Section 64(d) in Maharashtra Hereditary Offices Act, 1874
(d)to provide for and enforce the joint responsibility of the whole body for the neglect of duty or misconduct of any of their number of their representatives and in cases where the crime of cattle poisoning is prevalent, with the sanction of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.] to attach, during the pleasure of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.], the watans of the persons whom he may have reason to believe to have been guilty of, or to have connived at, the commission of the crime;
