Penalties imposed under Section 27 should reach the treasury in two ways-(a)either from members of the panchayat (vide Rule 77); or(b)from Tahsildars (vide Rule 94).In either case they shall be credited to the Chaukidari Reward Fund under triplicate challans, one copy of which shall be forwarded to the office of the District Magistrate or Sub-Divisional Officer, as the case may be.From this copy of the challan the penalty be entered in Registers VIII and X and duly attested.B - Rewards
