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State of Bihar - Section

Section 174 in Bihar Chaukidari Manual

174.

When the order of punishment is passed by the District Superintendent of Police, he shall record the same in a separate order book kept in different parts for different subdivisions and shall return the Form G to the thana concerned through the District Magistrate for the Sadar Sub-Division, or through the Sub-Divisional Officer in the case of outlying sub-divisions. The thana officer on its receipt shall paste it on to the counterfoil.Note 1. - For the procedure for the realisation of chaukidari fines in subdivisions entirely under the village Self-Government Act, see Rule 57 of the Union Board Manual, Volume II.Note 2. - For the procedure for the realisation of chaukidari fines in subdivisions partly or entirely under the Chaukidari Act, in districts in any part of which a Union board has been constituted, see Rule 64 of the Union Board Manual, Volume II.