Section 12 in The Chota Nagpur Rural Police Act, 1914
12. [ Collection and custody of sums assessed. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2]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.]
- The unit-tahsildar shall collect from each village in his unit the amount payable by each of the persons assessed in such village and shall grant printed receipts for the same, and shall pay amount so collected to credit of the Chaukidari Fund:[Provided that the amounts payable by the owners, agents or managers of mines or factories may be collected by the Deputy Commissioner in such a manner as the [State Government may direct.]
