46. Reimbursement of amount of member of panchayat by whom salary is paid. - Any member of a panchayat, from or by whom any sum shall have been levied or paid under the provisions of the section last preceding, shall be reimbursed the amount so levied from or paid by him from any surplus of the village chaukidari fund which may remain at the end of the year in which such sum shall have been so levied or paid.
[46A. Appointment of tahsildar. - The District Magistrate may at anytime on the application of the panchayat of any village, or of his own motion if, in his opinion, the collection of the rate is badly carried out, or if the chaukidar is not regularly paid, appoint a tahsildar to assist the person collecting the rate; and such tahsildar shall exercise all the powers vested in the panchayat for the collection of the said rate; and the District Magistrate shall, on a like application, and he may of his own motion, revoke such appointment.][46B. Remuneration of tahsildar. - Every tahsildar appointed under the last foregoing section shall be remunerated at such rate and in such manner as the [District Magistrate] may, from time to time with the sanction of the Commissioner of the Division, prescribe; and such remuneration shall be levied from those who have failed to pay their chaukidari assessments in the same manner and in the same proportion as the chaukidari assessment:Provided that one tahsildar may, in the discretion of the [District Magistrate], be appointed for more than one village.]
