The peons executing warrants shall either-(a)deposit the amount of the arrear pay of the chaukidars in the local thana, bringing in the receipt of the thana Officer for the same, together with the amount of the court-fees payable upon the warrant. In this case the thana Officer shall pay the chaukidar when he next appears at the thana after deduction of any fines due from him. In Order to enable him to deduct such fines it will be necessary for the thana Officer, in districts in which the system is in force, to keep a note of fines unrealised at the pay parade. Such fines realised shall forthwith be despatched to the treasury under triplicate challans;(b)If the system of the despatch of the arrear pay to chaukidars by Money order has been sanctioned in the district, bring the amount of the warrant plus the Money Order commission payable (which shall be realised from the panchayat), plus the amount of court fees leviable on the warrant, to headquarters, whence the pay due shall be despatched to the chaukidars concerned, after the deduction of any fines due from them which shall at once be credited to the Chaukidar Reward Fund.The District Magistrate shall pass Orders as to which system shall obtain in the whole district, and no other system shall be allowed.
