41. [ [See Punjab Government Notification No. 14721H 60/38297, dated the 26th October, 1960.]
The village headmen at the time of paying the first instalment of land revenue for any harvest shall deposit Chaukidara collections in the Treasury, along with the land revenue instalments and the village watchman shall get payment of his dues from the Tehsildar either personally or through money order at this own expense. If such Chaukidara collections are not deposited, the Tehsildar shall, subject to the orders of the Deputy Commissioner, take measures to enforce payment of the remuneration due, and for this purpose, the Deputy Commissioner and Tehsildar shall have the same powers respectively as they now possess for the recovery of land revenue due to Government.In any case of persistent neglect on the part of the village headman or headmen to deposit the Chaukidara collections due to the village watchman or watchmen with regularity, the Deputy Commissioner may direct that such remuneration be recovered henceforth as if it were an arrears of land revenue due to Government and be disbursed to the watchman or watchmen at such intervals as may be convenient at the Tehsil or Thana.]
