35. [ [Punjab Government Notification No. 1841JI5432122, dated the 18th June, 1954.]
Except as provided in Rules 36 and 37, the amount payable by a village for the remuneration of village watchman shall be levied and collected from all occupants or owners of houses in the village equally with due regard to the views and opinions of the headman of the village, the widows, [sweepers, members of Schedule Caste and Backward classes] and infirm person being excepted. The patwari shall prepare an assessment list in triplicate of the Chaukidara Tax and after proper attestation by the Revenue Officer concerned on the spot, these lists shall be sent to the Deputy Commissioner for approval. One copy of the approved list will be retained in the Tahsil Office, the other will remain with the Patwari concerned and the third one handed over to the Lambardar concerned for the recovery of the tax for payment to chaukidar.]
