Section 1062(c) in Police Regulations, Bengal , 1943
(c)Ordinarily, rewards to chaukidars and dafadars shall be paid from the Chaukidari Reward Fund in accordance with the principles laid down in rule 185 of the Chaukidari Manual and rule 48 of the Union Board Manual, Volume II, which are rather wider in scope than regulations 1052, 1053 and 1054. But if, in special cases, it is impossible to find from the Chaukidari Reward Fund sums sufficient to reward adequately services rendered by chaukidars and dafadars of the nature contemplated in regulations 1053 and 1054 there is no objection to their being granted rewards under those regulations.
