- The panchayat shall exercise a general control over the chaukidars, and every member of such panchayat who may know or be informed of the commission within the village of any offence specified in Schedule B of this Act, shall forthwith cause the same to be reported by the chaukidar to the Officer In-charge of the police-station within the limits of which the village may be situate, and, on failure of the chaukidar, such member shall himself report the same [or cause the same to be reported] [Inserted by Bengal Act 1 of 1886.] to such officer.
