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State of Punjab - Section

Section 32 in The Punjab Chaukidara Rules

32.

The duties imposed by these rules on village headman in regard to the furnishing of information to the police and the apprehension of offenders, shall ordinarily be performed by them through the agency of the village watchman ; but in the absence of such watchman, or in the even of their failure or inability to perform such duties,it shall be incumbent on the village headman to perform them themselves.