Section 363(b) in Police Regulations, Bengal , 1943
(b)Under section 23(viii) of the Village Self-Government Act, 1919, or section 39 (9th) of the Village Chaukidari Act, 1870, the officer-in-charge of a police-station shall direct all chaukidars to bring to the station immediate information of the occurrence of any large fire, storm or inundation and any damage to telegraph posts or wires. He shall also require them to report immediately when the condition of any river, road or crop is such that a serious calamity may be apprehended. The chaukidars of Panchayati unions will be required, in addition to the above information, to report the outbreak of any epidemic among human beings or cattle and, from time to time, the condition of the standing crops.
