33. [ [Substituted Punjab Government vide GSR No. 55/CA. 4/1872/Section 39A/Amd. (6) 81 dated 10.6.1981.]
(1)Every village watchman shall receive remuneration in cash at the rate of [four hundred]rupees per mensem. An extra remuneration to be fixed by the Deputy Commissioner not exceeding five rupees per month shall be paid to each daffadar.(2)The remuneration payable to village watchman under sub-rule (1) shall be paid every month by the Tehsildar through the Treasury:]
