Section 14 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
14. The village watchman is the servant of the village community, and as such is bound (subject to the orders of the Deputy Commissioner) to obey the village headmen He is also bound to assist the police to the best of his ability in all matters connected with the prevention and detection of crime and the apprehension of offenders.
[The Deputy Commissioner may prohibit any village watchman, whose monthly remuneration is not less than Rs 4 in cash or grain or partly in cash and partly in grain, from engaging in any occupation other than the discharge of his duties under these rules, and every village watchman shall be bound to obey any such order] [Added,-vide Punjab Government Notification No.405, dated the 6th April, 1898-]
