Section 76 in Rules under the United Provinces Excise Act, 1910
76. Village chaukidar.
- The duties imposed on village chaukidars by Section 56 of the Excise Act should be impressed upon them. As a rule, the offence of illicit distillation of spirit is not one which can be carried on for any length of time without coming to the notice of village headman, landholders and chaukidars. In all cases of illicit manufacture of spirit in which the chaukidar, within whose beat the illicit still or implements have been found, is not himself the informer an inquiry should be made into the conduct of the chaukidar by the Superintendent of Police and, if there is any reason to believe him guilty of connivance, he should be dismissed. If he is found guilty of negligence, he should be severally punished.Section XI-Relations between Departments
