- In addition to the duties imposed upon headman by law for any purpose, a headman shall -(i)[ collect by due date all land-revenue and all sums, recoverable as land-revenue from the estate, or sub-division of an estate in which he holds office, and pay the same personally or by revenue money order or by remittance of currency notes through the post [or at places where treasury business is conducted by the [State Bank of India] [Amended by Financial Commissioner's notification No. 721-523-B-13, dated 8th August, 1919.], by cheque on a local Bank] at the place and time appointed in that behalf to the Revenue-officer or assignee empowered by Government to received it ;(ii)collect the rents and other income of the common land, and account for them to the persons entitled thereto ;(iii)acknowledge every payment received by him in the books of the land-owners and tenants ;(iv)defray joint expenses of the estate and render accounts thereof as may be duly required of him ;(v)[ report to the tehsildar the death of any assignee of land-revenue or Government pensioner residing in the estate, or the marriage or re-marriage of a female drawing a family pension and residing in the estate ; or the absence of any such person for more than a year] [As amended by notification No. 605, dated 24th February, 1926.];(vi)report to the tehsildar all encroachments on roads [including village roads] [Inserted by Financial Commissioner's notification No. 4622-E, dated 14th November, 1932.] or on Government waste lands and injuries to, or appropriation of nazul property situated within the boundaries of the estate ;(vii)report any injury to Government buildings made over to his charge ;(viii)carry out, to the best of his ability, any orders that he may receive from the Collector requiring him to furnish information or to assist in providing on payment supplies or means of transport for troops or for officers of Government on duty;(ix)assist in such manner as the Collector may from time to time direct at all crop inspections, recording of mutations, surveys, preparation of records of right, or other revenue business carried on within the limits of the estate ;(x)attend the summons of all authorities having jurisdiction in the estate, assist all officers of the Government in the execution of their public duties, supply, to the best of his ability any local information which those officers may require, and generally act for the land-owners, tenants and residents of the estate or sub-division of the estate in which he holds office in their relations with Government;(xi)report to the patwari any outbreak of disease among animals [or human beings] [Inserted by Punjab Government notification No. 438-R, dated 13th March, 1947.].(xii)report to the patwari the deaths of any right-holders in their estates.(xiii)[ report any breach or cut in a Government Irrigation canal or channel to the nearest canal officer, [ - ] [Added by Punjab Government notification No. 1214-R, dated 22nd May, 1942.] or canal patwari.](xiv)[ under the general or special directions of the Collector, assist by the use of his personal influence and otherwise all officers of Government and other persons, duly authorised by the Collector, in the collection and enrolment of recruits for military services whether combatant or non-combatant.] [Added by Punjab Government notification No. 4666-R-50/4799, dated 1st September, 1950.](xv)[ render all possible assistance to the village postman, while passing the night in the village, in safeguarding the cash and other valuables that he carries.] [Added by Punjab Government notification No. 1557-E, dated 18th April, 1939.]
