Section 32 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
32. The duties imposed by these rules on village headman in regard to the furnishing-of information to the police and the apprehension of offenders, shall ordinarily be performed by them through the agency of the village watchman but in the absence of such watchmen, or in the event of their failure or inability to perform such duties, it shall be incumbent on the village headman to perform them themselves.
[33. Every village watchman shall receive remuneration half yearly of each harvest, in cash at the rote of 1.Rs 100/4 per month] [ Rule 33, substituted vide Punjab Government Notification No.GSR 238/CA/4/1872/Section 39-A/ and (1)/66 dated. 11.10.1961.][34. deleted] [Rule 33 substituted vide H.P. Government Revenue Department notification No.Revenue D-B(IS)3/80 dated 27.1.1988.][35. The amount payable by any village for the remuneration of village watchman shall be levied and collected from all occupants or owners of houses in the village equally with due regard to the views and opinions of the headman of the village The widows, sweepers and infirm persons being excepted. The Patwari shall prepare an assessment list in triplicate of the Choukidara Tax and after proper attestation by the Revenue Officer concerned on the spot, these lists shall be sent to the Deputy Commissioner for approval. One copy of the approved list will be retained in the Tehsil Office, the other will remain with the Patwari concerned and the third one handed over to the Lambardar concerned for the recovery of the tax far payment to Chaukidar] [Substituted,-vide Punjab Government Notification No.1841 -JI-54/32172, dated the 18th June, 1954.][36. Omitted] [Ommitted vide Rule 4 of the 1st Amendment rpade by Punjab Government vide notification No.GSR238/CA/4/1872/Section 39-A/and (1) 66 dated 11.10.1966.][37. Omitted] [Ommitted vide Rule 4 of the 1st Amendment rpade by Punjab Government vide notification No.GSR238/CA/4/1872/Section 39-A/and (1) 66 dated 11.10.1966.][38. Omitted] [Ommitted vide Rule 4 of the 1st Amendment rpade by punjab Government vide notification No.GSR238/CA/4/1872/Section 39-A/and (1) 66 dated 11.10.1966.]
