Section 107(c) in Telangana Land Revenue Act, 1317 F.
(c)he may appoint a watchman, fixing his pay, to watch that the standing crop is not unlawfully reaped or removed without permission. The pay of such watchman shall not exceed five rupees per month, and may be realized as an arrear of land revenue from the land holders; but if the produce could be watched through the village officers a paid watchman shall not be appointed.
