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State of Bihar - Section

Section 236 in Bihar Chaukidari Manual

236.

The issue of general district circular orders on the subject of chaukidari procedure is forbidden. Should experience prove that the instructions in the present Manual are defective in any respect, proposals for their amendment should be submitted for the orders of Government though the usual channels.RegisterRegisters Nos. 1,1(a), II, VI and XII shall be issued in loose sheets and shall be bound up locally by thanas.Register I(Vide Rules 4 and 222)Unions.Thana.Union no. Name
Settlement thana no. or jurisdiction list no. orBoundary Commissioner's list no. Name of mauza Inhabited villages. Population by Census. Number of houses. Area of chakaran lands in Chakaran assessment Reference to serial number of entry of chakaranlands in Register
1 2 3 4 5 6 7 8
               
Remarks.Columns 1 and 2 - Where there has been a cadastral survey, columns 1 and 2 should be filled in from the thana list of villages, prepared in accordance with Appendix of the Survey and Settlement Manual. Where there has been no cadastral survey, columns 1 and 2 should be filled in from the jurisdiction list revised (Boundary Commissioner's lists). Where there has been no cadastral survey and no revised jurisdiction list has been prepared the old Boundary Commissioner's list must be used pending completion of the cadastral survey.Column 5. - It should always be distinctly shown in the register whether the house figure are as given in the census, or as taken from the assessment list of a specified year. It is preferable to show the census figures, but there are sometimes local reasons for not doing so.[The register will be printed.]Register I(A)Index list of mauzas and inhabited villages within a thanaThana.
Mauza arranged by serial Mauza arranged alphabetically. Inhabited villages arranged alphabetically.
Serial no. Name ofmauzas Name of inhabited villages. Union. Name of mauza Serial no. in column I. Name of inhabited villages. The mauza in which the village lies The no. of the Union.
No. Name
1 2 3 4 5 6 7 8 9 10
                   
Remarks.Columns 1 and 2. - Column 1 will contain the revised number which the village bears in the list of villages prepared in accordance with Appendix 4 to the Survey and Settlement Manual, or, if there has been no cadastral survey, in the revised jurisdiction list, in district where there has been no cadastral survey and no revised jurisdiction list has been prepared in the old Boundary Commissioner's list pending completion of a cadastral survey.Register II(Vide Rules 19, 30, 43, 176, 177, 203 and 222).Members of the panchayat, dafadars and chaukidarsThe register shall consist of an index in the following forms:-
Union Total population Total number of houses. Number ofchaukidars Pages.
Number. Name.
1 2 3 4 5 6
           
Remarks.Followed by pages for each Union showing the names and castes of the members of the panchayat, the residences and postal addresses, and the dates of their appointment (One page), his residence, caste and the date of his appointment, with entries of rewards and punishments ordered (one page); the chaukidars in Union (one or two to a page) showing their names, castes, residences and the date of their appointment with miles, of all rewards and punishment ordered etc., Details of each chaukidar's beat can be shown, if desired.Register II(Vide Rules 78 and 80) of Collection
Serial no. Serial no. in a assessment list Name of assessee. Demand Collections
Arrear. Current annual. Quarterly demand. Arrear 1st quarter
Date of receipt and receipt no. Amount. Date of receipt and receipt no. Amount.
1 2 3 4 5 6 7 8 9 10
                   
Collections
2nd quarter 3rd quarter 4th quarter Total collection. Time barred or unrealizable Balance Remarks.
Date of receipt and receipt no. Amount. Date of receipt and receipt no. Amount. Date of receipt and receipt no. Amount.
11 12 13 14 15 16 17 18 19 20
                   
Register of Warrants
Serial number and date of warrants. Name of defaulters and residence. Serial number in assessment list Tax Penalty Total Amount remitted under Section 30. Balance Articles seized.
1 2 3 4 5 6 7 8 9
                 
Articles sold. By sale. By voluntary payment Amount returned to defaulter out of saleproceeds. Signature of defaulters. Amount credited into treasury. Number and date of challans. Remarks.
10 11 2 13 14 15 16 17
               
Register IV(Vide Rules 78, 80, 105 and 115)Receipts and Disbursements
Date Jama. Amount. Date. Kharach. Amount.
1 2 3 4 5 6
  Rs. P. Rs. P.   Rs. P. Rs. P.
Instruction. - The daily collection and disbursements should be shown as made or incurred.The accounts should be totalled quarterly.Register V(Vide Rules 100 and 222)Proceedings of Tahsildars
Name of Union arrear list. Date of arrear list. Date of deputation. Name of Tahsildar deputed. Date fixed for return. Date of final report by Tahsildar. Tax. Penalty. Commission. Total. Number and date of challan crediting penalty. Initials of Magistrate. Remarks.
1 2 3 4 5 6 7 8 9 10 11 2 13
  Rs. P.         Rs. p. Rs. p. Rs. p. Rs. p.      
Register VI(Vide Rules 103, 179 and 222)Payment of ChaukidarsThana
Serial number of Union in the thana. Serial number of Chaukidar. Name of Dafadar or Chaukidar. Rate of pay. First quarter. Second quarter.
Amount of fine to be deducted. Net sum actually paid in cash. Initials of Presiding Officer and date ofpayment. Amount of fine to be deducted. Net sum actually paid in cash. Initials of Presiding Officer and date ofpayment.
1 2 3 4 5 6 7 8 9 10
                   
Third quarter. Fourth quarter. Remarks.
Amount of fine to be deducted. Net sum actually paid in cash. Initials of Presiding Officer and date ofpayment. Amount of fine to be deducted. Net sum actually paid in cash. Initials of Presiding Officer and date ofpayment.
11 12 13 14 15 16 17
             
Columns-Dafadars shall be distinguished from Chaukidars by the latter "D" in red ink after their names. The serial number in column shall be for the whole thana.Register VII(Vide Rules 126 and 222)Attachment warrants under Section 45
Serial no. Date of issue. Name of Union Number of Chaukidars whose pay is covered bywarrant Amount. Initials of Nazir receiving warrants forexecution Date of return. Amount realised. Date of deposit in record room. Remarks
1 2 3 4 5 6 7 8 9 10
        Rs. p.          
Register VIII(Vide Rules 175,176,177,181,182,183,184 and 222)Fines and penalties credited to the Chaukidari Reward Fund
Fine on panchayats under Section 8.
Name and designation of Magistrate imposing fineand date of his order. Name of panchayat fined; with name of village orUnion and of police station or out post. Amount of fine imposed. Amount realised. Date of credit in treasury
1 2 3 4 5
    Rs. Rs.  
Fines on chaukidars under Section 38.
Name and designation of officer imposing fine anddate of his order. Name and beat number of chaukidar with name ofpolice-station or out post. Offence for which fined. Amount of fine imposed. Amount realised. Date of credit in treasury
6 7 8 9 10 11
    Rs.   Rs.  
Penalties under Section 27.
Name of panchayat or tahsildar from whom penaltyreceived with name of village or Union and of police-station oroutpost. Date of credit in treasury. Remarks.
12 13 14
     
Register IX(Vide Rules 175, 181, 183, 184, 204 and 222)Fine and penalty challans
Fines on panchayats under Section 8 Fines on chaukidars under Section 38 Penalties under Section 27
Number of challan. Date. Amount. Number of challan Date. Amount Number of challan Date. Amount
1 2 3 4 5 6 7 8 9
    Rs. p.   Rs. p.       Rs. p.
Register X.(Vide Rules 196, 197 198 and 222)Rewards paid
Date of order for reward Designation of officer granting reward Name of chaukidar and beat number, also name andnumber of Union and name of thana Nature of service rendered Amount of reward Date of despatch of cash for distribution   Remarks
1 2 3 4 5 6 7 8
        Rs. p.      
Register XI(Vide Rules 196, 197, 198 and 222)
Date of order for reward. Designation of officer granting reward Name ofChaukidarand beat number alsoname and number of Union and name of thana. Nature of reward Date of payment of cash gratuity carried bystripe or badge. Remarks.
         
1 2 3 4 5 6 7 8 9 10
                   
Instruction. - If a badge or stripe, once given, is taken away subsequently for misconduct, the fact should be noted in column 10.Register XII(Vide Rules 196 and 222)Recoupment of permanent advance of District Superintendent of Police on account of rewards
Date. To whom paid Number of Sub-Voucher. Amount Total of cash of recoupment bill. Date of bill Date of encasement Remarks
1 2 3 4 5 6 7 8
      Rs. p. Rs. p.      
Register XIII(Vide Rules 211, 220 and 222)Register showing demands, collections and balance of Chaukidari Uniform Fund for the yearThana
Name of Union Number of Union Number of dafadars in each union. Number of chaukidars in each Union. Total amount due at Rs. 1.87 for each dafadar andat Rs. 1.45 for each chaukidar. One quarter of the amount in column 5, being theamount payable quarterly. Amount realised.
First quarter Second quarter
Date of realisation. Amount Initial of Presiding Officer. Date of realisation. Amount. Initial of Presiding Officer.
1 2 3 4 5 6 7 8 9 10 11 12
                       
Amount realised Number of dafadar's uniforms distributed. Number of chaukidar's uniforms distributed. Date of distribution. Initials of Presiding Officer. Remarks.
Third quarter Fourth quarter
Date of realisation. Amount Initial of Presiding Officer. Date of realisation. Amount. Initial of Presiding Officer.
13 14 15 16 17 18 19 20 21 22 23
                     
Register XIV(Vide Rules 213 and 222)Subdivision.........Note. - (a) Allow 4 lines to each thana.
(b)An abstract from the Register showing by thanas the totals of collections to be submitted to Sadar quarterly.
Register showing collection of cost of Chaukidari uniforms, thana by thana, for the year............
Thana Number of dafadars. Number of chaukidars. Quarterly demands for uniform Payments into treasury
First quarter Second quarter
Date Challan number Amount Date Challan number Amount
1 2 3 4 5 6 7 8 9 10
      Rs. p.     Rs. p.      
Payments into treasury Total payments for the year Balance at the end of year Remarks
Third quarter Fourth quarter
Date Challan number Amount Date Challan number Amount
11 12 13 14 15 16 17 18 19
    Rs. p.   Rs. p.        
Register XV(Vide Rules 215 and 222)District account of the Chaukidari Uniform Fund for the year.[Note. - A total should be struck at the bottom for the whole district.]
Sub-division Number of dafadars Number of chaukidars Amount due for uniforms for the year Amount realised Balance due Date when realised Jumpers Pagris Haversacks
1 2 3 4 5 6 7 8 9 10
      Rs.p. Rs.p. Rs.p.        
Cross belts Badges Balance Date of Indent Amount of indent Date of receipt of uniforms Date of examination by committee Date of despatch Remarks
11 12 13 14 15 16 17 18 19
                 
Register XVI(Vide Rules 25 and 222)Receipts and Expenditure Account of the Chaukidari Uniform FundNote. - The balance in hand at the end of each year should be shown at the bottom of this account.
Receipt. Expenditure.
Date On what account. Amount. Total. Allotment by Government for expenditure duringthe year. Date On what account Amount. Total
1 2 3 4 5 6 7 8 9
                 
Abstract of account for the whole year.
Receipt ... ... ... ... ... ... ... x
Expenditure ... ... ... ... ... ... ... x
Balance ... ... ... ... ... ... ... z
N.B. - The balance in hand at the end of the year will not be available for expenditure during the next year.Register XVII(Vide Rule 222)Petition
No. Name of petition and his place of residence. Abstract of petition Date of order. Purport of order Signature of the officer who received thepetition after registry. Remarks
1 2 3 4 5 6 7
             
Register XVIII(Vide Rules 222)Miscellaneous papers received
No. Date of receipt From whom received Nature of paper date of order Purport of order Signature of the officer who received the paperafter registry. Remarks.
1 2 3 4 5 6 7 8
               
Register XIX(Vide Rules 222)Miscellaneous papers issued
No. Date of issue. To whom issued. Nature of paper. Remarks.
1 2 3 4 5
         
Register XX(Vide Rules 222)Court-fees
Serial no. of document. Process fees. Other fees. Date Daily total Remarks.
Process fees. Other fees. Total
1 2 3 4 5 6 7 8
  Rs. p. Rs. p.   Rs. p. Rs. p. Rs. p. Rs. p.
               
Register XXI(Vide Rule 222)Case date book-------------------------------Register XXII(Vide Rules 222 and 235)Departmental order bookForm A(Vide Rule 6)Form of sanad to a Member of the panchayat under Section 3 of Bengal Act VI of 1870ToYou are hereby appointed, under Section 3 of the Village Chaukidari Act, 1870 (Bengal Act VI of 1870), to be a member of the panchayat in the Union of ..................... in thana ..................... For the purpose of Section 45 of the Code of Criminal Procedure, you are also appointed to be a headman in all the villages comprising the above Union.You are expected honestly and faithfully to discharge the duties imposed upon you by law.
Date   Given under my hand and seal
The 200 District Magistrate/Sub-Divisional Officer.
Form B(Vide Rule 10)Notice under Section 6 of Bengal Act VI of 1870ToMember of the panchayat ofUnion ....................... No. ..................... Thana .................Where as ........................ has ceased to be a member of the panchayat of Union ..................... you are required hereby to submit direct to the District Magistrate/Sub-Divisional Officer of the name of a fit and proper person to be appointed in his place. Your reply should be submitted within 30 days of the receipt of this notice.You should state the name, father's name, caste, residences, age and occupation of the person whom you nominate.
Date   Deputy Magistrate-in-charge
The 200 Sub-Divisional Officer.
Form C(Vide Rules 23 and 36)Notice under Section 35(1) of Bengal Act VI of 1870Members of the panchayat ofUnion ..................... No. ...................... Thana .....................
Whereas| dafadarchaukidar| has vacated his appointment, you are required hereby to submit direct to the District| MagistrateSub-Divisional Officer
of.......................... on or before the name of a fit and proper person to be appointed in his place.
Your nomination should be in the form shown below, which should be filled in and returned in original to the| District MagistrateSub-Divisional officer
Deputy Magistrate-in-chargeSub-Divisional Officer
Nomination roll for the post of| dafadarchaukidar| in village
Union Thana