The following Registers shall be kept in the Office of the District Magistrate and Sub-Divisional Officers:-Register I-Of Union (vide Rule 4).Register I(a)-Index of mauzas and villages in Unions.Register II-Of Members of the Panchayat, dafadars and chaukidars (vide Rules 19, 30, 43, 176, 177, 203 and 222).Register III-Of Collection & Register of Warrants (vide Rules 78 and 80).Register IV-Receipts and disbursements (vide Rules 78, 80,105 and 115).Register V-Of the proceedings of Tahsildars (vide Rules 100 and 222).Register VI-Of the payments of Chaukidars (vide Rules 103 and 179).Register VII-Of attachment of warrants under [Section 45] [Now, Section 40 of Cr.P.C., 1973.] (vide Rule 126).Register VIII-Of fines and penalties credited to the Chaukidari Reward Fund (vide Rules 175,176,177, 181,182,183 and 184).Register IX-Of challans for fines and penalties (vide Rules 175, 181, 182, 183,184 and 204).Register X-Of Rewards paid (vide Rules 196, 198 and 222)Register XI-of Badges and chevrons distributed (vide Rules 196, 197 and 222).Register XII-Of collections from Unions on account of Chaukidar's equipment (vide Rule 211 and 220).Register XIII-Of Chaukidari Uniform Fund (vide Rules 211, 220 and 222)Register XIV-Of thanawari collections on account of chaukidar's equipment (vide Rule 213).Register XV-Annaual consolidated district abstract account of payments on account of chaukidar's equipment (vide Rule 215).Register XVI-Cash book of equipment fund (vide Rule 215).Register XVII-Of petitions.Register XVIII-Of miscellaneous papers received.Register XIX-Of miscellaneous papers issued.Register XX-Of court-fees.Register XXI-Cash date book.Register XXII-Department order (vide Rule 235).
