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State of Bihar - Section

Section 148 in Bihar Chaukidari Manual

148.

The dafadar should be held especially responsible-
(a)for the reporting of the movements of B and C class bad characters, strangers and wandering gangs;
(b)for timely information of the likelyhood of a breach of the peace;
(c)for the arrest of absconders and for information regarding them; and
(d)for the realisation of outstanding fines.