Section 6 in The Chota Nagpur Rural Police Act, 1914
6. [ Assessment in other cases, to raise the amount required for salaries and equipment of village-policemen. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force, vide B. & O. Act 3 of 1922, section 2[2]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.]
(1)In cases other than those referred to in Section 5, the amount required for the salaries and equipment of the village-policemen within any unit, together with a sum, not exceeding three-and-a-half annas in the rupee of such amount, to provide for payment of-(a)the expenses of collection and of management,(b)rewards to village-policemen, and(c)losses from the non-realization of sums from defaulters shall be assessed on each unit.(2)Every occupier of a house and every occupier of a vacant house in any village in a unit and every proprietor to tenure-holder who has a bhandar or cutchen for the collection of rent, or khas cultivation, within any village in a unit, shall be liable to assessment under sub-section (1).(3)[ For the purposes of sub-section (2) an owner, or manager of a mine or factory who maintains any house in any village in a unit for the accommodation of persons employed by him shall be deemed to be the occupier of such house].
