Great importance is attached to the rewarding of chaukidars. It is the only stimulus of these lowly-paid officers to good work, and when they do good work they should be rewarded freely and adequately in substantial sums.Rewards should ordinarily be given for:-(a)information leading to the prevention or detection of crime;(b)the seizure or recovery of stolen property;(c)the arrest of offenders or absconders;(d)personal courage shown in the arrest of dacoits, thieves or other offenders;(e)meritorious conduct, not included in the above clauses which the District Magistrate, with the concurrence of the Commissioner, considers deserving of reward;(f)watching the whereabouts of bad characters in their jurisdiction and giving useful information about their movements to the Police;(g)when chaukidars are called away from their regular beats on special duties, such as watching the route of the Viceroy or the Governor; they should get an allowance of six annas per day (even for a part of a day spent on journey or on duty) so long as they are employed, on such special duties. The charge should be treated as an item of regular contigencies and should be met from the lump allotment made in the Police budget, under the orders of the Inspector-General of Police;(h)giving prompt information at the thana of any outbreak of small-pox, cholera, plague, or the occurrence of an unusual amount of illness very much above the normal for the time of year.
