Provided that, with the sanction of the Commissioner, the Deputy Commissioner may enhance the remuneration of any village watchman upto a maximum of [Rupees twenty] [Punjab Government Notification No. 405, dated the 6th April, 1898.] per mensem in cash or its equivalent in grains:Provided also that whenever the remuneration has been fixed in whole or in part in cash, whether at the time of settlement or otherwise, it shall, at any time, be competent to the village community and the village watchman by mutual agreement, subject to the approval of the Deputy Commissioner to commute such cash remuneration into remuneration in grain; but where such commutation has taken place, the Deputy Commissioner may, for any sufficient reason, direct that remuneration in cash shall be reverted to.
