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State of Punjab - Section

Section 36 in The Punjab Chaukidara Rules

36.

When the village watchman's remuneration chargeable to a village is payable wholly or in part in cash, the amount so payable or any portion thereof may at the option of a majority in number of the village headmen, and with the approval of the Deputy Commissioner, be raised by a chungi or paid out of any kamiana, chungi, dhurrant, or other like tax, at present collected.