Section 21 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
21. Every village headman and village watchman shall at once give to such officer any information he may obtain respecting the commission of, or intention to commit any of the following offences in his village or beat, that is to say -
Rioting;Concealment of birth by secret disposal of dead body;Causing miscarriage;Exposure of a child;Mischief by fire;Mischief to animals by poisoning;Attempt to commit or abetment of the commission of any of the above offences; andAttempt to commitÂ’culpable homicide.
