Section 28 in The Chota Nagpur Rural Police Act, 1914
28. Recovery of sums due for such salaries.
(1)If the sum due from any proprietor or tenure-holder for any month is unpaid after the fifteenth day of the next succeeding month, the Deputy Commissioner shall issue a notice calling on the defaulter to pay the same together with the costs of serving the notice within fifteen days from the service of the notice.(2)If the amount specified in any notice issued under sub-section (1) is not paid within fifteen days, the Deputy Commissioner may-(a)realize the same by any process provided by any law for the time being in force for the recovery of a public demand, or(b)attach the holding of such proprietor or tenure-holder, and retain possession of the same until such amount has been recovered out of the income derivable therefrom.
