(h)In their capacity of village headmen, under Section 45 of the Code of Criminal Procedure, to forthwith communicate to nearest Magistrate or thana an information obtained concerning any village or village lands of the Union respecting-(i)the permanent or temporary residence of any notorious receiver or vendor of stolen property;(ii)the resort to any place within, or the passage through, any village of the Union of any person whom they know, or reasonably suspect, to be a thug, robber, escaped convict, or proclaimed offender;(iii)the commission of, or intention to commit, any non-bailable offence;(iv)the occurrence of any sudden or unnatural death, or of any death under suspicious circumstances.
