The following registers shall be kept in the office of the District Magistrate and of Sub-Divisional Officers:-Register I - of union (vide rule 4).Register I(a) - Index of mauzas and villages in unions.Register II - of members of the Panchayat, defadars and chaukidars (vide rules 19, 30,43, 176, 177 and 203).Register V - of the proceedings of tahsildars (vide rule 100).Register VI - of the payments of chaukidars (vide rules 103 and 179).Register VII - of attachment of warrants under Section 45]1 (vide rule 126).Register VIII - of fines and penalties credited to the Chaukidari Reward Fund (vide rules 175, 176, 177, 181, 182, 183 and 184).Register IX - of challans for fines and penalties (vide rules 175, 181, 182, 183, 184 and 204).Register XII - of collections from unions on account of Chaukidar's equipment (vide rules 211 and 220).Register XIV - Of thana war collections on account of chaukidar's equipment (vide rule 213).Register XV - Annual consolidated district abstract account of payments on account of chaukidar's equipment (vide 215).Register XVI - Cash book of equipment fund (vide rule 215).Register XVII - of petitions.Register XVIII - of miscellaneous papers received.Register XIX - of miscellaneous papers issued.Register XX - of court-fees.Register XXI - Cash date book.Register XXII - Departmental order (vide rule 235).
