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[Cites 0, Cited by 3] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Police Act, 1861

(4)The Magistrate of the district, after such enquiry as he may deem necessary, shall apportion such cost among the inhabitants who are, as aforesaid, liable to bear the same and who shall not have been exempted under the next succeeding sub-section. Such apportionment shall be made according to the Magistrates judgment of the respective means within such area of such inhabitants.