Section 224(4) in The West Bengal Panchayat Act, 1973
(4)All rules made under this Act shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subject to such modification as the State Legislature may make during the session in which they are so laid. Any modification of the said rules made by the State Legislature shall be published in the Official Gazette, and shall, unless some later date is appointed by the State Government, come into force on the date of such publication.[* * * * * * * *] [['First Schedule' omitted by W.B. Act 18 of 2004, which was as under:-'First ScheduleOffences to be reported by a Chowkidar and a Dafadar(See section 39.)Murder, culpable homicide, rape (when the offender is not the husband of the woman raped), dacoity, robbery, theft, mischief by fire, house-breaking. counterfeiting currency notes, coins or stamps, possessing instruments or materials for the purposes of such counterfeiting, causing grievous hurt, riot, administering stupefying drugs, kidnapping, personating public servants. manufacturing, selling or possessing arms without a licence and going armed without a licence, and all attempts, preparations and conspiracies to commit, and abetments of the said offences.'.]]Second ScheduleOffences triable by a Nyaya Panchayat(See sections 51 and 52.)
