Section 26(1) in The Chota Nagpur Rural Police Act, 1914
(1)When any land is held under any proprietor or tenure-holder by any road patrol in lieu of or in addition to, his salary, for the protection of any road or pass, the proprietor or tenure-holder who is responsible for the protection of such road or pass, shall, if assessed under Section 23, be entitled to receive rent for such land at the same rate as is paid for similar 'raiyatwari' land in the vicinity.
