural Police Act, 1914
(c)the owner, agent or manager of mine or factory shall, for every seventy-five houses maintained by him for the accommodation of persons employed by him, be assessed at an amount not exceeding the cost of maintaining one village-policeman and for any number of houses so maintained by him less than seventy-five, at an amount not exceeding half such cost].
