Section 5 in The Chota Nagpur Rural Police Act, 1914
5. [ Liability of certain proprietors and tenure-holders to pay the amount of the salaries of village-policemen. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force, vide B. & O. Act 3 of 1922, section 2[2]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.]
- Whenever any proprietor or tenure-holder holds subject to the condition expressed or implied, of maintaining the village police within his estate or tenure, he shall be liable to pay the amount of the salaries determined by the Deputy Commissioner under Section 4.] [Substituted by section 2 of Bihar Act 20 of 1952, for the original proviso.]
