- If it shall appear to the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] that there is no money to the credit of the village chaukidari fund, and that the panchayat shall not have taken sufficient steps to realize from defaulters the arrears due from them, the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] [may issue his warrant] [Substituted by Bengal Act 1 of 1886.] for the realization of the chaukidar's pay from the members of the panchayat by distress and sale of their moveable property, and shall therein charge some person, therein named, with the execution thereof, and upon such warrant such proceedings shall be had as hereinbefore directed to be had on any writing issued for the recovery of any arrears of the tax by this Act, directed to be levied; and the amount due to such chaukidar shall be paid to him out of the amount so levied, and the residue thereof, after payment there out of all costs and expenses incurred in or about the execution of such warrant, shall be paid to the persons from whom such distress shall have been so levied.[An application for the appointment of a Tahsildar under Section 46A shall not of itself be deemed a sufficient step to realize from defaulters the arrears due from them.] [Inserted by Bengal Act 1 of 1886.]
