Section 118C(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)The provisions of Sections 15 to 19, 25 to 29, 31 to 34, 45-A, 46-B and 63 of the Village Chaukidari Act, 1870, or, there the Chota Nagpur Rural Police Act, 1887, is in force, the provisions of Sections 9, 10, 13, 15 to 18, 20, 21, 34 and 36 of that Act shall apply to such assessment and the payment and recovery thereof:Provided as follows:-(a)all reference in any of the said sections of the Village Chaukidari Act, 1870, to panchayat shall be construed as references to the Union Committee;(b)the references in Section 46-B of the said Village Chaukidari Act, 1870, to the Chaukidari assessment shall be construed as references to the assessment imposed under this section;(c)all references in any of the said sections of the Chota Nagpur Rural Police Act, 1887, to the Deputy Commissioner or the District Superintendent of Police shall be construed as references to the Union Committee;(d)the amount to be assessed on any one person shall not exceed five rupees per mensem;(e)the amount assessed on any person may be made payable either in lump or periodical instalments; and(f)the proceeds of the said assessment shall be credited to the Union Fund.
