(a)deposit the amount of the arrear pay of the chaukidars in the local thana, bringing in the receipt of the thana Officer for the same, together with the amount of the court-fees payable upon the warrant. In this case the thana Officer shall pay the chaukidar when he next appears at the thana after deduction of any fines due from him. In Order to enable him to deduct such fines it will be necessary for the thana Officer, in districts in which the system is in force, to keep a note of fines unrealised at the pay parade. Such fines realised shall forthwith be despatched to the treasury under triplicate challans;
