(e)If aware or informed, of the commission within the Union of any of the following offences, forthwith to cause the same to be reported by the chaukidar to the thana, and on failure of the chaukidar to do so, to themselves report the same, or cause the same to be reported, with the least possible delay-murder, culpable homicide, rape, dacoity robbery, theft, kidnapping mischief by fire, house-breaking, counterfeiting coins, causing grievous hurt, riot, administering stupefying drugs, and all attempts and preparation to commit, and abatement of the said offences.
