The Magistrate shall forthwith proceed to-(a)issue warrants for the realisation of the pay of any chaukidars shown to be in arrears (Section 46). It is unnecessary as a general procedure to precede such warrants by warning notices;(b)(If it is a district in which the system is in force of the despatch of pay of absentees by money order) despatch the pay of absentee chaukidars to the recipients, and in this case the money order commission shall be borne by the chaukidar;(c)deal with any miscellaneous cases arising out of reported changes among the chaukidars serving;(d)make the necessary entries in the fine registers of the realisation of fines;(e)enquire into the reason why chaukidars of the previous-quarter are still unpaid.
