- In any district or part of a district in which may situate lands before the passing of this Act, assigned for the maintenance of an officer to keep watch in any village and to report crime to the police, it shall be lawful for the [State] [Substituted by A.L.O. for 'Provincial'.] Government of Bengal, by an [order] [For a list of orders made under Section 58 see the B.O.R.O. Volume I, Part VI.] to be published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'], to appoint a commission consisting of one or more persons, to ascertain and determine the chaukidari chakaran lands and other lands before the passing of this Act, assigned for the maintenance of an officer to keep watch in any village and to report crime to the police, in such district.
