(4)All offences dealt with under sub-rules (2) and (3) shall be recorded in a register which shall contain the following particulars :-(a)the serial number;(b)the date of the commission of the offence;(c)The date of the report or complaint or discovery of the offence;(d)the name, parentage, residence and social status of the offender;(e)the alleged offence and the provision in Rule 166 (1) under which it comes;(f)if the offence charged be of causing damage the sum at which the damage is assessed, if it be of waste, theft or corruption of water, the value of the water affected;(g)an abstract of the inquiry made, of the offender's statement and of the decision arrived at;(h)the amount paid as composition and the date of the payment; and(i)the signature of the sarpanch presiding at the meeting at which the case was decided, with the date of the decision.
