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State of Bihar - Section

Section 143 in Bihar Chaukidari Manual

143.

The dafadar shall keep a bound note-book, showing the names of the mauzas and inhabited villages in the Union, the names of the chaukidars, the names of all criminals over whom he is ordered by the Superintendent of Police to exercise surveillance, the names of absconders, the names of fine defaulters and the amount of the fines outstanding, and the names of holders of licenses for guns and swords.The thana Police shall be responsible that such entries are correct and up-to date.