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State of Jharkhand - Section

Section 72 in The Chota Nagpur Tenancy Act, 1908

72. Demurrage for detention of peon.

- If a peon is detained at the place of service for more than 24 hours at the request of the person at whose instance the process was issued, or of his agent, such person or agent must then and there pay demurrage at the rate of 3 annas a day. Unless the demurrage is paid, the peon must decline to wait. No demurrage shall be charged if the delay was not due to the person requiring the process or to his agent.