Section 230(1) in The C.G. Land Revenue Code, 1959
(1)Tor each village or group of villages, there shall be appointed, in accordance with rules made under Section 258, one or more kotwars for the performance of such duties as may be prescribed :Provided that in the Madhya Bharat region the duties of kotwars under this section shall be performed by the Police Chowkidars who shall, on the coming into force of this Code, be deemed to be kotwars under this section, and be subject in all respects to the control of Revenue Officers.
