In addition to the duties imposed upon headman by law for any purpose, a headman shall -(i)Collect by due date all land-revenue and all sums recoverable as land revenue from the estate, or sub-Division of an estate in which he holds office, and pay the same personally or by revenue money order or by remittance of currency notes through the post at the place and time appointed in that behalf to the Revenue Officer or assignee empowered by Government to receive it.Selected lambardars, approved by the Collector, may pay land-revenue and all sums recoverable as land-revenue from theestate or sub-division of an estate in which they hold office, by cheques on the Imperial Bank of India, provided that there is a branch of the Imperial Bank at the headquarters of the district in which the said estate is included;(ii)Collect the rents and other income of the common land and account for them to the persons entitled thereto;(iii)Acknowledge every payment received by him in the books of the land-owners and tenants;(iv)Defray joint expenses of the estate and render account thereof as may be duly required of him;(v)Report to the tehsildar the death of any assignee of land-revenue or Government pensioner residing in the estate, or the marriage or re-marriage of a female drawing a family pension and residing in the estate, or the absence of any such person for more than a year;(vi)Report to the tehsildar all encroachments on roads including village roads or on Government waste lands and injuries to, or appropriations of, nazul property situated within the boundaries of the estate;(vii)Report any injury to Government buildings made over to his charge;(viii)Carry out, to the best of his ability, any orders that he may receive from the Collector requiring him to furnish information, or to assist in providing on payment supplies or means of transport for troops or for officers of Government on duty;(ix)Assist in such manner as the Collector may from time to time direct at all crop inspections, recording of mutations, surveys preparation of record-of-rights, or other revenue business carried on within the limits of the estate;(x)Attend the summons of all authorities having jurisdiction in the estate, assist all officers of the Government in the execution of their public duties; supply, to the best of his ability, any local information which those officers may require, and generally act for the land-owners, tenants and residents of the estate or sub-division of the estate in which he holds office in their relations with the Government;(xi)Report to the patwari any outbreak of disease among animals;(xii)Report to the patwari the deaths of any right-holders in their estates;(xiii)Report any breach or Cut in a Government irrigation cannot or channel to the nearest canal officer, zaildar or canal patwari;(xiv)Under the generator special directions of the collector, to assist by the use of his personal influence and Otherwise all officers of Government and other persons, duly authorised by the Collector in the collection and enrolment of recruits for military service whether combatant or non-combatant;(xv)Render all possible assistance to the village postman while passing the night in the village, in safeguarding the cash and other valuables that he carries.
