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State of Bihar - Section

Section 180 in Bihar Chaukidari Manual

180.

Fines upon chaukidars shall be realised at the thana quarterly pay days, and intimation of such realisation shall be given to the office of the District Magistrate or Sub-Divisional Officer, as the case may be, by the receipt of one copy of the triplicate challans with which such fines are credited into the treasury (vide Rule 117).