340. Surveillance by village headman, union board, Panchayat and watchmen. [§ 12, Act V, 1861].
- Surveillance in towns shall be exercised by the police, but in villages it shall also be entrusted to the union board, Panchayat or watchmen. All union boards and Panchayats shall be furnished by the officer-in-charge of the police-station with a list of bad characters residing within their jurisdictions and whenever any person is removed or brought under surveillance, due intimation shall be given to the village headman, president of union board or of Panchayat to enable him to correct his list.
