Section 40 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
40. It shall be the duty of the village headmen to collect the remuneration of the village watchman from the persons specified in the assessment schedule.
[41. The village headmen at the time of paying the first instalment of land revenue for any harvest shall deposit Chaukidaro collections in the Treasury along with the land revenue instalments and the village watchman shall get payment of his dues from the Tehsildar either personally or through money order at his own expense If such Chaukidara collections are not deposited the Tehsildar shall subject to the orders of the Deputy Commissioner lake measures to enforce payment of the remuneration due and for this propose, the Deputy Commissioner and Tehsildar shall have the same powers respectively as they now possess for the recovery of land revenue due to Government.In any case of persistent neglect on the part of the village headman or headman to deposit the Chaukidara collections due to the village watchman or watchman with regularity, the Deputy Commissioner may direct that such remuneration be recovered henceforth as if it were on arrears of land revenue due to Government,and be disbursed to the watchman or watchman at such intervals, as may be convenient at the Tehsil or Thana.] [Substituted,-vide Punjab Government Notification No.14721-H-60/38297, dated the 26th October, 1960.][41A No village watchman shall be liable to transfer from one village to another.] [Added,-vide Punjab Government notification No.405, dated the 6th April, 1898.][42. All orders of the Deputy Commissioner in regard to the fixing of the number of village watchmen, the mode of their remuneration and the levying of the same, shall be subject to control, revision and alternation by the Commissioner to whom he is subordinate but all orders by a delegated authority shall be appealable to the Deputy Commissioner or to such authority as the Deputy Commissioner may specify.] [Substituted,-vide Punjab Government notification NO.8306, dated the 17th March, 1920.][43. Every village watchman or daffadar found guilty of any wilful misconduct in his office or of neglect of duty, such misconduct or neglect not being an offence within the meaning of the Indian Penal Code, or withdrawing from the duties of his office without permission and without having given at least two months notice of his intention to withdraw from such duties to the Deputy Commissioner, or to the officer duly authorised by him in that behalf, or offering any unnecessary personal violence to any person in his custody, or violating any of these rules, shall, on conviction before a Magistrate, be punished with fine not exceeding three months' pay or with imprisonment with or without hard labour for a period not exceeding 3 months or with both] [Substituted by ibid.]
