(3)On the issue of such notification, the State Government may require,-(a)in any disturbance area which is within the limits of a Corporation, the Municipal Commissioner, the Collector or any other authority,(b)in any disturbance area which is within the limits of municipality, the municipality, the Collector or any other authority.(c)in any disturbance area which is outside the areas specified in clauses (a) and (b) the Collector or any other authorityto recover, whether in whole or in part, the cost of such additional Police generally from all persons who are inhabitants of the disturbance area or specially from any particular section or sections, or class or classes of such persons, and in such proportion as the State Government may direct:Provided that where the Municipal Commissioner or the Municipality is directed to recover such cost, an additional sum not exceeding 3 per cent of the amount of such cost shall also be recoverable.
