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State of Bihar - Section

Section 166 in Bihar Chaukidari Manual

166.

The more common offences committed by chaukidars are the following:-
(i)Absence from thana parades (or President's parades where in force);
(ii)Absence from round duty;
(iii)Failure or delay in giving information;
(iv)Failure to arrest absconders;
(v)Miscellaneous misconduct, e.g. drunkenness, association with bad characters, disobedience to orders or conviction of a definite criminal offence.
Offences of the two classes last mentioned must be dealt with on their merits in each case, but in order to enforce some system in the punishment of chaukidars throughout a district, the District Magistrate, in consultation with the Superintendent of police, shall prescribe a scale of punishments, to be treated as a standard, although for sufficient reason discretion may be exercised.Such a scale current in the district of Bakarganj is reproduced for guidanceScale of chaukidar's punishments
Serial no. Offence Scale of punishment during the year.
1st time 2nd time 3nd time 4th time 5th time 6th time 7th time
  Absence from parade without reasonable excuse Fine Warning. Fine 8 as. Fine 12 Fine Re. 1 Fine Rs. 2. Fine Rs. 4 Dismissal.
  Absence from mohalla at night. Ditto 8 as. Re.1 Rs. 2 Rs. 4 Dismissal  
Delay of more than 24 hours in reporting murder, dacoity or riot with grievous hurt or resulting in death, of which he is aware, or must have been aware, if he had neglected his duty-dismissal.Delay of less than 24 hours in reporting any of the above-four annas per every hour of delay.Delay of more than 48 hours in reporting other occurrences which he is bound by law or Rule to report-For first instance in any one year-Fine Rs. 5.For 2nd instance in any one year-Dismissal.If delay be less than 48 hours-One anna fine per hour.Not reporting the news of births and deaths-Fine of Re. 1 for not reporting each time.