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[Cites 0, Cited by 0] [Section 382] [Entire Act]

Bengal Presidency - Subsection

Section 382(b) in Police Regulations, Bengal , 1943

(b)If it appears that a defaulter can in all probability pay the amount of the fine outstanding against him, the police officer shall forthwith report the matter to the Magistrate having jurisdiction with a view to the issue of a warrant. In other cases he shall merely note "no assets" in the remarks column, dating the entry.