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State of Jharkhand - Section
Section 189 in Bihar Chaukidari Manual
189.
In order to enforce some system in the grant of cash rewards to chaukidars throughout a district, the District Magistrate in consultation with the Superintendent of Police, and in consideration of the sums likely to be available from the Chaukidari Reward Fund shall prescribe a scale of cash rewards to be treated as a standard, although for sufficient reason discretion may be exercised.Such a scale current in the district of Bakarganj is reproduced for guidance.Scale of Rewards to Chaukidar| Serial no. | Crime or occasion of reward. | Arrest red-handed or prevention | Furnishing clue. | Arrest of absconder. | Remarks. | |
| 1 | 2 | 3 | 4 | 5 | 6 | |
| Rs. | Rs. | Rs. | ||||
| 1 | Theft | ... | 5 | 3 | 4 | If more than one chaukidar participates, the amount willordinarily be divided. |
| 2 | Burglary | ... | 15 | 5 | 10 | |
| 3 | Robbery | ... | 30 | 10 | 15 | This scale liable to be modified, in whole or in part withoutnotice. |
| 4 | Dacoity | ... | 30 | 15 | 20 | |
| 5 | Murder | ... | 50 | 10 | 20 | |
| 6 | Gun-shot murder or attempt | 100 | 15 | 20 | ||
| 7 | Bad livelihood | ... | 15 | 5 | 10 | |
| 8 | Arms Act | ... | 50 | 15 | 20 | |
| 9 | Grievous hurt | ... | 15 | 5 | 10 | |
| 10 | Mischief by fire | ... | 30 | 10 | 15 | |
| 11 | Riot | ... | 15 | 5 | 10 | |
| 12 | Counterfeiting coins | 50 | 15 | 20 | ||
| 13 | Breach of the peace. | 5 | 1 | 20 | ||
| 14 | Information leading to institution of proceedings, section145 Criminal Procedure Code. | .... | ... | 5 | ||
| 15 | Other work in connection with investigation. | ... | ... | As. 8 Rs. 5 | ||
| 16 | Gratuity on retirement. | Eight annas for each completed year of service, ifrelative appointed to succeed, and Re. 1 if outsider appointed. | ||||
| 17 | Detection of unreported births and deaths at the rate ofRe.1. | ... | ... |