Section 16 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
16. Every village watchman shall, except where it is otherwise provided by these rules, report in person on the stale of his beat [once a fortnight] [Substituted for the words 'once a week',-vide Punjab Government Notification No.15282, dated the 22nd May, 1926.] to the officer in charge of the police station within the limits of which such beat is situated. Where there are more than one village watchman in a beat such report shall be made by one village watchman only, and the duty shall be taken by rotation The Deputy Commissioner may, should he deem fit, order more frequent reports, at such intervals and for so long as he considers proper, from any beat in his district.
