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State of Bihar - Section

Section 148A in Bihar Chaukidari Manual

148A.

District Magistrates may, at their discretion, require literate dafadars to keep diaries. The diary should be in the following form
Date Villages visited. Remarks-Movement of bad characters.
     
The dafadar should submit his diary to the Sub-inspector whenever he visits the thana, or whenever the Sub-Inspector may call for it. Bound diary books should be issued for the purpose with numberred pages.