Section 2 in The Bengal Land-Holders' Attendance Act, 1848
2. Report of imposition and levy of fine.
- The Collector shall forthwith report the imposition of every such fine, and the amount thereof, and also from time to time the amount levied, to the Commissioner of Revenue, who shall report the same for the information of the [State] [Substituted by A.L.O.] Government.
