Under Section 38 of the Act XLV of 1860) every chaukidar who may be guilty of any wilful misconduct in his office or neglect of his duty, such misconduct or neglect not being an offence within the meaning of the Indian Penal Code and not being of so grave a character as, in the opinion of the District Magistrate, to require his dismissal, shall be liable to a fine which shall not exceed the amount of one month's salary.
