Section 363(a) in Police Regulations, Bengal , 1943
(a)The general duties of dafadars and chaukidars are set forth in sections 39 and 40 of the Village Chaukidari Act, 1870, in the rules in section VI of the Chaukidari Manual, in section 23 of the Village Self-Government Act, 1919, in rules 36 and 38 of the Chaukidari Rules framed under that Act and in the rules in Part III(B) of the Union Board Manual, Volume II.
