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State of Jharkhand - 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 wherever he visits the thana, or whenever the sub-inspector may call for it. Bound diary books should be issued for the purpose with numbered pages.