State of West Bengal - Act
Police Regulations, Calcutta, 1968
WEST BENGAL
India
India
Police Regulations, Calcutta, 1968
Rule POLICE-REGULATIONS-CALCUTTA-1968 of 1968
- Published on 13 July 1962
- Commenced on 13 July 1962
- [This is the version of this document from 13 July 1962.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Organisation
1. Interpretations. (Section 3, Bengal Act II of 1866. Section 9, Bengal Act IV of 1866). - In all police regulations framed under section 3 of the Calcutta Suburban Police Act, 1866, and section 9 of the Calcutta Police Act, 1866, unless there is anything repugnant in the subject or context:
2. Limitation of application. - These Regulations are applicable only to the Calcutta Police Force.
3. Branches of the Calcutta Police. (Section 3, Bengal Act II of 1866. Section 9, Bengal Act IV of 1866). - The members of the Calcutta Police Force shall, under the general control of the Commissioner, be attached to one of the following units which is under a Deputy Commissioner of Police:
4. Divisions, Subdivisions, Sections and Sub-sections. - (a) For the purpose of police administration, Calcutta, and the suburbs have been divided into six divisions, namely, North Division, North Suburban Division, Central Division, Central Suburban Division, South Division and South Suburban Division. There is another unit of police administration in Calcutta which is known as the Port Division. The divisions mentioned above except the Port Division have been divided into Subdivisions. Each Subdivision comprises a number of Police Sections. Some of these Sections have one or more Sub-sections. The Port Division has no Subdivision but has two Sections.
Except in the case of two Police Sections of the Port Division, all other Police Sections are known also by alphabets such as A, B, C, etc., as has been noted against each Police Section in Appendix I.5. Administration. - (a) The administration of the Calcutta Police Force is vested in the Commissioner under section 4 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), section 3 of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866) and section 130 of the Calcutta Port Act, 1890 (Bengal Act III of 1890).
6. Armed and Unarmed Police. - The subordinate ranks of the Calcutta Police are divided into two district branches, the Armed and the Unarmed Members of the Armed Branch are not attached to Sections. They are grouped into battalions and are striking forces ordinarily maintained for performance of duties requiring the use of arms. They are also employed on guard, escort and picket duties throughout the area under the administrative control of the Commissioner. Members of the unarmed branches are posted to Sections and units for maintenance of law and order and prevention of crime.
7. Rank of Police Officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A table showing all ranks of Police officers in order of precedence is given in Appendix II.
8. Alteration in areas. - No alteration in the jurisdiction or the number of administrative areas shall be made without the order of the State Government.
9. Organisation of Divisional Police Force. - The Force allotted to each division is organised broadly to provide staff for Police Sections including Sub-sections, Courts and certain posts involving clerical duties.
Chapter II
Relation with other Departments
1. Allegations against Police made (Section 3, Bengal Act II of 1866 and Section 9, Bengal Act IV of 1866). - (a) Whenever an allegation of serious misconduct on the part of a Police Officer comes to the notice of a Police Officer of superior rank, he shall report at once to the Deputy Commissioner and the Deputy Commissioner shall, in his turn, report it at once to the Commissioner.
2. Comments by Courts and action to be taken (Section 3, Bengal Act II of 1866 and Section 9, Bengal Act IV of 1866). - When a court of the status of that of Presidency or Police Magistrate or a Court of superior status has recorded its opinion or commented on the conduct of a Police Officer either favourably or adversely, it shall be the duty of the prosecuting officer to obtain a copy of the same and to send it to the Deputy Commissioner concerned who shall cause it to be entered in a register to be maintained in his office for the purpose and known as 'Register of Comments by Courts'. Whatever action the Deputy Commissioner takes on such comments shall be entered in the register. In cases where the comments are adverse and the Deputy Commissioner finds from further enquiry that it disclose serious misconduct on the part of the officer concerned, corresponding entry shall also by made in the misconduct register maintained by the Deputy Commissioner. The register is to be put up to the Commissioner once a month.
3. Relationship with Public Prosecutors and Government Pleaders. - (a) The Deputy Commissioner shall keep in close touch with the Director of Public Prosecution, Public Prosecutor or Government Pleader in the suburbs of Calcutta and Government Solicitor in the town of Calcutta and shall consult him freely whenever an important or difficult legal question arises which affects the police department.
4. Relationship with Calcutta Corporation officials. - Police Officers shall maintain cordial and friendly relationship with the officers of the Calcutta Corporation and shall render all legitimate assistance to the officers of the Calcutta Corporation in accordance with the provisions of sections 596 and 597 of the Calcutta Municipal Act, 1951 (West Bengal Act XXXIII of 1951).
5. Co-operation with the Trustees for the Improvement of Calcutta. - The following provisions are contained in section 157 of the Calcutta Improvement Act (Bengal Act V of 1911) -
6. Relationship with Excise Officers. - The Police shall fully cooperate with the Excise Officers and shall assist them in the investigation of their cases and receive any accused handed over by the Excise Officer for safe custody and production before the Magistrate.
In important and immediate searches in which prompt Police assistance is required the Excise Officer may call at the Control Room, Lall Bazar, to get the assistance. In such cases the Officer-in-charge of the Control Room shall forthwith inform the Assistant Commissioner of the sub-division in which the said search is to be conducted and supply the required officers and men and the transport. The Assistant Commissioner of the subdivision will arrange with the Detective Department to supply any Detective Officer, if necessary.The Court Inspector concerned shall according to law have the finger print slips prepared on a request being made by any Excise Officer investigating any Excise case of sufficient importance in which finger prints of any person convicted of such case seem to be necessary.Surveillance over a convict when considered desirable shall be arranged by the Deputy Commissioner of Excise (Preventive) or Collector of Excise, Calcutta, through the Deputy Commissioner of the Detective Department.7. Behaviour towards the public. (Section 3, Bengal Act II of 1866 and Section 9, Bengal Act IV of 1866). - (a) No Police Force can work successfully unless it wins the respect and goodwill of the public and secures its cooperation. All ranks, therefore, while being firm in the execution of their duties must show forbearance, civility and courtesy towards all classes. Officers of superior rank must not only observe this instruction themselves but on all occasions impress on their subordinates the necessity for the closest contact with the public.
8. Relationship with retired Police Officers. - (a) All serving officers shall keep in touch with retired Police Officers living in their respective jurisdictions and shall attempt to maintain friendly relationship with them. In particular, the Subdivisional Assistant Commissioners and the Officer-in-charge of Police Stations shall seek their co-operation whenever their knowledge or experience is likely to prove useful.
Chapter III
Direction and Control
1. Powers of the Commissioner. - (a) In exercise of the powers conferred by section 6 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and by section 18 of the Code of Criminal Procedure, 1898 (Act V of 1898), the State Government appoints the Commissioner to be a Presidency Magistrate in Calcutta and empowers him to sit singly as a Presidency Magistrate.
2. General Control by Deputy Commissioners. - It should be the aim of every Deputy Commissioner to see that his subordinates should, on the one hand, feel confident of being given due credit for good work and of receiving a fair hearing and loyal support in all difficulties, and on the other, realise the impossibility of earning his good opinion or of gaining promotion, except by honest work.
He shall keep in constant touch with his officers. He shall be accessible to them and encourage them to discuss their difficulties with him personally. He shall attend office at regular hours as far as practicable, consistent with his outdoor duties, and dispose of his official business there. When enquiries are being made into minor offences of his subordinates he should dispense with written explanations, if possible, and pass short concise orders.3. Supervision of cases by Deputy Commissioners and others. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Deputy Commissioner shall supervise the investigation of important special report cases, cases in which the conduct of Police officers working under him appears unsatisfactory and cases in which communal feelings have been or are likely to be aroused.
4. Duty of Deputy Commissioners and Asstt. Commissioners in prosecution of cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Deputy Commissioners and Assistant Commissioners shall take keen and active interest in the prosecution of cases of all kinds and shall carefully discuss important cases, particularly, cases triable by Courts of Session, with the investigating officers and may obtain the opinion of the Public Prosecutor or Police Prosecutor.
5. Important cases. (Section 3 of Bengal Act IV of 1866) (Section 9, Bengal Act IV of 1866). - The expression "Important Case" in these rules includes any case relating to an alleged offence -
6. Duties of departmental and subdivisional Assistant Commissioners. (Section 3, Bengal Act IV of 1866) (Section 9, Bengal Act IV of 1866). - An Assistant Commissioner is subject to the control of the Deputy Commissioner, responsible for the supervision, control and general efficiency of the work and functions, both executive and administrative, entrusted to his charge. He is responsible for all matters relating to the discipline and efficiency of the force directly under him and is expected to be in close touch with the condition of work within his charge and be accessible to the members of the public at all times. With the written permission of the Commissioner an Assistant Commissioner may, under the control of the Deputy Commissioner and subject to any written order recorded by him which does not conflict with any law or rule in force, perform any of the duties of the Deputy Commissioner under the Calcutta Police Act, 1866 and Calcutta Suburban Police Act, 1866 or under any rule or order made or approved by the State Government under those Acts. The object for which Assistant Commissioners are appointed is to give the Deputy Commissioner as much relief as possible. They should not be employed only for routine work in the Deputy Commissioner's office; they should, in addition, be used freely, under the Deputy Commissioner's direction, for the performance of any of the duties of the Deputy Commissioner which the Deputy Commissioner thinks necessary. The Deputy Commissioner shall define clearly in a divisional or departmental order duly approved by the Commissioner the duties which the Assistant Commissioners shall perform and the sphere of action, if any, allotted to them.
7. Periodical Inspections. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Commissioner may inspect thanas and other offices and units whenever he likes.
8. Matters to be examined at Inspection. - (a) An inspecting officer shall see that the inspections of officers working under him have been regular and to the point, and shall mention this in his inspection note.
9. Inspection notes. - (a) Inspection notes shall be brief and to the point without elaborate reviews of crime or long complimentary or condemnatory remarks.
They shall be largely a record for the information of superior officers and the guidance of subordinates, of errors and omissions detected and of orders issued. Defects shall be noted one by one under serial numbers and brief remarks made about each.10. Use and misuse of statistics. - (a) Statistics are of considerable value, provided that intelligent use is made of them and figures are not taken at their face value in that they would indicate that a certain type of criminals or a certain locality needs special attention and that the work of certain officers needs special scrutiny.
11. Special Reports. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The following cases and any other cases which the Commissioner so directs shall be Special Report cases :-
(i)Dacoity, making preparation or attempt for commission of dacoities.(ii)Mail robbery, highway robbery, robbery in which motor vehicles or firearms are used, house robbery.(iii)Burglaries and thefts in which property of considerable value has been stolen (Divisional Deputy Commissioners will decide if such cases will be made Special Report cases).(iv)Defalcation or loss of public money of considerable value in the custody of the Police Department.(v)Theft, loss or find of arms, ammunition and explosives.(vi)Cases under the Explosive Substances Act, 1908, in which subversive movement is suspected.(vii)Couterfeiting, forging and professional uttering of coins, stamps and notes and being in possession of such coins, stamps and notes.(viii)Professional drugging.(ix)Murders (a) committed for gain or (b) which bear political or religious significance or (c) which are unusually heinous.(x)Firing on mobs or individuals by the Police.(xi)Riots due to religious or political causes, or of special importance or interest.(xii)Clashes between troops and civilians.(xiii)Serious assaults on Police officers.(xiv)Important seizure of unlicensed arms, ammunition and explosives but not cases arising from failure to renew licenses under the Arms Act, 1959.(xv)Professional swindling and conspiracy to commit the same.(xvi)Escapes from police custody in connection with crimes of serious nature.(xvii)Important industrial strikes.(xviii)Any matter of public importance which the Deputy Commissioner thinks should be specially reported.Note. - Technical robberries and dacoities in which professional criminals are not concerned, shall not be specially reported.(b)Special diaries (including supplementary diaries) on such cases (other than those of which the Detective Department takes direct cognizance or which it controls) shall be written in triplicate and the investigating officer shall send a copy (i) in cases of a subversive or political nature to the Deputy Commissioner, Special Branch, and (ii) in other cases to the divisional Deputy Commissioner.(c)A register of Special Report cases shall be maintained by each Deputy Commissioner and by the Deputy Commissioner, Detective Department. The register of the Detective Department shall contain the Special Report cases of the whole of Calcutta and shall be put up to the Deputy Commissioner weekly. Entries in all Special Report registers shall be given an annual serial number. Each divisional register shall have its separate serial number.(d)In all their Special Report Cases, divisional Deputy Commissioners shall send to the Deputy Commissioner of Police, Detective Department, within 24 hours of the reporting of a case, a first report containing a brief account of the case and the result of the investigation up to the time of the report. Subsequently, reports detailing progress of the investigation shall be sent every fortnight till the case is either sent to Court for trial or otherwise disposed of. Once a case is sent up for trial, fortnightly reports shall be discontinued, but reports shall be submitted, if there are important developments in course of the trial and on the completion of each stage, such as, committal or conviction. The Deputy Commissioner, Detective Department, shall maintain a separate file for each Special Report case and shall put up the important reports to the Commissioner.(e)In Special Report Cases taken over by the Detective Department, the Deputy Commissioner, Detective Department, shall prepare the reports and shall send copies of them to the divisional Deputy Commissioners concerned.(f)In Special Report Cases of which the Detective Department takes direct cognizance, the Deputy Commissioner, Detective Department, shall prepare all the reports.(g)The Deputy Commissioner, Special Branch, shall prepare the Special Reports of cases of a subversive or political nature and shall send reports as laid down in clause (d) direct to the Commissioner and copies of them to the Deputy Inspector-General, Intelligence Branch, West Bengal. He shall inform the Deputy Commissioner, Detective Department, of the institution of such cases.(h)All Special Reports shall be concise, to the point, and shall contain -12. Complaints against Police officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) (a) If a complaint (whether cognizable or non-cognizable) against any police officer is made in Court, the Court Police officer shall report it to the Reserve officer concerned who shall enter it in the Misconduct Register (see below).
(b)If a complaint against any police officer is made at a police-station the Officer-in-charge of the police station shall send a copy of the relevant General Diary entry to the Reserve Officer concerned and shall note in the General Diary that he has done so. The Reserve Officer shall enter the complaint in the Misconduct Register and return the papers to the police-station after noting therein the page numbers of the Misconduct Register.(c)If a complaint against any police officer is made to the Commissioner or a Deputy Commissioner or an Assistant Commissioner direct it shall be sent to the Reserve Officer concerned for entry in the Misconduct Register.(d)Enquiries into complaints against officers of and below the rank of Subedar Major/Subedar/Jemadar or Assistant Sub-Inspector, or Head Constable shall be made by an officer not below the rank of Inspector and into complaints against officers of higher rank by an Assistant Commissioner or Deputy Commissioner.(e)It is essential, that enquiries should be thorough, and prompt and that Deputy Commissioners should pay particular attention to them.(f)Whenever a police officer is prosecuted the Deputy Commissioner concerned shall make a recommendation to the Commissioner whether or not proceedings should be drawn up against him.| Serial No.1 | Name and rank of officer complained against.2 | Name of thecomplainant.3 | Gist of the complaint.4 | Brief History of the case.5 | Date of institution of case, if any.6 | Judicial result.7 | Departmental action,if any.8 | Remarks.9 |
13. Matters with which Dy. Commissioners should deal personally. - (a) The Deputy Commissioner shall personally deal with the following matters, namely -
14. Cases to be supervised by Divisional Deputy Commissioners. - A Divisional Deputy Commissioner shall personally supervise all serious eases in which racial and communal feelings have been or are likely to be aroused.
15. Investigation and trial of cases after a riot. - (a) Whenever there has been any outbreak of rioting, the Deputy Commissioner shall, if necessary, reinforce the local investigating staff and arrange the work so that officers investigating cases arising from the riots can devote undivided attention to them.
16. Supervision of criminal investigation. - (a) An officer supervising the investigation of a criminal case should satisfy himself that -
17. Withdrawal of cases. - Although any Police Prosecutor conducting a prosecution with the permission of a Magistrate is authorised by section 495(2) of the Code of Criminal Procedure, 1898, to withdraw from the prosecution he should not normally do so without consulting the Deputy Commissioner.
18. Withdrawal of prosecution by Public Prosecutors. - A Public Prosecutor appointed for the conduct of a Police case may consult the Deputy Commissioner before exercising the power conferred upon him by section 494 of the Code of Criminal Procedure, 1898, to withdraw from the prosecution.
19. Applications for revision and appeal. - (a) If in the opinion of the Deputy Commissioner the punishment inflicted in any case is strikingly inadequate or the discharge or acquittal of any accused person has not been proper, he will immediately call for a copy of the judgment, copies of deposition of witnesses and scan the evidence in the light of the case diary. If the Deputy Commissioner feels that there has been a miscarriage of justice he will place all the records before the Public Prosecutor, Calcutta, or the Public Prosecutor, 24-Parganas, or the Director of Public Prosecutions, West Bengal, for his considered advice regarding the filing of an appeal. If an appeal is recommended, the papers should be immediately sent to the Commissioner through the Deputy Commissioner of Police, Detective Department, for taking up the matter with the Legal Remembrancer. Care should be taken to ensure that preliminary steps are completed with the utmost expediency and in any case within 30 days from the date of judgment, so that there is sufficient time for the Legal Remembrancer to apply his mind to the matter and the appeal does not become time barred.
20. Custody of special diaries. - (a) Only the following officers may see special diaries :-
21. Gazette. - (a) The Calcutta Police Gazette is intended for official use only and is published daily excepting holidays and is circulated to all superior officers, departments, thanas, police posts and Courts.
22. Contents of Police Gazette. - The following matters shall be published in the Calcutta Police Gazette :-
23. Confidential reports on Deputy Commissioners. - Confidential reports on IPS officers employed as Deputy Commissioners and on Assistant Commissioners officiating as Deputy Commissioners should be prepared in April each year by the Commissioner in triplicate in West Bengal Form No. 5221. The original should be sent to Government in Home (General Administration) Department and a copy to the Inspector-General of Police, West Bengal.
24. Confidential reports on Assistant Commissioner. - Confidential reports on Assistant Commissioners should be prepared in April each year by the Deputy Commissioner in West Bengal Form No. 5221 and submitted to the Commissioner for the recording of his remarks.
25. Confidential reports on subordinate Police Officers above the rank of Assistant Sub-Inspector. - (a) Confidential reports in West Bengal Form No. 5321 shall be maintained in book form for -
26. Remark in confidential reports to be well considered. - All remarks in a confidential report shall be well considered and moderate in tone. Sweeping condemnations and imputations bused on mere rumour, which cannot he substantiated, shall be avoided. Any strongly unfavourable opinion shall be justified by reference to the circumstances and facts bearing upon it; and the officer recording such opinion should consider whether it would not be best to draw up proceedings and call upon the officer concerned to answer the charges framed.
27. Entries in confidential report book of subordinate police officers above the rank of Assistant Sub-Inspectors. - The following shall be entered against item 12 of West Bengal Form No. 5321 :-
28. Confidential report books shall be sent to the Commissioner. - (a) Deputy Commissioners shall send to the Commissioner (by name) in April each year, copies of the confidential report books of all confirmed Inspectors including officiating Assistant Commissioners.
29. Confidential report books shall be sent to the Deputy Commissioner of Police, Headquarters. - Deputy Commissioners shall send to the Deputy Commissioner of Police, Headquarters (by name) in April each year copies of the confidential report books of the following officers :-
All Sub-Inspectors and Sergeants (whether officiating as Inspectors or not) whose names are borne on lists 1 and 2 of Sub-Inspectors and Sergeants fit to officiate as Inspectors.Note - Annual remarks in confidential report books are to be recorded normally for the financial year; that is to say, from the period from the 1st of April to the 31st of March next year.30. Confidential report to state defects already brought to notice. - When an officer makes any unfavourable remarks in confidential report he shall always state specially whether the defect remarked upon has already in any other connection been brought to the notice of the officer concerned.
31. Communication of unfavourble remarks made in confidential report. - In order that an officer may be in a position to rectify his shortcomings, unfavourable remarks recorded in his confidential reports or on other occasions should be communicated to him. While considering whether remarks should be communicated, officers should observe the following principles :-
I. When a report is built upon the individual opinions of the different departmental superiors in gradation it is only the opinion as accepted by the highest authority which need be considered from the point of view of communication.II. Remarks should not be communicated to the officers -32. Confidential character rolls of clerks. - The head of each office shall maintain confidential character roll for each clerk in B. P. Form No. 3. The instructions for the maintenance etc., of the confidential report on police officers shall apply mutatis mutandis in the maintenance etc., of these character rolls.
33. Loss of confidential report book or character roll to be reported to the Commissioner. - (a) The loss of any confidential report book or character roll shall be reported immediately to the Commissioner and the Deputy Commissioner shall have a searching to enquiry made into such loss. He shall report the result to the Commissioner.
Chapter IV
Privileges and General Instructions.
I - Privileges1. Presentation at President's levees. - The following police officials are eligible for presentation to the President of India at a levee, namely :-
2. Privileges of Sub-Inspectors. - Sub-Inspectors when appearing before officers superior to them in rank are, by virtue of their office, entitled to the courtesy of a chair, except when appearing on strictly formal official occasions, such as -
3. Participation in beneficent public activities. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Subject to the provisions of regulation 4, police officers shall always be ready to assist beneficent public activities, provided that no interference is thereby caused to their duties and functions as police officers. An officer of, and below the rank of an Assistant Commissioner shall invariably obtain the consent of the Deputy Commissioner under whom he is serving, before accepting any office in any local committee and, if at any time the Deputy Commissioner so directs, shall forthwith resign from such office.
4. Collection of subscriptions and asking for money. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers of all ranks are forbidden to ask for money or to collect subscriptions from the public for any purpose whatsoever.
5. Exemption from the operation of the Arms Act (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A police officer is exempted by section 45 of the Arms Act, 1959 (54 of 1959), from the prohibitions and directions contained in that Act, in respect of arms and ammunition which he is required to bear as part of his equipment in the course of his public duty, whether they are supplied by the State Government or are his private property. No license, therefore, is required by any police officer in respect of a revolver or pistol owned by him as a part of his equipment (see regulation 30 of Chapter on Arms, Ammunition and Stores).
6. Carrying of canes or sticks (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers on duty are forbidden to carry canes or sticks other than regulation lathis. Half-lathis can be carried when so ordered by an officer not below the rank of an Inspector during "emergency" duty.
7. Use of private firearms, when on duty (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers below the rank of Sub-Inspector, when on duty, are forbidden to use private firearms.
8. Exemption from bridge, ferry and road tolls. - Police officers proceeding on duty are exempted from the payment of any bridge, ferry or road tolls.
9. General Provident Fund. - All ranks of the police and clerks who are not compulsory subscribers to the General Provident Fund under the General Provident Fund (Superior Civil Services) Rules or the General Provident Fund (Central Services) Rules or the General Provident Fund (West Bengal Services) Rules, may become voluntary subscribers to any of the funds to which they are eligible to subscribe in accordance with the relevant rules.
10. Railway and Steamer warrants for journeys on duty. - All officers below the rank of Inspector are entitled, when making journeys on duty by railway or steamer, to receive warrants on which tickets are issued for such journeys.
11. Railway and Steamer warrants for journeys on leave. - Head Constables, Constables (Unarmed Police), Havildars, Naiks, Lance Naiks, Sepoys (Armed Police), Manjhis, Dandies (River Police), Head Constables, Sowars (Mounted Police) and Buglers shall be allowed, when granted leave, free third class railway and steamer warrants to and from their homes, subject to the conditions set forth in rule 130, West Bengal Service Rules, Part II.
Note. - (i) Free railway and steamer warrants shall be allowed only when the officer has applied for them before leaving his station.12. Railway and Steamer warrant on discharge on medical grounds. - A Head Constable, Naik or Constable invalided out of the service, or summarily discharged on medical grounds as unfit for service, is entitled to a free warrant for a single ticket for journey by railway and steamer to his home (of Rule 365 of the Bengal Audit Manual).
13. Extra departmental influence not to be so solicited. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) Police officers are forbidden to approach officers of other departments or non-official gentlemen or associations for support in pressing individual claims or obtaining redress of grievances. Such conduct is contrary to good discipline and any officer who is guilty of such conduct shall be liable to be punished.
14. Civil suits by Police Officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers of all ranks are forbidden to bring civil suits against persons residing in Calcutta or against any police officer for acts done in connection with the discharge of their official functions unless they have obtained the permission of the Commissioner.
II - Government Servants' Conduct Rules And Other General Instructions15. Interview with the Commissioner of Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A subordinate police officer who wishes to make a representation about his promotion, transfer or leave or about any other matter may not interview the Commissioner without the permission of the Deputy Commissioner of the division or the department in which he is serving.
16. Government Servants' Conduct Rules. - The Government Servants' Conduct Rules applicable to the services recruited by the Secretary of State for India shall be binding on all officers of the Indian Police. The All India Services (Conduct) Rules, 1954, shall be applicable to the members of the Indian Police Service and the Government Servants' Conduct Rules applicable to services under the control of the State Government shall be applicable to other members of the Calcutta Police Force. (For these last mentioned Rules please see Appendix).
17. Connection with Press and Radio. - (1) No member of the Police Force shall, except with the previous sanction of the Government, own wholly or in part, or conduct or participate, in editing or in the management of any newspaper or other periodical publications.
18. Criticism of Government. - No member of the Police Force shall, in any radio broadcast or in any document published anonymously or in his own name, or in the name of any other person or in any communication to the press, or in any public utterance, make any statement of fact or opinion -
19. Purchase at Government auctions. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are forbidden to bid for or purchase anything at a Government auction without the previous sanction of the Commissioner.
20. Holding or acquiring shares in any company operating in Calcutta or elsewhere in the State. - (i) Police officers and members of the clerical staff of the Calcutta Police may not without the permission of the Commissioner purchase any share in any company, the operations of which are conducted in Calcutta and its suburbs or elsewhere in the State.
21. Control over the property held by or acquired by Government servants. - Subject to the provisions of any general or special order, every Government servant shall make to the appointing authority, in the prescribed form, a periodical declaration of the nature, extent and the value of his movable and immovable properties and other assets which may from time to time be held or acquired by him or by any member of his family. In making the declaration as to the shares and stocks and other securities, jewellery, motor cars, motor cycles, refrigerators, other valuable articles and immovable property, the actual price paid by the Government servant shall be mentioned, whatever their face value might be. The manner of acquisition of the property shall also be clearly and unambiguously given, i.e., whether the property was acquired by means of savings from the Government servants' salary or of income from any other source or by inheritance or by other means.
22. Using subordinates for private purposes. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are strictly forbidden to employ subordinates (a) as their personal servants for procuring supplies or (b) to make themselves generally useful for their private purposes, or (c) to make them do work of a menial nature and the like.
23. Loss of Government property. - If any loss, destruction or damage of property which belongs to the Government or for which the State Government is responsible, takes place owing to any default, negligence or disobedience of orders on the part of any police officer, clerk or launch rating, he may be ordered by the Commissioner to make good the value of such property.
24. Officers not to leave Calcutta or place of posting without permission. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). -
25. All ranks subject to Superior authority. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Every police officer shall be subordinate to, and shall be bound to carry out any order given by, any police officer superior to him in rank.
26. The reporting of crime. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - It is the duty of every Police officer to obtain to the best of his ability intelligence concerning the commission of cognizable offences or designs to commit such offences. With a view to achieve this purpose the public should be freely encouraged to give full information about any cognizable crime, however trivial it may be, because in the case of concealment of offences against property or even attempts to commit them a valuable indication about the movement of bad characters is sure to be lost.
27. General co-operation of officers attached to different departments. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All police officers shall assist one another, to the best of their ability, in the execution of their duties whenever such assistance is actually demanded or appears to be required.
28. Superior officers co-operation meetings and conference - Superior and subordinate officer's co-operation meetings and conferences. - Close co-operation at all times between officers whose jurisdictions form a common field for the depredations of a criminal or of a gang is essential. As an aid to such co-operation, the following periodical conferences and special co-operation meetings shall be convened by different officers, namely :-
29. Minutes of conferences and meetings. - The minutes of the conferences and meetings referred to in the foregoing regulation shall be recorded by or under the direction of the officer presiding over such conference or meeting in such a way that matters of general interest are kept separate from those of purely local interest. Prior approval of the Commissioner shall be obtained before the circulation of the minutes.
Copies of the minutes shall be sent to all officers attending the meeting and also to those officers who may be concerned over any particular item in the same.30. Co-operation with the West Bengal Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All officers whose jurisdiction adjoins or is near to West Bengal Police area, shall keep in close touch with officers of the West Bengal Police and co-operate with them whenever necessary.
III - Assemblies And Processions31. Control of processions, assemblies and meetings. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties and powers of the police in respect of the control of processions, assemblies and meetings are set forth in sections 62A, 62B and 62C of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and in sections 39A, 39B and 39C of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866). Every Police officer shall make himself conversant with the provisions mentioned above and with the Rules for the Regulation of Traffic in Calcutta and Suburbs framed by the Commissioner under section 62 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and section 39 of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866.).
Note - Sergeants rank with Sub-Inspectors for the purpose of section 62A of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and section 39A of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866).32. Prior information to be given of Assemblies and processions. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Officers-in-charge of police stations shall timely inform their Divisional Deputy Commissioners of any projected gathering, procession, festival or other event that is likely to require the use of the powers under section 62A of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), or section 39A of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866).
IV - Employment Of Armed Parties And Use Of Firearms By The Police During Riots And Disturbances.33. Preliminary action in the matter of dealing with riots and breach of the peace. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If an Officer-in-charge of a police station or any other police officer learns that a serious riot or other disturbance has broken out or is about to break out, he shall immediately contact the Officer-in-charge, Control Room, Lallbazar, over the telephone, and ask him to direct the nearest Radio Flying Squad to the spot. Immediately after doing this, the police officer shall, with the force available at his disposal, proceed forthwith to the place of occurrence and deal with the situation according to law. If, on arrival at the actual scene of disturbance, the Officer-in-charge of the police-station or any other police officer, who goes there, or the Sergeant in charge of the Radio Flying Squad finds that it is a serious disturbance, he shall immediately contact the Deputy Commissioner of the division as also the Assistant Commissioner of the subdivision and also ask for further reinforcement from the Control Room, Lallbazar.
34. Ammunition and use of privately owned guns. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A minimum of twenty rounds of ball ammunition per firearm should be carried by all armed parties. Police officers armed with revolvers shall carry a minimum of twelve rounds of ammunition. No blank cartridges or other sort of ammunition shall be carried under any circumstances. The ammunition shall be issued at Headquarters by the Inspector, Armed Police, and at outlying Armed Companies by the senior officer present. The issuing officer shall check the ammunition returned by each man and shall enter both issue and receipt in his register.
35. Employment control of armed parties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When armed parties are sent out they shall, as far as possible, be kept in compact bodies under competent officers, fully instructed. They shall be given a specific task to perform and must be fully instructed as to their powers and responsibilities. The armed police shall never be given the routine duty of marshaling or escorting a procession.
36. Use of firearms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The use of firearms is permitted for the following purposes only namely :-
37. Warning before firing. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Before opening fire, full and sufficient warning must be given to the rioters of the consequences of failure to disperse. An order to open fire shall only be given as the last resort when it is considered impossible to disperse the mob by any other means.
38. Nature of firing and ceasefire. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When firing on a mob becomes necessary the senior police officer present shall direct it in such a way as to secure an immediate effect with the minimum of injury. Be is responsible for seeing that an unnecessary volume of fire is not used. He shall normally order firing by specified individuals or by files; but he may order firing by sections, or volleys by not more than half the party at a time, if the attitude of the mob makes it imperative for the protection of his officers or for the protection of the life and property of others.
39. Action to be taken after the police have used firearms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Whenever firearms have been used by the police whether against an unlawful assembly or against small groups or against individuals the following action shall he taken, namely :-
40. Enquiry into use of firearms by police. - (1) Whenever firearms are used by the Calcutta Police, the Commissioner shall hold a full enquiry and shall submit a detailed report to Government as soon as possible thereafter:
Provided that -(a)where the Commissioner himself has ordered firing the enquiry shall be made and the report submitted to Government by the Commissioner of the Presidency Division;(b)if the firing has been resorted to under the orders of a Deputy Commissioner, the enquiry shall be held by the Commissioner;(c)if the firing has been resorted to under the orders of an officer below the rank of a Deputy Commissioner, the Commissioner may either hold the enquiry himself or direct a Deputy Commissioner to hold it.41. Officers to attend office daily. - All officers of and above the rank of Assistant Commissioner shall, so far as possible consistent with their outdoor duties, attend their office during the recognised local office hours and transact their official business there.
42. Disposal of communications received. - The prompt and proper disposal of all communications received is an important duty of all Officers-in-charge of offices, police stations and police outposts.
43. Proper names to be in capitals. - In all reports, records, indices and other similar documents prepared wholly or partly in English, proper names of persons and places shall be written or typed in block capitals.
44. Expressing time. - Whenever the time is stated in a report, record, index or other document, the hour shall be shown by the twenty-four hour clock system, each day consisting of twenty-four hours beginning and ending at midnight. Four figures shall invariably be used, the first two to denote the hour and the last two to denote the minutes past the hour. Thus, 00.00 denotes midnight, 08.05 denotes five minutes past eight in the morning, 19.37 denotes thirty-seven minutes past seven in the evening and 23.59 denotes one minute to midnight.
45. Personal descriptions. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Personal descriptions shall invariably be recorded in all police documents in accordance with the form and instructions given in Appendix - so far as the necessary particulars can he collected.
46. Signatures. - (a) Every police officer shall, when signing any official report, letter or other document, write his signature clearly and legibly; if his signature is likely to be difficult to decipher, he shall write his name in block capitals beneath it.
47. The usual channel of communications. - (a) The usual channel through which a police officer shall communicate with any officer of a higher rank is his immediate departmental superior; direct communication with any officer of higher rank is forbidden except in emergencies or in matters regarding which there is a special rule or practice.
48. Correspondence, orders and replies to be written neatly in proper sequence. - Orders and replies shall be written neatly in proper sequence across the page on clean sheets of paper cut to foolscap size. When there is no room left for writing on the sheet used, fresh sheets shall be attached and serially numbered.
49. Departmental correspondence - half margin memorandum. - In all departmental correspondence, a half margin memorandum shall be used when the reply can be given in a few words. The office orders leading up to such reply shall be entered on a separate paper known as an action slip and not on the memorandum itself. No docket is required, the only record necessary being the entries in the receipt and despatch registers.
50. Language to be used in official communications. - All official communications sent by officers of the Calcutta Police to any police officer under any other Government or administration shall be in English.
51. Official and private correspondence, and use of official stationery or service stamps. - (a) All official communications or documents send through post shall be enclosed in official covers; those addressed to destination in India shall be stamped with service stamps and those to other foreign countries with ordinary postage stamps.
52. Parcels and hook packets. - Heavy packages of official returns, files and similar matter shall, if they conform to the rules in the Post and Telegraph Guide, be sent through post as "book packets" or "parcels" according to weight. Book packets may not contain letters but a parcel may contain one letter to the addressee of the parcel or, if it consists of several files, one letter per file.
53. "Bearing" letters and packets. - (a) Official letters, book packets and parcels on which postage has not been prepaid or sufficiently paid shall, if duly superscribed "On India Government Service" and inscribed by the sender, be received by the addressee who shall pay the charges due.
54. Telegrams. - (a) Official telegrams shall invariably be marked "State" by the sender in the space provided On the form.
55. Brevity of telegrams. - All telegrams shall be worded as briefly as possible provided that the meaning is clear; the abbreviated address, if any, of the addressees shall always be used.
56. Relaying telegrams. - When a telegram is repeated in another telegram, the designation of the original sender and the place and date of despatch shall precede the message. Thus, a telegram repeating a telegram from the Superintendent of Police, Midnapore, despatched from Tamluk on 1st October, should be worded as follows: "Superintendent of Police, Midnapore, telegraphs from Tamluk under date first October, Begins ..........Ends".
57. Telegrams to authorities outside India. - If any officer who is not authorised to do so wishes to communicate by telegram with authority outside India in respect of the detection or apprehension of an offender, he shall move the Commissioner for necessary action.
58. Mode of addressing Indian ladies and gentlemen. - The prefixes "Shrimati" and "Shri" should be used before the names of Indian ladies and gentlemen respectively (both married and unmarried).
VI - Miscellaneous Instructions59. Counterfeit coins. - A set of rules containing hints for the detection of counterfeit coins will be found in Appendix. Any officer requiring to test suspected coins shall subject them to the tests described therein.
60. Command certificate. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Any police personnel below the rank of Sub-Inspector when detailed on any duty and any officer of the rank of Sub-Inspector and Sergeant when detailed on escort duty, shall, unless the Deputy Commissioner directs otherwise, obtain from the officer detailing him a command certificate in W.B. Form No. 5336.
61. Fatigues. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All officers of the subordinate ranks are liable to perform fatigue duties, such as, work on rifle and revolver ranges and butts, loading, unloading and handling Government property, pitching and striking tents, care and maintenance of parade and parade and other police grounds, the maintenance of fire-fighting apparatus, demolitions to prevent the spread of fire and the saving of property from damage by fire or flood.
62. Whistle calls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The following whistle calls shall be used :-
63. Miscellaneous duties. - A list of miscellaneous duties performed by the Calcutta Police is shown in Appendix.
64. Power under miscellaneous Acts and Rules. - A list of Acts and Rules that confer powers and impose duties on the police with particulars of the ranks which may exercise those powers, is maintained in the office of the Commissioner.
65. Senior officer to be in charge of parties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When any party of police is deputed for duty of any nature the senior man of the party shall be in charge until he meets with or until the arrival of an officer senior to him to whom he shall report and make over charge.
66. Duties of Police officers at a fire. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) Notification of fire. - On seeing or receiving information of a fire, a Police officer shall at once inform the Fire Brigade specially in all cases where the Police officer has reasonable grounds for thinking that the fire is likely to spread. The Police officer shall give his name and rank and the message shall be as short and concise as possible giving the exact locality of fire, the thana nearest to the scene of fire and if possible the nature of the fire.
67. Motor ambulances. - (a) Motor ambulances available for use in Calcutta are stationed at Ambulance Headquarters, Chittaranjan Avenue, near the Central Avenue Fire Station.
68. Visits to hospitals. - Police officers visiting hospitals in Calcutta on duty shall intimate their business to the Resident Surgeon or in the latter's absence to the Medical Officer on duty. If in plain clothes, they shall bring with them a letter from a Deputy Commissioner or an Assistant Commissioner. Such visits shall ordinarily be made between 11.00 hours and 19.00 hours.
69. Circular Orders. - (a) Circular orders are printed in separate sheets in "the Calcutta Police Gazette". Every office shall maintain a Circular Order file in which all Circular Orders shall be kept. An officer in a police station or Court and a clerk in a department shall be in charge of the file and shall be responsible for its being kept up-to-date.
70. Pocket books. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All subordinate ranks of the Calcutta Police shall carry pocket books when on duty.
71. Reporting of accidents. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In no circumstances shall a member of the public who reports an accident be sent to another police station, because the place of occurrence is in the jurisdiction of that police station. On the contrary, the information shall be recorded and passed on to the proper quarter for necessary action. If any immediate action is necessary, the first police station shall take that action and report to the second police station.
72. Supply of information regarding street accidents, etc. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) Police reports, books and records are confidential and privileged, and it would be contrary to the general public interest for their contents to be disclosed. Copies of such reports or other documents are on no account to be supplied.
73. Special Branch officers and police station officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Officers of the Special Branch shall make, at least, two visits a week to each police station in their areas and informally meet the police station staff. They shall do so at a time of day when the officers are usually present and not likely to be particularly busy with other work. Current matters of interest to the Special Branch shall be discussed and information interchanged particularly on matters concerning political groups, communal relations, labour matters (especially labour agitation), public meetings, processions and other demonstrations and their effect on the public. The Special Branch officers, if necessary, shall have access to any reports on these matter so that they may be in possession of all available information and may at once pursue such further enquiries as they consider necessary.
Police station officers shall report at once to the Special Branch officer of the area any urgent information which he should know, and, similarly, Special Branch officers shall immediately inform the Officers-in-charge of police stations of all matters coming to their notice which affect the general administration, particularly matters relating to communal and labour agitation.74. Co-operation between Special Branch and divisional police regarding public meetings. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The divisional police and the Special Branch shall keep each other informed of the intention of members of the public to hold meetings, either indoor or open-air. The Special Branch shall also invariably inform the divisional police whether or not it will depute Government reporters and/or Special Branch officers to take notes of the speeches delivered at a meeting.
75. Free transit in tram cars. - Free transit in tram cars is allowed to members of the Calcutta Police in the circumstances and on the conditions noted below. All ranks of the force should appreciate the spirit in which this concession has been made and avoid offending against the spirit or letter of the rules :-
76. Travelling in Buses. - Police officers are prohibited from travelling in buses without paying the requisite fare whether they are travelling in uniform or not.
77. Free seats at cinemas, etc. - Police officers are strictly forbidden to demand free seats or free entrance at cinemas, theatres or any other places of amusement. Should free seats or free entrance be offered and accepted the names of the officers attending the place of amusement and of any persons who accompany them shall be recorded in the General Diary.
78. Professional driving license. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are forbidden to apply for or retain a professional driving license without the express sanction of the Commissioner.
79. Unauthorised supply of police records or information to public forbidden. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are forbidden to give copies of special diaries or other police records to the public or to give them any information which they have no authority to furnish.
No member of the public shall be allowed to write copy or have access to, or shall be given copies of, or extracts from, any police report, register or return without the special sanction of the Commissioner.80. Grant of certificates to outsiders. - The practice of Police officers issuing character certificates in their personal capacities to outsiders should be strongly discouraged.
81. Carrying money when on duty. (Section 3, Bengal Act II of 1866) (Sections 9, Bengal Act IV of 1866). - Head constables and constables are forbidden to carry any private money when on duty. Disobedience of this order shall be regarded as a very grave breach of discipline.
82. Betting and attending races. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers may attend races only while on duty, and shall on no account bet.
83. Places out of bounds to police officers on duty or in uniform. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Any police officer below the rank of a Sub-Inspector or a Sergeant, who enters any hotel, restaurant or drinking bar, liquor or grog shop, cinema or any other place of public amusement or entertainment whilst on duty or off duty, in uniform, when his presence is not required there in connection with his duty, shall be deemed guilty of an offence against discipline, and shall be liable to punishment by dismissal or otherwise at the discretion of the Commissioner.
84. Absence from headquarters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All Deputy Commissioners, Assistant Commissioners and Officer-in-charge of police stations while leaving the headquarters shall give an indication of the place where they are likely to be found in case of any urgent necessity.
85. Living away from allotted quarters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No officer of the Calcutta Police is permitted to live away from the quarters allotted to him without the written permission of his Deputy Commissioner.
86. Firearms of Sergeants. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No Sergeant living in a single Sergeants' barrack shall be allowed to keep his private firearms elsewhere other than in the armoury.
87. Emergency out-fit. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An emergency tool out-fit is available at the Armoury at Police Headquarters. This out-fit contains implements for breaking down doors and sawing bars and includes crowbars, hammers, hatchets, saws and rubber gloves. The out-fit shall be sent by a lorry to any place in Calcutta or its suburbs on receipt of a telephone message from an officer not below the rank of a Sub-Inspector.
If officers below the rank of a Sub-Inspector require the emergency outfit they shall submit a requisition in writing.88. Police associations. - Members of the police force can form an association or associations which, however, must be recognised by the Government, this being dependent on the strict adherence to the instructions contained in the Government of West Bengal, Finance Department Memorandum No. 475F, dated the 9th March, 1949, which are reproduced in Appendix.
89. Baseless allegations against officers in connection with the discharge of their official duties. - (a) When a police officer comes to know that an allegation has been made against him which is either entirely baseless or is grossly exaggerated, he shall at once report the facts of the case through the proper channel to the Commissioner. Immediately on receipt of such a report the Commissioner shall forward a statement of the case to the Director of Publicity with the request to issue a Press note refuting the allegations and shall also send a copy of the statement to the Home Department of the Government.
90. List of registers to be maintained in different offices. - A list of registers to be maintained in different offices is given in Appendix.
Chapter V
Police Stations.
I - General Duties Of The Staff :1. Officer-in-charge of a police station. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A police station, as defined in section 4(l)(s), Code of Criminal Procedure, 1898 (Act V of 1898), section 3 of the Calcutta Police Act, 1866, and section 51 of the Calcutta Subarban Police Act, 1866, shall ordinarily be in charge of an Inspector.
2. Transfer of charge of police stations. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When an officer takes over permanent charge of a police station in relief of an officer going on transfer or on leave, he shall report to his Divisional Deputy Commissioner the date and hour of taking over charge. He shall verify and examine the Government properties, cash and registers, and also the articles in the Malkhana with reference to the Malkhana Register and if she finds the entries in the Malkhana Register correct he shall submit a certificate in the following form namely:
"1. I have carefully examined all the current registers and files, and have satisfied myself about the correctness of the entries therein as far as lay in my power. The amount of cash in hand this day, i.e. Rs............has been received by me in full, and is on the following accounts (here give the details).2. I have received the Government property shown in the authenticated list.
3. I have received all the articles shown in the Malkhana Registers as pending at the police station."
If any discrepancy is found he shall state the discrepancies in the certificate and the officer making over charge shall submit his explanation explaining the discrepancies. The Relieved Officer shall also give a certificate below the certificate given by the Relieving Officer in the following form namely:"I am satisfied as to the correctness of the above statement."3. Station House to be kept neat and clean. - (a) A police station shall be a pattern of order and cleanliness both inside and outside. There shall be a place for everything, and the officer-in-charge shall be held responsible for keeping everything in their proper places. Every evening before retiring, the Officer-in-charge shall select an Assistant Sub-Inspector, Sergeant or Sub-Inspector as orderly officer. The name of this officer shall be entered in the General Diary and his signature shall be obtained against such entry in the General Diary.
4. Duties of the Officer-in-charge. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Officer-in-charge shall be responsible for the effective working and management of the police staff under him and for the preservation of peace and the prevention of crime within the limits of his jurisdiction.
(b)He shall, subject to the approval of the Sub-divisional Assistant Commissioner, distribute the maintenance of registers and records among the Sub-Inspectors and Assistant Sub-Inspector and shall see that the responsibilities and duties of each are clearly defined. The responsibility for the proper upkeep of all records and registers at the police station rests with the Officer-in-charge and he shall satisfy himself by frequent inspections that his subordinates are carrying out their duties properly.(c)He shall collect intelligence on all matters of public importance in his jurisdiction (such as important meetings, strikes, riots, unrest, etc.) and shall keep his superior officers fully informed.(d)He shall collect information regarding crime and criminals within his jurisdiction.(e)He shall be personally responsible for necessary action against "Roughs".(f)He shall, each evening, send to his Sub-divisional Assistant Commissioner a report of all important happenings within his jurisdiction during the previous twenty-four hours.The report shall contain information under the following heads, namely:5. Duties of junior Sub-Inspectors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Officer-in-charge may, subject to his general responsibility, utilise the services of Sub-Inspectors under him for the investigation of cases, maintenance of law and order and miscellaneous inquiries.
6. Duties of Sergeants posted to police stations. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Sergeants posted to police stations in the own and suburbs of Calcutta shall be as mentioned below :-
7. Duties of Assistant Sub-Inspectors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) The object of posting Assistant Sub-Inspectors to a police station is to relieve the Officer-in-charge and Sub-Inspectors of as much clerical and routine duty as possible. To ensure that this result is achieved, the Divisional Deputy Commissioner and the Subdivisional Assistant Commissioner shall see that each Assistant Sub-Inspector is made responsible for certain specific duties. A chart shall be drawn up by the Officer-in-charge, and approved by the Subdivisional Assistant Commissioner showing distribution of the different registers to the different Assistant Sub-Inspectors and shall be hung up on the wall of the office. The Officer-in-charge shall be in general control of the office work of a police station but if, for example, a register in charge of an Assistant Sub-Inspector is found to have been incorrectly written, it is the Assistant Sub-Inspector who shall be held responsible unless there has been such gross neglect on the part of the Officer-in-charge as to show that the Officer-in-charge had not exercised any supervision.
8. Duties of Jamadars posted to police station or Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Jamadars posted to a police station or to a Guard shall be as stated below :-
9. Duties of Head Constables. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Head Constables posted to police stations shall be as shown below :-
10. Duties of constables. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Constables at police stations may be employed as escorts and guards, for patrolling beats and other areas where the prevention and detection of crime necessitate it, for the regulation of crowds in markets or in festivals and melas. They may be deputed to collect definite information under the special orders of the Officer-in-charge. A Constable may also accompany an Investigating Officer on investigation to call witnesses and to effect arrests and on visits to surveillees at all hours. A Constable may be deputed for such other duty as the Officer-in-charge or his superior may consider necessary in the interest of public service.
Constables employed on beats will work under the general direction of the Head Constables in charge of the beat. They will maintain note books wherein they will note any interesting fact or unusual happening that comes to their notice in course of their patrol. The Head Constables or other officers to whom the Constable is subordinate will see these note books and put their initial and dates in token of their having seen them. The Constables should be well acquainted with the topography of the beats and know the residents of the area.11. Duty Officer. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Officers-in-charge shall daily detail Sub-Inspectors and Assistant Sub-Inspectors to work as Duty Officers on the basis of 8-hour duty per officer.
12. Barrack Inspection. - (1) At each section, sub-section, guard and outpost the barracks must be ready for inspection by the Officer-in-charge or any superior officer from 6 a.m. to 8 a.m. and from 4 p.m. to 5 p.m. daily. During this time all clothing except belts and great coats shall be kept in kit boxes. Beds must be made with a clean sheet spread on the top mosquito nets must be down, boots and shoes neatly arranged under the beds, kit boxes neatly arranged, only belts and great coats may be kept on the shelves and no uniform or private clothing must be hung up. The great coat is to be neatly folded.
Note. - (1) If the uniform is actually wet and cannot be hung up in the compound it may be hung up in the barrack.13. Treatment of visitors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The necessity of correct etiquette and proper address when dealing with members of the public cannot be over-emphasised. Every member of the public must be treated with courtesy and respect.
14. Night rounds. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Night rounds are a very important part of the Duty of Officers of the police station staff, and every officer must perform these duties.
15. Personal Diary. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Officer-in-charge of a police station will submit daily personal diaries showing the work done by him in course of the day to his Assistant Commissioner who will forward the same with his comments to the Divisional Deputy Commissioner.
16. Verification rolls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (1) Verification rolls received at police station in respect of a candidate for service under the Government shall be tested by a local inquiry made by an officer not below the rank of a Sub-Inspector.
17. Responsibility of the Station Officer for instructing subordinates. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - It shall be the responsibility of the Officers-in-charge of police stations to see that every change or addition to the law which directly concerns the police, and every circular order, knowledge of which is likely to be useful to the officers under them, are read out and explained to Head Constables and Constables at Roll Calls repeatedly until thoroughly understood. The Assistant Sub-Inspectors and Constables must also be fully instructed regarding the names, characteristics and haunts of notorious bad characters, and particulars and descriptive rolls of all absconding offenders and other persons of whom the police are in search.
18. Government Property. - (a) An up-to-date list of all Government property signed by the Divisional Deputy Commissioner shall be maintained in each police station and outpost. Orders shall be obtained from him for necessary repairs or replacements.
19. Immoral traffic in women and girls. - (a) Traffic in human beings is prohibited under Article 23 of the Constitution of India. Any contravention of this provision is an offence and is punishable under the law. Immoral traffic in women and girls is the most important aspect of this problem. Sections 363, 363A, 365, 366, 366A, 366B, 367, 368, 370, 371, 372 & 373 of the Indian Penal Code provide punishment for traffic in women and girls under different circumstances and conditions. But the special law on the subject is the Suppression of Immoral Traffic in Women and Girls Act, 1956 (No. 104 of 1956).
(b)The aforesaid Act seeks to punish those who keep brothels or allow any premises, to be used as a brothel. It not only seeks to punish such persons but also provides that any agreement or lease in respect of the premises so used shall become void and inoperative from the date of conviction. But prostitution itself is not made punishable. If it is done in the manner and circumstances which have an unhealthy influence on the members of the public it attracts the provisions of the law. It is an offence for any women or girl to carry on prostitution in any premises which are within a distance of 200 yards of a place of public religious worship, educational institution, hostel, hospital, etc. Solicitation for the purpose of prostitution is also punishable.(c)The Act is mainly directed against those who thribe on prostitution. The following circumstances are made penal offences, namely :-(i)Living on the earnings of prostitutes,(ii)Procuring, inducing or taking woman or girl for the sake of prostitution,(iii)Detaining a woman or girl in premises where prostitution is carried on,(iv)Seduction of a woman or girl in custody.(d)All the offences under the Act are cognizable but it has envisaged a special machinery for carrying out the purposes of the law. Action under this law is to be taken by special police officers. In Calcutta Assistant Commissioners of Police are appointed special police officers for this purpose. Powers of arrest, search and investigation in regard to the offences under the Act are given to the special police officers. But, for the efficient discharge of their functions, they can take the help of their subordinate officers who are directed to do so by the State Government.(e)By order Nos. 1063/1(17)-SW, dated the 7th May, 1958, and 2800(17)-SW/41-58, dated the 2nd September, 1959. the State Government has directed that for the efficient discharge of his functions in relation to offences under the Act within the area of his local jurisdiction each of the special police officers shall be assisted by the following subordinate police officers under him, namely :-20. Pound. - Public Pounds for cattle and other animals excepting dogs have been established in accordance with section 71 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), at North Division office compound and Taltala police station (for elaborate instructions see Part I on Pounds in Chapter XXIX).
21. Dog Pound. - Under section 71 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), a public pound for dogs has been established at the Karya police station (for elaborate instructions see Part I on Pounds in Chapter XXIX).
22. Stray dogs and dogs taken charge. - Stray dogs (not pariahs) or dogs taken charge of by the police because they are the subject-matter of a case, shall be sent from the police station to the Dog Pound together with a report; if it is a stray dog, the report shall contain details of the place where the dog was found and if it is a dog which is the subject-matter of a case, it shall be stated that the dog shall be detained pending orders of disposal.
23. Injury caused by dog bite. - (a) When a case of a person being bitten by a dog is reported at the police station, the Duty Officer shall record it in the general diary and the person bitten shall be advised to consider the question of anti-rabic treatment.
24. Lost, stolen or unclaimed motor vehicles. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When the theft or loss of a motor vehicle is reported or when such a vehicle is deposited as unclaimed, the Duty Officer shall immediately inform the telephone Sergeant, Lallbazar, by telephone all the descriptions of the vehicle, including the registered number, engine and chassis number, make, model, colour, peculiarities, such as damage on the body of the car as a result of accidents, scratch or graze marks, etc.
The telephone Sergeant shall at once inform by telephone message to the following offices with a request to pass on the information to all concerned to be on the look out for the stolen or the lost motor vehicle, as the case may be, namely :-1. Assistant Commissioner, Traffic.
2. Officer-in-charge, Wireless.
3. Deputy Commissioner, Detective Department.
4. Assistant Commissioner, Criminal Intelligence Department.
5. Officer-in-charge, Criminal Record Section.
6. Director, Public Vehicles Department.
7. All Divisional Deputy Commissioners.
8. Officer-in-charge, Information Bureau.
9. Inspector-General of Police, P.B.X., for communication to Superintendent of Police, Wireless, Superintendent of Police, 24- Parganas, Superintendent of Police, Howrah, Superintendent of Police, Hooghly and Special Superintendent of Police, CID.
25. Missing persons and children. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All cases of missing persons, including children, reported at the police stations and outposts shall be entered in the General Diary, and endeavour shall be made to trace them out, specially the children. When such missing cases are reported, the Information Bureau, Lallbazar, shall be promptly informed and when traced, further report shall be sent to the Information Bureau, to keep the records of the Bureau up-to-date. If after considerable time no trace of the missing persons or children is found their descriptive rolls shall be printed in the "Calcutta Police Gazette" and shall be sent to the Station Director, All India Radio, Calcutta, or favour of broadcast.
26. Vagrants and Beggars. - (a) The term "begging" has been defined in clause (a) of sub-section (4) of section 363A of the Indian Penal Code. The aspect of begging is also included in the term "Vagrancy". The law on the subject is the Bengal Vagrancy Act, 1943. The provisions relating to vagrants are also laid down in section 70 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and section 40(17) of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866). There are special provisions for neglected children in West Bengal Children Act, 1959 (West Bengal Act XXX of 1959), so that they may not increase the number of vagrants. Section 363A of the Indian Penal Code envisages punishment for a person who not being the lawful guardian of a minor uses such minor for the purposes of begging.
27. Lunatics. - (a) The power of an Officer-in-charge of a police station in respect of a lunatic is laid down in section 13 of the Indian Lunacy Act, 1912 (IV of 1912).
28. Lepers. - (a) The Lepers Act, 1898 (III of 1898), deals with lepers.
29. Rowdyism. - Comprehensive and consolidated instructions to deal with rowdyism in its various forms are given in the appendix.
30. Explosions. - (a) When a serious explosion occurs the Officer-in-charge of the police station concerned shall immediately inform by telephone the following officers, namely :-
31. Treatment and handling of bombs, etc. - (a) All officers shall be fully acquainted with the contents of the pamphlet "Instructions for dealing with substances or objects suspected to be Explosives." The Calcutta Police Directorate shall see that all police stations are supplied with a copy of the same.
32. Accidents of the nature referred to in section 27 of the Petroleum Act, 1934 (Act XXX of 1934). - Accidents of the nature referred to in section 27 of the Petroleum Act, 1934 (XXX of 1934), shall be immediately reported to the Inspector of Explosives.
33. Sulphur, saltpetre, chlorates. - (a) Sulphur, saltpetre, chlorates are ammunition under section 2(1)(b)(VII) of the Arms Act, 1959 (No. 54 of 1959), read with Central Government Notification No. G.S.R. 988, dated 13th July, 1962. There is, however, no restriction on saltpetre in Calcutta as well as in the districts except districts on the external land frontier of India. Sulphur not exceeding 50 kilograms in weight can be stored, used or sold by any person without any licence in Calcutta as well as in the districts except districts on the external land frontier of India. Chlorates cannot be handled without any licence but medical practitioners and dispensing chemists have been empowered to deal with the stuff without licence; they can sell medical preparations containing chlorates only to persons who have prescription or certificate from registered medical practitioners and this is to be done in accordance with such conditions as may be prescribed under item No. 13 of Schedule II to the Central Government Notification No. G.S.R. 991, dated 13th July 1962. Otherwise, sale and purchase of chlorates without licence are criminal offences punishable under the appropriate clause of section 25 of the Arms Act, 1959. Arsenic Sulphite and Yellow Phosphorous are poisons as enumerated in Schedule I of the Poisons Rules, framed under the Poisons Act, 1919. Nobody can trade in these stuffs without licence.
34. Poison Shops. - (a) Under rule 10 of the Poisons Rules, framed under the Poisons Act, 1919 (XII of 1919), any police officer of and above the rank of Inspector or any Sub-Inspector of Police duly empowered in this behalf by the Commissioner may at any time visit and inspect the premises of a licensed dealer whore any of the poisons are kept for sale.
35. Offences connected with opium. - (a) Police officers shall not take any action under the Bengal Opium Smoking Act, 1932 (Bengal Act X of 1932). If they receive any information of an offence punishable under the Act they shall inform the nearest Excise Officer who shall take such action as may be necessary.
36. Examination of Motor Vehicles etc., in accident case. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In all cases of accidents involving a motor vehicle or a tram car, the Officer-in-charge of the police station concerned shall requisition the services of a technical officer from the Traffic Operation and Information Room, Lallbazar, whenever the vehicle or the car, as the case may be, is detained at the scene of the accident or is brought to the police station.
37. Electrical accidents. - All electrical accidents causing loss of life or serious injury to person, or property shall be reported to the Chief Electrical Inspector so that he may depute an officer of his department to investigate them.
38. Treasure trove. - (a) The finding of statuary, coins and other treasure buried under ground shall, if brought to the notice of an Officer-in-charge of police station, be reported through the Commissioner to the Government.
39. Removal of deadbodies of the streets. - (a) The local police shall arrange for the removal of deadbodies from the streets or side-walks at the earliest possible moment after they receive information of the presence of such a body. For this purpose a Corpse Disposal Van may be obtained from Lallbazar, or if it is a Muslim corpse from the Anjuman Mofidul Islam or it is a Hindu corpse from the Hindu Satkar Samity.
40. Removal of carcasses from the streets. - When information is received that a carcass is lying on the street, the information shall be recorded in the General Diary and reported at once by telephone to the Corporation Gowkhan a Office who shall send a lorry to remove the carcass.
41. Unauthorised disposal of carcasses. - The unauthorised disposal of carcasses within the Calcutta Municipal area is forbidden by the by-law made under section 527(33) of the Calcutta Municipal Act, 1951 (West Bengal Act XXXIII of 1951). Carcasses should be sent for disposal either to one of the Municipal Depots or to the Corporation skinning platform at Dhapa. Whenever an offence of this nature comes to the notice of a police station officer he shall enter a report in the General Diary and forward an extract thereof to the District Engineer of the Calcutta Corporation for necessary action.
42. Drunkenness and Medical Examination. - (a) Drunken persons shall not be sent to hospital as a matter of routine.
43. Posters and Advertisements. - Special attention shall be paid to seeing that posters and advertisements fixed on trees, poles or posts which are the property of the Municipal Corporation, Telegraph Department, Telephone or Tramways Companies are promptly removed and that the persons fixing them without permission, or painting or stencilling advertisements without permission are arrested and prosecuted.
44. Distress Warrants. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Officer-in-charge of a police station is personally responsible for the proper execution of all distress warrants excepting such warrants issued in certificate cases under the Bengal Public Demands Recovery Act, 1913 (Bengal Act III of 1913). He shall personally scrutinise all distress warrants executed or partially executed and shall endorse the results on the back of the warrants. At least 10 per cent of the unexecuted warrants reports shall be locally varified by a Sub-Inspector.
45. Summonses. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A summons shall, if practicable, be served personally on the person summoned by delivering or tendering to him one of the duplicates of the summons. The serving officer shall require the person summoned to sign a receipt therefor on the back of the other duplicate (see section 69 of the Code of Criminal Procedure, 1898, Act V of 1898). If, however, the person refuses to accept or sign the summons, the serving officer shall note that fact on the summons before returning it to court.
46. Bail Bonds. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - (a) Great care shall be taken in filling up bail bonds. Such bonds are quite valueless for the purpose of taking action against the accused or the surety for non-appearance on the date fixed if the space for the date fixed is left blank or filled up illegible.
47. Detention of Rickshaws and Hackney Carriages. (Section 3, Bengal Act II of 18(56) (Section 9, Bengal Act IV of 1866). - The police cannot detain rickshaws and hackney carriages at sections or sub-sections to ensure the appearance of the driver in court to answer the charge brought against him. In such case, bail shall be immediately granted. In the event of the accused being unable to furnish bail, intimation shall be sent to the owner of the vehicle with the request that the vehicle be taken charge of as soon as possible.
48. Assistance to Civil Court staff. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - (a) If a bailiff or other officer applies to the police for assistance in the execution of a Civil Court warrant or decree such assistance shall be supplied only if, in the opinion of the Officer-in-charge of the police station, there is reasonable apprehension of a breach of the peace. Assistance in the execution of such a process shall not be given to the extent of entering houses, breaking open doors and locks, etc., but shall be limited to preventing a breach of the peace.
49. Copies of all telegrams issued from police stations shall be sent to the Administrative Officer immediately after issue.
50. Fare Tables. - An up-to-date copy of the fare tables of taxis, hackney-carriages and rickshaws shall be hung up at each police station.
51. Court attendance slip. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - Police officers attending Court shall present to the Court Inspector or Sub-Inspector the court attendance slip (Calcutta Police Form No. 87) at the time of arrival and departure and obtain his initials with date and time. These slips shall be preserved at the police stations or outposts to which the officers are attached until examined weekly by the Subdivisional Assistant Commissioners who shall compare them with the entries in the general diary and not the duty register. Specific instances of delay on the journey or long detention in court shall be investigated and the causes thereof ascertained and eradicated.
52. Testing of Weights and Measures. - Standard weights and measures shall be kept in the office of the Commissioner. Weights and measures not agreeing with such standards shall be held to be false.
53. Unbranded and Unregistered horses. - (a) A police station officer registering cases brought in by the agents of the Calcutta Society for the Prevention of Cruelty to Animals or by the police shall carefully examine horses brought in and, if any, horses to which the provisions of the Calcutta Hackney Carriage Act, 1919 (Bengal Act I of 1919), are applicable, are found unbranded and unregistered, shall himself enter a further charge against the owner of the carriage under section 29 of that Act.
54. Seizure of dangerous drugs. - Officers-in-charge of police stations shall keep a record of every grain of cocaine and other drugs declared dangerous under the Dangerous Drugs Act, 1930 (II of 1930), seized in their jurisdiction. When such a seizure is made they shall submit a report to the Deputy Commissioner, Detective Department, giving the name and father's name of the persons arrested, their Calcutta addresses, the case number and date, the amount of cocaine, etc., found and its value and the result of the case.
The quantity of cocaine and similar drugs seized shall invariably be noted in terms of grains and not merely of the number of packets.II - Information55. Recording of first information of a cognizable crime. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a cognizable crime is first reported at a police station within the town of Calcutta or the suburbs of Calcutta, the information shall, under section 154 of the Code of Criminal Procedure, 1898, be drawn up by the Officer-in-charge of the police station in B.P. Form No. 27 in accordance with the instructions printed with it. The Officer-in-charge shall enter the charge in the Crime Register (West Bengal Form No. 4349) under the appropriate section of the law and also record a gist of the information in the General Diary (West Bengal Form No. 4350) giving the cross-reference of the entry number in the Crime Register and shall sign the entries.
56. Institution by police officers of certain cases of assault. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a police officer lodges a first information of having been assaulted in the performance of his duties as a public servant, the Officer-in-charge of a police station shall draw up a first information and enter the charge in the Crime Register irrespective of whether the police officer concerned has obtained the previous permission of his Deputy Commissioner or Assistant Commissioner.
57. Information of a cognizable crime committed by a police officer. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When information is lodged at a police station that a police officer has committed a cognizable offence, the Officer-in-charge shall draw up a First Information Report in accordance with the procedure laid down in regulation 55 immediately inform the Divisional Deputy Commissioner and the Subdivisional Assistant Commissioner by telephone and start the enquiry.
58. Cognizable offence referred by a Magistrate. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a Magistrate directs the police to enquire into the complaint of a cognizable offence, of which no previous information has been laid before the police, the written information sent by the Magistrate to the police shall be treated as the first information.
59. Uncertainty as to jurisdiction. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If it is uncertain whether the place where a reported offence has been committed lies in the jurisdiction of the Calcutta Police or the West Bengal Police or in the jurisdiction of another police station of the Calcutta Police, the Officer-in-charge of the police station to whom the case has been reported shall not, on this account, refrain from investigation. On the contrary he shall take up the investigation and if after preliminary investigation he is satisfied that the occurrence took place outside his jurisdiction, he shall transfer the case to the police station having jurisdiction.
60. List of stolen property to be obtained from the complainant. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In cases involving loss of property, the complainant shall be required to put in a list of the property stolen, signed by himself, which shall be noted in the First Information Report and in the charge in the Crime Register. If the complainant is unable to furnish a list of the lost property when he gives the first information, he shall be required by the Investigating Officer to supply such a list in writing as soon as possible. The Investigating Officer shall mention the same in the special diary of the case on the very day he gets the list. Every effort must be made to secure from the complainant at the time when the first information is recorded the most precise description of the stolen property.
61. Telephonic report of serious offences. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Whenever information of the commission of any of the following offences is reported to any police station immediate information shall be given by telephone during office hours to the Assistant Commissioner, Detective Department, who shall inform his Deputy Commissioner and out of office hours and on Sundays and holidays to the Information Bureau, Lallbazar, which shall inform the Deputy Commissioner and the Assistant Commissioner of the Detective Department, namely :-
62. Action to be taken on receipt of information regarding intestate property. - (a) On receipt of information that any person, who has died intestate, has left moveable property to which there is no claimant, the Officer-in-charge of a police station shall take possession of the property and shall forward to the Commissioner a list of all items of property taken into custody. The list shall specify the approximate value of the property including the value of any animal if there be any which is to be impounded, pending orders of disposal.
63. Forged Currency Notes. - (a) When a forged currency note is received by the police in any police station from any source, the Officer-in-charge shall immediately start an enquiry and report the matter to the Deputy Commissioner, Detective Department, who shall inform the Currency Officer, Calcutta. A copy of the report shall also be sent simultaneously to the Deputy Inspector-General of Police, Criminal Investigation Department, West Bengal.
64. Responsibility for investigation of the Officer-in-charge. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The general responsibility for all investigations within the limits of his jurisdictions shall rest with the Officer-in-charge of a police station.
65. Abstention from investigation. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Every cognizable offence shall ordinarily be investigated.
66. Investigation outside jurisdiction. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Divisional Deputy Commissioners and Subdivisional Assistant Commissioners are authorised to depute an officer of a police station to work in or to investigate cases of another police station within their jurisdiction.
67. Harassment of the public to be avoided. - Investigating Officers shall carefully avoid causing unnecessary harassment either to the parties or to the public generally. Only those persons who are likely to assist the enquiry materially should be summoned to attend. When possible, the Investigating Officer shall himself go to the house of the witness to be examined unless the witness prefers to be examined at the police station. The questioning of witnesses shall ordinarily be conducted apart and in a manner that will not be distasteful to them.
68. Duration of investigation. - (a) The Investigating Officer shall, whenever possible, pursue the investigation to its completion without a break in continuity.
69. Loitering cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When the antecedents of an accused arrested under section 54 of the Code of Criminal Procedure 1898 (Act V of 1898), in a loitering case and remanded to jail custody have been verified and no criminal record is found, the papers shall be sent immediately to the Magistrate for orders.
Officers-in-Charge shall be held responsible for seeing that no accused is kept unnecessarily in jail custody when it is known that he has no criminal record.70. Complaints of ill-treatment against the police by an arrested person. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Directly an accused person is placed under arrest, the Investigating Officer shall ask him whether he has any complaint to make of ill-treatment by the police, and shall enter in the special diary the question and the answer. If an allegation of ill-treatment is made, the Investigating Officer shall then and there examine the prisoner's body, if the prisoner consents, to see if there are any marks of ill-treatment and shall record the result of his examination. He shall further consider and note whether there is any reason to believe that marks found are attributable to causes other than ill-treatment, such as resistance to arrest. If the prisoner refuses to allow his body to be examined, the refusal and the reason therefor shall be recorded. If the Investigating Officer finds that there is reason to believe the allegation of ill-treatment, he shall forward the prisoner with his complaint, the record of corporal examination, any other evidence available, and if possible, the police officer implicated by the prisoner's complaint, to the Depute Commissioner of the Division for enquiry into the case and orders.
71. Special Diaries. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Every Investigating Officer shall, day by day, record his proceedings in a special diary. The first page of the first diary of a case shall be recorded in duplicate in West Bengal Form No. 4572. Further entries shall be made in duplicate in West Bengal Form No. 4260.
72. Dying declaration. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) If it is not possible to have the statement of a person whose evidence is required and who is in imminent danger of death recorded by a Magistrate and it becomes necessary for some other person to record a dying declaration, this shall be done, whenever possible, in the presence of the accused or of attesting witnesses. A dying declaration made to a police officer shall be signed by the person making it.
73. Police may not decide question of lunacy. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - It is not for a police officer to decide whether a person charged with a cognizable offence is or is not a lunatic. He shall deal with the case as if the person were sane, and if an offence be proved, shall send the prisoner up for trial. But the Investigating Officer shall ask the court to have an enquiry made regarding the mental condition of the accused as soon as he shows signs of insanity, and he shall not send up witnesses for the prosecution without previously ascertaining whether in the opinion of the court the prisoner is capable of making his defence.
74. Investigation of non-cognizable cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) On receipt of a copy of the complaint from a Magistrate directing an investigation to be made by the police under section 155, Code of Criminal Procedure, 1898 (Act V of 1898) in a case which is not cognizable by the police, or ordering the police to enquire under section 202 of that Code together with the intimation of the date by which the report of the investigation or enquiry shall reach him, the police officer concerned shall, if he is unable to report by the date fixed, send a report on or before such date explaining the delay and stating on what date the report is expected to reach him. The complainant shall be informed of the date so fixed and shall be directed to appear before the Investigating Officer at the scene of the occurrence.
75. Number of witnesses to be sent up. - It lies with the police to determine what evidence is necessary to establish a charge and what number of witnesses are required to prove each fact. Much will depend on whether the fact is seriously disputed or not. Where the fact to be proved is not likely to be disputed unnecessary witnesses shall not be cited to prove the same fact.
76. Information from post or telegraph office records. - Records of a post or telegraph office shall be produced and information available in them shall be given by the postmaster or telegraph master on the written order of any police officer who is making an investigation, but only those entries in the records shall be disclosed which relate to the person accused of the offence under investigation, or which are relevant to that offence. In any other case the postmaster shall refer for orders to the Postmaster-General, who shall decide whether or not, under section 124 of the Indian Evidence Act, 1872 (I of 1872), the information required shall be withheld. When the information required by a police officer is rot available in the records of the post office, the police officer shall be informed accordingly irrespective of the question whether the information, if available, might or might not be given.
77. Chalans. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When an Investigating Officer thinks that a case is ready to be sent up for trial he shall put up the papers though the Assistant Commissioner concerned to the Divisional Deputy Commissioner for orders. This should, if possible, be done not less than two days before the date fixed by the Court.
78. Final report. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In undetected cases, the Investigating Officer shall submit final diary with his recommendation, giving reasons to close the investigation, to the Assistant Commissioner of Police of the Subdivision concerned for acceptance. If the Assistant Commissioner disagrees, he shall order further investigation, and shall indicate the lines of such investigation. In specially important eases, the Assistant Commissioner concerned shall obtain approval of the Divisional Deputy Commissioner before closing the investigation of such cases. A copy of the final report shall be sent in West Bengal Form No. 4574 to the Detective Department where such reports are filed.
79. Revival of Investigation. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) If, in any case in which a final report has already been made, any further information or clue is obtained, the investigation shall be reopened and shall be conducted by such officers as may be detailed to do so by the Officer-in-charge of the police station.
80. Procedure in false cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Prosecutions against complainants in false cases shall be instituted only when the charges made are deliberately and maliciously false and not when they are merely exaggerated.
81. Modus Operandi System. - The special attention of all Investigating Officers is drawn to Appendix - in which clear instructions are given regarding the classifications utilised in the Modus Operandi System.
82. Cases of criminal record. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) There is a Criminal Record Office under the Detective Department. The following offences are known as Criminal Record Office cases, namely :-
83. Visits to Criminal Record Office. - Inspectors and other Investigating Officers shall visit the Criminal Record Office once a week for consultation.
84. Cases under Arms, Explosives, Petroleum and Poisons Acts to be reported to the Arms Act Department. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Investigating Officer shall send a report in all cases under the Arms, Explosives, Petroleum and Poisons Acts to the Arms Act Department immediately after the institution of the case or seizure of the articles.
85. Action under the Excise, Dangerous Drugs and Opium Acts to be reported. - (a) Copies of all reports of searches, arrests and seizures under the Bengal Excise Act, 1909, shall be sent according to the provisions of section 78 of the Act to the Collector of Excise, Calcutta, within twenty-four hours.
86. Procedure to be followed to secure transfer of confessing prisoner from one jail to another. - If it is desirable that a prisoner be removed from one jail to another for the purpose of verifying his confession, the following procedure shall be followed, namely -
87. Plans. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In murder cases, serious motor accident cases, serious riot cases and other suitable cases, the Investigating Officer shall utilise the services of the Plan Maker attached to the Detective Department. The plan shall be sent to the Court Officer along with the challan and docket of the case.
88. Acid throwing cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In acid throwing cases, Investigating Officers shall, if possible, send to the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory, Medical College, Calcutta, the broken pieces of glass phials or other containers as well as any garments on which acid may have fallen. If any acid has fallen on the ground a small quantity of the earth shall also be sent.
89. Medico-legal question. - Medico-legal questions shall be referred by Investigating Officers to the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory, Medical College, Calcutta.
90. Note Forgery Exhibits. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When exhibits in cases of currency note forgery are made over to the police for destruction by trying Courts, any exhibits of special interest shall be sent to the Deputy Commissioner, Detective Department, and the others shall be destroyed by the Investigating Officer under the supervision of an officer not below the rank of Assistant Commissioner who shall certify to this effect in the Malkhana Register.
91. Exhibits in Excise cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Exhibits in Excise cases seized by the police shall be sealed by the Investigating Officer in presence of witnesses and a note to that effect made in' the Special Diary.
92. Blood-stained Exhibits. - The procedure for collection and submission of blood stained exhibits is shown in Appendix -
93. Procedure for sending exhibits to the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory, Medical College, Calcutta. - Exhibits to be sent to the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory, shall be sent in the proforma for forwarding exhibits to the Laboratory as shown in Appendix -. The Deputy Commissioner of Police who controls the investigation is responsible for the accuracy of detail in the proforma.
94. Report of criminal, charge against ex-reformatory school boys. - All criminal charges laid before the police against boys licensed under section 18(1) of the Reformatory Schools Act, 1897 (VIII of 1897), adolescents licensed under section 12(1) of the Bengal Borstal Schools Act, 1928 (Bengal Act 1 of 1928), and ex-reformatory school boys, shall be reported by the Investigating Officer to the Divisional Deputy Commissioner, who shall inform the authorities of the Reformatory School concerned.
Note. - "Reformatory School boys" include "Borstal School boys".95. S.P.C.A. Agents. - When an agent of the Society for the Prevention of Cruelty to Animals is required to attend a police station for enquiries, a letter shall be sent to the Secretary to the Society, asking for the attendance of the agent at a specified time and date. In urgent cases he may be called upon direct but if this is done, a letter shall be sent to the Secretary intimating the fact.
96. Searches. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) It is the duty of police officers conducting searches to be fully acquainted with the law in regard to searches and to follow them in particular sections 96, 98, 102, 103 and 165 of the Code of Criminal Procedure, 1898 (Act V of 1898), sections 10A(j), 60, 79, 80, 80A, 80B, 8CC and 81 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866) and sections 4A(j), 37, 47B and 47C of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866).
97. Identification of suspects. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Whenever it is found necessary to have a suspected person identified, an application shall be made to the Magistrate concerned for a Test Identification Parade.
98. Identification of persons caught red-handed in rioting and other cases. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - Utmost care is necessary to prevent the identity of rioters arrested during the occurrence, and of other offenders caught in the act, from being impugned at the trial.
Such accused shall be kept quite distinct from those arrested on suspicion. Their names, the names of the persons arresting or identifying them and the place and hour of arrest shall be recorded as soon as possible and before the prisoners are removed in custody from the spot.99. Verification of Confessions. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - (a) When an accused or a suspected person volunteers a confession it shall be recorded in detail by a police officer who, if it appears to be true, shall take immediate steps for its verification. Such verification shall be made with a view +o discover evidence corroborative of the facts disclosed in the confession such as the tracing and examination of witnesses and the recovery of stolen property. If the confession relates to more than one case the verifying officer shall submit special diaries in each of the cases.
100. Interview with convicts in jail. - (a) Attention shall be paid by police officers to the very important subject of obtaining information from criminals after their conviction. Such information shall be received and acted upon with caution, but it can and should be obtained, and a good police officer should know how to utilise it. Much useful information can also be obtained from convicts regarding receivers and the whereabouts of a stolen property. It should be distinctly understood that the said object of interviewing a convict is to obtain information and not a confession.
101. Prosecution of carters (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In all charges of cruelty to animals by beating, the charge shall specifically state the manner of the beating, the stick or other thing used in committing the offences and any marks of injury visible.
102. Case in lower courts in which Public Prosecutor appears. - (a) Immediately after a case is sent up in which the Public Prosecutor is to appear in a Court of a Presidency Magistrate, the Investigating Officer shall submit a comprehensive synopsis of the facts of the case and a summary of the evidence to the Public Prosecutor's office.
103. Witnesses at the High Court Sessions. - (a) Investigating Officers in charge of cases committed for trial at the High Court Sessions shall, in each case ascertain from the Junior Public Prosecutor, Calcutta, the date on which the attendance of medical, mofussil and other witnesses shall be required and arranged for the attendance of such witnesses accordingly.
104. Attendance in Court of Hospital Doctors. - When a notice appears in the "Calcutta Police Gazette," intimating that a case in which a hospital doctor will be a witness will be heard at the High Court Sessions on a certain date, the Investigating Officer shall forthwith request by telephone the Superintendent of the Hospital to which the doctor is attached to ask him to keep himself in readiness to attend at the High Court-Sessions when called upon. Then the officer shall ascertain from the Junior Public Prosecutor the exact date and time when the doctor is required at the Sessions and inform the Superintendent of the Hospital by telephone or by a memo marked "Immediate". If possible 24 hoars' notice shall be given to the Superintendent.
The Investigating Officer shall also obtain the private address of the doctor, so that in case of urgent necessity he may be communicated with through the nearest police station.105. Proceedings under section 109 Cr. PC. - (a) When circumstances arise which justify proceedings being taken against a man under section 109, Code of Criminal Procedure, 1898 (Act V of 1898), he should be arrested under section 55 of that Code, and, if unable to furnish bail, sent to the Magistrate, if, however, immediate drawing up of proceedings is contemplated, the prisoner shall be for-warded to the Magistrate with the necessary witnesses. If for any exceptional reason further enquiry is considered desirable before drawing up proceedings either for the purpose of verifying the prisoneer's antecedents, collecting further evidence or otherwise, the Magistrate shall be moved to grant a remand under section 167, Code of Criminal Procedure, 1898. In such a case it will ordinarily be sufficient to send copies of the entries in the diary relating to the case as required by sub-section (1) of section 167, of the Code of Criminal Procedure, 1898, and witnesses need not be sent unless the Magistrate particularly wishes to examine them.
It should be borne in mind that the prisoner can only be retained in custody in default of bail for a total period of 15 days under section 167 of the Code of Criminal Procedure, 1898, before the actual drawing up of proceedings under section 109. In case the prisoner is remanded to jail custody without drawing up any proceedings and without any specific charge, section 109, Code of Criminal Procedure, 1898, shall be noted in the jail warrant. It is to be observed that the circumstances which justify an arrest are identical with those which justify proceedings and are described in practically identical terms in clauses (a) and (b) of sub-section (1) of section 55 and clauses (a) and (b) of section 109 of the Code of Criminal Procedure, 1898 (Act V of 1.898).106. Evidence in proceedings under section 110, Criminal Procedure Code. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In cases under section 110 of the Code of Criminal Procedure, 1898, evidence of general repute must form the main basis of the prosecutions. Under sub-section (4) of section 117 of the Code, evidence of general repute is admissible to prove that a person is a habitual offender.
107. Investigation of cases of collision between inland steam vessels and between inland steam vessels and other boats. - When a report is received by the Officer-in-charge of a police station of any collision between Inland Steam Vessels or between an Inland Steam Vessel and any other boat, -
108. Expenses of witnesses and Investigating Officers in the investigation of cases. - (a) Bills for expenses of witnesses who are not servants of the Government for diet money and the cost of travelling by railway or long distances by boat or road in the interests of police investigations shall be sent to the Divisional Deputy Commissioner for sanction and payment. Such expenses shall only be incurred in cases of considerable importance.
109. Institution and prosecution of conspiracy cases. - (a) The offence of criminal conspiracy may be divided into four classes :-
[Vide section 196A of the Code of Criminal Procedure, 1898 (Act V of 1898).]110. Finger Prints. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The services of the Finger Print Squad in the Detective Department shall be always utilized for the examination of finger prints suspected to have been left behind by criminals. An expert is able to intensify impressions which are scarcely visible to the ordinary observer.
111. First Information and enquiry. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A - Suburbs of Calcutta. - (a) Immediately on receipt of information of a death occurring in any of the circumstances mentioned in section 174, Code of Criminal Procedure, 1898 (Act V of 1898), a first information shall be drawn up in West Bengal Form No. 5370 (Bengal Police Form No. 48). The information shall be recorded in the same manner as a first information of a cognizable crime. It shall be put up to the Subdivisional Assistant Commissioner who shall record his orders on it.
112. Points for enquiry during investigation in cases of suspicious and unnatural deaths. - In investigating unnatural and suspicious deaths, the directions in Appendix shall be observed by the police with a view to obtaining as much medico-legal evidence as possible. The instructions contained in "A Guide to Medical Jurisprudence" by Col. R N. Campbell, C.B., CIE, shall also be followed according to the requirements of each case.
113. Finger Prints of deceased in cases of murder of suspicious deaths. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In all cases of murder or suspicious death, where an examination of the surroundings discloses or may possibly subsequently disclose, anything in the shape of finger marks, blurred or otherwise, on any article which might reasonably be expected to have been touched by the deceased, his finger prints shall invariably be taken for purposes of comparison with the finger impressions found on such article (picked at the scene of murder or suspicious death).
114. Photographs and Finger prints of unidentified deadbodies. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Unidentified deadbodies shall whenever possible be photographed with a view to tracing their identity. A photographer will be deputed by the Detective Department on requisitions received from a police station.
115. Corpses sent for post-mortem examination. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a deadbody is sent for post-mortem examination, it shall be sent to the local morgue in charge of a Head Constable. His name and his qualifications for identifying the deadbody shall be noted on the challan. In cases under section 304A of the Indian Penal Code (Act XLV of 1860), the Head Constable or Constable who accompanied the injured man to the hospital or police station or any Head Constable or Constable who saw the injured person alive after the accident shall, whenever possible, be deputed.
116. Presence of Police officers at post-mortem examination. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Police Officer sent in charge of a deadbody need not be present throughout the details of the post-mortem examination. It shall suffice if he stands sufficiently near to be able to testify that the body which had been in his charge was the one examined by the medical officer. He shall be present at the court when the medical officers testimony as to the result of the examination is given, in order that the identity of the body examined, with the body to which the criminal case relates, may be established, if necessary.
117. Post-mortem examination and report. - (a) On completing the post-mortem examination the medical officer shall fill up the whole of the West Bengal Form No. 5372 (B.P. Form No. 50) in triplicate by the pen-carbon process and shall send one copy of it to the Investigating Officer through the constable who brought the corpse.
118. Disposal of deadbodies. - The Officer-in-charge of the Morgue is responsible for the final disposal of a deadbody unless otherwise directed.
119. Deaths from factory accidents. - The Chief Inspector of Factories shall be informed beforehand of all inquests to be held by the Coroner or by the Suburban Police under section 174 of the Code of Criminal Procedure, 1898 (Act V of 1898), on deaths resulting from factory accidents so that he can depute one of his Factory Inspecting staff to be present at the Inquest.
120. Deaths or injuries due to ignition of petroleum vapour. - (a) When any person has been killed by an accident which is reasonably believed to be the result of the ignition of petroleum or petroleum vapour, an inquest shall be held, in the suburbs by the nearest Magistrate empowered to hold inquests and in the town of Calcutta by the Coroner.
121. Deaths or injuries due to electrical accidents. - All electrical accidents causing loss of life or serious injury to person or property shall be reported to the Chief Electrical Inspector so that he may depute an officer of his department to be present at the Inquest and to investigate further if found necessary.
122. Report from hospital of admission of wounded person. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a report received from the Medical Officer of a hospital regarding the admission of a wounded person discloses the commission of a cognizable offence or gives reason for suspecting the commission of a cognizable offence, the Officer-in-charge of the police station concerned shall arrange for an immediate enquiry into the circumstances of the injury.
123. Medical Examination of wounded persons. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a wounded person is sent to a hospital for medical examination a report in West Bengal Form No. 3865 shall be sent to the Medical Officer who will return it with his report.
124. Deaths from injuries sustained in West Bengal Police jurisdiction. - The following procedure shall be observed in connection with deaths occurring in hospitals situated in Calcutta from injuries sustained within the jurisdiction of the West Bengal Police :-
When a seriously injured person is sent from a Muffassil police station to a hospital in the town or suburbs of Calcutta a note of the brief facts of the case together with the names and addresses of witnesses who will prove facts in connection with the injury shall be sent by the West Bengal police station concerned to the Officer-in-charge of the Calcutta police station in whose jurisdiction the hospital is situated. On receipt of the Medical Certificate from the Medical Officer in charge of the hospital the Officer-in-charge of the Calcutta police station shall record the statement of the injured person and send it to the Officer-in-charge of the police station from which the man comes. A relation of the injured man or a constable of the West Bengal police station concerned shall stay in the hospital or in the neighbourhood in order to identify the body at the time of post-mortem examination in case of death. The enquiry into the death shall be held by the Calcutta Police before whom the West Bengal Police concerned shall produce all available evidence.125. Post-mortem and clinical examination of animals. - When an animal has died or has been injured and the commission of a cognizable offence is suspected it shall be sent to the Bengal Veterinary College, Belgatchia, for post-mortem or clinical examination.
V - Warrants And Aerests126. Service of warrants. - (a) Warrants directed to an Officer-in-charge of a police station for execution under section 77 of the Code of Criminal Procedure. 1898 (Act V of 1898), would ordinarily be addressed to him either by name or by the designation of his office. Section 79 of the Code prescribes that all subsequent endorsements shall be by name. If, therefore, the officer to whom the warrant is addressed desires to entrust the execution of the warrant to some other police officer, the endorsement shall be by name. His authority to endorse shall be made clear by addition of the words "Officer-in-charge" after his signature. An officer below the rank of Assistant Sub-Inspector, unavoidably left in charge of the police station, has no power to endorse a warrant.
127. Arrests on warrants issued by Moffusil courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a person arrested on a warrant issued by a mofussil court fails to give security as noted in the warrant or if the warrant contains no direction about the release of the person on bail he shall be produced before the Magistrate through whom the warrant was received.
128. Arrest - how to be made. - (a) An Officer-in-charge of a police station has no legal power to summon before him any person accused of an offence. The only manner in which he can enforce the attendance of such a person before him is by arrest and without an arrest the attendance or detention of an accused person cannot, under any circumstances, be compelled. It is, therefore, to be understood that, whenever an accused person is sent for and made to attend before an Investigating Officer, he is to be considered as having been arrested, and to be entered in the return accordingly. The manner in which arrest is to be made is described in sections 46 to 48 and section 53 of the Code of Criminal Procedure, 1898 (Act V of 1898). No person who has been arrested may be discharged except on bail or on his own recognizance or under the special orders of a Magistrate.
129. Unnecessary arrest to be avoided and bail to be allowed freely. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The police shall be careful to abstain from unnecessary arrests. In petty cases it is hardly ever necessary to arrest on suspicion during the course of any enquiry, and never necessary to arrest after the enquiry is over, when the case is not to be sent up. In heinous cases it is different. Police officers should not hesitate to arrest on reasonable suspicion. Having made the arrest they shall send the accused to the nearest Magistrate in the manner laid down in Article 22(2) of the Constitution of India or else release him on bail.
130. Arrest of a person employed in a public utility service. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When the immediate arrest of a person employed in a public utility service (such as the Railway, Telegraph or Postal Service), would cause risk and inconvenience to the public, the Investigating Officer shall make arrangements to prevent escape and apply to the proper quarters to have the accused relieved. If immediate arrest can be made, without risk or inconvenience to the public, notice of the arrest shall at once be sent to the official superior of the accused to enable him to arrange for his duties.
131. Arrest of Corporation employees. - When it is necessary to make enquiries among Corporation employees or to arrest a Corporation employee the assistance of the superior officers of the Corporation shall, whenever possible, be taken.
132. Arrest of a Corporation lamplighter. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The arrest of a Corporation lamplighter shall at once be reported to the Lighting Superintendent.
133. Arrest of members attached to the Indian Army, the Navy and the Air Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When a member of the Indian Army or Navy or Air Force is arrested for a criminal offence a report giving full particulars of the case shall be submitted at once though the Divisional Deputy Commissioner of Police and the Commissioner to the D.A.A.G. of the brigade area concerned and the Officer Commanding the unit to which he belongs.
134. Arrest or surrender of any Army deserter. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An army deserter shall on arrest or surrender be taken to the nearest police station where the Officer-in-charge shall make out a certificate specifying the date and the place of arrest or surrender. This certificate must be signed by the Officer-in-charge who shall record below his signature the words "Officer-in-charge" and the name of the police station, and shall be sent without delay to the Officer Commanding the unit to which the deserter belongs.
The deserter shall then be taken to the Divisional Deputy Commissioner who shall prepare a descriptive return and make a summary enquiry preliminary to handing him over to the military authority.135. Arrest of Foreign Seamen. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If any foreign seaman is arrested by the police other than the Port Police, the Deputy Commissioner, Port Police, shall be informed immediately with brief particulars of the case.
136. Arrest of criminals believed to operate in bordering West Bengal Police Stations. - Station officers shall inform by telephone the bordering West Bengal police stations of the arrest of a criminal concerned in an important Calcutta case or series of cases who is reasonably suspected to have operated in the bordering police stations or is a resident therein or has associated there.
The West Bengal Police shall similarly send intimation to the Calcutta Police.137. Property of arrested persons taken charge of by Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When persons are searched under section 51 of the Code of Criminal Procedure, 1898 (Act V of 1898), and the police take charge of articles, a receipt shall be granted to the prisoners. A list of the property shall be attached to the Challan or to the special diary or the final report of the case. When such property is sent to the Court, full information concerning it shall be given to enable the Court Police Officer to fill the Malkhana Register.
138. Actions in cases of failure to arrest. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A warrant of arrest of an accused person remains in force, and shall be retained at a police station till the arrest is made or the individual surrenders, or till the warrant is formally cancelled or withdrawn by the Court which issued it.
139. Production of accused persons before Magistrates. - All persons arrested by the police shall be produced before the nearest Magistrate within a period of 24 hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.
140. Remand to Police custody. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Applications for remand to police custody for the purpose of further investigation shall be made as soon as it becomes apparent that the investigation cannot be completed within 24 hours and that further detention of the accused person or persons in police custody is essential for the purpose of investigation. The application must be based on good grounds and shall be accompanied by a copy of the relevant entries in special diary. At the time of making the application the accused shall be placed before the Magistrate. Such an application should be made by the prosecuting officer concerned. He may, if necessary, require the presence of the Investigating Officer in the Court. He should, however, take steps to see that the stages of police investigation be not disclosed.
141. Police Station Outpost, and Divisional lock-ups. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In addition to the Central lock-up at the headquarters there are -
142. Inspecting officers of Outposts, police station and Divisional Lock-ups. - Inspecting officers shall inspect the divisional police station and outpost lock-ups and shall initial the Lock-up Registers at each visit.
They shall invariably ask the prisoners in these lock-ups whether they have any complaints to make and a note shall be made of such complaints, if any, in the General Diary or Inspection Register.Any complaints of ill-treatment shall be immediately enquired into by the officer concerned, and a report, made to the Divisional Deputy Commissioner.143. Escort of prisoners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Escorts of prisoners to different places, such as, the Criminal Record Office, Divisional lock-up, Central lock-up or Court, shall not, as far as practicable, be done separately but together in a prison van sent from Lallbazar. The prison van will take them to different places and drop them with their escorts except when prisoners have to be taken to places outside the town and suburbs of Calcutta. They shall not be carried in public conveyances. The strength of the escort will depend on the number of prisoners and their nature.
144. Expenses for the diet of prisoners. - Expenses incurred in feeding the prisoners or escorting them shall be recouped from the contingent fund at the disposal of the Commissioner. At the end of the month the Officer-in-charge of the police station shall prepare a detailed bill of all expenses incurred on this account and submit it to his Divisional Deputy Commissioner for payment.
145. Juvenile offenders. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Juvenile offenders shall not be placed in police custody for a longer period than is reasonably necessary for preliminary investigation, and unless the charge is one of culpable homicide or any other offence punishable with death or imprisonment for life shall forthwith be released on bail with or without sureties.
146. Arrested persons whose finger prints are to be taken for search. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The finger prints of persons arrested by the Police shall, subject to the provisions of sections 4 and 5 of the Identification of Prisoners Act, 1920 (XXXIII of 1920), be taken. Those of persons sent to divisional lock-ups shall be taken by the Finger Print Proficients attached to these lock-ups and those of persons sent to the Central lock-up shall be taken by an officer attached to the Finger Print Section.
147. Escapes, etc., of certain persons to be immediately reported to the Finger Print Bureau. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a person whose finger print slip ia on record or a prisoner whose finger print slip has already been prepared for search is declared a proclaimed offender, or escapes from jail or lawful custody, or absconds after committing some offence, the Investigating Officer shall immediately send intimation of the fact to the bureaux concerned direct informing each bureau of the names of the various bureaux to which such reports or finger print slips have been sent. When communicating such information, the name, caste, parentage and residence of the individual, the member and the date of the First Information Report and the name of the police station at which it is registered, shall be quoted.
148. Address of persons remanded to intermediate jail custody. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When applying for a remand to intermediate jail custody the Investigating Officer shall fill up a descriptive roll in West Bengal Form No. 4340. In doing he shall carefully record the address (including the temporary Calcutta address) of the prisoner as fully and correctly as possible.
VI - Inspection, Surveillance, Registers And Returns.149. Inspection. - (1) Deputy Commissioners of Divisions shall inspect on a year every police station, outpost and court office within their respective jurisdictions. Subdivisional Assistant Commissioners shall make such inspection half-yearly.
150. Persons to be placed under surveillance. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) It is impossible to define with absolute precision the class of persons to be placed under surveillance and much discretion must be left to the Divisional Deputy Commissioners. They should remember that, although surveillance is to be exercised by the constables the efficiency of the surveillance will depend largely on the supervision maintained by the station staff, and the number of surveilles should be limited to what the staff is able to supervise effectively. The list of persons, under surveillance should, therefore, be confined to the narrowest possible limits. It may, however, be laid down that all persons addicted to the following classes of crime shall ordinarily be placed under surveillance, namely :-
151. Divisional Deputy Commissioner to order suveillance. - When the history sheet of any person gives rise to a reasonable presumption that the person concerned in an active criminal, the fact shall be reported to the Divisional Deputy Commissioner who shall decide whether there are sufficient grounds for requiring the police to exercise closer supervision over him. It is desirable that, whenever possible, this decision shall be based on enquiry at the police-station and not merely on a written report. If the Deputy Commissioner decides that closer supervision is necessary, he shall pass orders for surveillance and the history sheet shall then be dealt with as laid down in regulation 167 and it shall be maintained in much greater detail.
152. Surveillance of juvenile offenders. - Juvenile offenders may be placed under surveillance by the Divisional Deputy Commissioner on their discharge from the Reformatory or Borstal School as the case may be, if their conduct in the school or after discharge from there necessitates such action.
153. General rules regarding registers. - (a) No new Registers or Forms shall be used without the permission of the Commissioner.
154. General Diary. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A General Diary in West Bengal Form No. 4350 shall be maintained in a book containing 200 numbered pages in all police-stations and in those outposts to which Assistant Sub-Inspectors are attached. The diary shall be written in duplicate by carbon process. If the officer making an entry in the General Diary knows from the nature of the information that an extract must be sent (e.g., to the Detective Department for publication in the "Calcutta Police Gazette") he shall make an extra copy of the entire entry or a part of the entry as required by making an extra carbon copy on a loose sheet of paper.
155. Malkhana Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Malkhana Register in West Bengal Form No. 4328 shall be maintained at each police station.
A separate register in the same form shall be maintained for property seized in connection with petty cases.156. Crime Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Crime Register shall be kept in two parts, viz., Part I and Part II, in West Bengal Form No. 4349.
Part I – Crime Register is meant for recording all cognizable cases.
Part II – Crime Register is meant for recording arrests made on suspicion under section 54 of the Code of Criminal Procedure, 1898 (Act V of 1898).
The following procedure shall be followed in maintaining the Crime Register :-Part I – . - One page shall be used to record one case; two cases shall not therefore be recorded on the same page. If one case cannot be completed in one page, it can be carried over to the next page. Crime Register is maintained in duplicate. The original Crime Sheet shall be kept with the Crime Register and the duplicate shall be torn off and filed with the case docket. All orders passed by superior officers on the duplicate copy shall be copied out in the original copy. If an accused is arrested subsequently in a specific case which has already been recorded, his arrest shall be shown in the Crime Sheet but no new case number shall be given. When the charge is amended such charge shall be noted on the next available sheet but no new case number shall be given. A note shall be made to the effect "Amended charge of Section...........Case No....... date......19 ".
Part II – . - In this part all arrests which are made under section 54 of the Code of Criminal Procedure, 1898 (Act V of 1898), shall be recorded. If after investigation in connection with an arrest under section 54 of the Code of Criminal Procedure, 1898, a cognizable case is made out, such cases shall be shown in Part I and relevant entries shall be made in that part. The Crime Sheet in Part II shall be closed and cross-reference shall be given about the relevant case in Part I.
In all cases of arrest, recorded either in Part I or Part II, the following note shall be made in the Crime Sheet concerned, namely :-157. Petty Case Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A separate register for petty cases in West Bengal Form No. 4353 shall be maintained at each police station. It shall not be maintained at any outpost without the written authority of the Commissioner.
158. Motor Vehicles Accident Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A separate Register in West Bengal Form No. 403 (Q) (B.P. Form No. 34) shall be maintained in duplicate in bound books for all occurrences of collisions, breakdown and running down in which a motor vehicle is concerned.
159. Beat Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) It is most necessary that Head Constables and Constables attached to a police station should have a good knowledge of their respective beats. To ensure this a Beat Register shall be maintained in each police station. It shall be divided into as many parts as there are beats. Against each beat shall be recorded the following information concerned in the beat, namely :-
160. Disposition Register. - (a.) A Disposition Register in West Bengal Form No. 4291 shall be maintained at each police station in which shall be noted -
161. Progress Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Each police station shall have a register in the form a diary to be dated one year in advance. A page shall be given to each day and shall contain columns with the following headings :-
162. Receipts and Despatch Registers. - (a) In every police station registers in West Bengal Form Nos. 16 & 19 shall be kept respectively for all letters received and despatched.
These registers shall be written by an Assistant Sub-Inspector but the Officer-in-charge shall himself open, date and attend to the dak personally and then distribute the papers by noting his orders, to the various officers concerned. When a paper is made over to an officer, his name and the date shall be written against the entry in the 'Remarks' column.Part I – . - Departmental orders, i.e., correspondence received from the Commissioner, the Divisional Deputy Commissioners and Subdivisional Assistant Commissioners, other than enquiries and verifications.
Part II – . - Enquiries and verifications. - (a) Pass Department, (b) Motor Vehicle Department, (c) Arms Act Department, (d) Passport Department, (e) Other Departments - A separate register for each department may be opened if the number is large.
Part III – . - (a) Enquiry slips and requisitions for searches and arrests.
(b)Other miscellaneous enquiries.(c)Such papers as are registered elsewhere shall not be entered in the receipt register.(d)'N.R.' shall be written against entries which require no reply.(e)A list showing all papers which have been pending 7 days or more shall be compiled in each register. In Part I of the receipt register and in the despatch register the lists shall be compiled weekly. In the other parts of the receipt register the lists shall be compiled fortnightly.(f)Pending lists shall be made out in the following manner -| 2, 6, | 20 Officer-in-charge | } | |
| 15 | 2nd Sub-Inspector | ||
| 7 | Deputy Commissioner of Police, Special Branch. | i.e.,Officer with whom pending | |
| 8 | Chief Presidency Magistrate |
163. Lock-up Register and Lock-up pass. - (a) A Lock-up Register in West Bengal Form No. 4336 shall be maintained in the Central Lock-up, Lallbazar, at each of the divisional lock-ups, police section lock-ups and at those outposts where there are lock-ups.
The Lock-up Register of the Central Lock-up shall be checked up by the Assistant Commissioner, Headquarters Force, daily. Similarly, the divisional and police station lock-up registers shall be checked up by the Officer-in-charge of the divisional/thana lock-ups and shall be put daily to the Assistant Commissioner of the subdivision for his scrutiny.164. Court Pending Case Register. - (a) A Court Pending Case Register in the prescribed from shall be kept at each police station in manuscript in the form of a forward diary.
165. Registers and Files. - A list of the registers and files to be maintained in police stations is given in Appendix (See Appendix to Reg, 90 of Chapter IV - Privileges and General Instructions).
166. Death of convicts. - In order that the names of deceased convicts may be eliminated from the Court Conviction Register, the death of Ex-convicts shall be reported to the Chief Court Inspector, Presidency Courts, as early as possible after the death is known.
167. History Sheets. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) History sheets shall contain a short account of the life of the person to whom they relate, and all facts likely to have a bearing on his criminal history. They shall be opened for persons who are, or are likely to become, habitual criminals or the aiders or abettors of such criminals. The conviction of a person for heinous offence, such as robbery, dacoity, serious burglary or receiving stolen property, will ordinarily be sufficient to justify the opening of a history sheet, unless there be reason to believe that although convicted of one of these offences, the man is not a habitual criminal. For instance, a history sheet will not be opened for a man who though convicted of house breaking, is believed to have committed the offence in order to carry on an intrigue with a woman and not for the purpose of theft. On the other hand, if a person is suspected of being a receiver of stolen property, or of being concerned in systematic cattle theft, a history sheet shall be begun even if he has not been convicted. History sheets shall not be prepared for persons dealt with as first offenders under section 562 of the Code of Criminal Procedure, 1898 (Act V of 1898). Proceedings under section 110 of that Code, shall ordinarily not be taken until a history sheet established a case of bad livelihood. But if security has in any case been demanded from a person under section 109 or 110 of the Code of Criminal Procedure, 1898, before the preparation of a history sheet, such a sheet shall at once be opened.
168. Periodical Statement. - (a) A list of the periodical statements to be submitted from police stations is given in Appendix.......
169. Lalkitab. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Statistical Register called "The Lalkitab" shall be maintained at each police station in West Bengal Form Nos. 4305 to 4309. The statistics shall be compiled from the station records at the end of each quarters. The Officer-in-charge shall be personally responsible for the correctness of the figures and shall sign the statements.
170. Cash Account. - (a) A cash account in duplicate shall be kept at each police station in West Bengal Form No. 5381. All sums received at the police station (except cash received from the person of an accused), viz., pay of the staff received from the Deputy Commissioner's office, recoveries on account of distress warrants, cash stolen and recovered, the sale proceeds of impounded cattle or intestate property and cash received from any other source whatsoever shall be entered in the cash account.
Note. - Cash received from the person of accused shall be entered in the related Malkhana Register.171. Permanent Advance Register. - (a) A Permanent Advance Register shall be maintained at each police station in West Bengal Form No. 4332 which shall show a complete account of all contingent expenditure incurred out of the permanent advance.
Chapter VI
Courts
I. - COURTS - PROSECUTING STAFF AND GENERAL DUTIES OF COURT POLICE OFFICERS1. Courts. - (a) There are four divisions of courts in the town and suburbs of Calcutta for the trial of Calcutta Police Cases, namely, (i) the North Divisions Presidency Courts, (ii) the South Division Presidency Courts, (iii) the North Suburban Courts at Sealdah and (iv) the South Suburban Courts at Alipore.
2. Prosecuting and other staff. - The following shall be the arrangements for the prosecution of police cases :-
(a)A Senior Police Prosecutor is in charge of prosecution on behalf of Police in each of the four Divisional Courts mentioned in regulation 1. He is responsible for conducting cases in the different courts after receipt of chalans, and is assisted in the work of prosecution by a number of Police Prosecutors. The Senior Police Prosecutor will allot the cases among the other Police Prosecutors. In doing so, he will take into account the cases that are pending with the Police Prosecutors at the time of such allotment. He will also bear in mind the principle that the services of Police Prosecutors may not be requisitioned by more than one court at one time.(b)In addition of the above Prosecuting Officers, there shall be Court Police Officers in charge of an Inspector or a Sub-Inspector in each division. He is responsible for remands and other administrative matters, and is assisted in his work by Assistant Sub-Inspectors and also by Sergeants in Presidency Magistrates' Courts. He shall also give such assistance to the Police Prosecutors as may be required by them from time to time for the proper discharge of their duties.(c)The Public Prosecutor, Calcutta, shall conduct in the Presidency Magistrates' Courts the prosecution of cases triable in the Courts of Session and of such other important cases as the Commissioner may require (vide r. l(a), Chap. II, L.R.'s. Manual).(d)If the services of the Public Prosecutor, 24-Parganas, are needed for the prosecution of cases in the Suburban Courts, the Deputy Commissioner concerned shall move the Additional District Magistrate, 24-Parganas, for engagement of the Public Prosecutor or of another lawyer on the panel of public prosecutors if the Public Prosecutor himself is not available.Note. - (1) The Inspector in charge of Police duties in the Chief Presidency Magistrate's Court shall be styled the Chief Court Inspector.3. Appointment and duties of Police Prosecutors. - (a) The Police Prosecutors are Gazetted Officers appointed by the Government from amongst practising lawyers solely for the purpose of prosecution of Calcutta Police Cases before the Presidency Magistrates and Police Magistrates at Sealdah and Alipore.
4. Public Prosecutors in important cases. - In important cases the services of the Public Prosecutor shall be requisitioned from the commencement of the case in the lower court.
5. Statutory powers of Police Prosecutors. - By virtue of notification No. 4960PL, dated 1.12.55, issued by the West Bengal Government every Police Prosecutor who has been appointed to prosecute Police cases before the Presidency Magistrates and Police Magistrates at Sealdah and Alipore has been appointed to be a Public Prosecutor generally for such cases in such courts.
6. Duties of Chief Court Inspector/Court Inspector/Court Sub-Inspector. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Chief Court Inspector/ Court Inspector/Court Sub-Inspector in charge of the South Division Presidency Courts, the North Division Presidency Courts, the North Suburban Courts at Sealdah and the South Suburban Courts at Alipore, shall be in charge of the administrative side of police work in respective courts. They shall be responsible for the receipt, safe-custody and despatch of prisoners to and from the court. They shall also be responsible for keeping all relevant records of the court and shall be in charge of the Malkhana where one such exists. The Court Inspectors shall be in charge of remand matters. They shall also be responsible for the maintenance of the discipline of the Police Staff under them. They shall also lend full co-operation to the Police Prosecutors of respective courts.
7. Duties of the Sergeants in Presidency Court. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Sergeants on duty at the Presidency Courts shall work under the general control of the Chief Court Inspector. The Senior Sergeant shall be responsible for the temporary relief of Sergeants, and for bringing to the notice of the Chief Court Inspector any important matter that may require his orders.
8. Use of law books, etc. by Court officers. - The Court Police Officers and Police Prosecutors of the Calcutta Courts shall have the use of the law books, law reports and Calcutta Gazettes in the library of the Public Prosecutor, Calcutta, and such books, reports and gazettes may be issued to them from the library on their requisition. Similarly, the Court Police Officers and the Police Prosecutors of Alipore will be served from the library of the District Magistrate, 24-Parganas, and the Court Police Officers and Police Prosecutors of Seladah from the library of the Police Magistrate, Sealdah.
9. Applications to trying Magistrates. - Applications (other than those of an unimportant or routine nature) made to the Magistrates by the prosecuting officers in the course of a trial shall be in writing.
10. Court Officers to report convicts suitable for interviews. - If a Court Police Officer or a Police Prosecutor has reason to think, either from his demeanour in court or for any other reason, that a convict could be interviewed with advantage, it is his duty to inform the Deputy Commissioner, Detective Department.
11. Duties of Court Assistant Sub-Inspectors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Assistant Sub-Inspectors shall write all Registers except those relating to P. R. and Malkhana work but if permitted by the Divisional Deputy Commissioner there will be no objection to their dealing with the P. R, work. The daily under-trial case reports shall, however, be scrutinized and signed by the senior Court Inspector or Sub-Inspector.
12. Court Constables. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A constable shall be deputed for each Court where Police cases are being tried.
13. Assistance to be given to the Prosecutor. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Investigating Officer shall, if required, assist the Public Prosecutor in a Sessions case and such other cases which are conducted by the Public Prosecutor.
14. Assumption of charge by Court Police Officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The rules regarding making and taking over charges of office shall be carefully observed by Court Inspectors and Sub-Inspectors. They shall be careful to furnish the officer relieved with a receipt for all Government property in the Magistrate's malkhana. Full details, respecting each item shall be given. The relieving officer shall be held responsible for any deficiency discovered after he has taken over charge.
II. - Institution, Preparation And Prosecution Of Cases15. Prosecution instituted by Public Officers. - The following procedure shall be followed when prosecutions are instituted by Public Officers :
16. Institution of cases under the Excise and Opium Acts. - (a) When cases under the Bengal Excise Act, 1909 (Bengal Act V of 1909), and the Opium Act, 1878 (Act I of 1878), are sent up by the Police, the Court Inspector or Sub-Inspector shall at once inform the Collector of Excise or the Superintendent of Excise so that the Excise Department may, if they choose, watch the case. The prosecution of such cases shall be conducted by the Police Prosecutors, but the Excise prosecuting officers may see the papers of the case if the Collector of Excise or the Superintendent of Excise so desires.
17. Prosecution of gang cases. - The prosecution of gang cases both in a Magistrate's Court and in a Court of Session will be placed in the hands of the Public Prosecutor or such other lawyer as the L.R. may appoint for the purpose.
18. Prosecution of cases under section 109, Cr. PC. - The Police Prosecutor on receipt of an accused person arrested under section 55 of the Code of Criminal Procedure, 1898 (Act V of 1898), in order that proceedings under section 109, may be drawn up shall, if the immediate drawing up of proceedings is contemplated, produce the prisoner before the Magistrate with the requisite witnesses, and the Magistrate shall be moved to draw up proceedings at once and to take the necessary evidence. If for any exceptional reason further enquiry is considered desirable before proceedings are drawn up either for the purpose of verifying the prisoner's antecedents, collecting further evidence or otherwise, the Magistrate shall be moved to grant a remand under section 167 of the Code of Criminal Procedure, 1898 (Act V of 1898). In such a case it will ordinarily be sufficient to submit copies of the entries in the diary relating to the case as required by sub-section (1) of section 167, and witnesses need not be sent unless the Magistrate particularly wishes to examine them. It is to be observed that the prisoner can only be retained in custody in default of bail for a total period of 15 days under section 167 of the Code of Criminal Procedure, 1898 (Act V of 1898), before the actual drawing up of proceedings under section 109. If subsequent remands are necessary the Magistrate should be moved under section. 344 of the Code of Criminal Procedure, 1898 (Act V of 1898). In case a prisoner is remanded to jail custody without drawing up any proceedings and without any specific charge, section 109 of the Code of Criminal Procedure, 1898 (Act V of 1898), should be noted in the jail warrant. It shall be the duty of the Police Prosecutor to see that there is no delay in producing the evidence required to prove identity and the character and antecedents of the accused persons, etc., together with the evidence to prove that it is necessary for maintaining good behaviour that the persons should be bound down.
19. Prosecution of cases under section 110, Cr. PC. - (a) In the report for proceedings under section 110 of the Code of Criminal Procedure, 1898, no more should be stated than it is proposed to endeavour to prove. Before the enquiry is held a note shall be prepared, for the use of the Police Prosecutor, of the evidence obtainable from records and to be given by each witness and this evidence shall be grouped, so far as circumstances permit, according as it relates to prevalence of crime, suspicion in particular cases, movements under surveillance, association, free living without apparent means of livelihood, general repute, or any other facts it is proposed to prove.
20. Sureties in bad livelihood cases. - (a) In proceedings under sections 109 and 110 of the Code of Criminal Procedure, 1898, the Police Prosecutor shall put in written applications to the Court, as soon as the order to give security is passed, not to accept the sureties offered without first affording him an opportunity of objecting, if necessary, to any of such sureties, and of producing evidence, if required, in support of the objection.
21. Complaints against police officers or any other Government servant in police office. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Inspector or Sub-Inspector shall report to the appropriate Deputy Commissioner through the Assistant Commissioner whenever a complaint of an offence cognizable or non-cognizable is made against a police officer or any other Government servant in a police office or when any police officer or such other Government servant is implicated in any criminal proceeding.
22. Procedure in false cases. - (a) On receipt of a complaint that a false case was instituted, a Police Prosecutor shall move the Magistrate to give the complainant of the original case alleged to have been false an opportunity of proving the truth of his case. Where the Magistrate has decided to issue process for an offence punishable either under section 182 or under section 211 of the Indian Penal Code (Act XLV of 1860), the original case shall be entered at once in the general register as "false", and the Police Prosecutor shall put up the general register to the Magistrate for orders. If on the trial of the complainant his case is found to be true, the Police Prosecutor shall put up the general register to the Magistrate for correction. In cases instituted before a Magistrate and referred to the Police for investigation, the complainant's prosecution, either under section 182 or section 211 of the Indian Penal Code, shall be based on a complaint in writing by the Magistrate concerned under the provisions of clause (a) of sub-section (1) of section 193 or of section 476 of the Code of Criminal Procedure, 1898, as the case may be. In cases reported direct to the Police if it is decided to prosecute the complainant under section 211 of the Indian Penal Code (Act XLV of 1860) after he has filed a "Naraji" petition to a Magistrate, the Police Prosecutor shall move the Magistrate concerned to make a complaint under section 476 of the Code of Criminal Procedure, 1898, before a process is issued against him.
23. Procedure when base insinuations or false allegations are made against police officers in the witnesses box. - Whenever any question containing base insinuations or false allegations is put by a defence pleader to a police officer in the witness box, the latter shall at once appeal to the Court for the source of the insinuation or allegation to be disclosed, so that he may be in a position to start a defamation case against the person making it.
Public Prosecutors and Police Prosecutors shall also file petitions to this effect, and have them placed on the record of the case in order that an appellate court may be made aware that the insinuation or allegation has been challenged.24. Production of special diaries. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Every page of the special diaries and any connected papers received with them shall be stamped with the date immediately on receipt in the Court Police Office.
25. Action to be taken on disposal of cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) On the disposal of a case the prosecuting officer (or if it was disposed of in a Court of Session, the Investigating Officer) shall note the result of the case on the special diaries and make over the docket to the Court Inspector or Sub-Inspector.
26. Preparation of cases. - (a) On receipt of a chalan and special diaries the Police Prosecutor prosecuting the case shall study them and if he finds any defects or omissions in the investigation, he shall at once issue a memorandum to the Investigating Officer requesting him to remedy the defects and supply the additional information or evidence that is required. He shall at the same time send a copy of this memorandum to the Subdivisional Assistant Commissioner.
27. Acquittals in lower courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a case ends in acquittal in a Lower Court, copy of the judgment shall be sent with the final memo. (West Bengal Form No. 4428) and the special diaries to the Subdivisional Assistant Commissioner who shall put them up to tho Divisional Deputy Commissioner with his remarks. The Deputy Commissioner shall compare the judgment with the evidence disclosed by the police investigation in the special diaries. If he is of opinion that there has been a miscarriage of justice, it will be necessary to obtain from the Court Inspector or Sub-Inspector a copy of depositions of witnesses. If these depositions substantiate his first opinion he shall place the papers before the Commissioner with the request that the Legal Remembrancer be moved to file am appeal.
28. Procedure to be followed when a Government servant is summoned by a Court to produce official documents for the purpose of giving evidence. - (a) The law relating to the production of unpublished official records as evidence in Courts is contained in sections 123, 124 & 162 of the Indian Evidence Act, 1872 (Act I of 1872).
(b)For the purposes of section 123 above, the expression "officer at the head of the department concerned" may be held to mean the officer who is in control of the department and in whose charge records of the department remain. Ordinarily, such an officer would be the Secretary to the State Government in the case of the State Government and the Secretary, Additional Secretary or Joint Secretary in charge of the Ministry in the case of the Government of India. But in case of attached offices like Directorates, the Director-General may be regarded as "the head of the Department" for the purposes of this section. Only such an officer should be treated as the authority to withhold or give the necessary permission for the production of official documents in evidence.(c)When an officer receives a summons to produce before a court any document which he considers to be an unpublished official record relating to an affair of State or to give evidence derived from such a document he should immediately inform the head of his office forwarding the summons with any statement by the Court of the circumstances which render the production of the document necessary, specifying the case in which the production is required.(d)In respect of documents (1) emanating from a higher authority, that is to say - the Government of India, or the State Government, or which have formed the subject of correspondence with such higher authority, or29. Copies of statements. - After forwarding a chalan under section 173, Code of Criminal Procedure, 1898, the Officer-in-charge of the police station shall, before the commencement of the enquiry or trial, furnish or cause to be furnished to the accused, free of cost, a copy of the chalan forwarded under sub-section (1) of section 173, Code of Criminal Procedure, 1898, and of the First Information Report recorded under section 154, Code of Criminal Procedure, 1898, and of all other documents or relevant extracts thereof, on which the prosecution proposes to rely, including the statements and confessions, if any, recorded under section 164 and the statements recorded under sub-section (3) of section 161, Code of Criminal Procedure, 1898, of all the persons whom the prosecution proposes to examine as its witnesses:
Provided that if the police officer is of opinion that any part of any statement recorded under sub-section (3) of section 161, Code of Criminal Procedure, 1898, is not relevant to the subject-matter of the enquiry or trial or that its disclosure to the accused is not essential in the interests of justice and is inexpedient in the public interests, he shall exclude such part from the copy of the statement furnished to the accused and in such a case, he shall make a report to the Magistrate stating his reasons for excluding such part.30. Court Inspector or Sub-Inspector's responsibility in connection with records. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - As soon as the police papers of a case are laid on the trying Magistrate's table, the Court Inspector or Sub-Inspector's responsibility with regard to them ceases. He has no concern with the custody of the judicial records of cases or with the Record Office. He shall not retain in his possession the records of a case under-trial unless otherwise ordered in writing by the trying Magistrate. If he subsequently requires a copy of any portion of the records he will make an application to the trying Magistrate for permission to take the copy in the presence of a responsible official of the court.
31. Police Prosecutor responsible for orders under section 106, Code of Criminal Procedure. - Section 106 of the Code of Criminal Procedure, 1898, details the offences on conviction for which an order for security to keep the peace may be passed. Police Prosecutors shall see that in all cases of riot arising from a dispute about land, and in all cases in which the cause of friction is likely to recur, an application is made to the Magistrate for an order under section 106 of the Code of Criminal Procedure, 1898, binding down the persons convicted.
32. Police Prosecutor responsible for order under section 565, Criminal Procedure Code. - The Police Prosecutor shall ordinarily move the Court for an order under section 565 of the Code of Criminal Procedure, 1898, in the cases of offenders who have been previously convicted of offences under sections 215, 489A, 489B, 489C and 489D of the Indian Penal Code (Act XLV of 1860) or under Chapters XII and XVII of that Code, punishable with imprisonment for three years or upwards.
33. Method of proving previous convictions traced in cases. - (a) If, on the return of the search slip from the Finger Print Bureau, it is found that previous convictions have been traced against the accused, the Investigating Officer shall be immediately informed and the Police Prosecutor shall take steps, where necessary to prove the previous convictions according to the provisions of section 511 of the Code of Criminal Procedure, 1898.
34. Method of proving identity of accused with previous conviction. - The identity of the accused with a previous conviction should ordinarily be proved by the evidence of a police officer who is cognizant of the previous conviction, or by a jail officer who can recognize the accused as the prisoner who underwent the previous sentence of imprisonment; but if such witnesses cannot be obtained, identity may be proved under sections 45 & 73 of the Indian Evidence Act, 1872, by means of expert evidence, for which purpose the record slip must be obtained from the bureau by which the accused was traced, and services of an "expert" requisitioned from the Detective Department.
35. Result of cases against ex-reformatory school boys. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Inspector or Sub-Inspector shall report to the Deputy Commissioner concerned the result of cases in which ex-reformatory school boys are concerned, and the Deputy Commissioner shall inform the authorities of the Reformatory School.
Note. - "Reformatory school boys" include "Borstal school boys".36. Despatch of verification rolls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Inspector or Sub-Inspector shall despatch to the Court Officer of the district in which the house of the accused is believed to be situated, or in which he is believed to have been convicted or where his antecedents arc likely to be known, a verification statement in West Bengal Form No. 5262 (B.P. Form No. 89). The statement shall be sent direct unless the officer from whom the information is required belongs to another State in which case the statement shall be sent through the Deputy Commissioner of Police, Detective Department.
37. Written application to be submitted for committing cases to Sessions. - In cases in which an accused person is sent up with several previous convictions under Chapters XII and XVII of the Indian Penal Code, the Police Prosecutor will, if the lower court is incompetent to inflict adequate punishment, submit a written application to the court, requesting the Magistrate to commit the case to the Court of Session.
38. Previous offence suspected. - Whenever there is good reason to suspect that a person accused of an offence under Chapter XII or XVII of the Indian Penal Code, for which, on reconviction, an enhanced punishment may be awarded under section 75, Indian Penal Code (Act XLV of 1860), has been previously convicted, or when the name, residence and antecedents of a person so accused are unverified, an application for remand shall be made (in West Bengal Form No. 5261) by the Police Prosecutor pending the result of the inquiry into the prisoner's antecedents. This application will remain with the record.
39. Tender of pardon to the approver. - If on a consideration of the facts and circumstances elicited from the Police verification of a confession supplemented by a Magisterial verification, if any, it appears that the evidence of the confessing accused is necessary, the Police Prosecutor with the permission of the Deputy Commissioner concerned shall move an application to the Magistrate asking him to tender pardon to the accused under sub-section (1) of section 337 of the Code of Criminal Procedure, 1898 and to examine him as a prosecution witness.
40. Appeals to High Court and to Court of Session. - (a) When in a case of any of the police stations of the suburbs of the town of Calcutta an appeal is preferred to the High Court against the orders of a Sessions Judge in a serious case, the Deputy Commissioner concerned shall, on receipt of notice of the appeal from the District Magistrate, inform him of any particularly important facts connected with the case that should be brought to the notice of the Legal Remembrancer, and whether the latter should be asked to enter appearance for the State even though the appellant is unrepresented. He shall also consider, in consultation with the District Magistrate, the propriety of deputing the Investigating Officer or the Public Prosecutor personally to instruct the counsel representing the State in the High Court.
41. Attendance of witnesses. - A Police Officer attached to the Court or some other responsible officer of the court specially appointed to the duty, shall make over to the bench clerk, not latter than 10-20 hours, a list verified, dated and initialled by him, of the witnesses who up to 10 hours are in attendance for examination. (Vide rule 6 of High Court Criminal rules and orders, Vol. I).
42. Certificate of attendance of Government servants. - When the complainant or a witness in a case is a Government servant and no expenses are paid to him by the Court, the Court Inspector or Sub-Inspector shall see that a certificate of attendance is given to him by the court to enable him to draw his travelling expenses.
43. Witnesses to hours search. - Upon receipt in the Court Police Office of the list of the property found in a search made under section 103 or 165 of the Code of Criminal Procedure, 1898, the date of receipt shall at once be stamped on it.
The Police have no power under the law to compel the attendance in Court of witnesses to a search, but if any Court appears to entertain any doubt regarding the identity of the articles given in the list of properties, the Police Prosecutor shall request the Court to summon the witnesses to the search.44. Examination of medical witnesses. - (a) Medical witnesses will be examined on oath, but their evidence may be recorded by any Magistrate and not necessarily by the officer trying the case (vide section 509 of the Code of Criminal Procedure, 1898).
45. Child sent from the Court for juvenile offenders to Home. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When a child is sent under the order of the Magistrate of the Court for the juvenile offenders to any of the Homes approved by Government, the Sub-Inspector attached to the Court shall send to the said Home along with the Magistrate's Order all informations available regarding the child's previous history or antecedents.
46. Intimation of appeal. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Inspector or Sub-Inspector shall inform the Finger Print Section as soon as intimation is received that an appeal has been filed against conviction by offenders who have been previously convicted of offences under sections 215, 489A, 489B, 489C & 489D of the Indian Penal Code or under Chapters XII and XVII of that Code, punishable with imprisonment for three years or upwards.
47. Acquittals in Alipore Sessions. - When a trial in a Court of Session at Alipore ends in acquittal, the Public Prosecutor in charge of the case shah send a note to the Deputy Commissioner concerned stating the reasons for the acquittal. If the Public Prosecutor notes that there has been a miscarriage of justice for which an appeal against acquittal is necessary, the Deputy Commissioner shall write to the District Magistrate for a copy of the Judge's charge to the Jury or the judgment, as the case may be, and on receipt thereof forward it to the Public Prosecutor for furnishing the grounds of appeal. As soon as the Public Prosecutor's report is received the Deputy Commissioner shall forward it to the District Magistrate with a request to move the Legal Remembrancer to file the appeal.
48. Results of prosecution in the High Court, Sessions and City Sessions Court. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Officers-in-charge of High Court guard and City Sessions Court shall be respectively responsible for communicating to the Deputy Commissioner, Detective Department, the results of cases tried in the High Court Sessions and the City Sessions Court, Calcutta.
49. Acquittals on appeals before Sessions Judge, 24-Parganas. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Acquittals of police cases on appeals before the Sessions Judge, Additional Sessions Judge or Assistant Sessions Judges, 24-Parganas, shall be reported by the Court Inspector, Alipore, to the Deputy Commissioner concerned. This officer shall, in consultation with the Public Prosecutor; examine the possibility of revision by the High Court, and if necessary, shall take steps according to the normal procedure to move the Legal Remembrancer.
III - Warrants, Processes, Bail And Recognizance Bonds50. Warrants against absconders. - On receipt of a chalan containing the names of absconders, Police Prosecutors shall at once move the Magistrate trying the case to issue warrants against all the absconders named in the chalan and, if necessary, proclamation and attachment orders simultaneously with the warrants.
51. Return of warrant against absonders. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - When an absconder appears in Court, or is arrested by parties other than the police of the police station to which the warrant was sent in the first instance, or when a warrant is cancelled under section 75 of the Code of Criminal Procedure, 1898, the Court Inspector or Sub-Inspector shall send information to the police station concerned and ask for the return of the warrant.
52. Evidence under section 512, Code of Criminal Procedure. - If all measures provided by law to compel the appearance of the absconding accused fail, the Police Prosecutor shall, unless the Deputy Commissioner concerned records his opinion that this is not necessary, apply to the Magistrate to record evidence of complainant and witnesses under section 512 of the Code of Criminals Procedure, 1898.
The Police Prosecutor must be mindful that evidence that the accused has absconded must first be recorded.53. Bail and recognizance bonds. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Court Inspector or Sub-Inspector shall draw out bail and recognizance bonds and get them duly executed.
54. Classification of under-trial prisoners and their treatment. - (a) Under-trial prisoners will be divided into two divisions, namely, Division I under-trial and Division II under-trial. Division I under-trial will include all prisoners who by social status, education and habit of life have been accustomed to a superior mode of living or who have been arrested for offences in connection with political or democratic (including working class or peasant) movements. Division II under-trial will include prisoners whose status and mode of living are not superior to the ordinary and who are not eligible for Division I. The classification of under-trials will be done by the trying Courts subject to the approval of the District Magistrate or in the case of Calcutta, the Chief Presidency Magistrate.
55. Court Police responsible for escorting under-trial prisoners from jail and guarding them in Court. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Chief Court Inspector/Court Inspector/Court Sub-Inspector shall be responsible for, -
56. Instructions for escorting under-trial prisoners to and from the courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Prisoners shall be escorted to the court and back to the jail by the shortest route but, as far as possible, bazars and crowded thoroughfares should be avoided.
When possible, they should be conveyed to and from the court in a special conveyance, under-trial prisoners of Division I should be conveyed in prison vans or in hired public conveyances to ensure their travelling in reasonable comfort and privacy.57. Production of prisoners before the Court of Session. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Police shall produce prisoners committed to the Court of Session and property connected with Sessions cases before the Court of Session on the dates fixed for trial.
58. Search of prisoners on arrival in court police office. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Prisoners in police custody shall be searched before they are put into the Court Lock-up. Female prisoners shall be searched by the Wardress of the Central Lock-up before they are sent up to court.
59. Jailor to be informed of the despatch of desperate characters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Court Inspector or Sub-Inspector shall inform the Jailor by means of a separate report, for the information of the Jail Superintendent, when any undertrial prisoner or convict sent to jail is a desperate character, or when his offence is particularly heinous; or if he has ever suffered from lunacy. Ordinarily this information will be obtainable from the chalan sent in by the Police with the prisoner.
60. Search of prisoners before despatch to the jail from Court lock-up at the close of the day. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Before despatching prisoner to the jail from the Court lock-up at the close of the day, the Police Officer-in-charge of the Lock-up Register shall search all the prisoner thoroughly in the prepresence of the Officer-in-charge of the escort party, and both officers shall endorse a certificate to that effect in the Lock-up Register:
Provided that the search of a female prisoner shall he made by a female police officer who will conduct the search alone with due regard to privacy. And she alone will append her certificate in the register.61. Segregation of approvers confessing prisoners and others. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a Magistrate passes any order that -
62. Drinking water and food for prisoners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Prisoners while in police custody shall be supplied with drinking water whenever required and with tiffin, but no other food shall be given to a prisoner without the Magistrate's permission. All articles of food shall be carefully examined before they are passed on to prisoners, and no article the introduction of which into a prison is prohibited by any rule under the Prisons Act, 1894, shall be given to prisoners or allowed into the lock-up.
63. Removal of prisoners from Lock-up. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No prisoner shall be taken out of the lock-up except under escort with the permission of the Officer-in-charge of the lock-up.
64. Interview with under-trial prisoners in courts. - No one shall have access to a prisoner whilst he is in the precincts of the court awaiting his trial, without authoritative permission. The presiding officer of the court may give such authority. Facilities shall be given to recognize legal practitioners for consultation with their clients, but care should be taken that unlicensed practitioners or touts are entirely excluded.
65. Descriptive roll of persons sent for intermediate custody. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The escorting sergeant in the Presidency Courts and the Assistant Sub-Inspector in charge of the lock-up in the Suburban Police Courts at Sealdah and Alipore are responsible for seeing that the full address including the temporary Calcutta address of the prisoner is given in the descriptive roll.
66. Verification of residential addresses. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - (a) The Assistant Sub-Inspector in charge of the lock-up shall be responsible for the verification of the residential address of the prisoners.
67. Method of taking Finger-Prints. - (a) Finger-prints shall invariably be taken in West Bengal Form No. 5299. Rolled finger-prints of each of the fingers, first of the right hand and then of the left hand, shall be taken finger by finger beginning with the right thumb and the left thumb respectively. Plain prints of the left hand and right hand will then be taken at the bottom of the form. The tip of the fingers must point to the head of the form at the time of taking finger-prints. Finger-prints of one person shall be taken before the taking of another person's finger-prints is begun. One finger shall be inked and its impression taken before the next finger is inked. Finger-prints of lepers or persons suffering from contagious or infectious diseases shall not be taken. Deformities, scars and cut marks shall be carefully noted in the finger-print slip. When a person has injuries, his finger-prints shall not be taken before the injuries are thoroughly healed up.
(b)(i)Finger-prints of any person convicted of an offence punishable with rigorous imprisonment for one year or upwards or of an offence which would render him liable to enhanced punishment on a subsequent conviction or of any person who has been ordered to give security for his good behaviour under section 118 of the Code of Criminal Procedure can be taken by the police.(ii)Subject to the provisions of Identification of Prisoner Act, 1920, fingerprints of all persons convicted of offences under chapter VI, XII or XVTI of the Indian Penal Code, of any offences under the Arms Act, 1959, Opium Act, 1878, Bengal Excise Act, 1909, Dangerous Drugs Act, 1930, Foreigners Act, 1946, Railway Stores (Unlawful Possession) Act 1955, Telegraph Wires (Unlawful Possession) Act, 1950, Explosive Substances Act, 1908, Suppression of Immoral Traffic in Women and Girls Act, 1956, under sections 302 & 304 (murder for gain) 338, 363 to 373 & 465 to 477A of the Indian Penal Code, of any offence under the Official Secrets Act, 1923, under sections 101, 126 & 128 of the Indian Railways Act, 1890, of any offence under the Foreign Exchange Regulation Act, 1947, in respect of smuggling gold currency and valuable articles and of offences involving sabotage and subversive activities against the State shall be invariably taken and forwarded to the State Bureau. Those finger-prints shall be sent to the State Finger-Print Bureau (with conviction slips) incorporating the details of conviction.(iii)Finger-prints of the following categories of persons shall also be sent to the Central Finger-Print Bureau, Central Forensic Institute, 30, Gorachand Road, Calcutta-14, for record, namely :-68. Report of the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory. - If in course of a trial a report of the Director-cum-Senior Chemical Examiner, Forensic Science Laboratory, is contested, or the cause of death as found by a Court is not in accordance with the report of the Director-cum-Senior Chemical Examiner, a copy of the judgment including charge to the Juri; and of the evidence regarding symptoms and Post-Mortem appearances shall be supplied to the Director-cum-Senior Chemical Examiner through the Divigional Deputy Commissioners. These copies shall be prepared in the office of the Court Inspector.
VII - Court Malkhana And Custody Of Property69. Malkhana or property room. - (a) A secured room should be provided in every Court to serve as a Malkhana in which all property sent to Court and taken charge of by the Court Inspector or Sub-Inspector shall be kept.
70. Malkhana Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Police Officer in charge of the Court Malkhana shall keep a Register in West Bengal Form No. 5346 of all property that he is bound by any law or regulation to take into his possession.
71. Disposal of property of the accused. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When a case, in which any person is concerned, is disposed of, the Magistrate's orders as to the disposal of property found on him shall be obtained. In case of imprisonment, the property shall be sent to the Jailor. If on conviction a fine is imposed and not paid, a distress warrant shall immediately be obtained, and the property found in possession of the party shall be attached and sold in payment of the fine. If the prisoner is sentenced to pay a fine which is paid by him or if he is discharged, his property shall be made over to him by the Court Inspector or Sub-Inspector before he leaves the court and his receipt obtained. An intimation to this effect shall also be sent to the police station concerned. The Court receipts mentioned above shall be preserved for a period of three years.
72. Disposal of counterfeit coins and exhibits in note forgery cases. - (a)(i) For disposal of counterfeit coins, etc., the High Court has framed the following rule :-
Criminal Courts in making orders under sections 517, 523 or 524 of the Code of Criminal Procedure for disposal of counterfeit coins shall forward them together with any dies, moulds, etc., used for coining which may have been produced in the case, to the nearest Treasury or Sub-Treasury Officer with a request that they may be transmitted to the Mint for disposal. A copy of the judgment delivered in the case with which they are connected should at the same time, be forwarded to that officer.73. Daily Under-trial Report. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A daily report, in duplicate in West Bengal Form No. 5270 of all under-trial cases (including sessions cases) shall be submitted by the Court Inspector or Sub-Inspector through the Subdivisional Assistant Commissioner to the Divisional Deputy Commissioner. If any police officer fails to appear in Court or if any case has to be remanded because summonses or warrants had not been executed or returned in time, the attention of the Divisional Deputy Commissioner shall be drawn to the fact by a note in the "remarks" column. The Deputy Commissioner shall scrutinize these reports and, where necessary, shall draw the attention of the Chief Presidency Magistrate or the District Magistrate, 24-Parganas, to any irregularity through the Commissioner of Police. Those reports shall be filed in the office of the Divisional Deputy Commissioner. A copy of the report shall be kept in the court police office.
74. Appeal Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A register in West Bengal Form No. 5349 (B.P. Form No. 102) with necessary modifications shall be maintained in the Court Police office, in which all appeals in Police cases shall be entered.
75. Magistrate's General Registers of cases. - (a) A Register in West Bengal Form No. 3817 shall be kept in order that the Magistrate having jurisdiction may see in a convenient form all cognizable cases reported to the police.
76. Non-General Register (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A Register in West Bengal Form No. 5449 F. (B.P. Form No. 104) shall be maintained in all Court Police Officers wherein all cases in which prosecutions have been instituted by the Police but no First Information Reports were drawn up should be entered.
77. Lockup Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Lock-up Register in West Bengal Form No. 3831 shall be kept in each Court Police Office.
78. Register of Sessions cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A register of cases committed to the Courts of Session shall be maintained in Presidency Magistrate's Courts in B.P. Form No. 105 (W.B.F. No. 5351) in the office of the Chief Court Inspector and in the Suburban Police Courts at Sealdah and Alipore in the offices of the Court Inspectors. On the commitment of a ease to the Court of Sessions the Court Police Office will make an entry in the Register. All favourable and unfavourable comments on the conduct of the Police, recorded by Sessions Judgea and by the High Court, shall be noted in the column for remarks in the Register. A cross-reference to the Court Conviction Register should be made in column 11 of the Register of cases committed to the Court of Session.
79. Bail Bond Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In suburban Court Police Offices at Sealdah and Alipore a register in B. P. Form No. 106 (West Bengal Form No. 5201) shall be maintained, in which the names of Mukhtears and Pleaders who stand surety and the amount of their capacity shall be entered in alphabetical order. Several pages should be allotted to each surety. The register will be maintained by the Senior Assistant Sub-Inspector under the supervision of the Senior Court Police Officer.
80. Conviction Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A register in West Bengal Form No. 5265 (B.P. Form No. 107) shall be kept at the Presidency Courts in the office of the Chief Court Inspector.
The names of all persons convicted of the following offences shall be entered in it :-81. Conviction of foreign criminals in coining or note forgery cases to be reported to the Director, Intelligence Bureau. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When an Asiatic, not resident of India, is convicted in a coining or note-forgery case, and there is reason to believe that the false coins or notes were manufactured abroad, or when a foreign criminal, whether Asiatic or non-Asiatic, is convicted in a coining or note-forgery case which may arouse international interest, the Deputy Commissioner, Detective Department, shall report the facts to the Director, Intelligence Bureau, Government of India.
82. Index to Conviction Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) An index to the Conviction Register for the whole of Calcutta shall be maintained in West Bengal Form No. 120 (B.P. Form No. 108) in the Chief Presidency Magistrate's Court by the Chief Court Inspector or by a Court police officer under his direction.
83. Elimination of names of deceased persons and of persons acquitted on appeal. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) On receipt from Officers-in-charge of police stations of the lists of persons whose names have been removed from the Conviction Register due to death or for other reasons, the Chief Court Inspector or Court Police officer shall, after causing the necessary corrections in his Register to be made forward the lists to the Deputy Commissioner concerned, who shall satisfy himself that the Register and indices have been corrected.
84. Court Khaitan Register crime return compilation sheets and instructions up the differents columns. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) To facilitate the preparation of the annual crime statements, a Khaitan Register, composed of compilation sheets in West Bengal Form No. 5264 (B.P. Form No. 109) shall be maintained by the Chief Court Inspector at the Chief Presidency Magistrate's Court and by the Court Inspectors at the Suburban Police Courts at Sealdah and Alipore.
85. Miscellaneous Registers. - The Registers to be maintained by the Court Offices are shown in Appendix. See Appendix to regulation 90 of Chapter IV - Privileges and General Instructions.
Chapter VII
I - Headquarters
1. Headquarters of Calcutta Police. - The Headquarters of the Calcutta Police are located at 18 Lallbazar Street, Calcutta.
2. Branches of Headquarters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Headquarters of Calcutta Police are divided into two distinct branches, viz., the Headquarters Force and the Reserve Force.
A. The Headquarters Force includes the following sections :-3. Deputy Commissioner, Headquarters and the departments under him. - The Deputy Commissioner of Police, Headquarters, is in administrative control of the Headquarters Force. He is also in charge of the Calcutta Maidan. He deals with security schemes and with cases of Soldiers', Sailors' and Airmen's Board.
He is in charge of Wireless, Telephones, Transport, Mounted Police, Police Training School and also of the Arms Act Department.He is also responsible for all reserve work of a centralised nature, such, as, transfer, posting, etc., of the personnel in general, issue of circulars and general orders by the Commissioner and is in charge of the Police Emergency Scheme and Control Room. His other miscellaneous duties include the control of the Police Dead House, and Police Hospital. He is in charge of the office of the Commissioner at Lallbazar and deals with all important correspondence and files relating to law and order, and organisational and administrative matters of importance. He deals with orders relating to transfer, leave and orderly room of Constables. He is the appointing authority for all ranks of the subordinate Police Force except Inspectors, and the clerical staff and menials.4. Headquarters Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Headquarters Force shall consist of the staff sanctioned for various units of the unarmed branch of the Police located at Lallbazar. These shall include the clothing department, the Mounted Police, Police Transport, Wireless, Control Room, Police Service Depot, Police Training School, Telephone and Women Police Force.
5. Duties of Assistant Commissioner, Headquarters. - The Assistant Commissioner, Headquarters, shall, in addition to his duties elsewhere prescribed, do such duties as may be entrusted to him by the Deputy Commissioner, Headquarters or by the Commissioner.
6. Duties of Inspector, Headquarters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Inspector, Headquarters, shall supervise the work of Sergeants and other subordinate ranks below the rank of Inspector of the Headquarters Force and different police guards and departments under the Assistant Commissioner, Headquarters.
7. Duties of Sergeant in charge of Movement Office. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Sergeant shall always remain on duty by turn at the Head Office. He will be designated as the Orderly Sergeant and shall work directly under the orders of the Inspector, Headquarters.
8. Round Sergeant. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Movement Sergeant shall depute from the stand-by force one sergeant every hour from 18.00 hours to 23.00 hours to visit all the sentry posts in the compound and also the cash office, the telephone office and the barracks for driver-constables.
9. Special Police Officers Force for the Town and suburbs of Calcutta. - Detailed regulations on organisation, recruitment, appointment and promotion, duties, liabilities and obligations, jurisdiction, training, leave and transfer, resignation, discipline and punishments, uniform, badges of rank and equipment about the Special Police Officers Force are given in Appendix -
10. Women Police Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Women Police Force which consists of three ranks, namely, inspectress, sub-inspectress/assistant sub-inspectress has been raised to perform the following duties :-
11. Police Service Depot. - The working of the Police Service Depot has been shown in detail in Regulations 5, 6 and 7 in the Chapter on "Hackney Carriage Branch and Police Service Depot". (See Chapter XI).
B. Reserve Force.12. Deputy Commissioner, Reserve Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Deputy Commissioner Reserve Force, shall be in charge of the Reserve Force and Central Lock-up. He is responsible for administration, supervision, discipline, control, efficiency and welfare of the Reserve Force.
13. Duties of Assistant Commissioner, Reserve Force. - The Assistant Commissioner, Reserve Force, shall, in addition to his duties elsewhere prescribed, do such duties as may be entrusted to him by the Deputy Commissioner of Police, reserve Force or by the Commissioner.
14. Duties of Inspector, Reserve Force. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866). - The Inspector, Reserve Force, shall supervise the work of sergeants and other subordinate ranks below the rank of an inspector of Reserve Force and different police guards under the Assistant Commissioner, Reserve Force.
He shall visit the Police Guard Rooms of the Reserve Force as often as possible.He shall make police arrangements for halla and other miscellaneous duties under orders of the Assistant Commissioner, Reserve Force.He shall be in charge of the arrangements for supply of food to the prisoners in the Central Lock-up. He shall supervise the work of the food contractors and will see that all meals are supplied in proper time according to the prescribed scales.15. Duties of Inspector of night rounds. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An Inspector attached to the Reserve Force shall be deputed by the Assistant Commissioner, Reserve Force, to patrol between 22.00 hours and 04.00 hours to check on the guards posted at the following places :-
16. Duties of Inspector of Reserve Force at Writers Buildings and West Bengal Legislative Assembly. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) He shall be in charge of the arrangements of police (other than the plain clothes staff) at Writers' Buildings and shall supervise the work of the waiting room attendant and his staff. He shall investigate and report on defects in the pass system and shall also enquire into complaints against the Calcutta Police staff employed at Writers' Buildings. He shall visit all posts at least once daily and ensure that all the members of the police force on duty under him are thoroughly conversant with their duties.
17. Duties of Inspector, Reserve Force, at Raj Bhavan. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) He shall see that all the men going on their duties are smartly turned out and are conversant with their duties.
18. Duties of Inspector of Reserve Force in charge of Courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An Inspector of Reserve Force shall be in charge of the police duties at the High Court and the City Sessions Court, Calcutta.
He shall post the sergeants and constables detailed for duty there and see that they are conversant with the same.He shall go on rounds at least once a day and see that duties are being performed properly.He shall be responsible for the maintenance of law and order.He shall do any other duties as may be ordered by the Assistant Commissioner of Police, Reserve Force.19. Duties of stand-by Sergeants. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A number of sergeants shall always remain on duty as stand-by and those on such duty shall be properly dressed, armed with revolvers and half lathis and be ready for immediate action.
20. Sergeant on Pilot duty. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The pilot motor cyclist shall be armed with a revolver and 20 rounds of ammunition.
21. Sergeants on picket duty. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Sergeants deputed for picket duty shall ascertain the following particulars from the movement officer before leaving Headquarters :-
22. Sereant's Duty Roster. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A duty roster specifying the duties of each sergeant shall be compiled by the office sergeant and placed at 17.00 hours on every day on the counter in the sergeants' office fur all officers to see and note their duties for the following day.
23. Sergeant's duty report. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Sergeants shall immediately on return from duty submit a report in writing to the movement officer if there has been any unusual occurrence during their time of duty.
24. Reserve Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Reserve Force consists of the police sanctioned for miscellaneous duties such as guards, escorts, orderlies, police supplied to private individuals, emergency force, etc.
25. Police supplied to private individuals. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - To meet requisitions from private individuals and public bodies, e.g., Corporation of Calcutta, management of cinema houses, etc., for the supply of police on payment of prescribed fees a police staff is maintained. The scales of fees at daily rates charged from the parties and credited to Government as receipts are shown below :-
| Rs. | |
| (a)Sergeant........................................................................... | 50 |
| (b) Head Constable............................................................... | 32 |
| (c)Constable.......................................................................... | 14 |
26. Calcutta Mounted Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Calcutta Mounted Police is a section of the Calcutta Police Headquarters Force, and is in charge of an Inspector of Police under the control of the Deputy Commissioner of Police, Headquarters.
27. Functions of the Mounted Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The chief function of the Mounted Police is the controlling of crowds on the maidan and the race course gates during the race meetings, and in public meetings in parks and open streets, besides escorting various kinds of processions and religious festivals., e.g., Muharram.
28. Inspector, Calcutta Mounted Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An Inspector is in the executive control of the Mounted Police, and his main duties are to train the recruits, allot and supervise the duties of his officers and men, administer medicine to sick horses, or to arrange for necessary medical treatment of the same, inspect the Maidan clubs and tents to see that the existing regulations are not infringed, and to supervise the Mounted Police establishment. He is responsible for the efficient working and administration of the Force under him.
29. Quarter Master Calcutta Mounted Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The officer next to the Inspector in seniority and rank may be a Sub-Inspector or Sergeant who is called the Quarter Master whose duties are to take care of the horses, to control the menial staff, and to supervise the cleanliness of the stable fodder godown and the compound of the Mounted Police barracks.
In the absence of the Inspector of Mounted Police the Quarter Master will be in general charge, and allot duties.30. Recruitment. - The Sowars are recruited from the Calcutta Police constables or from among the people outside the force who are usually given a riding test before recruitment.
Sergeants for the Calcutta Mounted Police are not directly recruited, but are selected from the Reserve Force if found suitable after a riding test.31. Riding School. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The riding school shall be held daily excepting on holidays for training the new recruits and for keeping up the practice of other members in riding, jumping, sword and dance playing and revolver firing. The curriculum shall the include lessons in saddlery and first aid.
Members when not on duty shall attend the riding school every morning except on Thursday, Sundays and holidays.32. Routine Duties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The daily routine duties of the Mounted Police will be -
33. Registers and Records. - The registers and records maintained in the Calcutta Mounted Police are shown in Appendix -
(See Appendix to Reg. 90 of Chapter IV, Privileges and General Instructions.)III - Motor Transport And Mechanical Conveyances34. Functions of the Calcutta Police motor transport and mechanical conveyances. - The Calcutta Police maintains a large number of motor vehicles and mechanical conveyances, viz., cars, weapon carrier, flat lorries, trucks, wireless vans, prison vans, jeeps, buses, motor cycles and push cycles for the -
35. Control of the transport system and allotments of vehicles to division and departments. - The entire Police transport system including allotments to different divisions and departments shall be under the Transport Department, LallBazar. The Deputy Commissioner, Headquarters, shall control and supervise the Department. A number of vehicles will be allotted to different divisions and departments, the immediate control of which so far as distribution, allotment or use is concerned shall rest with the divisional and departmental Deputy Commissioners. They shall however be checked, maintained and supervised, as and when necessary by the Transport Department, LallBazar.
The vehicles allotted to the transport pools of divisions and departments are not allotment to individual officers. They shall not be used for any purpose other than Government work.36. Use of Government Vehicles by officers drawing Motor Car allowance. - Officers drawing motor car allowance should not be allowed to use Government vehicles on official business except -
37. Officer-in-Charge, Transport Department. Divisional or Departmental Transport Officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A Police Officer designated as the Officer-in-charge, Transport Department, shall be in immediate charge of the Transport Department, LallBazar.
One officer in each division, or department, shall be deputed as Transport Officer who shall remain in charge of all the transport of the division or department, in addition c to other Police duties.38. Duties of Transport Officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of the Officer-in-charge, Transport Department, and other Transport Officers shall be to look after the safety and proper up-keep of the Police vehicles under their charge and their efficient and economic utilisation for mobilisation of the Police force or for any other Government work. They shall keep account and control over the vehicles in their charge, and maintain registers and books for the purpose.
They shall put up a daily statement in the morning to the Assistant Commissioner, Headquarters, showing total strength of vehicles, vehicles sent for repairs and received back after repairs, petrol consumed, drivers' strength including absentees, leave, casualties, reserves, etc.A monthly check shall be made of all the vehicles that have been issued to different Police units by the respective Transport Officers and they shall send reports through their Deputy Commissioners to the Officer-in-charge, Transport Department.They shall see that the renewals of tax tokens of the vehicles in their charge are done before expiry of the period.39. Maintenance, Service and repair of Motor vehicles. - All Police vehicles shall be maintained properly and serviced and repaired as soon as defects are noticed. All vehicles needing repair shall be sent to the Officer-in-charge of the Service Depot, and, except in an emergency no vehicle shall be repaired by a private firm. For such repairs previous sanction of the Deputy Commissioner, Headquarters or the division or department concerned shall be required.
40. The Service Depot to execute repairs of vehicles. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Officer-in-charge of the Service Depot shall see that vehicles sent for repairs do not remain in the Depot indefinitely. Every vehicle must be attended to as soon as it is placed there.
The Officer-in-charge, Transport Department or an officer specially deputed by him, shall daily visit the Service Depot and other repairing firms if any, to ascertain the progress of repairs to vehicles.41. Supply of Petrol to Motor Vehicles. - There are three petrol pumps under the Calcutta Police. One is at North District Office at 113, Acharya Prafulla Chandra Road, the second is at Body Guard Lines at 7, Diamond Harbour Road and the third is in the compound of Lallbazar Headquarters. The first two petrol pumps function daily from 07.00 hours to 10.00 hours except on emergency when they shall be kept open from 16.00 hours to 17.00 hours, in addition to the morning shift.
The petrol pump at Lallbazar compound functions from 06.00 hours till 00.00 hours. In case of emergency if any vehicle requires petrol beyond the hours mentioned above a requisition countersigned by the respective subdivisional Assistant Commissioner be produced for getting petrol from this pump.The undermentioned units will draw petrol for police vehicles except jeeps from the Body Guard Line petrol pump :-42. Care of Motor Vehicles when not in use or on streets. - As far as possible all vehicles shall be secured by chair and lock when not in use. The key is to be kept in the Transport Office in the case of Lallbazar, and with other responsible officers in the case of the divisional or departmental pool according to the direction of the Deputy Commissioner concerned. The officer on duty shall make over the key to the driver when the vehicle is in use and get his signature.
No vehicle shall be kept unattended on the street or any other place.43. Daily cleaning and check of Motor vehicles. - Every vehicle must be daily cleaned and checked. Vehicles shall be serviced at least once a week. For the purpose of daily cleaning the following should be attended :-
44. Motor vehicles to carry command certificates. - Whenever a vehicle goes out, it must have a command certificate with necessary details filled up, signed by an officer not below the rank of an Officer-in-charge of a police station except in great emergencies which shall be certified suitably. On return, the driver shall certify on its reverse the places visited by him under countersignature of the seniormost officer accompanying the vehicle.
The Transport Officers of all divisions and departments will keep these command certificates in respect of each vehicle under their charge on file in serial order for future reference.All Command Certificate Books shall be numbered serially showing dates of commencement and finish.The name, designation and department of the officer accompanying the vehicle as well as the purpose for which the vehicle is used shall be written in gist on the command certificate or duty slip.45. Replacement of unserviceable Motor vehicles. - If any vehicle becomes unserviceable or beyond repair, it shall be sent to the Officer-in-charge of the Service Depot. If he finds it to be unfit for further use, he shall send the same to the Director-in-charge of Central Workshop at Belgharia for opinion. If he recommends condemnation the matter shall be brought to the notice of the Commissioner by the Deputy Commissioner, Headquarters, for moving Government for orders.
46. Allotment of vehicles to particular drivers. - Each vehicle shall be allotted to a particular driver or drivers so that responsibility for any damage, misuse, pilfering, etc., can be fixed. It shall be seen that no driver gets any opportunity to mishandle the vehicle and damage it by negligence.
47. Flying Staff to check Motor vehicles. - A flying checking staff shall be maintained by the Transport Department, Headquarters, to check up vehicles on roads and in different centres. The cheek shall be of surprise nature, and shall be done with the least interference in work.
48. Shift duties of officers of the Transport Department, Headquarters. - An officer shall be detailed in the Transport Department per shift to check issue of petrol and other stores, and certify in each case in the Log Book and Issue Register.
Shift arrangement for the next day shall be prepared one day in advance.The shift officer shall see that all the vehicles excepting the wrecker and the corps disposal van are not sent out at one time and must keep in reserve some vehicles and drivers to meet emergencies.49. The Driver to examine the machine before he starts for duty. - Before a driver takes out a vehicle (including motor cycle) he shall see that everything is in good order and bring any defect to the notice of the Garage Sergeant or the Officer-in-charge of the section, as the case may be. Failing this, it shall be assumed that the vehicle was in good order when taken out.
50. Police Drivers to obey traffic rules. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All Police drivers shall obey the traffic rules and avoid rash and negligent driving. Any one found infringing the regulation shall be severely dealt with.
51. Attendance of drivers. - Regularity in attendance on the part of drivers shall be strictly insisted upon. Before sending out the drivers in each file, the officer on file duty shall check them up and certify on the attendance form.
52. Drivers involved in accidents. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Any driver involved in an accident or collision whether damage is caused or not shall submit report to the police station concerned, and also a report, in duplicate, with full details to the Officer-in-charge, Transport Department or to the Transport Officer of his division or department, as the case may be, immediately on his return to Headquarters or to the unit.
The divisional or departmental Transport Officer shall send such report to the Officer-in-charge, Transport Department, who shall put up the report to the Assistant Commissioner, Headquarters, for necessary action.53. Duty slip for drivers of Headquarters. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No Police vehicle of Headquarters shall leave the compound without its driver having a duty slip from the Garage Sergeant which he shall make over to him on return. The driver shall report the vehicle number, the time during which the vehicle was out, the destination, etc., to the officer on duty at the Out-Gate.
54. Report of vehicle number, etc., of divisional or departmental pool at Lallbazar. - Any Police vehicle of a divisional or departmental pool visiting Lallbazar for whatsoever purpose shall report to the Out-Gate Sergeant the vehicle number, time of leaving the compound and destination.
Failure on the part of any one to do tins or any attempt to evade the regulation shall be liable to departmental action.55. Stores to be kept under Lock and Key. - All stores of the Transport Department shall be kept under lock and key, the Central Transport Officer being responsible for enforcement of this regulation.
56. Payment of bills for petrol, etc. - A1 bills for petrol submitted by different oil companies shall be put up to the Assistant Commissioner, Headquarters, in a register who shall pass payment order of such bills. Great care shall be taken by the Officer-in-charge, Transport Department, against double payment of bills. Bills for grease, spare parts, etc., shall be checked by the Officer-in-charge, Transport Department, with reference to his store register and defect register, and thereafter he shall send the same to the Officer-in-charge, Police Service Depot, to arrange for payment.
57. First Aid outfits. - First aid outfits shall always be carried on wireless vehicles on patrol duty in the streets.
58. Only Police officers or mechanics shall be carried in motor cycles. - Only Police officers or mechanics shall be carried in side cars or pillions of motor cycles.
59. Push Bicycles. - (a) All push bicycles allotted to different divisional and departmental offices, units or police sections shall come under the respective divisional and departmental pool of transport. The divisional or departmental Transport Officers shall maintain a Disposition Register for them.
60. Drivers' Register. - Registers for drivers shall be maintained in Transport section, Lallbazar, in Wireless section, Lallbazar, and in the Armed Police, and their daily attendance shown. In police stations and other units the drivers' attendance is noted in the register along with constables.
61. Defaulters' Register. - Defaulters' register shall be maintained in Transport Department for putting up names of the members of the staff guilty of breach of discipline or misdeed to the Assistant Commissioner, Headquarters, for necessary action.
62. Stock Book. - One stock book for all motor vehicles, another for motor cycles, and a third for push bicycles shall be maintained by the Transport Department. These books shall show the number and dates of Government orders sanctioning their purchase, actual dates of purchase, makers' names, engine numbers, registration numbers, etc., for references.
Particulars of fitting, etc., where necessary, shall also be entered in this book.63. Store Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A register of stores shall be maintained in two parts by the Transport Department. Part I shall contain particulars of stores purchased, e.g., petrol, oil, grease, spare parts, etc. Two or more pages are to be set apart for each item according to the frequency of its purchase.
In part II, the particulars of stores issued in a day shall be entered. A number of pages are to be sent apart for each vehicle.All issues shall be receipted by the driver concerned, and entered in the Log Book at the same time under the signature of the issuing officer.These registers are to be put up to the Assistant Commissioner, Headquarters, for scrutiny and signature whenever .fresh entries are made therein.64. Log Book. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Each Police vehicle must carry a Log Book, and details of journey should be entered in it under certificate of the driver as soon as the journey is complete. The entry is to be certified by the senior officer making journey by putting his signature at the end. The distance travelled should be noted against each trip, and in case the distance-meter is not working, the approximate distance covered shall be noted. At the end of each month, a certificate showing total distance run during the month per litre shall be noted in the Log Book.
The quantity of petrol, mobil oil and grease shall be entered in the book at the time of their issue (see Regulation 63) under the drivers' certificate. The entry in the Log Book shall show the date and time of departure and the measurement of petrol in the tank in case the vehicle is sent to the Police Service Depot for the purpose of repairs. The Transport Officer shall check and sign the Log Book. The last 10 pages of the Log Book should be specified for entering all fresh damages to a vehicle in the following form :-| Date and time. | Place where damage caused. | Nature of damage. | Case ref., if any. | Date of repairs. | Remarks. |
65. Register of vehicles. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A register of vehicles shall be maintained showing strength, issues, availability, repairs, source of receipts location, fitting, etc., by each Transport Officer. This register shall be kept always, up-to-date and checked by the Central Transport Officer once a week.
66. Order Book. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All orders for stores shall be entered in an Order Book containing the following columns :-
1. Order number.
2. Date.
3. Description of stores ordered.
4. Date of receipt and page number of the store book.
5. Number, date and amount of bill submitted by the firm.
Bills shall be put up to the Administrative Officer, Calcutta Police, for payment along with the Order Book, and he shall initial the letters P.O.P. on the bills and in the Order Book.67. Defect Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A register shall be maintained by Transport Officers for noting all defects of vehicles and their subsequent repairs either locally or by the Police Service Depot.
68. Books and Registers. - The registers and records maintained by the Transport Department are shown in Appendix.
(See Appendix to Reg. 90 of Chapter IV, Privileges and General Instructions).69. Complaints, etc., to be entered in General Diary. - Complaints against drivers or on any other matter of interest concerning the Transport Department shall be entered in the General Diary maintained in the Lallbazar Garage or in the offices where they may be attached for duties.
IV - Calcutta Police Wireless Section70. Function of the Wireless Section. - Rapid transmission of information on all important matters happening in the city and its suburbs to the Headquarters, and when necessary, to the divisional Police, for immediate action is the main function of the Wireless section. For the purpose of collection of information mobile wireless units patrol the streets during day and night in varying strength to suit the time or the situation. In case of apprehension of a breach of peace in a big-scale in his area, a divisional Deputy Commissioner may requisition the services of mobile units to keep him directly informed of the situation.
71. Control of the Wireless Section. - The Wireless Section is under the immediate control of the Deputy Commissioner, Headquarters, subordinate charge being held by an officer of Inspector's rank ordinarily.
72. Staff of the Wireless Section. - The staff of the section consists of, an Inspector, Sergeant Supervisors, Mechanic Supervisor, Sergeants and other technical personnel comprising mechanics, operators, etc.
73. Duties of the Inspector, Wireless. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of the Inspector shall be both technical and administrative. He shall exercise general supervision over the workshop, power house, mobile unit, equipment and office establishment and check up the duties of the technical staff.
He shall maintain a liaison with the Wireless Adviser, Government of West Bengal, and seek his advice and opinion whenever necessary on technical matters.74. Duties of the Mechanic Supervisor and Mechanics. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Supervisor shall be responsible for the proper working of the workshop and maintenance of all sets and equipments there. He shall be assisted in his work by other mechanics. He shall daily check the equipments, batteries and plants, and arrange for repair of any break-down in the services immediately.
All repair works shall be done under the supervision of the Inspector.75. Duties of Sergeant Supervisors, Sergeants and Wireless Operators. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Sergeant Supervisors, Sergeants and operators of Wireless Section shall work in three shifts as control operators at Headquarters, or in mobile units, arranged from time to time, and shall work in two shifts if situation demands.
The Sergeant Supervisor shall be the duty officer in his shift.76. Registers and Records. - The registers and records to be maintained by the Wireless Section are shown in Appendix.
(See Appendix to Reg. 90 of Chapter IV, Privileges and (General Instructions.)V - Calcutta Police Telephones77. Private Bench Exchange of Calcutta Police. - The Calcutta Police Private Branch Exchange (P.B.X.) at Lallbazar, Elgin Belvedre, Circular, and Dock through which all Sections, departmental officers, divisional offices, etc., can be inter-communicated without calling the main public exchanges of the Indian Posts and Telegraphs Department is under the charge of an Inspector of the Headquarters Force. He supervises the work of a staff of operators employed in these exchanges.
78. Instruction for use of P.B.X. Telephones. - Detailed instructions for use of the P.B.X. telephones shall be found on the Telephone Directory of the Calcutta Police P.B.X. system issued from time to time.
79. General Instructions for the use of Police telephones. - (a) Admission of outsiders to Police exchanges is strictly forbidden.
80. Trunk calls through P.B.X. - Trunk telephone calls shall not be made through P.B.X. without previous permission of a Deputy Commissioner of Police. Before the call is made, its particulars must be furnished to the P.B.X. operator for record in the relevant register with a view to checking the charges when claimed by the Indian Postal Department.
81. Registers and Records. - The registers and records to be maintained by the Calcutta Police P.B.X. offices are shown in Appendix.
(See Appendix to Regulation 90 of Chapter IV, Privileges and General Instructions.)VI - Calcutta Police Control Room82. Function of the Control Room. - Information of any trouble or apprehension of trouble is received in the Control Room, and quick action is taken. Besides, it is also the function of the Control Room to collate all information. The Control Room functions under four broad heads: (a) Action Room; (b) Message Room; (c) Liaison; (d) Movements.
83. Action Room. - In normal times an Inspector is in general charge of the Action Room. He receives all massages from the Message Room and deals with them according to their nature. Massages coming into Control Room are varied, and it may mean that information has to be passed on to the local Police, or in the case of requests for armed escorts or flying squads required for a purpose, the Inspector-in-charge directs the messages to Officer-in-charge, Movements.
84. Duties of Officer-in-charge, Control Room. - The Officer-in-charge, Control Room, shall not rely entirely on the Message Room for his information. He is to be in constant touch with the situation in the city through the Wireless Section, and has a Speakaphone by his side for this purpose. Wireless vans patrolling the streets report to the Wireless Centre in Headquarters any untoward incident, and this is relayed through the Speakaphone to the Officer-in-charge, Control Room, for information and necessary action.
Should an incident of a communal nature or otherwise important, be reported, the Officer-in-charge, Control Room, shall inform the Commissioner and Deputy Commissioner of Police, Headquarters, or in their absence Deputy Commissioner of Police, Detective Department.85. Duties of assisting officers in Control Room. - To assist him in the Control Room, the Officer-in-charge, Control Room, has two officers who shall record in the General Diary information received through the wireless or the telephone, and take proper action on them. They shall also maintain a register into which is entered the daily commitments sent out from Headquarters. This shows the number of flying squads, their destination and the time of going out and returning. The time of return is note down from the Command Certificates which are sent to the Control Room from the Movements Office after each shift. Armed pickets are also logged, as also disposition figures, from the Disposition Board.
They also plot the maps in the Control Room during the time of disturbances, showing exactly the location and its nature by means of coloured pins and are also responsible for writing down in the incident broad details such as time, police station, location, description, police action, casualties, etc., as they are reported. They also keep the 'Incident Chart' whereon is written the particulars of the day's incidents. They also maintain an 'Orders for Control File' - a file on day-to-day police arrangements, and a 'Daily incident File' wherein go all the day's massages.The Officer-in-charge, Control Room, has on his table three 'General Purpose' telephones. Besides, there is another connected to the Armed Police Lines at B.T. Road. This affords a quick means of communication. There is also a phone direct to Deputy Commissioner of Police, Headquarters' Office. This is used, should, the Deputy Commissioner, Headquarters, wish to speak to the Officer-in-charge, Control Room, or when the Officer-in-charge wishes to contact the Deputy Commissioner, Headquarters, on an urgent matter. There is also a 'Remote Control Receiver' which is connected with Wireless Control. This receiver is used only when the Officer-in-charge, Control Room, wishes to speak to a particular wireless car on the streets or vice versa, or should the Commissioner wish to contact Officer-in-charge, Control Room, when he is out in the city, and has orders of an important nature to pass on.86. Control Room, Switch Board. - Messages intended for Control Room come through the Lallbazar Exchange to the Control Room Switch Board, Here the operator connects with either the Message Room or the Officer-in-charge, Control Room, as the case may be. The Control Room Switch Board also has a direct connection with Deputy Commissioner of Police, Detective Department's office and Control Board of the Inspector-General, West Bengal.
87. Message Room. - The Message Room has six in-telephones manned by Police officers. The duty of these officers is to record the messages in duplicate in registers kept for the purpose, the original of which is sent to the Officer-in-charge, Control Room, for information and orders. In the Message Room are also two 'Outgoing' phones which are used for sending out instructions of the Officer-in-charge, Control Room on messages received. These two phones are connected directly with Lallbazar Exchange. A Supervising Officer checks the work of the Message Room personnel and also contacts the Officer-in-charge, Control Room, personally for any instructions.
88. Liaison with the Military and West Bengal Police. - In case of a serious trouble in the city a liaison is maintained with the Military and the West Bengal Police for quick transmission of information and concerted action. There are three telephones in the 'Liaison Room' which are manned by a Military Liaison Officer and a Bengal Police Liaison Officer.
89. Duties of the Officer-in-charge, Movements. - Information pertaining to the force sent-out daily from Headquarters is obtained from the Officer-in-charge, Movements. He is to enter his commitments in flying squads, pickets and miscellaneous duties on the board meant for the purpose, and also to write up the Disposition Board from time to time showing what force is available for immediate mobilisation in the event of trouble.
90. Commissioner's room. - Adjoining the main Control Room is the Commissioner's room which has two telephones. One is connected to the Control Room switchboard, and the other to Lallbazar Exchange. Important persons are received in this room so that the Control Boom may function without interference.
VII - Central Lock-Up91. The Central Lock-up. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Central lock-up is located within the precincts of the Calcutta Police Heaquarters at Lallbazar, and is quite distinct from the divisional lock-ups or section house, i.e., police station lock-ups. It ordinarily accommodates the following classes of prisoners arrested by the Police, and held in custody whether under remand or otherwise.
92. Maximum number of prisoners to be accommodated in a cell. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The maximum number of prisoners to be accommodated in each cell shall be noted above the door of the cell, and these figures shall not be exceeded without orders from the Deputy Commissioner of Police, Reserve Force. Separate accommodation shall be provided for Division I and Division II prisoners.
93. Classification of prisoners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The classification of prisoners shall be made by the Assistant Commissioner of the division or department responsible for the prisoners. He shall endorse on the Lock-up Pass the words 'Division I' or Division II'. In the absence of any endorsement, the prisoners shall be treated as Division II.
94. Admission of prisoners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Prisoners shall be accepted in the Lock-up only on the following conditions, namely :-
95. Escort of prisoners to Court. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When prisoners are sent to courts from the Central Lock-up, they shall invariably be conveyed in prison vans. The capacity of each van shall be written prominently on its body.
The Assistant Commissioner, Reserve Force, shall depute a Sergeant with the prison van whose duty shall be to put the prisoners in the van to take them to the courts. He shall arrange escorts through the Inspector in charge of movements.The prisoners lodged in the Central Lock-up from the divisions may also be taken to court duly escorted by the Thana Police concerned. In that case the Police Officer deputed from the division with the chalan shall sit in the prison van and shall be responsible for the prisoners in transit from the central lock-up and handing them over to the Court Lock-up.96. Maximum period of detention. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No prisoner shall be kept in the Lock-up for a period exceeding 24 hours at a time, including Sunday and holidays, except on the authority of a remand order to police custody. The Officer-in-charge of the police station concerned hall be informed whenever a period of 23 hours has been exceeded.
97. Prisoners' diet. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Inspector, Reserve Force, shall be in charge of the feeding arrangements for prisoners in the Lock-up; he shall supervise the work of the food contractor and see that all meals are supplied correctly. He shall check the bills of the contractor and occasionally examine the food before and after cooking, to see that a uniform standard of quality is maintained.
98. Release of prisoners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) No prisoner in the Lock-up shall be let out except in order to make him over to a Police escort party on the written requisition of the Officer-in-charge of a police station or of the Investigating Officer.
99. Views and communications. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) No interview or communication with a prisoner shall be allowed in the Lock-up. Any person desirous of interviewing a prisoner, must apply to the Assistant Commissioner of the division or department concerned for the same who will, if, thought fit, issue an authority requiring the prisoner to be made over to a named officer. This officer shall produce the said authority to the Sergeant-in-charge, and remove the prisoner. Such a prisoner shall be treated as having been released and a fresh Lock-up Pass shall be required for his readmission.
100. Visitors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No outsider, relative or friend of any prisoner and no Police officer, shall be permitted inside the Lock-up without proper authority, duly endorsed by the Assistant Commissioner of Police, Reserve Force, or, in his absence, by the Inspector on duty at Headquarters, or by the Officer-in-charge, Control. A visitors' Register in the prescribed form shall be kept by the Police officer on duty in which particulars of all visitors other than escort shall be entered.
101. Duties of the Medical Officer. - (a) The Lock-up Doctor shall work directly under the orders of the Police Surgeon.
102. Duties of the Sergeant-in-charge of the Central Lock-up. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Sergeant shall be in charge of the Lock-up, and shall be responsible for its general cleanliness and for seeing that the staff are conversant with their orders, and that orders are obeyed punctually.
103. Duties of the Assistant Sub-Inspector. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) An Assistant Sub-Inspector shall be in charge of the receipt and release of Division II prisoners and of the clerical work of the Lock-up. He will be assisted in his duties by 3 constables.
104. Duties of constables. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Three constables shall be detailed for duty in the Lock-up, and shall occupy the room set apart for them.
105. Duties of the Wardress. - (a) The Wardress shall reside in the quarters provided for her.
106. Inspection by Police Surgeon. - The Police, Surgeon, Calcutta, shall visit the Central Police Lock-up at least once a month.
107. Diary. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Diary shall be maintained in which shall be noted matters of interest (except the admittance or release of prisoners which shall be noted in a separate register), such as complaints by prisoners, the times of duty of the various men, the arrival and departure of the Doctor or the Sergeant or the Assistant Sub-Inspector, etc. It must always be clear from the diary who the senior officer present in the Lock-up is at a particular time.
108. Registers and Records. - The Registers, etc., maintained in the Lock-up are shown in Appendix.
(See Appendix to Beg. 90 of chapter IV, Privileges and General Instructions.)Chapter VIII
Detective Department
1. Functions, responsibility and scope. - The function of the Detective Department is to help the Commissioner to control the incidence of crime in Calcutta. Prevention as well a detection of crime is the main responsibility of this department and its jurisdiction extends to the whole of the town and suburbs of Calcutta as defined under Bengal Act 4 of 1866 and Bengal Act 2 of 1866.
2. Set-up of the Detective Department. - The Detective Department shall be under the charge of a Deputy Commissioner of Police assisted by two Assistant Commissioners of Police, one being in charge of the General branch while the other in charge of the Criminal Intelligence Branch. The General Branch will include the Fraud Section, the Cheating Section, the Burglary Section, the Immoral Traffic Section, the Press Section, the Law and Research Section, the Juvenile Aid Bureau, the Public Relations Bureau, the Enquiry Office and the Detective Department Malkhana.
The Criminal Intelligence Branch will include the Homicide Squad, the Dacoity and Armed Robbery Squad, the Robbery and Snatching Squad, the Bomb Squad, the Motor Car Theft Squad, the Note Forgery and Counterfeit Coin Squad, the Special Section dealing with preventive detentions, the Watch Section, the Criminal Record Section, the Criminal Intelligence Record Section, the Central Malkhana and the four Sections of experts specialized in Fingerprint, footprint, Plan Making and Photography.3. Set-up of the different Squads and Sections in the Detective Department. - The Detective Department will be made up of a number of Squads and Sections dealing with specialized types of crime.
Each Squad or Section of the Detective Department shall be in charge of an Inspector or a senior Sub-Inspector of Police who shall be responsible for the smooth and proper working of the Squad or Section. The Officer-in-charge of the Squad or Section shall ensure that officers working under him submit their personal diaries, write out their case diaries and submit reports about enquiries assigned to them Each Officer-in-charge shall maintain his Crime Index and Process Register to keep track of papers and enquiries.4. Issue of Identity Cards. (Section 3, Bengal Act II of 18(56) (Section 9, Bengal Act VII of 1866). - Every officer posted to the Detective Department shall be supplied with an identity card carrying his photograph with the countersignature of the Deputy Commissioner of Police.
Identity cards shall be shown to superior officers and members of the public on demand.5. Procedure of taking up cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Cases may be taken up on direct complaints made to the Deputy Commissioner of Police, Detective Department, or to any of his Assistant Commissioners. The Deputy Commissioner or his Assistant Commissioners who are under section 551 of the Code of Criminal Procedure, 1898, invested with the powers of Officer-in-charge of every police station in Calcutta, shall endorse the investigation to an officer exercising the powers of investigation, who shall thereupon start a case at the appropriate police station and proceed with his day-to-day investigation according to law. When investigation is completed the chargesheet shall be routed through the designated Officer-in-charge of the police station where the case has been registered.
Cases initially registered at police station may be taken charge of by the Detective Department under orders of the Commissioner or by mutual arrangement with the Divisional Deputy Commissioner and the Deputy Commissioner of the Detective Department. In such cases also the investigation shall be completed by the Detective Department Officer entrusted with the case who shall submit his chargesheet or final report through the designated Officer-in-charge.While investigating cases, officers of the Detective Department shall be exclusively under the direction and control of the Deputy Commissioner of Police, Detective Department, and his Assistant Commissioners.All exhibits and personal properties seized in connection with such investigations shall be kept for safe custody in the Detective Department Malkhana pending disposal under orders of the Court.6. Assistance to other units. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In complicated cases investigated by other units and police stations, when specialized help of Detective Department officers is requisitioned by the Deputy Commissioner concerned, officers of the Detective Department rendering such help ball act only in an advisory capacity and shall, on no account, make themselves responsible for the investigation which shall continue to be the responsibility of the designated Investigating Officer and his superiors. Particulars of assistance rendered by officers of the Detective Department shall be forthwith reported to the Deputy Commissioner, Detective Department.
7. S.R. Cases and Progress Reports. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Types of cases which are to be treated as Special Report ones have been enumerated in a regulation published in the "Calcutta Gazette, Extraordinary", dated 27th June, 1963 under notification No. 23 (PRC/ Ch. III), dated 14th June, 1963.
Copies of progress reports of cases investigated by the Detective Department shall be sent to the Deputy Commissioner concerned from time to time.8. Prosecution of members of organised criminal gangs. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In the case of prosecution of members of organised criminal gangs whose activities extend far and wide, investigation shall be taken over by the Detective Department. In every instance, the Director of Public Prosecutions shall be consulted regarding the advisability of a gang case and prosecution shall not be launched without the approval of the Commissioner. To prove an offence under section 400 or 401, IPC, the greatest importance shall be attached to the collection of evidence necessary to prove the previous criminality and association of the gang members.
9. Correspondence with Legal Remembrancer and Government in respect of certain cases. - The Commissioner of Police, Detective Department, shall be responsible for all correspondence with the Legal Remembrancer and different departments of Government in respect of the investigation and trial of important cases on behalf of the the Commissioner. On receipt of applications from Deputy Commissioners regarding preferring of appeals, motions and revisions, appointment of lawyers and appointment of special courts, the Deputy Commissioner of the Detective Department shall scrutinise the documents and expeditiously bring the matter to the notice of the Legal Remembrancer. Care must be taken to ensure that the Deputy Commissioners forward typed copies of brief facts of the case, judgment, grounds of appeal and comments of the Public Prosecutor or the Director of Public Prosecutions along with their applications for appeal, motion or revision. For allotment to special courts and appointment of panel lawyers, brief facts of the case and the comments of the Public Prosecutor in cases triable by special court should be forwarded. Brief facts of the case, memo of evidence, opinion of the Public Prosecutor and draft sanction should invariably accompany every application for sanction of prosecution under the Explosive Substances Act. On receipt of such application, the Deputy Commissioner of the Detective Department shall, on behalf of the Commissioner, immediately write to the Home (Political) Department of the Government for necessary action.
10. Action against Goondas. - The cases of goondas externed from the city shall be dealt with by the Detective Department. Goondas returning to the city before the expiry of their term of externment shall be prosecuted.
Preventive detention of ruffians for goonda activities shall be the responsibility of the Detective Department. When a person is, in the opinion of the Divisional Deputy Commissioner of the area concerned, engaged in uncontrolled rowdyism, his history sheet together with extracts of documents in support thereof shall be forwarded to the Deputy Commissioner of Police. Detective Department, who shall scrutinise the records and put up his recommendations to the Commissioner. If the Commissioner is satisfied about the necessity of preventive detention of the subject, steps shall be taken to apprehend him and send him to jail. All matters relating to the preventive detention of goondas shall be dealt with in the Special Section of the Criminal Intelligence Branch, Detective Department.The Deputy Commissioner, Detective Department, and the Assistant Commissioner, Criminal Intelligence Branch, shall scrutinise the Registers of Roughs maintained at different police stations and call up the Assistant Commissioners, Officers-in-charge and the officers entrusted with the prevention, of rowdyism in the area for discussion with a view to undertaking concerted action from time to time.11. Record of Court Comments. - In addition to the "Register of Comments by Courts" maintained at each unit by its Deputy Commissioner of Police, a Stricture Register and an Appreciation Register for the whole of Calcutta Police shall be maintained by the Deputy Commissioner, Detective Department. Entries in these registers shall be chronological and serially numbered every year.
"Registers of Comments by Courts" of different units shall be brought to the Deputy Commissioner of Police, Detective Department, from time to time for comparison with the Stricture Register and Appreciation Register maintained here for purposes of scrutiny.12. Note Forgery and Counterfeiting. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Deputy Commissioner of Police, Detective Department, shall obtain lists of forged notes tendered at the Reserve Bank of India from time to time and undertake thorough enquiry about the tenderers. Scientific information regarding forged notes received from Nasik Security Press and the Intelligence Bureau, New Delhi, shall be circulated amongst police officers and effective vigilance organised in order to track down and prosecute gangs of note forgers. In respect of counterfeit coins also the same vigilance should be exercised with the exception that here action shall be co-ordinated with the Mint Master, Calcutta.
Every note forger or counterfeiter arrested anywhere in Calcutta shall be produced before the Officer-in-charge, Note Forgery Squad, Detective Department, immediately after arrest for purposes of interrogation.13. Enforcement of Press and Registers of Books Act, West Bengal. Undesirable Advertisement Control Act, 292 IPC, & 99A, Cr. PC. - Up-to-date information concerning newspapers, periodicals and publications of every kind shall be maintained in the Press Section of the Detective Department. Particulars of printing presses in the city shall also be maintained here. Enquiries regarding printing presses and publications and verification of returns shall be the responsibility of this section. Prosecution of editors and publishers of newspapers and periodicals and keepers of printing presses under orders of the Government shall be launched from here.
Action against sale of obscene pictures, photographs, books and films, display of obscene posters with or without pictures and sticking of objectionable bills advocating the use of dubious remedies for secret diseases shall be taken in this section according to law.14. Immoral Traffic. - While it shall be the duty of the Special Officers to take action under the Suppression of Immoral Traffic in Women and Girls Act, 1956, and prosecute the offenders it shall be the special duty of the Immoral Traffic Section of the Detective Department to maintain up-to-date information regarding the extent and magnitude of the vice trade in Calcutta. Complicated investigations shall be handled by this section under the guidance of the Assistant Commissioner of the General Bench and raids and watches shall also be organised from time to time.
Note. - Only Special Officers are empowered to investigate cases under the Suppression of Immoral Traffic in Women and Girls Act and officers subordinate to them who have been so empowered can help them in their investigation.15. Juvenile Offenders. - Every case in which a child is concerned shall be handled with utmost care in consonance with the principles laid down in the West Bengal Children Act, 1959. All juvenile offenders shall be sent to the Juvenile Court, Lillooah and pending trial shall be detained in the House of Detention. In every such case immediate information shall be given to the Officer-in-charge, Juvenile Aid Bureau, and the child snail be produced before him prior to his production in Court.
16. Corelation of missing information. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Wherever any person is reported missing at any police station the information shall be noted in the General. Diary and immediate intimation thereof shall be given to the Enquiry Office, Lallbazar and the Missing Person Squad, Enforcement Branch. If on enquiry by the local police the missing person is discovered or found to have already returned home, information to this effect shall be forthwith relayed to the Enquiry Office, Lallbazar, and the Missing Person Squad, Enforcement Branch. Persons who have lost their way in the city and are brought to the police station or deposited there, shall be properly interrogated, a note regarding their arrival at the police station shall be entered in the General Diary and immediate information given to the Enquiry Office, Lallbazar, and the Missing Person Squad, Enforcement Branch. The Missing Person Squad, Enforcement Branch, shall, similarly send information relating to the tracing of missing persons both to the Enquiry Office, Lallbazar, and the local police station.
On receipt of information relating to missing persons or persons brought to the police stations, entries shall be made in the Missing Register or the Deposit Register as the case may be. Such entries shall he serially numbered every month. On receipt of such information the Enquiry Office will carefully compare the Hospital Admission Register, the Accident Register, the Missing Register, the Deposit Register, the Dead Body file and the file containing radiogram messages in order to establish the whereabouts of the missing person or the deposited person. Whenever there is any chance of such connection being traced the local thana shall be forthwith informed so that the relations of the missing person or the deposited person may take immediate action. Announcements over the All India Radio shall also be arranged through the Enquiry Office. A monthly statement of persons reported to be missing shall be prepared with notes showing the number of persons traced during the month and the number of persons remaining untraced at the end of the month. Copies of such statements shall be forwarded to the Divisional Deputy Commissioners and the Deputy Commissioner of the Enforcement Branch for further enquiry and report. Consolidated list of persons remaining untraced shall be prepared every quarter so that periodical enquiry about the untraced persons can be undertaken. Publication in the "Calcutta Police Gazette" shall be arranged by the Missing Person Squad. The Enquiry Office shall take steps to relay all missing and deposit information to adjoining districts of Calcutta through the West Bengal Police Control.17. Public Relations Bureau. - Information of public interest in respect of arrests, raids, recoveries and incidents shall be passed on to the press, the public and the All India Radio through the Public Relations Bureau. Such information may be dispensed either through hand-outs or verbal reports with the prior approval of Deputy Commissioner of Police, Detective Department. Only facts shall be given out without any comment or observation. Deputy Commissioners of Police shall transmit all such information to the Public Relations Bureau conveniently after the incident has taken place and has been attended to Officer-in-charge of the Public Relations Bureau may ring up any Deputy Commissioner with a view to ascertaining facts regarding incidents on the demand of members of the public, press reporters and journalists.
18. Law and Research Section. - Officers of the Calcutta Police shall be entitled to consult, whenever necessary, books on law, administration, criminology or of general reference in the central library located in the Detective Department. Books shall not be taken out of the library without the permission of the Deputy Commissioner, Detective Department.
Examination of trends of crime, specification of methods of keeping crime under check, recording of difficulties confronted in the enforcement of laws and suggestions for their removal, specification of reasons contributing to the failure of prosecutions, publication, of important rulings in the "Calcutta Police Gazette", drafting of bills and statutory orders for submission to Government, helping the State lawyers with necessary rules, orders and references, study of the methodology in police work in India and abroad and similar other matters are the responsibility of the Officer-in-charge of the Law and Research Section of the Detective Department. All officers of the Calcutta Police handling important investigations shall be entitled to his help and advice.19. Photography Section. - The services of a Detective Department photographer may be requisitioned by any investigating officer through his Officer-in-charge. Photographers shall take photograph of places of occurrence under the direction of the Investigating Officer who shall indicate the angle and the field necessary for his purpose. Negatives shall be carefully preserved and print shall be made over to the Investigating Officer as quickly as possible.
Criminals should be photographed in conformity with the provisions of the Identification of Prisoners Act, 1920. Prisoners convicted of any offence punishable with rigorous imprisonment of one year or upwards or any offence which would render him liable to enhanced punishment on a subsequent conviction shall be photographed. Such photographs shall be taken after the expiry of the appeal period. A photographer shall attend the jail parade every week and take photographs of such criminals whose cases have been decided in the preceding week. Special care should be taken to ensure that P.R.T. convicts are photographed before their transfer to other jails.Photographs of individuals and prints of photographs as well as photostat copies of documents shall also be prepared here.20. Plan Making. - Plans of all cases triable by a Court of Session and other important cases shall be prepared by the plan-maker on requisition through the Officer-in-charge of the police station or unit concerned.
21. Finger-Print Section. - A Finger-Print Expert may be requisitioned in all important cases to visit the place of occurrence and search for fingerprints under the direction of the Investigating Officer, Finger-prints found on the place of occurrence shall be developed, lifted or photographed and sent to the Finger-Print Bureau, CID, for verification and comparison. When suspects are arrested their finger-prints shall be taken in conformity with the provisions of the Identification of Prisoners Act, 1920, and referred to the Finger-Print Bureau, Finger-Prints of any person arrested in connection with an offence punishable with rigorous imprisonment for one year or upwards may be taken under the law. Finger-prints of all deadbodies connected with accidents, unnatural death, or crime shall be taken at the police morgue and sent to the Finger-Print Bureau where necessary.
22. Foot-Print Section. - Foot-prints of suspects shall be taken at this section.
In important cases services of foot-print expert and officers attached to Foot-Print Section may be requisitioned to the places of occurrence for tracing, lifting, photographing and taking cast of foot-prints. Foot-prints taken from the places of occurrence as well as the foot-prints of suspects shall be forwarded to the Forensic Science Laboratory for comparison and report.23. Central Malkhana. - Properties ordered by courts to be confiscated, intestate properties where no claimant appears, unclaimed properties, condemned Government property, seized arms and ammunition, exhibits and case diaries of cases where the offenders have absconded shall be stored in the Central Malkhana. Except for exhibits and case diaries of cases involving absconders, the other properties shall be sold by auction from time to time in accordance with the law. Every item of property shall be put on sale under orders of the Deputy Commissioner of Police, Detective Department. The sale shall be presided over by a gazetted officer deputed by the Assistant Commissioner of Police, Criminal Intelligence Branch. The Assistant Commissioner of the Criminal Intelligence Branch shall supervise the work of the Central Malkhana and ensure that the Malkhana properties are kept properly secured. He shall hold inspection of the Central Malkhana twice a year.
24. Criminal Record Section. - (1) All records relating to criminals and their activities shall be maintained at the Criminal Record Section.
25. Jail Parade. - In order to make officers of all ranks acquainted with the appearance of criminals, jail parade shall be held every Sunday between 7 a.m. and 8 a.m. at the Presidency Jail and the Central Jails. The Assistant Commissioner of Police. Detective Department, Criminal Intelligence Branch, shall publish in the "Calcutta Police Gazette" every Thursday a list of criminals due for release in the week commencing on the following Monday. For preparing such list he shall obtain in sufficient time the necessary particulars from different jails. He shall maintain a roster of Sub-Divisional Assistant Commissioners who will take their turn in supervising the jail parade. The police Registration Officers and a photographer from the Detective Department shall invariably attend the jail parade. Divisional Deputy Commissioners shall select officers and men for the jail parade but care should be taken to see that the number of police officers attending the jail parade does not exceed 20. Convicts shall be carefully interrogated regarding their proposed place of residence and the local police station shall be informed of the proposed address through the Criminal Record Section. Officers shall carefully interrogate the convicts and try to gather useful information regarding the activities of criminals in the city. Such information shall be communicated to the Assistant Commissioner, Criminal Intelligence Branch, Detective Department. The purpose of Claude Martin Fund shall be explained to the convicts due for release and they shall be encouraged to settle down to some peaceful avocation with help from Claude Martin Fund.
The presiding Assistant Commissioner of Police shall submit a jail parade report to the Deputy Commissioner, Detective Department, through his own Deputy Commissioner. Such reports shall be filed in the Criminal Record Section after the history sheets and connected records have been brought up-to-date.The Police Registration Officers and the photographer shall take fingerprints and photographs of convicts when necessary.26. Kabul Section. - Cases in which Afgan nationals are involved or complaints of intimidation and assault made against Afgan nationals by clients of their money-lending business shall be investigated by the Inspector attached to this section. He shall also under take enquiries regarding the activities or Afgan nationals, their stay in the city, renewal of their visas and similar other duties on behalf of the Security Control, Calcutta.
Chapter IX
Calcutta Port Police
1. Sections and Administration. - The Calcutta Port division is under the control of a Deputy Commissioner of Police. This division includes -
2. Functions of the Port Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Besides carrying out normal police work and criminal investigations, the functions of the Port Police are also to provide -
3. Special Detective Staff. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A special Detective Staff is maintained in the port area mainly for the purpose of prevention and detection of -
4. River Traffic Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of the River Traffic Police include the regulation of river traffic, enforcement of the Port rules and regulations, controlling the movements of small crafts in the river, prevention of thefts, smuggling and other crimes in respect of revercrafts and manning of the ferry service pontoons.
5. Seamen's Boarding Houses (Lathi Houses.) - The Inspector, Seamen's Boarding Houses (Lathi Houses), looks after various matters of interest for the welfare of seamen in the Port of Calcutta. He attends all musters at the shipping office, and also at the Maritime Board and sees that the seamen are not exploited. He also supervises the work of shipping office staff and ensures that law and order is maintained in the Maritime Board. He occasionally visits and inspects lathi houses, and sees that They are maintained in a hygienic condition.
6. Special beat duties of Port Police Head Constables and Constables. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Special beat duties of Port division Head constables and Constables are shown below :-
7. Launch Establishment. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (i) The Inspector, River Traffic Police, shall be in immediate charge of the steam and motor launch establishment of the Port Police.
8. Serangs and Drivers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (i) Serangs and Drivers of launches are to be certificated men under the provisions of section 25 of the Inland Steam-vessels Act, 1917, and they will be held responsible that the provisions of that Act, as well as all by-laws issued under the Act, are observed.
9. Crews. Uniform to be always worn on duty. (Section 3, Bengal Act II of 186(5) (Section 9, Bengal Act IV of 1866). - (i) The crew shall be in full uniform as prescribed in Chapter on uniform and clothing when the launch is travelling, and any slackness shall be noted on the log book.
| Rank | Name | Date | Remarks |
| 1 | 2 | 3 | 4 |
10. Log Books. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (i) A log book is carried in each launch, and the Serang is held responsible that it is produced as soon as any officer goes on board. He will enter it up himself on any day on which no officer travels. Officers are requested to enter up the log book daily, as this is the only check on fuel consumption.
11. Launches. Cleanliness of launches. - (i) Steam launches shall be kept scrupulously clean. All brass work shall be polished daily, the deck shall be washed down every day, as well as scrubbed with sand and coconut husk when required, cabins including bathrooms shall be kept scrupulously clean, and machinery shall be oiled.
In the case of iron and steel boats, all rust and corrosion shall be removed from the angles and places inside and out, where accessible, and the surface shall be kept carefully painted.The gratings of Police launches with "hog" deck foreheads shall be removed daily for washing down purposes, and this deck shall be cleaned with holystone at least once a week.12. Checking of general and engineering stores. - (i) On the 1st day of each month, the Sergeant detailed to a launch shall check all general and engineering stores (dead stock) with his list of property, and certify to its correctness or otherwise in his general diary. Stock books for all stores shall be maintained for each launch.
13. Budge Budge outpost and its functions. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The functions and duties of the Budge Budge outpost are to patrol the river in the vicinity of Budge Budge to keep the waterway clear of all obstructions for the ships to pass, and to enforce the Port Regulations as well as to enforce the rules as enumerated below framed by the State Government under the Petroleum Act, 1934 (Act XXX of 1934), in and around the petroleum installation in Port Commissioners' land at Budge Budge.
The following precautions shall be taken by all vessels and cargo-boats loading or unloading petroleum, whether for transhipment or otherwise -14. Duties of the Sergeant-in-charge of the Budge Budge outpost. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Budge Budge outpost is in charge of a Sergeant under the supervision of O.C.S.P. Section. He is responsible for the discipline and efficiency of the officers and men under his control. He shall maintain a General Diary in the prescribed form as in police station, in which a note of every occurrence reported at the outpost during the 24 hours, except petty cases, are to be entered. The Diary shall be closed at 6 a.m. and the duplicate copy shall be sent to the Deputy Commissioner of Port Police every day. If any case of importance occurs he shall communicate with the Officer-in-charge South Section Port Police Station immediately by telephone, and pending his arrival, adopt such measures as may be considered necessary. He shall also make himself acquainted with all the principal residents of the Wharf and Depot, and shall render all assistance when necessary.
15. Duties of the Head Constable, Budge Budge outpost. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In addition to his other Police duties, tile Head Constable, Budge Budge outpost, on rounds shall see that all launches and cargo-boats etc. are clear from the jetties, unless permitted to occupy the same or are working. No launches or cargo boats shall tie up to the jetties between sunset and sunrise.
16. Duties of the Head Constable, Budge Budge Patrol Boat Establishment. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Head Constable in charge of the Patrol Boat Party shall deal with all cases of obstruction of the ships' channel by boats which stake fishing nets. He shall see that the fairway is kept clear and that the Port Regulations are enforced in this area.
17. Relation with Port Officials. - (i) Under section 140 of the Calcutta Port Act, 1890 (Bengal Act III of 1890) it shall be the duty of all police officers whether members of the Port Police Force or not, to give immediate information to the Commissioners of any offence committed contrary to the provisions of the Calcutta Port Act, 1890, or of the Indian Ports Act, 1889 or of any bye-laws or rules having the force of law prescribed in accordance therewith.
18. Arrest of employees of the Post Commissioners and the procedure to be followed. - When any one employed under the Port Commissioners is to be arrested while on duty for any cognizable offence, or for any other reason, the arresting Police Officer shall inform first the head of the department to which such person is attached or to his immediate superior so that arrangements can be made to have the person to be arrested relieved of his duty and produced before the Police. In other cases, where the Police find it necessary to arrest any Port employees not actually on duty, a telephonic message shall be sent to the head of the department stating the facts of the arrest, and the name of the person arrested, and the section in which he is actually employed.
19. Post Mortem Examination in case of fatal accidents. - Fatal accidents reported from the Docks, Jetties or sheds are to be dealt with, each according to the merits of the case, as is usually the procedure prevailing in the town police stations; but, as a rule, post-mortem examination and inquest shall be held in all cases where foreign sailors or seamen, articled under the Board of Trade Rules, are killed even accidentally.
20. Accidental sinking of Boats. - In all boat scuttling or other accidental boat sinking cases the Investigating Officers shall pay particular attention in making enquiries to the points noted below :-
21. Procedure for landing of explosives. - The landing of explosives at the Docks or Jetties shall be governed generally by the "Rules regulating the handling of explosives in the Port of Calcutta", which are supplement to the Explosives Rules, 1940, called the principal Rules. (Vide rule 43 of the by-laws framed by the Commissioners for the Port of Calcutta published under their Notification No. 206, dated the 22nd July, 1948.)
Attention is drawn in particular to Rule 9, which, is reproduced below:"Movement from explosives anchorage prohibited - No explosives vessel shall leave her explosives anchorage at Diamond Harbour until she has discharged all explosives other than those prescribed in, and required by the Statutory rules made by the Board of Trade and the Central Government or until her Master or Agent has made adequate arrangements, to the satisfaction of the Deputy Conservator, for the discharge of her remaining explosives at Mayapore or at the Calcutta Docks or Jetties or at Uluberia in accordance with the principal Rules and the following rules."(Vide Government of India Notification No. P103, dated the 11th March, 1947, published in pages 358 to 361 of Part I, Section I of the Gazette of India, dated the 15th March, 1947.)22. Arrival in the Port of Vessels with deadbody and procedure to be followed in case of infectious diseases in them. - (a) Every vessel arriving at the Port with a deadbody on board shall, if the arrival is by day, hoist the appropriate international Code Signal in accordance with the Code Book, Volume I, and, if the arrival is by night, transmit a message to the Signal Station, intimating the fact of a deadbody being on board.
Chapter X
Calcutta Armed Police
Section I - Functions And Composition Of The Calcutta Armed Police1. Functions of the Armed Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Calcutta Armed Police is a separate unit of the Calcutta Police. It is ordinarily required :-
2. Composition of the Armed Police. - The Calcutta Armed Police shall be constituted mainly by recruitment to different ranks made in accordance with the Calcutta and Suburban Police (Subordinate Ranks Recruitment, Conditions of Service and Discipline) Rules, 1962.
3. Division of Armed Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (i) The Calcutta Armed Police shall be divided into battalions, each battalion shall be subdivided into five companies; each company into three platoons, and each platoon into six sections.
4. Discipline. - The Commissioner and Deputy Commissioners, Armed Police, shall have the same powers of discipline over the ranks subordinate to them as provided for in the general rules.
A Deputy Commissioner, Armed Police, may for the guidance of his force, formulate such routine orders as he finds necessary from time to time. But for any major changes he shall take the approval of the Commissioner.Section II - Duties Of Officers5. Duties of the Deputy Commissioner. Armed Police. (Section 3, Bengal Act II of 1866)(Section 9, Bengal Act IV of 1866). - There are three Deputy Commissioners in the Calcutta Armed Police under the immediate control of the Commissioner. Each Deputy Commissioner shall be in charge of a battalion. The seniormost Deputy Commissioner who will be designated as Senior Deputy Commissioner, Armed Police, besides being in charge of a battalion, shall be in overall charge of the whole Armed Police Brigade including the ministerial staff and ancillary units consisting of (1) Brigade Reserve Office, (2) Quarter Master's Store, (3) Central Armoury, (4) Control Room, (5) Transport, (6) Security, (7) Training and (8) Band. He shall also be the drawing and disbursing officer for the entire Armed Police Force.
The Deputy Commissioners will be responsible for discipline, control, morale and welfare of their respective battalion.6. Duties of the Assistant Commissioners, Armed Police. - Assistant Commissioners of Armed Police shall, in addition to their duties elsewhere prescribed, do such duties as may be entrusted to them by the Deputy Commissioner, Armed Police or by the Commissioner.
7. Duties of Inspectors other than Company Commanders. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Inspectors other than Company Commanders will be as shown below :-
8. Duties of the Company Commander. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Each company of the Armed Police shall be in charge of an Inspector, who shall be designated as the Company Commander.
9. Duties and responsibility of Sergeant Majors. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Sergeant Major shall act as Second in command of each company. He shall perform all the functions of the Company Commander, in his absence, and assist the Company Commander in all his duties. He shall also perform any other duties that may be given to him from time to time by the Assistant Commissioner or the Deputy Commissioner.
10. Duties of the Platoon Commander and Section Commanders. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Platoon Commanders, and Section Commanders shall be responsible for the men in their charge, and maintain a register of such men which will show also which of these men are living outside the barrack and their addresses.
11. Duties of the Non-Commissioned Officers (Havildars, Naiks and Lance Naiks.) (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Each of the Non-Commissioner Officers shall remain in charge of a group of men placed under him for some particular work, the details of which he shall always ascertain from the Sergeant or Jamadar at the time of receiving the Command Certificate.
12. Duties of Sepoys. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Each of the sepoys shall remain on duty as per order of the Non-Commissioned Officer-in-charge, or any other superior officer, and shall not, in any circumstance, leave his post without being relieved.
13. Section training and duties of Armourers. - (i) Sepoys having some previous knowledge and experience of arms are to be employed as Armourers.
14. Morning Rifle Parade, Salutes etc. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Moining Report. - These shall be in two parts; Part I (in a book form) shall be prepared by the Company Commander every morning by 8 a.m. and sent to the Battalion Officer.
Part II – shall be prepared in the Battalion Office and a copy shall be submitted to the Senior Deputy Commissioner, Armed Police, by 10 a.m. every morning for his information about the deployment of daily force and number of men available from each Battalion.
(b)Parade. - Parades shall be held every morning with the available officers, Non-Commissioned officers and men.(c)Salute. - The following are orders on the subject of salutes, and of guards and sentries paying compliments:(i)Non-gazetted officers and men of the Calcutta Police shall invariably salute -(a)their own officers superior in rank to themselves,(b)Government officers whom they can recognise,(c)Military officers of commissioned rank when in uniform,(d)Gazetted Police Officers (in uniform) of State Police Force.Note. - The term "Government Officer" includes all Gazetted civil officers not below the rank of Deputy Collector.(e)all superior officers of the West Bengal Police whom the}' have come to recognise in the course of their duties.(ii)Guards shall not pay compliments between the sounding of "retreat" and "reveille". Guard shall not turn out to unarmed parties.(iii)Guard shall turn out and present arms once during the day, and sentries shall present arms on all occasions when any Secretary to Government, Commissioner or Deputy Commissioner of Police passes. In the case of other Government Officers, Civil and Military, the men not under arms shall stand to attention and sentries shall salute. When an Assistant Commissioner or Inspector of Police passes his post, a sentry shall salute.(iv)When a subordinate officer (i.e, an officer above the rank of ASI) passes him, a sentry shall come to attention.(v)If an officer entitled to a salute passes when a guard is relieving another, both guards shall be brought to attention by the senior guard commander present who shall himself salute.(vi)When an officer entitled to the compliment of "present arms" once during the day, passes a guard a second time on the same day the guard shall be called to attention; and the sentry shall present arms.(vii)Officers and men on beat duty shall salute all Government officers whom they recognise, as well as their superior officers. When lining the streets on State occasions or for a public arrival etc., no one shall salute, but each man shall come to attention.(viii)Batons, when carried, shall be slung in the baton frog, except when required for immediate use; on such occasions the salute is given by coming to attention and bringing the baton to the upright with the end touching the forearm. When a lathi is carried the salute shall be given by bringing it to the "order arms" as with muskets.(ix)Non-gazetted officers on horse-back shall salute a superior officer by placing the right hand on the bridlehand and then dropping it smartly to its full extent outside the right thigh.(x)The rider of a motor cycle or bicyle, or the driver of a mechanical vehicle (van, lorry, car, etc.) shall not salute in any manner when the vehicle is in motion owing to the danger involved by taking the eyes off the road.When the vehicle is stationary, the driver shall salute by turning his head smartly towards the officer passing him, but shall not remove his hands from the handle bars or steering wheel.(xi)Salutes by men shall be returned by the senior officer present.(xii)Police of all ranks shall salute the colours of the Army (uncased) or of the Navy when carried ashore when they pass them or when displayed by troops marching.(xiii)When a Police officer passes another superior in rank to himself he shall salute on the third pace before reaching that officer, and lower the hand on the third pace after passing his superior. During the salute he will look the officer full in the face.(xiv)If the nature of the duty, such as protection, regulating traffic, etc., or other special circumstances make it undesirable, police shall not salute unless spoken to by a person entitled to be saluted.(xv)A subordinate without head dress, shall not salute with the hand. He shall, if standing, come to attention as an officer passes. If walking, he shall turn his head smartly towards the officer and keep his arms steady by his side.(xvi)A subordinate, if sitting when an officer approaches, shall stand to attention facing the officer, and shall salute with the hand. If two or more men are sitting or standing about the senior man present shall face the officer, call the others to attention, and he alone shall salute.(xvii) (a)As a general rule, police officers and men in uniform on duty should salute or pay proper compliments to the occupants of cars flying the National Flag.(b)If, however, the nature of duty be such as protection, regulation of traffic, etc., or other special circumstances where saluting may interfere with the performance of duties, police personnel need not salute, but whenever possible they should come to attention. The police, on traffic duty, should also see that the cars with National Flag are not held up in traffic.(c)On special occasions like the Independence Day Celebration - 15th August, Mahatma Gandhi's Birthday - 2nd October, 26th January and National Week, as well as any other particular day of National rejoicing, the use of the flag will be unrestricted. On such days, police officers and men in uniform on duty need only salute the occupants of the cars flying the National Flag, who are entitled to the salute.Note. - (1) Attention of all officers and men is drawn to the above instructions that they are observed without any breach in future.15. Drill and Exercise. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All available force shall be drilled every morning except on Thursdays and holidays. The Assistant Commissioner shall prepare a weekly programme of the drill and exercises, including games to be performed each day, and of the instructional and other lectures to be given. Riot Drill shall be practised frequently. When outdoor work is impracticable indoor inspection in the treatment of arms and ammunition should be substituted.
16. Punishment Drill. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Battalion Commander will select one Subedar Major, Subedar or Jamadar under whom men will undergo punishment Drill for one hour in the shape of Drill or Fatigue duty. Preferably this should be taken in the afternoon.
Men undergoing punishment Drill should not get any relief from normal duties.17. Athlete Sports. - The Deputy Commissioner shall use every endeavour to promote the interest and participation of officers in athletic sports and games of all kinds.
18. Drill Class for instructorship. - (a) The Calcutta Armed Police has its own Drill Class for instructing selected constables and Sepoys in drill in order to qualify for promotion to the rank of Head Constables and Non-Commissioned Officers, respectively and to act as Drill Instructors. Only constables and Sepoys possessing the following qualifications shall be selected for the instructions :-
19. Certificate of competency Drill. - (a) All constables and Sepoys who pass the examination in drill on the completion of their course of instruction shall be granted a certificate of competency in drill in the following form :-
FormCertificates of competency in Drill and to instruct and train recruits in drill."Certified that constable/ Sepoy..................of................. after undergoing a course of instruction in drill in the Calcutta Armed Police is declared to have passed.*He has also qualified himself as a drill instructor.Deputy Commissioner of PoliceCalcutta,Armed Police.The 19.*To be scored through where necessary."20. Refresher course in drill. - All Head Constables and Non-Commissioned officers possessing certificates of drill mentioned in the previous regulation shall again be deputed every 5 years to the drill class for a period of 2 months to refresh their knowledge in drill.
21. Guard of honour. - (a) The full strength of a guard of honour detailed for the President or the Governor should be 2 Sub-Inspectors, 8 Non-Commissioned officers and 92 Sepoys under the command of an Inspector. In no circumstances should a guard of honour to the President or the Governor consist of less than 1 Inspector, 1 Sub-Inspector, 4 Non-Commissioned officers and 46 Sepoys.
22. Public and Private arrivals of the President and the Governor. - (a) Public arrivals - Before public arrival of the President or the Governor it is the duty of the Deputy Commissioner selected for the duty to visit the line of route to be covered and to make arrangement of sufficient number of police officers and men to be posted on both sides of the route to prevent anyone from rushing out towards the carriage or car of the President or the Governor.
23. Default. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Each Company Commander shall maintain his own Defaulter's Register for the Company.
24. Treasury and Armoury Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The following are the rules for the guidance of armed guards applicable to guards over treasuries and armouries. A translation of these rules into the vernacular spoken by men of the Police force shall be hung up in a conspicuous place where the men on duty can see and study them.
Note. - The rules shall be considered applicable, as far as possible to all guards over prisoners, treasuries, arms, ammunition or other property or persons.25. An officer to be detailed for night round. - An officer shall be told off daily to visit all guards once a night, at uncertain hours. The name of this officer, with other particulars shall be entered in a register in West Bengal Form No. 5335. No entry in the district order book is needed. The Deputy Commissioner shall see that the hour of visiting the guards is varied. On the following morning the officer who visited the guards shall submit a report in West Bengal Form No. 5254.
26. Standing order for post. - Each guard shall have its standing order for every post. The orders should be displayed on the post (for the sentries), and at the quarters of the guard for the Non-Commissioned Officers. The order should he in Bengali and Hindi.
27. Senior officer to take command of Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a Police guard is supplied, the senior Police Officer present shall take command of all those who from the guard whether police, warders or the like.
28. Escorts for arms and ammunition. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Senior Deputy Commissioner, Armed Police, indenting for arms and ammunition shall provide an armed escort to take delivery at the Arsenal, on being notified by the Military authorities of the date on which their requirements will be ready for issue.
29. Requisitions for escorts. - All requisitions for escort must be sent to the office of the senior Deputy Commissioner, Armed Police at least 72 hours before the time at which it is required.
30. Requisitions for escorts and Command certificates. - Requisitions for escorts and Command Certificates shall be filed in the office.
31. Requisitions for Force to be charged. - Requisitions for the supply of Force, received from officers or private parties or individuals where charges are realised at the daily or monthly rates sanctioned by Government, are to be sent to the Calcutta Police Directorate along with the Command Certificates.
32. Outbreaks in Jails. - In the event of an outbreak in the Presidency or the Alipore Central Jail the Superintendent of the Jail should at once ask the Deputy Commissioner of Police, South Division, to take charge of the operations. The Superintendent of the Jail will, however, continue to remain in charge of the jail but all action for quelling the outbreak will be taken by the Deputy Commissioner of Police, South Division, if necessary after obtaining the required number of Armed Force from the Senior Deputy Commissioner, Armed Branch.
On receipt of information over the phone from Central or Presidency Jail or from Lallbazar Control Room or Deputy Commissioner, South Division, about an outbreak of any disturbance in the jail, the officer on duty Body Guard Lines Control Room shall sound the gong. The Bugler on hearing the gong will blow alarm blasts. All available officers and men on hearing the alarm blasts shall assemble under the portico of the Body Guard Lines, Administrative Buildings. The seniormost officer present will then send about 40 sepoys with lathis and six muskets in charge of a Non-Commissioned Officer in a big truck to the jail concerned. The remaining force will stand to till all clear message is received.33. Office of the senior Deputy Commissioner, Armed Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Senior Deputy Commissioner, Armed Police shall have his own office with the requisite executive duel ministerial staff for reserve work and drawal of establishment pay bills of the force working under him.
34. Complaints. - All complaints reported by Non-Commissioned Officers and Sepoys shall be entered in the General Diary by the Duty Officer, and submitted through the Assistant Commissioner to the Senior Deputy Commissioner, Armed Police.
35. Cooks. - Cooks have been sanctioned for the Armed Police, and on no account the strength is to be exceeded. The men may employ cooks at their own expenses, but they should not be entitled to get the benefits, etc., like those employed by the Department.
36. Kukris. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Gurkha personnel of the Armed Police are allowed to have Kukris, but not while on duty and in uniform.
37. Living of married men outside barrack. - Sepoys chosen from those who are married, will be allowed to live out of barracks. The proportion may be varied by the Commissioner as necessity arises, but ordinarily, the number of married sepoys that will be allowed to live out of barracks, shall not exceed 25 per cent, of the number sanctioned for employment in the Company. No sepoy can claim to be allowed to live out of barracks as of right. Each man who desires to live out of barracks, must apply to the Deputy Commissioner, through the usual channel, giving details of the house in which he desires to live.
A register shall be kept in each Company showing the names of the sepoys who have been allowed to live out of barracks, and containing details of their addresses.Men allowed to live outside barracks must report to the Sergeant-Major their addresses, and also changes of the same in future. In case of any change, it will be open to the Deputy Commissioner to object to the new residence which the sepoy proposes to take up.Chapter XI
Hackney Carriage Branch and Police Service Depot
A - Hackney Carriage Branch1. Control and Supervision over Hackney Carriage Branch. - (a) A Deputy Commissioner is the controlling head of this branch and is responsible to the Commissioner for the efficient working of the branch.
2. Duties of the Inspector, Hackney Carriage Branch. - The Inspector, Hackney Carriage Branch, inspects the hackney carriages, rickshaws and horses produced for registration and keeps general check over the office work in respect of the issue of licenses to the hackney carriage drivers and rickshaw bearers. He details his staff daily and arranges surprise raids for the checking of offences under the Calcutta Hackney Carriage Act, 1919. He personally checks registers of this branch.
3. Duties of Head Assistant, Hackney Carriage Branch. - The Head Assistant, Hackney Carriage Branch, is in general charge of the ministerial staff, arranges distribution of their work and keeps a proper supervision over them. He deals with all Government and other important files and puts up notes to Deputy Commissioner for orders. He is responsible for the safe custody of the stock of cash receipt books and for the proper maintenance of stamp register. He prepares the annual administrative report and other annual statement.
4. Reserve Officer. - An Assistant Sub-Inspector works as a Reserve Officer of this branch. He is responsible for reserve work.
B - Police Service Depot5. Functions of Police Service Depot. - The Service Depot of Calcutta Police is intended for servicing of and repairs to all Calcutta Police vehicles. The Depot is under the direct control of an Assistant Commissioner of Police.
6. Composition of Police Service Depot. - The Police Service Depot is divided into two broad divisions - (a) Office, (b) Workshop.
7. Examination of vehicles and for servicing and repairs. - (i) All vehicles sent to the Depot for servicing and repairs are first examined by the Depot Superintendent or foreman or one of the assistant foremen who prepares a job card for the repairs necessary. A requisition of parts necessary for the repairs is made by the foreman or the assistant foreman through the Depot Superintendent.
Chapter XII
Traffic Department
1. Control and supervision. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic Department of the Calcutta Police shall be under the control and supervision of a Deputy Commissioner of Police assisted by two Assistant Commissioners of Police.
2. Set up of the Traffic Deptt. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic Department of the Calcutta Police shall be broadly divided into the following units :-
3. Duties of Assistant Commissioners, Traffic Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Assistant Commissioners of Traffic Police shall in addition to their duties elsewhere prescribed do such duties as may be allotted to them by the Deputy Commissioner of Police, Traffic Police, with the approval of the Commissioner.
4. Administrative Section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Administrative Section shall deal with all correspondences and matters relating to the administration of the office of the Deputy Commissioner of Police, Traffic Police.
5. Investigation Branch. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Investigation Branch shall comprise of three Sections, viz., (1) Motor Collision Report and Accident Investigation Section, (2) Traffic Police Fatal Squad, and (3) Minor Traffic Rules Violation Case Section.
6. Reserve Office. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Reserve Office shall deal with leave, pay, and matters connected with the equipment, discipline and general management of the force of the Traffic Department.
7. Traffic Records and Statistics Section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic Records and Statistics Section shall maintain accident spot maps, accident location files, driver accident violation records and vehicles records. It shall also be responsible for collection, compilation and analysis of the statistics relating to accidents, law enforcement and other sample surveys undertaken in connection with planning of traffic operations.
8. Planning and Survey section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Planning and Survey Section shall be responsible for formulation of traffic measures, traffic studies, planning installation of traffic control devices, giving suggestions for selective physical improvements and research and official co-operation.
9. Traffic Control Room. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic Control Room shall function round the clock in shifts as may be fixed by the Deputy Commissioner of Police, Traffic and shall be placed in-charge of a Senior Sergeant known as O.S., Traffic Police. He shall be provided with a stand-by force to deal with traffic problems. The Traffic Control Room shall be charged with the following duties :-
10. Road Safety Propaganda and Education Section. (Section 3, Bengal Act II of 1866)(Section 9, Bengal Act IV of 1866). - The Road Safety Propaganda and Education Section shall be responsible for undertaking road safety propaganda work in cooperation with Safety First Association. It shall undertake safety education of the school children, drivers and adult pedestrians. It shall organise road safety information services by lectures, pamphlets, posters, radio broadcast, film shows, etc.
11. Process Section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Process Section shall execute warrants, summonses and attachment orders in respect of traffic cases instituted by the Calcutta Police. Processes issued by other Courts in India in respect of traffic offences shall also be executed by the staff of the Process Section if the offenders are residents of Calcutta.
12. Claims Section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Claims section shall furnish in the prescribed form, to a person claiming compensation in respect of an accident arising out of the use of a motor vehicle, or to an insurer against whom a claim has been made in respect of any motor vehicle, any information, at the disposal of the Traffic Police Investigation branch, relating to identification marks and other particulars of vehicles and names and addresses of the persons either injured by or using the vehicles at the time of accidents on payment of fees prescribed by the Commissioner.
13. Miscellaneous Section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Miscellaneous section shall be responsible for obtaining supply of clothings from Clothing Department and their proper distribution to the officers and men of the Traffic Department. This section shall also perform such other duties as may be allotted to it from time to time by the Deputy Commissioner of Traffic with the approval of the Commissioner.
14. Investigation into road accident cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Police Station shall be the basis reporting centre of all road accidents involving fatal accident cases, serious injury cases, serious collision cases, cases of collision with minor injuries to persons, cases of collision with damage to property and cases of collision resulting in slight or no damage. For this purpose in all Police Stations registers shall be maintained in West Bengal Form No. 403(Q) wherein all occurrences of collision, break down and running down in which one or more motor vehicles or tram cars are involved shall be entered. It shall be the responsibility of the Officer-in-Charge of the police station to send prompt intimation of any such accident to the Officer-in-Charge, Control Room, Lallbazar and also to the Officer-in-charge, Traffic Control Room; the latter, in turn, shall pass on the information to the appropriate sections of the Traffic Department for needful action and shall utilise his stand by force where necessary. It will be the responsibility of the Officer-in-charge, Control Room to arrange for diverting. Radio Flying Squad at the scene of Traffic accidents or Traffic Police; and inform Deputy Commissioner of Police, Traffic Police; and if the traffic problem is complicated he should inform Deputy Commissioner of Police, Headquarters and the Commissioner of Police.
On receipt of information of a serious motor accident case involving death or serious injury, the Investigating Officer of the Traffic Police Fatal Squad shall forthwith rush to the scene of accident and commence investigation, but before the arrival of the officer from the Traffic Fatal Squad, the Officer-in-charge of the Thana concerned shall take steps as provided in regulation 15, if not already done by traffic policemen. In hit and run cases, messages shall also be sent to Wireless with a view to apprehending the driver. The Investigating Officer shall carefully examine the scene of accident for collection of physical evidence and, if necessary, the services of the forensic expert should be requisitioned. He shall also get the vehicles involved in the accident examined by the Mechanical Sergeant of the Traffic Department.If the Investigating Officer is satisfied that the collision was preventible he shall institute an FIR without waiting for orders of his superiors and arrest the driver. The Investigating Officer shall keep the superior officers informed about the progress of investigation and within 24 hours of the commencement of investigation, a report shall be submitted by him in the prescribed form to the controlling Inspector who shall forward the same to the Assistant Commissioner of Police with his recommendations. The Assistant Commissioner shall pass orders regarding final form on the same day of its receipt. A cognisable case shall be instituted in respect of any accident which is attributable to rashness or negligence on the part of the driver.In all cases of collisions in which cognisable cases are instituted, the Investigating Officer shall keep record of the proceedings in connection with the investigation of different cases in the prescribed case diary. The diary shall be written in duplicate in carbon paper. The Inspector-in-charge of the section, shall keep himself in constant touch with the progress of investigation of the case to ensure that investigation is pushed through without delay. The orders regarding final form of the cases investigated by the Traffic Police Fatal Squad shall be passed by the Deputy Commissioner of Police, Traffic. In respect of other cases orders regarding final form shall be passed by the Assistant Commissioner of Police, Traffic, in-charge of investigation.In motor collision cases, other than those investigated by the Traffic Police Fatal Squad, the Investigating Officer shall visit the places of occurrence as quickly as possible. The services of the forensic expert and the photographer may also be requisitioned by him in deserving cases. Requisitions for mechanical examination of vehicles involved in collisions if necessary, shall be sent by him to O/S, Traffic Police through the Officer-in-charge of the Thana. The enquiry into the causes and the circumstances of the collision shall be completed by him within 24 hours of the commencement of the enquiry and a report shall be submitted to the controlling Inspector in the prescribed form. The Investigating Officer shall give his comments as to whether the accident can be ascribed to culpable rashness and negligence on the part of any driver of any of the vehicles involved in the accident. The accident report form shall be forwarded to the Assistant Commissioner of Police, in-charge of investigation, by the Inspector, incharge of the section, and the Assistant Commissioner will pass disposal orders thereon. The procedure of investigation of cognisable cases will be the same as mentioned in the cases of fatal or serious injury.When the identity of the offending vehicle or the driver cannot be ascertained or when no witness is available as regards the causes and circumstances of the accident, a report should be sent to the Station Director, All India Radio requesting that the message be broadcast. In all hit and run cases whenever description or particulars of the vehicle are available. Headquarters Control Room, should be immediately informed who in turn shall alert all patrolling Wireless cars, neighbouring Police Headquarters and Traffic Control Room and the look-out notices should be issued for apprehension of the absconding driver and the vehicle.For cases sent up for trial, the chargesheet drawn up in West Bengal Form No. 4251, should be sent along with the case diaries and a case summary in the prescribed form.The Investigating Officer shall prepare a map or plan of the place of occurrence as promptly as possible. The map shall preferably he drawn to scale. If the map is not drawn to scale a note shall be made indicating the aforesaid fact. The map or plan shall also be enclosed with the chargesheet form in all cases sent up in court for trial.The Investigating Officer shall render all possible assistance to the Prosecutor and he shall also remain responsible for production of witnesses in Court. He shall attend the Court on all days of hearing of the case.On final disposal of the case, in which the accused person or persons have been acquitted in the court, the Court Officer shall prepare a final memorandum and forward the same to the Deputy Commissioner of Police, Traffic, through the controlling Inspector and the Assistant Commissioner of Police, Traffic in-charge of investigation. A copy of the judgment of the case as also the comments of the Police Prosecutor shall be enclosed with the final memorandum. The Inspector and the Assistant Commissioner of Police shall record their comments before forwarding the final memorandum to the Deputy Commissioner of Police, Traffic.In cases, which end in conviction, the Court Officer shall record on the final memorandum the description of the convict and the sentence passed by the Court. The Controlling Inspector and the Assistant Commissioner of Police, in-charge of investigation, while forwarding the final memorandum to the Deputy Commissioner of Police, Traffic, shall give their recommendations regarding special merit, if any, displayed by the Investigating Officer.(b)Petty cases and Minor cases under the M.V. Act. - Traffic cases under the Calcutta Police Act, 1866 or the Calcutta Suburban Police Act, 1866 or the Motor Vehicles Act, 1939 or any other Act instituted by arresting the offender will be dealt with in the Police Station as petty cases. In respect of other cases, i.e., citation cases undertaken by Traffic staff, the Traffic Police Officers shall enter the number of the offending vehicle in his pocket book immediately after the detection of the offences. On their return to the respective Guard Offices, the case report shall be transcribed in the Traffic Case Book. Each Traffic Police Guard shall be provided with the following traffic case books and a reference register for the purpose of recording all minor cases under the Motor Vehicles Act, 1939:15. Action to he taken by the Traffic Police when accidents occur. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When accidents occur in the streets, the Traffic Police must (i) attend promptly to the injured; if necessary, by obtaining medical aid or having them removed to the hospital; (ii) enquire for witnesses, especially independent witnesses; (iii) obtain help if necessary, e.g., from the police station or by requesting for a wireless car; (iv) prevent obstructions or damage being caused to the vehicles concerned in the accident; (v) send for a technical officer from the Officer-in-charge, Traffic Control Room, if necessary; (vi) take particulars in the appropriate accident report book.
Prompt steps must be taken to prevent traffic being endangered or unduly impeded, and if serious obstruction occurs or seems likely immediate intimation should be sent to the Traffic Control Room. Traffic Police on the spot should meanwhile regulate and divert traffic as necessary. At night, a lantern should be placed so as to inform the approaching traffic of any obstruction.Traffic Police should try to keep the vehicle or vehicles involved in accidents, exactly where those had been when first found and not allow cars or control to be interfered with or even adjusted unless (i) care of the injured makes it necessary to move the vehicle, (ii) vehicle causes serious dislocation or (iii) the arrival of the technical officer from the Traffic Control Room is unduly delayed.16. Traffic Guards, and Central Traffic Squad. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - There shall be a number of traffic guards for the purpose of law enforcement work of the traffic police situated in different parts of the city.
The areas included in each guard shall be determined from time to time by the Deputy Commissioner of Police, Traffic Police with the approval of the Commissioner. In addition to Traffic Guards a Central Traffic Squad consisting of Inspectors and Sergeants shall function from the Traffic Headquarters and officers of this Squad shall be employed for Mobile Traffic Patrols.17. Functions of Traffic Guards. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic Guards shall be responsible for deployment of force for the following duties:
18. Duties of Officers-in-charge, Traffic Guards. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of the Officer-in-Charge. Traffic Guards, shall be as follows:
19. The Duties of Sergeant attached to a Traffic Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of the Sergeant attached to a Traffic Guard shall be as follows:
20. Duties of Jamadar attached to a Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of a Jamadar attached to a Guard shall be as follows :-
21. Duties of Head Constable attached to a Guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Head Constable attached to a Guard shall be as follows :-
22. Duties of Constables attached to a guard. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Constable attached to a Guard shall be as follows :-
23. Registers to be maintained in Traffic Guards. - The following registers shall be maintained in the Traffic Guards:
24. Pocket books and Case books. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Traffic personnel shall be provided with pocket books. The cases detected on the road and noted in the pocket books should be transcribed in the appropriate case books, the serial numbers of the traffic case books being noted against the relevant serial number of the reference register.
It shall be the responsibility of the Officer-in-charge of the Guard to scrutinise the pocket books, the case books and the reference register. Each case book and the relevant entry in the pocket book shall be checked by a Sergeant. The case books shall be sent to the Minor Traffic Rules Violation Case Section for further follow-up actions. Case books shall be transcribed by them within 24 hours of the detection of the traffic violation. As regards the cases instituted by the Sergeants the case books shall be transcribed by them and case books should bear the signature of the Officer-in-charge of the Guard.25. Functions of Traffic Training School. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Deputy Commissioner of Police, Traffic Police, will be ex officio Director of the Traffic Training School. The School shall hold 6 to 7 instructional classes during the year as a regular routine work. The duration of each class shall be six weeks. The curriculum shall include lecture courses and field work, and also on-the-spot studies on the subjects of traffic control and regulation, drill in traffic signalling, operation of lane system of traffic circulation, pedestrian crossings, traffic control light signals operated manually or automatic, police laws and procedure, traffic rules, Motor Vehicles Act and Rules. Officers shall be trained in the methods of piloting and out-riding required during the visits of the VIPs. The curriculum shall also include lectures by experts concerning automobiles and their registration, taxation, etc., duties of traffic police on incidence of fire, and operation of Hackney-carriage Act. The officers shall be given an opportunity to study the methods of applying scientific aid to traffic accident investigation. Apart from the State Police officers and men the Traffic Training School may impart lessons to the Army personnel and the officers and men of other States in India and also from foreign countries.
Calcutta Police Sergeants and other ranks shall be periodically sent to undergo a refresher course in traffic training at the school.26. Functions of Road Signal, Signs and Marking section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Road Signal, Signs and Marking Section shall be responsible for maintaining Road Signals and the street signs and putting marks on the roads in collaboration with the Planning and Survey Section.
27. Duties of Traffic Engineer. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of Traffic Engineer shall be as follows:
Chapter XIII
Enforcement Branch
1. Control and supervision. - The Calcutta Police Enforcement Branch, functions under the control and supervision of a Deputy Commissioner assisted by two Assistant Commissioners.
2. Composition of Enforcement Branch. - The Enforcement Branch comprises two sections, namely, general section and anti-rowdy section, each being in charge of one Assistant Commissioner.
3. Functions of the general section of the Enforcement Branch. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The functions of the general section of the Enforcement Branch shall be as follows :-
4. Functions of anti-rowdy section. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The functions of the anti-rowdy section of the Enforcement Branch shall be as shown below :-
5. Law and order duties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Officers and men of the Enforcement Branch shall, at the discretion of the Commissioner, perform all other duties which any other Police officers and men are required to do when the law and order situation so demands.
6. Relation between the Deputy Commissioner, Enforcement Branch, and the Divisional Deputy Commissioners. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Deputy Commissioner of Police, Enforcement Branch, shall control all cases of violation of control orders reported at the police station. He may, after informing the Divisional Deputy Commissioner concerned, assist in any enquiry or in a series of enquiries by deputing officers of his department to co-operate with the local police. He may direct enquiries or investigations of a special nature in which the Divisional Deputy Commissioners have no local interest to be conducted by officers of his department under his immediate control.
7. Malkhana of Enforcement Branch. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Malkhana of the Enforcement Branch shall receive exhibits and goods (including cash and valuables) seized by the officers of the Branch, enter them in the appropriate Malkhana register and send them to Court in time on the dates fixed by the Court for trial of the accused person. The officers depositing perishable goods with the Malkhana shall take timely steps for disposal of the goods with Court's orders. Perishable goods as well as confiscated goods shall be sold by auction in the presence of the representatives of the Director of Consumer Goods and an Assistant Commissioner of the Enforcement Branch and the sale-proceeds shall be deposited with the Treasury.
Chapter XIV
Establishment
1. Commissioner and Deputy Commissioners of Police. - The posts of Commissioner and Deputy Commissioners of Police are included in the Indian Police Service cadre of the State of West Bengal. These posts are filled by members of the Indian Police or of the Indian Police Service. The gradation list of this cadre is published in the West Bengal Civil List from time to time.
2. Cadres of Assistant Commissioners, Inspectors, Sub-Inspectors and Sergeants and their gradation lists. - Gradation lists for Assistant Commissioners and Inspectors are published in the West Bengal Civil List from time to time. Gradation lists for Sub-Inspectors and Sergeants are maintained by the Central Reserve office and printed from time to time.
3. Gradation lists of officers below the ranks of Sub-Inspectors and Sergeants. - Separate gradation lists for different ranks below Sub-Inspectors and Sergeants in the Armed and Unarmed Branches are maintained by the Central Reserve Office in West Bengal Form No. 5332 arranged in order of seniority. At the top of the gradation list of each rank its sanctioned number shall be recorded.
4. Gradation lists of Manjhis, Dandies and Launch establishments. - The gradation lists of Manjhis and Dandies of the Boat Establishment, and Drivers, Serangs and Crews of the Steam Launch and Motor Boat Establishments shall be maintained in order of seniority by the Deputy Commissioner, Port Police.
5. Divisional and Departmental Police Establishments. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Police Establishment of each division or department is based on a calculation of the actual number of officers and men required for specific duties in each police station, outpost or unit with a casualty reserve as shown in the sanctioned allotment of permanent force, published from time to time by the Central Reserve Office.
Number of senior and junior officers in each division or department shall be proportionate.6. Reserve for Indian Police or Indian Police Service. - The Indian Police Service Cadre of the State (mentioned in regulation 1) includes deputation, training and leave reserves in the rank of Assistant Superintendent of Police. Five of the posts of Deputy Commissioners are reserved for promoted officers of the Calcutta Police Force.
7. Casualty and training reserve for investigating cadres. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In the Investigating Branch, casualty reserve in the rank of Sub-Inspectors calculated at 14 per cent, of the total sanctioned number of Assistant Commissioners, Inspectors and Sub-Inspectors provides for vacancies caused by leave and sickness. In addition, "Training Reserve" posts are sanctioned to provide each Sub-Inspector with a post while under training in the Police Training College, Barrackpore, or in the regular branches of the Calcutta Police in a particular year.
8. Casualty and training reserve for non-investigating cadres. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In the rank of Sergeants, casualty reserve calculated at 10 per cent, of the total sanctioned number of Assistant Commissioners and Inspectors of the non-investigating branch and Sergeants provides for vacancies caused by leave and sickness. In addition, "Training Reserve" posts are sanctioned to provide each Sergeant with a post while under training in the Police Training College, Barrackpore, or in the regular branches of the Calcutta Police, in a particular year.
9. Casualty reserve for Constables and Sepoys. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In the rank of Constables in the unarmed branch casualty reserve calculated at 17½ per cent, of total sanctioned number of Assistant Sub-Inspectors, Jamadars, Head Constables and Constables provides for vacancies caused by leave, sickness and training.
In the armed branch, casualty reserve in the rank of Sepoys calculated at 17½ per cent of the total sanctioned number of Subedar Majors, Subedars, Jamadars, Havildars, Naiks, Lance Naiks and Sepoys provides for vacancies caused by leave, sickness and training.10. Disposition of the divisional force not to be altered. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Without a reference to the Deputy Commissioner, Headquarters, a Divisional Deputy Commissioner shall not make any permanent change in the number of officers allotted to any police station in his jurisdiction, or undertake any new duties for the Police of a permanent nature.
11. Additional Police for special duties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a Deputy Commissioner considers it necessary to undertake any new duty of a permanent or recurring nature for which no provision exists in the allotment statement of the division or department, he shall at once report the fact to the Deputy Commissioner, Headquarters, for the additional police. If the matter is urgent the latter shall furnish the necessary force from the existing strength with the approval of the Commissioner.
This rule does not prohibit the employment of the unarmed or armed Police on any temporary duty in any area which falls within the sphere of legitimate police work for the preservation of law and order.12. Permanent Police guards and their costs. - (i) The supply of a permanent Police guard to department of the State or Central Government located in Calcutta, requires the specific sanction of the State Government with a view to the apportionment of their costs. Recoveries for such guards supplied to the Central Government shall be made by the Accountant-General, West Bengal, at the close of each financial year and adjusted to the accounts of the Calcutta Police. The charge for guards supplied to the departments of the State Government is debatable to the accounts of the Police Budget.
13. Temporary Police guards. - The Commissioner may, on receipt of applications from Government departments and private parties, supply temporary police guards as he thinks necessary. Such supply in respect of private parties shall be charged at the rates prescribed in Reg. No. 25 in Part I of Chapter VII entitled "Headquarters Force and Reserve Force". No recovery however is to be made for the supply in the case of a department of Government.
14. Additional Police constables and officers for private parties under section 21, Ben. Act IV of 1866, and section 15, Bengal Act II of 1866, respectively. - The following principles shall be followed in dealing with applications from private parties for additional Police force under section 21 of Bengal Act IV of 1866, and section 15 of Bengal Act II of 1866 respectively :-
15. Withdrawal of additional police constables or officers supplied under section 21 of Bengal Act IV of 1866, or section 15 of Bengal Act II of 1866, respectively. - A person on whose application additional police force has been deputed under section 21 of Bengal Act IV of 1866, or section 15 of Bengal Act II of 1866 may issue a notice in writing to the Commissioner for withdrawal of the said police force before the expiry of the period for which they have been deputed; but, he shall continue to remain liable for the expenses of the said Police force until expiry of one month from the date of receipt of the notice by the Commissioner.
16. Cost additional police constables and officers. - The cost of additional Police force deputed under section 21, Bengal Act IV of 1866 or section 15, Bengal Act II of 1866, respectively shall be at the rate prescribed by Government for supply of police to Private Individuals, vide Reg. No. 25, Part I of Chapter VII entitled "Headquarters Force and Reserve Force".
17. Absorption of temporary constables. - Constables enlisted in temporary vacancies shall, as soon as possible, be absorbed, if found suitable, in permanent vacancies.
18. Reduction of establishment. - All reductions in permanent establishment shall be promptly carried out. In case of temporary establishment, Government sanction automatically ceases on expiry of the term if no further extension is granted.
19. Renewal of temporary establishment. - Applications for temporary appointments for which the sanction of the State Government is required shall be made at least two months, and in cases of appointments for which the sanction of the Central Government is required, at least four months, before the expiry of the term of sanction.
20. Retention of temporary establishment. - A temporary establishment shall, under no circumstances, be retained beyond the sanctioned period without obtaining fresh sanction, and similarly, no temporary establishment shall be entertained without first obtaining the auction of the State Government.
21. Detailed list of establishment. - Early in April each year, detailed statements of the permanent establishment (together with an abstract) existing on the 1st April shall be prepared in West Bengal Form No. 2440 and submitted by all heads of offices to the Finance Branch, Lallbazar which shall check them and prepare a consolidated statement for the Calcutta Police, and forward the same to the Accountant-General, West Bengal. In submitting the statements, the heads of offices shall certify that the total number of officers in each rank is within the sanctioned scale. Full instructions are given in notes appended to the relevant form and in article 62, Civil Account Code, Vol. I. The statement shall be carefully checked with Service books, and a certificate endorsed on it thus "Compared with Service books and found to agree".
22. Commissioner's power to withdraw officers from any division or department. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Commissioner has full authority to withdraw from any division or deportment for special or emergent duty anywhere outside it all or part of the sanctioned allotment of any police-station or subordinate post. This shall not be done except in sudden emergencies when the employment of extra police could not be arranged.
23. Special constables and Special Police Officers for the town and suburbs of Calcutta and regulations regulating organisation and governance, conditions of service etc. of the same. - Under sections 18, 19 & 20 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866) and under sections 12, 13, & 14 of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866), the Commissioner may, by his own authority, appoint special constables to assist the regular police force on any temporary emergency in the town and suburbs of Calcutta. Under section 20A of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), and section 14A of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866), the Commissioner may appoint for the town and suburbs of Calcutta a force of special police officers consisting of as many officers as may from time to time he specified by the State Government to assist the regular police force when called out to do so in the discharge of their duties. The Calcutta Special Police Officers Regulations, 1962 and the Calcutta Suburban Special Police Officers Regulations, 1962, framed by the Commissioner with the approval of the State Government under notification Nos. 1F. dated 1.2.1962 and 2F, dated 1.2.1962 (published in the "Calcutta Gazette", dated 22.3.1962) regulate the organisation and governance, conditions of service, duties, etc. of this special police officers force.
Chapter XV
Recruitment and probation
Method Of Recruitment, Qualifications For Appointment Including Age And Conditions Of Service.1. Inspectors other than Wireless Inspectors.
Regulation 1 to 66, vide Notification No. 2868P1., dated 3rd June, 1967 section 9A Bengal Act IV of 1866 read with section 130 of Bengal Act III of 1890 and section 3A of Bengal Act II of 1866. -2. Inspectresses: - (1) Rule 1 of Schedule I shall apply mutatis mutandis to the Inspectresses of Police.
3. Sub-Inspectors not belonging to the Armed Branch:
4. Sub-Inspectresses:
Rule 3 above of Schedule I shall apply mutatis mutandis to the Sub-Inspectresses subject to the following exception -Candidates for direct recruitment shall -5. Sergeant Major (Unarmed):
Method of recruitment. - Vacancies shall be filled by the seniormost Sergeants on the recommendation of a Selection Board consisting of the Deputy Commissioner, Headquarters, and two other Deputy Commissioners nominated by the Commissioner.6. Sergeants:
7. Assistant Sub-Inspectors:
8. Assistant Sub-Inspectresses:
Rule 7 above regarding Assistant Sub-Inspectors shall apply mutatis mutandis to the Assistant Sub-Inspectresses of Police subject to the following exceptions:9. Jamadars (Unarmed Branch):
10. Head Constables:
11. Constables and Sepoys:
| Class | Height_____________ | Chest measurement | Weight in lbs. | |
| ft. | in. | |||
| A-Bengalees | 5 | 6 | 31 Expansion 2 | 120 |
| B-Gurkhas, Gharwalis, Rajbansis and ScheduledTribes. | 5 | 3 | 32½ Expansion 2 | 115 |
| C-Other | 5 | 7 | 32 Expansion | 120 |
12. Sub-Inspectors of the Armed Branch:
13. Subedar Major:
Method of recruitment. - The posts of Subedar Major shall be filled from amongst the seniormost Subedars of different battalions of the Calcutta Armed Police. The Deputy Commissioners of the different battalions shall recommend names after consulting the service records of the seniormost Subedars of such battalions under their charge. Selection shall be made by a Board consisting of the Deputy Commissioner, Headquarters, and all the Deputy Commissioners of the Calcutta Armed Police.14. Sergeants Major (Armed Branch):
Method of recruitment. - The posts of Sergeant Major of the Calcutta Armed Police shall be filled from amongst the seniormost Sergeants of the battalions of the Calcutta Armed Police after consulting their service records and selection shall be made by a Board consisting of the Deputy Commissioner, Headquarters, and all the Deputy Commissioners of the Calcutta Armed Police.15. Jsmadars (Armed Branch):
16. Havildar Major:
Method of recruitment. - The posts of Havildar Major shall be filled from amongst the seniormost Havildars of different battalions of the Calcutta Armed Police. Deputy Commissioners of the different battalions shall recommend names after consulting the service records of the seniormost Havildars of such battalions under their charge to the Senior Deputy Commissioner. Selection shall be made by a Board consisting of all the Deputy Commissioners of the Calcutta Armed Police and its recommendation shall be forwarded to the Deputy Commissioner, Headquarters.17. Havildars:
18. Head Armourer:
Method of recruitment. - Vacancies shall be filled from amongst the persons whose ninnies appear in the approved list of Naiks fit for Head Armourer's post. The said approved list shall be prepared on the recommendation of a Selection Board consisting of all the Deputy Commissioners of the Calcutta Armed Police which shall be forwarded to the Deputy Commissioner, Headquarters. The approved list shall contain names of only those confirmed Naiks who have passed the Armourer's course at the Electrical Mechanical Engineering Centre hereinafter referred to as EME.19. Naiks:
20. Naik Armourer:
Method of recruitment. - Vacancies shall be filled from the approved list of confirmed Lance Naiks fit for Naik Armourer's post. The approved list shall be prepared on the recommendation of a Selection Board consisting of all the Deputy Commissioners of the Calcutta Armed Police. It shall contain names of only those confirmed Lance Naiks who have passed Armourers' Course at the EME. The Selection Board shall forward its recommendation to the Deputy Commissioner, Headquarters.21. Lance Naiks:
22. Lance Naik Armourers:
Method of recruitment. - Vacancies shall be filled from the approved list of confirmed Sepoys fit for Lance Naik Armourer's post. The approved list shall contain names of only those confirmed Sepoys who have passed Armourers' Course at the E.M.E. The said approved list shall be prepared on the recommendation of a selection Board consisting of all the Deputy Commissioners of the Calcutta Armed Police. The Board shall forward its recommendation to the Deputy Commissioner, Headquarters.23. Armourers:
Method of recruitment. - Vacancies shall be filled from the list of Sepoys who have passed the Armourers' Course at the EME.24. Assistant Armourers:
Method of recruitment. - Vacancies shall be filled on the recommendation of a Selection Board consisting of all the Deputy Commissioners of the Calcutta Armed Police. The Board shall make its selection primarily from the helper Sepoys attached to Armouries. While making selection, the Board may call for the views of the Inspector-in-charge of Central Armoury. The Board shall forward its recommendation to the Deputy Commissioner, Headquarters,Although rankwise approved list for the personnel working in the Central Armoury and in the battalion work shops will be maintained separately, the personnel working in these units shall also be considered for promotion to next higher rank against the respective battalion vacancies.25. Sepoy Storesmen:
Method of recruitment. - Vacancies shall be filled on the recommendation of a Selection Board consisting of all the Deputy Commissioners of the Calcutta Armed Police. The Board shall forward its recommendation to the Deputy Commissioner, Headquarters. It shall make its selection from amongst the literate Sepoys on the recommendation of the Company Commanders.26. Sowards: (1) Method of recruitment. - Recruitment shall be direct by selection. The following are the qualifications required :-
The candidates shall - (i) be citizens of India,(ii)be of good character,(iii)be able to read and write in vernacular,(iv)possess good horsemanship, and(v)have to their credit approved previous service in an Indian Cavalry Regiment.The military service of ex-Army men recruited after their discharge from the Army shall count towards increment in their pay in the Police Force.27. Syces:
28. Manjis of the River Police:
29. Dandees of the River Police:
| Height | Chest measurement | Weight | ||
| Ft. | in. | (inches) | (ibs) | |
| Bengalees | 5 | 6 | 31 Expansion 2 | 120 |
| Others | 5 | 7 | 32 Expansion 2 | 120 |
30. Serangs:
31. Engine Drivers:
32. Sukhanis:
33. Greasers/Laskars and Firemen:
34. Band Master:
35. Buglers:
Method of recruitment. - For filling up vacancies selection shall be made from amongst the Sepoys having some experience in playing bugle by a Board consisting of all the Deputy Commissioners of the Calcutta Armed Police who will forward their recommendation to the Deputy Commissioner, Headquarters.36. Drummers:
Method of recruitment. - For filling up vacancies selection shall be made from amongst the Sepoys who have qualified themselves to pay drums by a Board consisting of all the Deputy Commissioners of the Calcutta Armed Police who will forward their recommendation to the Deputy Commissioner, Headquarters.37. Wireless Staff - Inspector (Technical):
38. Wireless Inspector (Operational):
39. Wireless Supervisors (Technical), Grade I:
40. Wireless Supervisors (Technical), Grade II:
41. Sergeant Supervisors (Operational):
42. Wireless workshop boys, wireless workshop helpers, wireless workshop cleaners:
43. Restriction to appear in departmental examination for promotion: Where in any of the foregoing rules promotion to the next higher rank has been made dependent on the passing of a departmental examination, no person shall be eligible to appear more than four times in such examination.
44. Issue of enrolment certificate to manji and dandee of a police boat, driver, serang and member of the crew of a police steam launch or motor boat, syce and wireless Supervisor, Grade II, Wireless workshop boy, Wireless workshop helper and wireless workshop cleaner of the Calcutta Police Wireless Sections. - Every manji and dandee of a police boat, every driver, serang and member of the crew of a police steam launch or motor boat, every syce and every Wireless Supervisor, Grade II, wireless workshop boy, wireless workshop helper and wireless workshop cleaner of the Calcutta Police. Wireless Section shall be enrolled under the Calcutta Police Act, 1866, the Calcutta Port Act, 1890, or the Calcutta Suburban Police Act, 1866, and shall be given on his enrolment a certificate under section 13 of the Calcutta Police Act, 1866, under section 13 of the Calcutta Police Act, 1866, read with section 130 of the Calcutta Port Act, 1890 or under section 8 of the Calcutta Suburban Police Act, 1866, as the case may be.
Probation45. Inspectors including Inspectresses: - (1) The period of probation of an Inspector including an Inspectress shall be two years from the date of his or her probationary appointment, provided that the continuous officiating service rendered by the probationer prior to the date of his or her probationary appointment shall count towards the period of probation.
The period of probation may be extended, for reasons to be recorded in writing, at the discretion of the Commissioner by a period not exceeding one year.46. Sub-Inspectors (Unarmed Branch) and Sub-Inspectress: - (1) The period of probation of a person directly recruited as a Sub-Inspector or a Sub-Inspectress shall be two years counting from the date of leaving the Police Training College or School, as the case may be, and that of an officer promoted as a Sub-Inspector or Sub-Inspectress from the lower rank shall be one year counting from the date of his or her appointment on probation. Such part of the training period of direct recruits as Sub-Inspectors or Sub-Inspectresses as is spent in the Police Training College or School, namely, one year, shall be exclusive of the probationary period and count towards increment of pay.
47. Sergeants: - (1) A Sergeant shall remain on probation for two years exclusive of the period during which he may be under training at the Police Training College. No leave other than casual leave or earned leave as admissible under the normal rules shall count towards the period of probation.
48. Assistant Sub-Inspectors and Assistant Sub-Inspectresses: - (1) The period of probation for persons directly recruited as Assistant Sub-Inspectors or as Assistant Sub-Inspectresses shall be two years. This period shall count from the date of their leaving the Police Training College or School, as the case may be. In the case of officers promoted from lower ranks, the period of probation shall be one year which will count from the date of their appointment on probation.
49. Jamadars (Armed and Unarmed Branches): - (1) The period of probation of a Jamadar shall be one year. The Deputy Commissioner, Headquarters, may confirm probationary Jamadars on the completion of their period of probation. He may at any time during that period, for reasons to be recorded in writing, make an order reverting the probationer to his substantive rank or extending his period of probation for a period not exceeding six months. For further extension of the period of probation, if needed, sanction of Government shall be obtained.
50. Head Constables, Havildars, Naiks and Lance Naiks: - (1) The period of probation shall be one year counting from the date of appointment on probation.
51. Constable, Sepoys and Sowars (Mounted Police): - (1) Constable, Sepoys and Sowars (Mounted Police) shall remain on probation for two years exclusive of the period spent in training as the Police Training College or School, as the case may be.
52. Sub-Inspectors (Armed Branch): - The same rules as apply to promoted Sub-Inspectors regarding the period of probation, training, pay, etc., shall apply to Sub-Inspector or Subedars of the Armed Branch.
53. Syces: - The period of probation shall be two years from the date of appointment in a permanent vacancy. The period of probation may be extended by the appointing authority for a further period not exceeding one year. No further extension of probationary period shall be allowed without the approval of Government. On satisfactory completion of the probationary period, orders of confirmation may be issued by the appointing authority. At any time during the period of his probation, a probationer, may, for reasons to be recorded in writing, be discharged by the appointing authority.
54. Manjis of the River Police: - (1) A Manji shall remain on probation for one year counting from the date of his probationary appointment, whether such appointment is continuous or not. The period of probation may be extended, for reasons to be recorded in writing, by the appointing authority for a period not exceeding six months. No leave other than casual leave or earned leave for a period admissible under the normal rules shall count towards the period of probation. For extension of any period beyond six months sanction of Government shall be obtained.
55. Dandees of the Rives Police: - (1) The period of probation of a Dandee shall be two years. No leave, other than casual leave or earned leave for a period admissible under the normal rules, shall count towards the period of probation. The normal period of probation shall count towards increment of pay.
56. Serangs and Engine Drivers: - (1) The period of probation of a Serang or an Engine Driver shall be two years. No leave, other than casual leave or earned leave for a period admissible under the normal rules, shall count towards the period of probation. The normal period of probation shall count towards increment of pay.
57. Sukhani: - (1) The period of probation of a Sukhani shall be two years in the case of a direct recruit and one year in the case of a promotee. Provided that the continuous officiating service rendered by probationer who is a promotee prior to the date of his appointment on probation shall count towards the period of probation.
No leave other than casual leave or earned leave for a period admissible under the normal rules shall count towards the period of probation. Officiating and temporary service in the rank of a Sukhania rendered by a promotee prior to his appointment as a probationer and also his probationary period or any part thereof shall count towards increment and he shall draw increment that may fall due to him during the period of his probation. The normal period of probation of a direct recruit shall count towards increment of pay.58. Greasers, Laskars and Firemen: - (1) The period of probation of a Greaser, Laskar or Fireman shall be two years. No leave other than casual leave or earned leave for a period admissible under the normal rules shall count towards the period of probation. The normal period of probation shall count towards increment of pay.
59. Band Master: - (1) A Band Master shall remain on probation for two years. The normal period of probation shall count towards increment of pay.
60. Inspectors (Technical) and Inspectors (Operational): - (1) The period of probation of an Inspector (Technical) or of an Inspector (Operational) shall be two years counting from the date of his probationary appointment:
Provided that the continuous officiating service rendered for the probationer prior to the date of his probationary appointment shall count towards the period of probation. The period of probation may be extended, for reasons to be recorded in writing, at the discretion of the Commissioner by a period not exceeding one year. No leave, other than casual leave or earned leave for a period admissible under the normal rules, shall count towards the period of probation. The normal period of probation shall count towards increment of pay.61. Wireless Supervisors (Technical), Grade I: - (1) The period of probation of a Wireless Supervisor (Technical), Grade I, shall be one year counting from the date of his probationary appointment whether such appointment is continuous or not. The period of probation may be extended, for reasons to be recorded in writing, at the discretion of the appointing authority for a period not exceeding six months. No leave, other than casual leave or earned leave for a period admissible under the normal rules, shall count towards the period of probation. For further extension of the probationary period beyond those six months sanction of Government shall be obtained.
62. Wireless Supervisors (Technical), Grade II: - (1) The period of probation of a Wireless Supervisor (Technical), Grade II, shall be one year. No leave, other than casual leave or earned leave for a period admissible under the normal rules, shall count towards the period of probation. The normal period of probation shall count towards increment of pay.
63. Wireless Workshop boys, helpers or cleaners:
64. No probation for certain classes: - A Havildar Major, Subedar Major, Sergeant Major (Armed Branch), Sergeant Major (Unarmed Branch), Sergeant Supervisor (Operational), Head Armourer, Naik Armourer, Lance Naik Armourer, Armourer, Assistant Armourer, Sepoy Storesman, Bugler or Drummer shall not be required, after appointment, to remain on probation for any period.
65. General: - In the absence of any specific provision in these rules on the subject, the following general rule shall apply :-
66. Notwithstanding anything contained in any of the foregoing rules a probationer who has no lien on any permanent post, may, if considered unsuitable, be discharged at any time during the period of his probation on a month's notice or payment of a month's salary in lieu thereof.
Chapter XVI
General Conditions of Service, Pay, Increments, etc.
1. General conditions of service of officers of the Indian Police and the Indian Police Service. - The conditions of service in respect of pay, special pay, leave, pension and general rights and privileges of the members of the Indian Police Service shall be regulated by the Rules and Regulations framed by the Central Government under the All-India Services Act, 1951 (LXI of 1951), subject to certain special provisions under Article 314 of the Constitution in respect of members of the Indian Police.
2. General conditions of service of Assistant Commissioners. - The conditions of service in respect of pay, special pay, leave, pension and passage concessions and general rights and privileges of the Assistant Commissioners are as contained in the rules in the following publications and such other rules as may be made in future :-
3. General Conditions of service of members of the subordinate ranks of the Calcutta Police. - The conditions of service in respect of pay, special pay, leave, pensions and passage concessions and general rights and privileges of the officers of the subordinate ranks of the Calcutta Police shall be such as are contained in the rules in the following publications :-
4. Grant of passages to Sergeants and officers promoted from that rank. - The grant of passages to Sergeants recruited before the 15th August, 1947 whose domicile at the time of appointment way non-Asiatic, and to officers promoted from such Sergeants shall be regulated by the Police Service (Calcutta) Passage Rules, 1939 and the Calcutta Police (Assistant Commissioners) Passage Rules, 1941 (Appendix).
5. Increase of pay of Inspectors, Assistant Commissioners and Deputy Commissioners (Increased rate of pay - how to be drawn). - An officer of and above the rank of Inspector shall not draw an increased rate of pay due to passing an efficiency bar, if any, or to promotion in rank without pre-audit or without the authority from the Accountant-General.
6. Time-scales pay and increments. - Fundamental Rules 22-29 and West Bengal Service Rules, 42-53 (Part I) apply to time-scales of pay generally, and prescribe the conditions on which service counts for increment in a time-scale. Nothing in these regulations overrides those rules with which Reserve Officers must be fully acquainted.
7. Efficiency Bar. - (a) No officer shall be allowed to draw pay at a rate above the stage at which the efficiency bar is fixed without the specific sanction of the authority empowered to withhold increments. Such sanction shall be based not in the mere absence of an unsatisfactory report but on the positive statement of the reporting officer that the service of the Government servant concerned has been such as to justify the passing of the bar.
8. Drawal of increments. - (a) To ensure that officers draw increments without delay, the date on which the current increment of each officer fell due shall be written in ink and the prospective date of his next increment shall be written in pencil in the Gradation Register (West Bengal Form 5332).
9. Entries regarding increment in Service Book or Service Roll. - (a) In case of officers of the rank of Sub-Inspector and Sergeant all entries regarding increments shall be entered in the service book of the officer concerned. When a fresh increment is earned columns 7 & 8 of the preceding entry shall be carefully filled in. In case of officers of and below the rank of Assistant Sub-Inspector the increments shall be entered in their service rolls.
10. Verification of past service for increment and pension. - (a) The verification of the past service of all officers shall be taken up by the Reserve Officers concerned immediately the officers are confirmed.
11. Scale of Pay and Special Pay. - (a) The scale of pay and special pay of officers of the Indian Police and the Indian Police Service are shown respectively in the Superior Civil Services Rules and the Indian Police Service (Pay) Rules, 1954.
12. Counting of previous service (including Military Police and Military Service) towards increment of Pay. - (a) A subordinate Police officer, when re-enlisted after discharge or resignation may, with the sanction of the authority competent to fill the appointment held by him, be allowed to count towards increment of pay the service (including Military and Military Police service) rendered before such discharge or resignation even though it was not on the same time-scale or was under another Government.
Note. - This rule takes effect from the 25th August, 1936.13. Conveyance Allowance. - (a) Certain classes of officers of the Calcutta Police Force are eligible to draw conveyance allowances at the rates shown in Appendix 5 of the West Bengal Service Rules, Part II.
Chapter XVII
Leave, Posting and Transfer.
I - Leave1. Leave how regulated. - The rules regarding leave in Chapter XV of West Bengal Service Rules, Part I, will apply to all Police Officers. The All-India Service Officers will, however, be governed by rules framed by Government of India from time to time.
2. Limit of absentees (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The number of subordinate officers below the rank of Sub-Inspector allowed to be absent on leave shall not exceed 10 per cent, of the sanctioned strength of such ranks in any department or division of the Calcutta Police. This limit shall not include leave on medical certificate or casual leave or leave without pay.
3. Powers of Commissioner of Police and Deputy Commissioners to grant leave. - (a) The Commissioner of Police may grant all kinds of leave to Inspectors, and permit them to prefix or affix Sundays and gazetted holidays to such leave.
4. Leave procedure for officers of and above the rank of Assistant Commissioner. - (a) Applications for leave shall ordinarily be made in West Bengal Form No. 2395 at least three months before the date on which the leave is wanted.
5. Leave of clerks in the Calcutta Police Directorate and other offices. - Deputy Commissioners may grant leave to the clerks serving in offices under their control, but where substitutes are necessary the Divisional or Departmental Deputy Commissioners before granting leave shall ascertain from the Deputy Commissioner, Headquarters, whether substitutes are available.
6. Leave of Assistant Commissioners liable to departmental examination. - (a) No application for leave from any Assistant Commissioner liable to sit for a departmental examination will ordinarily be considered if the following half-yearly examination takes place before the expiry of the leave applied for, unless the application specifies that the applicant will attend the examination.
7. Leave not to be granted to officers likely to be dismissed or removed from service. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Officers against whom charges are under enquiry winch may result in dismissal or removal from service shall not be granted leave. If, while an officer is on leave (other than leave on medical certificate) a charge is drawn up against him which may end in his dismissal or removal, the leave shall be cancelled and the officer recalled to duty and then placed under suspension.
8. Leave not to be granted to officers under suspension or in prison. - Leave shall not be granted to a Government Servant while he is under suspension or committed to prison.
Note. - This rule does not prevent the grant to a Government servant, on the termination of the period of his suspension or of the proceedings in connection with which he was committed to prison, of leave for the period of his suspension or committal to prison.9. Leave on Medical Certificates of officers of and above the rank of Assistant Commissioner. - (a) An officer of and above the rank of Assistant Commissioner who wants leave or extension of leave on medical certificate shall forward to the Commissioner through his immediate superior, where there is any, an application of permission to appear before the Medical Board supported by a certificate and a statement of his case in triplicate in the prescribed form to be furnished by the Medical Officer attending him. For further particulars, see Appendix 8, West Bengal Service Rules, Part I.
Note. - The leave of officers who are still under the leave rules of Civil Service Regulations will be governed by rules in Chapter XLIV of the Civil Service Regulations (Fifth Edition).10. Leave of Medical Certificate of officers of and below the rank of Inspector and other Subordinate officers. - (a) Instructions regarding the grant of leave on medical certificate are contained in Subsidiary Rules 227-229 of the Fundamental and Subsidiary Rules and Appendix 8, West Bengal Service Rules.
11. Medical certificates from whom to be obtained. - (a) An officer above the rank of Inspector is entitled to obtain a medical certificate, free of charge, from the Police Surgeon or from the Presidency Surgeon under whose treatment he has placed himself.
12. Certain officers on short leave on Medical certificate not to leave the station. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Head Constables, Constables, Sowars and all ranks of the Armed Police of and below the rank of Havildar who are granted leave up to and including seven days on medical certificate on the recommendation of the Police Surgeon shall take that leave in barracks. They shall not be allowed to go home without a specific order in writing from their Deputy Commissioner. Instances of disobedience of this order shall be reported immediately to the Deputy Commissioner concerned for disciplinary action.
13. Special disability leave. - (a) Rules regarding the grant of special disability leave are laid down in Rules 192 and 193 of the West Bengal Service Rules, Part I.
14. Hospital Leave. - (a) Deputy Commissioners may grant hospital leave to police officers of and below the rank of Assistant Sub-Inspector and to launch ratings (including serangs and drivers) and manjhis and dandees. The grant of this leave is regulated by S. Rs. 269A-272 of the Fundamental and Subsidiary Rules and West Bengal Service Rules 200, 200A & 201, Part I.
Note. - The hospital leave of those members of the police force, who are still under the leave rules of the Civil Service Regulations and are entitled to hospital leave under Article 288, Civil Service Regulations, will be governed by that Article.15. "Light duty" leave and "sick at station" leave for officers and men of and below the rank of Inspector. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Leave from parade and other strenuous duties may be granted to individuals discharged from hospital but still weak, or convalescing after recovery from illness on the recommendation of the Police Surgeon, for not more than seven days at a time. The Police Sturgeon, in recommending such leave, should consider whether any such convalescent can be put on light duty such as cleaning arms and accoutrements, airing uniform, doing normal unarmed patrol, doing the work of office orderlies, etc., ect.
16. Casual leave. - (a) According to Note 2 to rule 195 of the West Bengal Service Rules, Part I, casual leave is not recognised as absence from duty. In consequence, when an officer is on casual leave, there is no interruption in his pay and arrangements cannot be made for another officer to take his place. Casual leave cannot be combined with any other kind of leave or with holidays; but casual leave up to a limit of four days in a year, if required for religious purposes, may be permitted to be joined either to Sundays or to any other declared holidays. Ordinarily, casual leave may not extend to more than 14 days in any one calendar year exclusive of gazetted holidays. In the case of officers above the rank of Assistant Sub-Inspector/ Assistant Sub-Inspectress up to Inspector/Inspectors (including corresponding ranks of Wireless staff) casual leave may be given up to a maximum period of 19 days in a calendar year. In the case of officers of and below the rank of Assistant Sub-Inspector, casual leave may be granted as follows :-
17. Casual Leave Register. - A Register of Casual Leave shall be maintained in West Bengal Form No. 107 in each Reserve Office, and at police stations and other units.
An index shall be maintained at the beginning of the register in the Reserve Office, and in it shall be noted the man's General Number (arranged serially) and a reference to the entry in the register. This will enable the Reserve Officer to see what casual leave has been granted during the year.When an officer is transferred from one district to another, a note shall always be made in the Last Pay Certificate stating what casual leave has been granted. These details shall then be entered in the index of the Casual Leave Register of the new district.The leave certificate shall be issued on the same day as that on which the leave is granted. The entries in the Casual Leave Register shall be attested by the authority empowered to grant casual leave.18. Leave Certificate and District Order. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Before officers go on leave the divisional or departmental Reserve Officer shall issue to them through the Officer-in-Charge a copy of the District Order granting the leave if they are above the rank of Assistant Sub-Inspector and a Leave Certificate in West Bengal Form No. 5245 if they are of or below that rank. Police personnel should also see that District Order or Leave Certificate, as the case may be, is received by them before they proceed on leave.
19. Recall from leave. - The authority granting leave to an officer is empowered to revoke the order and to recall the officer to duty. (See Fundamental Rule 70 and West Bengal Service Rule 156.)
20. Return from leave. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Inspectors and Sub-Inspectors on leave for more than four months shall report themselves on return to the Deputy Commissioner, Headquarters.
Inspectors and Sub-Inspectors on leave for less than four months, and Sergeants shall, on return, report themselves to the Deputy Commissioner of the division or department from which, they went on leave.Officers of and below the rank of Assistant Sub-Inspector shall, on return from leave, report themselves to the Officer-in-Charge of the station or unit from which they went on leave and shall resume duty. The Officer-in-Charge shall note the date and time of arrival on the Leave Certificate and send it to the divisional or departmental Reserve Officer to be put up to the Deputy Commissioner.21. Lapse of grant of leave. - Unless specially ordered otherwise, leave must begin within 35 days of the date of the order granting it. After that period fresh orders must be obtained before an officer can avail himself of such leave (vide para. 34 of Appendix 8 to W.B.S.R., Part I).
22. Overstayal of leave. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No officer shall overstay the leave he has obtained. If an officer has applied for an extension of his leave, but has received no information that the extension has been granted, he shall rejoin his appointment on the expiry of hie leave.
23. Overstayal of leave by a Government servant governed by revised leave rules. - If a Government servant governed by the Revised Leave Rules remains absent after the end of his leave, the period of such overstayal of leave shall, unless the leave is extended by the competent authority, be treated as follows (vide rules 172 & 174 of W.B.S.R., Part I) :-
24. Leave of officers transferred or under orders of transfer. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When an officer is transferred or is under orders of transfer to a new division, department or post, no leave shall be granted to him within three months from the date of the order of transfer without the sanction of the authority who makes the transfer.
25. Substitutes for officers on leave. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The duties of an officer on leave when no officiating arrangement is admissible, shall be discharged by another officer specified by the officer granting the leave.
26. Officers to report their addresses when proceeding on leave. - Officers of or above the rank of Assistant Commissioner shall, before proceeding on leave, inform the Deputy Commissioner of Police, Headquarters, of their addresses while on leave. Other officers of or below the rank of Inspector shall report their addresses during leave to the Reserve Office concerned.
II - Postings And Transfers27. Authority competent to make transfers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Commissioner may transfer -
28. Periodical transfers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Without special orders of the Commissioner, no member of the force, of and below the rank of Inspector, shall remain at. a time longer than two years in any station or more than five years in a division or unit.
29. Transfer and posting of Police Prosecutor. - Transfers and postings of the Police Prosecutors will be made by the Commissioner, who will report the same to the State Government for publication in the Official Gazette.
30. General instructions regarding transfer of subordinate Police Officer. - (a) The number of transfers should be reduced to a minimum. The exigencies of sickness, leave, promotion, retirements, serious misconduct and other unpreventable causes make a certain number of changes unavoidable. The Deputy Commissioners should, therefore, abstain from making or recommending transfer unless unavoidable.
31. Officers transferred to move within seven days. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Every order transferring one officer to take the place of another shall indicate which officer is to move first. Such officer, and every officer transferred who has not to be relieved, shall start within seven days of the date of the order unless he is specially directed to move earlier or later.
32. Transfer of charge. - (a) The charge of any office, station, or post shall be made over and taken over by the relieved and relieving officers personally in each other's presence at the headquarters of the former. (See rule 28 of W.B.S.R., Part I.)
Chapter XVIII
Resignation, Retirement and Pension
1. Resignation. - (a) All resignations shall be in writing signed by the person making the application.
(b)The resignation of a Police officer can be accepted by the officer who has power to dismiss him, and a resignation tendered and accepted cannot be withdrawn without the permission of the officer who has accepted it.(c)A police officer of subordinate rank may be permitted to resign on giving six months' notice if a member of the Mounted Police and two months' notice if a member of any other branch of the Force. Ordinarily the notice should not be insisted on if the reasons for resignation are satisfactory. But if the officer wishes to resign -2. Principle to determine age when date of birth is not known. - If the year or year and month of birth of an officer are known hut not the exact date, the 1st of July or the 16th of the month respectively shall be treated as the date of his birth.
3. Application for extension of service and compulsory retirement. - (a) Applications for extension of service of officers who are about to attain, or who have attained, the age of 55, shall be submitted six months before the expiry of the term of service whether original or extended.
4. Return of officers attaining the age of 55. - (a) An annual return showing the names of officers who will, during the following calendar year, attain or pass the age of 55 or exceed the period of any extension already granted, shall be prepared in duplicate by all Reserve Officers in the first week of September, and one copy shall be sent to the Central Reserve Office for submission to the Deputy Commissioner, Headquarters.
5. Power to sanction pension or gratuity. - (a) Applications (complete with connected papers) for pension and gratuity of officers of and above the rank of Assistant Commissioner shall be forwarded to Government by the Commissioner for sanction.
6. Pension and Gratuity. - Pension and gratuity are regulated by the Civil Service Regulations and the West Bengal Services (Revision of Pension) Rules, 1952.
7. Invalid Pension. - (a) Instructions regarding invalid pension will be found in Chapter XVIII, Civil Service Regulations and the West Bengal Services (Revision of Pension) rules, 1952.
8. Grant of leave before retirement on invalid pension. - (a) An ailing officer, who, in the opinion of the competent medical authority, has no reasonable prospect of becoming fit to resume his duties even if long leave is granted, should be retired as physically unfit.
9. Anticipatory pension. - When there is reason to believe that there will be delay before the necessary enquiries preliminary to the settlement of the amount of the pension can be completed, and the pension finally sanctioned, the Deputy Commissioner shall obtain from the would be pensioner a declaration in the form prescribed in Article 922(a), Civil Service Regulations, for the grant of an anticipatory pension and submit to the Commissioner without delay.
This shall be accompanied by the documents mentioned below :-10. Verification of previous service for the purpose of pension. - (a) The previous service of an officer shall be verified by the Reserve Officer concerned immediately on his confirmation, and a certificate obtained from the Accountant-General as to the period of previous service which counts for civil pension as well as for increment.
11. Register of officers with previous service in the Army or any other Department of Government. - In order to ensure that orders are obtained without undue delay regarding the counting towards pension and increment of previous service of police officers either in the Army or in any other department under Government a statement shall be maintained -
(i)by the Reserve Officer, Calcutta Armed Police, of all such officers (excluding Sergeants) in the Armed Police, and(ii)by the Central Reserve Officer of all Sergeants and all such officers in the unarmed Branch.The statement shall contain -12. Preparation of pension and gratuity rolls. - (a)(i) The preparation of the pension rolls of officers retiring on superannuation pension shall be taken up one year in advance.
13. Counting of leave towards pension. - (a) Article 408 of the Civil Service Regulations lays down how much leave with pay counts towards pension.
Note: - Periods of absence without leave which have not been converted into leave with pay, and of overstayal of leave which have not been covered by an extension of leave do not count as service.14. Counting of temporary service towards pension. - All continuous temporary service in the Police followed by permanent service qualifies for pension provided that temporary service rendered prior to the completion of 20 years of age shall not qualify for retiring pension (vide Government of Bengal, Finance Department Order No. 1764-F., dated the 23rd August, 1944).
15. Pension file. - A pension file shall contain the following :-
16. Monthly statement of pension cases. - By the 10th of every month, a return in the form shown in appendix.........shall be sent by all Deputy Commissioners of Police to the Administrative Officer, Calcutta Police Directorate, in respect of all Government servants under their control who have left the force either on retirement, invalidation or death up to the 2nd of the previous month but in respect of whom submission of pension or gratuity roll is outstanding. The Pension Register maintained in every Reserve Office shall be put up to the Deputy Commissioner along with the monthly statement.
17. Reduction of pension. - (a) The full pension admissible under the rules may not be given as a matter of course, or unless the service rendered has been really approved.
18. Compassionate Gratuity Fund. - (a) Rules regulating compassionate gratuity fund are shown in Appendix............. These rules shall not apply to those officers who come under the West Bengal Services (Revision of Pension) Rules, 1952.
19. Compassionate allowance for officers dismissed or removed from service. - Grant of compassionate allowance to officers dismissed or removed from service will be governed by Article 853, Civil Service Regulations.
Chapter XIX
Disciplinary Proceedings And Punishments
Section ISubordinate ranks of the Calcutta Police Force referred to in section 3 of the Calcutta Police Act, 1866 and section 51 of the Calcutta Suburban Police Act, 1866.1. General Notification No. 4114-P1., dated the 4th October, 1962. - Punishments shall be of two classes, namely, major punishments and minor punishments. Major punishments include dismissal, removal from service, reduction, deprivation of approved service increment. Minor punishments include warning, censure (reprimand for misconduct), extra drill, extra fatigue duty, confinement to quarters and fine.
Suspension is not to be considered as a specific punishment, and is only authorised in cases where the continuance in office of an officer pending enquiry into his conduct is prejudicial to the public interest. When the enquiry is completed, some definite order of acquittal or punishment shall be recorded.Note. - The authorities competent to inflict these punishments have been provided for in sections 9B(2), 10 and 11 of the Calcutta Police Act, 1866 and sections 3B(2), 4 and 5 of the Calcutta Suburban Police Act, 1866.2. Discipline during the period of suspension. - Officers of all ranks when placed under suspension shall be subject to the same rules, regulations and discipline as when not suspended. Head Constables and Constables under suspension shall report themselves to the Assistant Commissioner of Police, Headquarters, where they shall be confined to quarters and not allowed to leave the Lallbazar Police compound without the specific permission of the Assistant Commissioner of Police, or of some other officer detailed by him for the purpose. Officers of higher ranks may either be transferred to the Divisional Reserve or to the Headquarters Reserve at Lallbazar. Such officers, when suspended and transferred to the Headquarters, shall report themselves to the Deputy Commissioner, Headquarters, for orders. While under suspension they shall not be entitled to free quarters and shall, if so required, make their own arrangements for accommodating themselves and their families.
3. Effect of departmental punishment on prosecution. - The fact that any departmental punishment has been awarded to a police officer shall not affect his liability to prosecution and punishment under any law for the time being in force.
4. Discharge or acquittal not a bar to departmental punishment. - An order of discharge or acquittal of a police officer by a Court shall not be a bar to the award of departmental punishment to that officer in respect of the same cause or metter.
5. Retention in service of police officers sentenced by Criminal Court. - Every police officer sentenced by a Court for an offence implying moral turpitude shall, unless the Commissioner of Police otherwise orders, be dismissed.
A police officer sentenced by a Court for an offence not implying moral turpitude shall ordinarily be dismissed but in trivial cases some more lenient form of punishment than dismissal may be awarded or the offender may not be punished. In such cases the proceedings shall contain a record of the reasons for dismissing or not dismissing the offender.6. Cases in which criminal prosecution inexpedient. - In the event of an officer being dismissed on account of an offence for which he is liable to be prosecuted, the reason which renders in inexpedient to prosecute the officer shall be recorded when the order of dismissal is made. Such reason, unless the officer making the order of dismissal considers it inexpedient, shall be included in the order, of which the dismissed officer shall receive a copy. No prosecution against a police officer shall be instituted except under the authority of the Commissioner or the Deputy Commissioner authorised in this behalf by the Commissioner. The complaint shall be made by the Court Police Officer, by petition in writing, and shall be endorsed by the Commissioner or the Deputy Commissioner authorised in this behalf by the Commissioner.
7. Prosecution for defalcation and criminal misappropriation of Government money or property. - Ordinarily a police officer suspected of any form of monetary fraud against Government shall be prosecuted if there is a reasonable chance of the prosecution succeeding. The opinion of the local public prosecutor as to the likelihood of a successful prosecution shall be obtained in writing as early as practicable and whenever it is decided not to prosecute the police officer,the reasons for that decision shall be recorded in writing.
8. Absence without leave. - When an officer absents himself without leave (otherwise than by overstaying leave), and it is not thought desirable to grant him regular leave, the delinquent may be punished for misbehaviour after drawing up regular proceedings.
9. Proceedings. - Proceedings shall be drawn up in the following manner in all cases where it is proposed to impose upon any officer any of the major punishments :-
10. General Rules as to Appeals. - No appeal shall lie against an order imposing a minor punishment.
In cases of major punishments an appeal shall lie -11. Period of Appeal and Procedure. - Petitions of appeal shall be presented to the officer against whose order the appeal is preferred within 30 days of the date of receipt of the order by the petitioner.
12. Right to call for records. - The Government or the Commissioner may call for the proceedings of any case even where no appeal lies and pass such orders as it or he may deem fit, provided that no order made under this rule shall be made to the prejudice of any person unless he has had an opportunity of showing cause against the proposed order.
13. Petitions cannot be submitted direct. - (1) Officers shall not submit direct to higher authorities, petitions or representations complaining of any order of dismissal, suspension or reduction, or any award of punishment passed or made either originally or in appeal. Any officer so doing shall be held guilty of a breach of discipline and dealt with accordingly.
14. Withholding of petitions. - (1) Petitions, unless addressed to the President of India, may be withheld by the Commissioner of Police when they are presented to him for forwarding to a higher authority on any of the following grounds, that is to say, that -
(a)the petitioner has not complied in full with the provisions of Notes (2) and (3) appended to rule 13;(b)the petition is illegible or unintelligible, or contains language which is disloyal, disrespectful or improper;(c)(i)a previous petition from the petitioner on the same subject has been disposed of and the petition discloses no new facts or circumstances which afford grounds for a reconsideration of the subject;(ii)the petition is an appeal against an appellate order in cases in which no further appeal lies;(d)the petition is a representation against a decision which is declared to be final by any law or statutory rule;(e)the law provides different or specific remedy in respect of the subject- matter of the petition, whether or not any period of limitation prescribed for the prosecution of such remedy has expired;(f)the petition is an appeal from a judicial decision:Provided that, if the petition -(i)is an appeal from a judicial decision in a case in which Government has reserved any discretion of interference; or(ii)is an appeal from a judicial decision in a suit to which Government was a party; or(iii)is a prayer for the suspension or remission of sentence under Chapter XXIX of the Code of Criminal Procedure, 1898 (5 of 1898); the petition shall not be withheld unless, it falls under clause (k);(g)the petition is a mere application for relief, pecuniary or other, which is -(i)presented by a person manifestly possessing no claim or advancing a claim of an obviously unsubstantial character, or(ii)so belated that its consideration is clearly impossible;(h)the petition is -(i)an application for employment in Government service not made in pursuance of any rule or announcement regarding applications for such employment; or(ii)a request for exemption from the provisions of any law or rule prescribing the qualifications to be possessed by persons in the service of Government or by persons engaging in any profession or employment;(i)the petition is a representation against the action of a private individual or of a body of private individuals regarding the private relations of the petitioner and such individual or body;(j)the petition, not being a petition such as it referred to in the proviso to clause (f), relates to matters in which the petitioner has no direct personal interest;(k)the petition relates to a subject on which the Commissioner is competent to pass orders in appeal and no such appeal has been preferred by the petitioner to that officer;(l)the petition is a representation against an order communicated to the petitioner more than six months before the submission of the petition, and no satisfactory explanation of the delay is given;(m)the petition is a representation against a failure to exercise a discretion vested in the Commissioner;(n)the petition is a representation relating to an order of the Government refusing to grant or to recommend -(i)a special pension;(ii)a compassionate pension; or(iii)any pecuniary or other concession to which the petitioner is not entitled under any law or statutory rule;(o)the petition is submitted, otherwise than in accordance with any rule, by a police officer with regard to his prospective claim to pension; or(p)the petition is a representation with regard to any matter connected with the official prospects or position of a police officer and is not submitted by such person.15. Extra-departmental influence not to be solicited. - (1) Police officers are forbidden to approach officers of other departments or non-official gentlemen or associations support in pressing individual claims or obtaining redress of grievances.
16. Effect of dismissal or removal. - Dismissal precludes reemployment in Government service but removal does not.
17. Allotment of number to the proceedings. - (1) As soon as orders are passed for drawal of proceedings, the Central Reserve Officer shall be informed so that he may allot a number to the proceedings. This shall be done in writing by the Reserve Officer of the division or department immediately after the orders are passed. A copy of the charges shall be sent to the Central Reserve Officer immediately after its approval by the Deputy Commissioner, for record.
18. Clerical and menial staff other non-police personnel to be governed by the Bengal Subordinate Services (Discipline and Appeal) Rules, 1936. - In matters of disciplinary proceedings and punishments, clerical and menial staff and other non-Police personnel shall be governed by the Bengal Subordinate Services (Discipline and Appeal) Rules, 1936.
Chapter XX
Reserve Office
1. Reserve Office. - The Reserve Office deals with matters connected with the discipline, leave and the general management of the force. There shall be a separate Reserve Office for each division, or department, and in addition, a Central Reserve Office located at Headquarters.
2. Orderly Room and Request Day. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Deputy Commissioners of the units/ divisions shall hold 'Orderly Rooms' on a fixed day of the week and at fixed hours (say every Monday between 10 a.m. and 12 noon) to deal with complaints and defaults, and to dispose of personal representations and requests, etc., in which, they think fit to accord a personal hearing to a subordinate. The day of the week and the time of holding Orderly Rooms should be notified by the Deputy Commissioners for information of their subordinates.
3. Orderlies. - (a) The of number of orderlies allowed to different classes of Police officers and to certain Police offices are shown below:
| Head Constables | Constables | |
| (i) Commissioner of Police | ... | 6 |
| (ii) Each Deputy Commissioner of Police | ... | 4 |
| (iii) Each Assistant Commissioner of Police | ... | 2 |
| (iv) Each Reserve Office | ... | 2 |
| (v) Headquarters Force (Cycle Messengers) | 1 | 18 |
| (vi) Special Branch | 2 | 30(12 for officers and 18 for office). |
| (vii) Port Police | ... | 5 |
| (viii) Detective Department | ... | 6 |
4. Number for Constables and Sepoys. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A number will be allotted to every Constable and Sepoy on his recruitment and he will bear this number till he passes out from the Police Training College when an Auxiliary Force Number will be allotted to him. He will bear that number till he is made a probationer, when a general number will be allotted to him which shall remain unchanged even on promotion. Besides the general number, each uniformed Constable/ Sepoy and Head Constable/Non-Commissioned Officer will be given a number of his unit, company, guard, etc. This number he will wear just above the right breast pocket and bear so long he is attached to the same unit, company, guard, etc., and on transfer he will make over his number to the Officer-in-Charge of the Unit, company, guard, etc., and he will be given a fresh number from the unit, company, guard, etc., to which he is transferred.
Officers of and above the rank of Assistant Sub-Inspector bear no number of the unit, company, guard, etc., while officers of and above the rank of Sub-Inspector/Sergeant bear no general number.5. Appointment Certificates of officers on leave and those discharged, dismissed or removed from service. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Appointment Certificate of an officer leaving the force for any reason, or going on leave for 90 days or over, shall be made over by him to the Reserve Officer, who shall file it with his Service Book or service roll.
6. Discharge Certificate. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A certificate in West Bengal Form No. 5251 under the signature of the Deputy Commissioner shall be given to every officer leaving the service. The actual cause of each officer's leaving the Police Force, e.g. whether he is discharged at his own request or on superannuation, dismissed for misconduct, discharged as unfit for further service or discharged on reduction, shall be stated in the certificate. It shall not be given until the Clothing Inspector has issued a receipt for the officer's uniform.
7. Discharge slips - Notice of dismissal or discharge to be sent to D.C., Special Branch, and to home district in certain cases. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Deputy Commissioner will see that whenever any member of the Calcutta Police Force, is discharged or dismissed from service, a discharge slip in W.B.F. No. 5344 is forwarded to the Deputy Commissioner of Police, Special Branch, in duplicate.
The Deputy Commissioner, Special Branch, will forward one copy of the above discharge slip, in respect of (i) residents of West Bengal and (ii) all Gurkhas to the Deputy Inspector-General of Police, I.B., CID., West Bengal, for record. The duplicate copy of discharge slips of residents of other States (Bihar, Uttar Pradesh, etc.) shall be sent to the Superintendent of Police of the District of which the person discharged or dismissed is a resident.A copy of the discharge slip shall also be forwarded to the Deputy Commissioner Detective Department, for record.8. Stock Book. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A stock book in West Bengal Form No. 1148 shall be maintained in which shall be entered all Government property except ordnance stores, accoutrements, clothing and stationery.
It shall consist of two parts and shall be maintained according to the instructions printed on the form.9. Disposition Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A disposition register shall be maintained in West Bengal Form No. 4291, and shall be divided into as many parts as there are police stations, Courts or other detachments. An order of transfer of an officer shall be noted in the register against his name with the district order number and date and the name shall be scored through by a red line and re-entered in the unit or the post to which the officer has been transferred. Both these entries shall be checked with the connected district order by the Assistant Commissioner or Deputy Commissioner, who shall initial in both the places to testify to the correctness of the entries.
When the transfer actually takes place the number and date of the district order relating to the joining of the officer at his new post shall also be entered against his name at his new post and shall be initialled by the Assistant Commissioner or Deputy Commissioner.10. District Order Book. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All orders connected with the force, such as, enlistments, transfers, promotions, reductions, dismissals, removal from service, discharges and leave shall be entered in a District Order Book. Each order shall be given a serial annual number. Orders shall be as brief as possible.
A margin shall be left on either side. In the left hand margin shall be noted the number of each order and its subject, such as "Promotion", "leave", "transfer", etc. In the right-hand margin shall be entered the various registers and the pages on which extracts have been copied from each order, such as "S.B. volume I, page 20", "P.R. 35", "L.R. 10", etc. (service book, punishment register, leave register, etc.). These marginal entries shall be initialled by the Reserve Officer in token of due entry in the (i) punishment, (ii) casualty, (iii) disposition, (iv) leave, (v) gradation register and in (vi) service books, etc.The period and kind of leave granted and the rule under which it is granted shall be specified in the order.The number and date or the pay cheque shall be recorded in the margin against the district order sanctioning the grant of a reward.11. Muster Roll. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A muster roll shall be kept in West Bengal Form No. 5333. All alterations of pay or postings entered in the district order book shall be posted in this roll. The Reserve Officer shall compare the entries in the muster roll with the district order book and shall initial the muster roll and certify opposite the district order that the muster roll has been corrected.
The number and date of the bills of officers who have been dismissed, discharged, have resigned, died or retired on pension as soon as drawn shall be entered in this roll, and this entry shall be initialled by the Deputy Commissioner or other competent authority at the time of signing the bills.12. Gradation Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A gradation register in West Bengal Form No. 5332 shall be maintained for officers of and below the rank of Inspector. The names in it shall be arranged in order of seniority.
If the number of officers is sufficiently large a separate register or separate section of a register may be maintained for officers in the different stages of the same time-scale.13. Register of casualties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). (a) A register of casualties shall be kept in West Bengal Form No. 5331.
14. Punishment Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All punishments shall be entered in a register in West Bengal Form No. 5329 which shall have an alphabetical index.
15. Leave Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A leave register shall be maintained in West Bengal Form No. 5323. When the numbers concerned are large it is convenient to have a separate part for leave on medical certificate.
16. Leave Certificate. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A leave certificate in West Bengal Form No. 5245 shall be given to officers of and below the rank of. Assistant Sub-Inspector when they go on leave. On return from leave, the Officer-in-Charge of the station to which they return shall note the date and hour of their return on the certificate and forward it to the Reserve Officer who shall put it up to the Deputy Commissioner.
17. Leave account. - A leave account in terms of leave on average pay shall be maintained in F.R. Form No. 9A (obtainable from the Press and Forms Manager) for the Government servants subject to the ordinary leave rules of the Fundamental Rules. It shall be filed with the service books or rolls and shall always be kept up to date. The Reserve Officer and the Head Clerk shall carefully check and initial each account. The local inspecting staff under the Accountant-General will call for and check these accounts from time to time. The leave account shall be preserved for the period for which the service books or service rolls are preserved.
[See Appendix 8(2) and (3) of the West Bengal Service Rules, Part I.]18. Service books and rolls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Service Books shall be maintained in West Bengal Form No. 2620 or police officers (both permanent and temporary) of the ranks of Sergeant and Sub-Inspector. The Service Book shall be supplied by the Department free of cost.
19. Entries in service books or rolls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Every step in the official life of a Government servant shall be recorded in his service book or roll. Every entry shall be signed in full by an Assistant Commissioner or Deputy Commissioner. All corrections shall be neatly made and properly attested and no erasure or overwriting shall be allowed.
20. Disposal of service books and rolls of officers leaving the service. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The service books and rolls of officers who leave the service for any reason shall be sent to the Central Reserve Office.
21. Forward Diary. - A Forward Diary of officers returning from leave shall be maintained by the Reserve Officer in West Bengal Form No. 25. He shall submit the Diary to the Deputy Commissioner at least two days previous to the date on which the officer is due to return to duty. Orders of posting will then be passed if necessary.
22. Increment Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Each month the Reserve Officer shall enter in an Increment Register the names of those officers whose increments fall due during the month.
The following shall be noted in it serially :-23. Reduction Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A manuscript register shall be maintained in which shall be noted the names of all officers under reduction either in rank or in a time-scale of pay. It shall contain the following columns:
24. Fines Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The names of all officers on whom punishments of fines have been inflicted shall be entered in a Fines Register. It shall contain the place of posting, the date of punishment, the general number, name and rank of the defaulter, the amount of the fine and the number and date of the district order.
25. Reward Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A reward register shall be maintained in two parts, one for Police officers and the other for outsiders. All rewards shall be numbered serially, and a cross-reference shall be made to the Commissioner's order number and date, and the District Order number and date.
26. Pension Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Reserve Officer shall enter in Pension Register the names of officers who are due to retire on superannuation pension in 3 months' time, and the names of officers who retire unexpectedly either on being invalided or for any other reason.
27. Procedure to be observed before an officer is dismissed, removed or discharged. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When an order has been passed by the competent authority to dismiss, remove or discharge an officer or man, no discharge certificate shall be given to the officer or man concerned until the following action has been taken :-
A copy of order of dismissal, removal or discharge, as the case may be, shall be sent to (i) the Officer-in-charge concerned, (ii) the Inspector-in-charge of Clothing Department, and (iii) the Head Clerk or Pay Clerk concerned. The Officer-in-charge shall communicate the order to the officer or man concerned and shall direct him to deposit his kits with the Inspector, Clothing Department and to deliver his appointment certificate to the Reserve Officer. The Inspector-in-charge of Clothing Department, shall send to the Reserve Officer a receipt for the kits deposited and a statement of deductions, if any, due to be made from his pay on account of cost of clothing. The Reserve Officer shall file the receipt with service book or roll and forward the statement of deductions to the Head Clerk or Pay Clerk concerned who shall arrange to pay his dues, if any, after all deductions. The Head Clerk or Pay Clerk concerned shall then send a clearance report to the Reserve Officer who shall thereafter give a discharge certificate to the officer or man concerned.28. Registers. - The Registers to be maintained in the Reserve Office are shown in Appendix. (See Appendix to regulation 90, Chapter IV - Privileges and General Instructions.)
29. Monthly return of Force. - On the first week of every month the Deputy Commissioners of divisions, departments and branches shall prepare a monthly return of force and send to the Deputy Commissioner of Police, Headquarters.
Chapter XXI
Uniform and Clothing
1. Uniform of Commissioner of Police and Deputy Commissioners of Police. - The uniform of the Commissioner and the Deputy Commissioners of Police who belong to the IPS cadre of the State of West Bengal shall be as prescribed by the Indian Police Service (Uniform) Rules, 1954.
2. Grant for uniform to D.Cs and A.Cs of Police. - Every Deputy Commissioner and Assistant Commissioner of Police on substantive appointment as such shall be entitled to receive from Government an initial grant of Rs. 1,000/- and at an interval of five years thereafter a renewal grant of Rs. 500/- towards the cost of maintenance of his uniform:
Provided (i) that a Deputy Commissioner of Police on his substantive appointment to the IPS cadre shall be entitled to receive only a sum equal to the difference between the uniform grant admissible under this rule and the uniform grant last drawn by him as an officer of the State Police Service and the period of five years for the purpose of the next grant under this rule shall, in his case, be computed from the date on which the uniform grant was last drawn by him as such officer; and3. Uniform of Assistant Commissioners of Police. Full dress-cold weather. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866) - The Assistant Commissioners of Police shall wear the following uniform :-
Helmet. - Wolsely pattern, covered with khaki with a Calcutta Police embroidered badge on the left side of the pagri. No metal fixings. Brown leather chin strap ⅜" wide. The chin strap shall be worn down when mounted.Pagri. - A pagri of six folds of khaki, a quarter of an inch wide at the top, between the helmet and pagri; the whole when tied not to exceed three inches in width. As an alternative to the helmet, up-country officers may wear a pagri of khaki silk with a blue edge and gold lungi ends; a kullah, when worn, should be of gold to match.Jacket. - Khaki gaberdine single-breasted, cut as a lounge coat to the waist, very loose at the chest and shoulders but fitted at the waist, military skirt to bottom edge. A silver-plated hook on each side at the waist. Length as in ordinary civilian lounge coat, i.e., covering the seat. Collar to be cut as in an ordinary civilian lounge coat. Two crosspatch breast pockets above 6½" wide and 7½" deep to the top of the flap, with a 2¼" box pleat in the centre fastened at the top with a small plated Calcutta Police button; flap, with button hole, to cover pockets, 2¼" deep and 6½" wide. Two expending pockets below the waist (pleats at the sides) 9¼" wide at the top, 10½" at the bottom, 8" deep to the top of the pocket, fastened at the top with a small plated Calcutta Police button; flap, with button hole, to cover pockets, 3½" deep and 10¾" wide. Four medium plated Calcutta Police buttons down the front. Pointed cuffs, 5" high at the point and 2½" behind. Shoulder straps of same material as garment, fastened with a small plated Calcutta Police button. The jacket to be worn with a soft khaki collar and shirt and dark blue silk sailor knot tie. A plain gold safety pin may be worn under the tie to keep the soft collar in place.Breeches. - Khaki woollen Bedford cord, strapped with buckskin to match.Boots. - Brown field, soft, legs stiffened to a depth of 4 to 6 inches from the top, laced at the instep, with nine pairs of eyelet holes brown leather garters; no gusset and straps at the top of the leg and toecaps.Spurs. - Light hunting, with brown leather straps and shields and brown leather under-straps.Belt. - Sam Browne of Army regulation pattern, but with white metal mountings.Sword. - Straight Infantry pattern, with half basket hilt in white metal inscribed 'CP.'.Sword-knot. - Brown leather with a corn.Scabbard. - Brown leather, Infantry pattern.Whistle. - Of the usual Police pattern, to be worn attached to a khaki lanyard and carried in the left breast pocket.Saddle. - Cavalry pattern, three-fold bag leather girth. Expanding wallets, C.P. Regulation from and cloak straps. Blue Melton Cloth Numdah line moleskin with C.P. monogram and badges of rank embroidered on each corner in silver.Bridle. - Cavalry pattern with white cotton Headrope. Breastplate with CP monogram. Blueplume. Elbowbit.Full Dress - Hot weather. - On ceremonial occasions during the hot weather the wearing of khaki drill tunic and cotton Bedford cord breeches may be permitted instead of the gaberdine tunic and woollen cord breeches.The old Full Dress Uniform shall not be worn on duty except on mounted duties of a ceremonial nature or with the express permission of the Commissioner. It will be optional for officers of and above the rank of Assistant Commissioner to buy this uniform.General Dress - Cold Weather. - Helmet and pagri - As in full dress.Jacket - As in full dress.Trousers - Khaki drill; no turn-up; to be worn with khaki socks and brown shoes.Shorts - Khaki drill to fasten at the waist with two buckles; two side pockets.Puttees - Khaki; ankle.Hose-tops - Khaki; turn-down top.Boots - Brown, ankle; plain toe cap.Belt and whistle - As in general dress.Cane - A small leather covered cane may be carried.Note. - The Commissioner may permit the wearing of khaki stockings and brown shoes with shorts.4. Grant of free uniform to all officers and men from Inspector downwards. - All officers from Inspector downwards will receive uniform at the cost of Government.
5. Uniform and accoutrement of subordinate ranks. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The uniform and accoutrement of members of the subordinate ranks of the police force specified in column 1 of the table below shall be as specified in the corresponding entries of column 2 of the table.
The Table| Subordinate ranks. | Uniform and accoutrement. | |
| 1 | 2 | |
| (1) Inspectors of Police Stations and others ofthe Investigating group, namely, Detective Department, SpecialBranch and Security Control, Enforcement Branch and PortDivision. | Helmet. - White; kitchener pattern withwhite pagri white metal 'C.P.' helmet badge on front of pagrileather chin strap. | |
| Forage Cap. - Blue bonderic pattern; with oakleaf band chin strap of leather buttoned with two small whitemetal buttons, white metal Calcutta police badge in front; blackleather peak with silver embroidery on front edge.Coat.- White Drill staff jacket open breast down front open collar.Two breast patch pockets deep with box-pleat in the centre.Theflaps of the pockets pointed at the centre and buttoned withsmall "C. P." metal buttons. Shoulder straps of hesame material buttoned with two small 'C. P.' letters at thebase; pointed cuff at the centre in front and deep at the back.Expending pockets on two sides with flaps turned down andbuttoned with a white small metal button.Trousers. -White drill; no turn up; two side pockets with loops forbelt.Boots. - Black Derby pattern without toecaps.Shoes. - Black Derby.Belt. - SamBrowne.Lanyard. - White.Holster and AmmunitionPouch. - Black leather.Whistle. - Police pattern; Navyblue cord lanyard for whistle.Great Coat. - Dark bluewoollen to reach to a foot from the ground, 5 large plated 'C.P.' white metal buttons down front. Stand and fall collar. Looseback with strap fastened with 3 white metal small 'C. P.'buttons. Shoulder straps of the same material fastened withplated 'C. P.' buttons and plated 'C. P.' letters at base.Badges of rank shall be worn on the shoulder straps.Waterproof. - Khaki canvas same pattern as Great coat withoutshoulder straps.Jersey. - Woollen (Navy Blue).Star.- One four pointed military pattern to be worn on each shoulderstrap without ribbon.Socks. - Woollen navyblue.Shirts. - White poplin with full sleeves with twoshoulder straps and with two breast pockets with flaps of threeends; pocket flaps to be held down with press buttons.Shirts.- White poplin half sleeves (of the same patterns as fullsleeves) with miniature metal buttons-, (white).Tie. -Navy blue. | ||
| (2) Inspectors, Armed Police. | Helmet. - Khaki Kitchener pattern with khakipagri white metal 'C.P.' helmet badge on front of pagri; leatherchin strap.Forage cap. - Of the same pattern as that ofInspectors of Police Station.Beret. - Khaki with whitemetal 'C.P.' badge.Coat. - Khaki Drill; of the samepattern as that of Inspectors of Police Station.Shoulderstraps buttoned with two small white metal buttons plated 'C.P.' letters and a star and plated 'C.A.P.' letters at thebase.Trousers. - Khaki drill. No turn up, two sidepockets.Shorts. - Khaki Drill. Two side pockets andloops for belt.Shirt. - Khaki with collar attached; halfsleeves and full sleeves with miniature metal buttons(white).Tie. - KhakiPuttees. - Khaki;ankle.Hosetops. - Khaki; turn down top.Boots. -Black; Derby.Belt. - Sam Browne.Lanyard. -Khaki.Holster and AmmunitionPouch. - Blackleather.Whistle. - Police pattern; plated chin khakiwhistle cord.Greatcoat. - Khaki open breast of the samepattern as that of Inspector of Police Station. Shoulder strapsof the same material fastened with plated C.A.P. letters atbase. Badges of rank shall be shown in the shoulderstraps.Waterproof. - Khaki canvas same pattern asGreatcoat without shoulder strap.Jersey. - Khakiwoollen.Star. - One four pointed military pattern to beworn on each shoulder strap without ribbon. | |
| (3) Inspectors, Mounted Police | Helmet. - White ; Kitchener pattern with whitepagri; white metal 'C.P.' helmet badge on front of pagri;leather chin strap. Khaki Kitchener pattern with Khaki pagri;white metal 'C.P.' helmet badge in front of pagri; leather chinstrap.Forage cap - Coat. - Same as Inspectors of PoliceStations. White Drill buttoned up tunics. Shoulder strapsbuttoned with two small white metal buttons plated 'C.P.'letters and a star and plated 'C.M.P.' letters at thebase.Breeches. - White Drill strapped with samematerial.Khaki drill.Khaki cotton cord strappedwith same material.Shirt. - Khaki with collar attached;halfsleeves.Puttee - Gaiter. - Black leather; buckled atknee.Boots. - Black Derby.Belt. - SameBrown.Lanyard. - Khaki and white.Holster andAmmunition Pouch. - Black leather.Whistle and Chain. -Police pattern plated chair.Great-Coat. - Blue cavalrypattern.Water-proof. - Khahi cavalry pattern.Jersey.- Khaki woollen.Spurs. - Jack with chains; black leatherstraps and shields.Sword. - Cavalry pattern; steelscabbard; leather sword knot.Saddle. - Cavalry Militarypattern; threefold bag leather girth; expanding wallets; khakifelt Numdah, C.P. Regulation frog and cloak straps.Bridle.- Cavalry pattern; white cotton headrope; elbow bit.Note.- Shoulder chains (cavalry pattern) shall be worn in whiteuniform on ceremonial occasions.Star. - One four pointedmilitary pattern to be worn on each shoulder strap withoutribbon. | |
| (4) Inspectors, Non-Investigating Group,namely, Headquarters Force, Reserve Force, Traffic Police andP.V.D. | Helmet. - White; ofthe same pattern as that of Inspector Armed Police.ForageCap. - Blue borderic.Coat. - White Drill; of the samepattern as that of Inspector, Police Station.Trousers. -White Drill; no turn up two side pockets with loops forbelts.Note. - Inspector, Traffic Police, using motorcycle will wear white drill breeches.Shirt. - White fullsleeves poplin and white half sleeves poplin with miniaturemetal buttons.Tie. - Navy blue.Boots. - Black Derby without toe caps.Shoe. - Black Derby.Belt. - SamBrowne.Lanyard. - White.Holster and AmmunitionPouch. - Black leather.Whistle. - Police pattern; NavyBlue cord lanyard, for whistle.Great-coat. - Dark bluewoollen of the same pattern as that of Inspector of PoliceStation.Waterproof. - Khaki canvas of the same patternas that of Inspector of Police Station. (Inspectors of TrafficPolice to wear white waterproofs.)Jersey. - Woollen NavyBlue.Note. - Inspectors, Traffic Police, using motor eyewill use gaiter black leather.Star. - Same asInspectors of Police Stations.Socks. - Navy blue. | |
| (5) Sub-Inspectors (Unarmed Br.) | Helmet. - White; same as that of Inspectors ofPolice Stations.Forage-cap. - Same as that of Inspectorsof Police Stations without any embroidery on the Peak.Coat.- White Drill buttoned up shoulder straps of the same materialbuttoned with two white metal 'C.P.' buttons and white metal'C.P.' letters at base.Trousers. - White Drill; no turnup; two side-pockets with loops for belts.Shirts. -White Drill with miniature metal buttons.Boots. - Black;Derby pattern without toe caps.Shoe. - BlackDerby.Belt. - Sam Browne.Lanyard. -White.Holster and Ammunition Pouch. - Blackleather.Whistle. - Police pattern; plated chain. Navyblue cord for whistle.Great-coat. - Same as that ofInspector, Police Station.Jersey. - Bluewoollen.Ribbon. - Red blue to be worn at the base ofeach of the shoulder straps.Star. - White (5 pointed) 2to be worn on each for the shoulders.Socks. - Navy bluestraps. | |
| (6) Sergeants, Unarmed Police, i.e., thoseattached to Headquarters, Traffic, Thana, etc., and SergeantSupervisor. | Helmet. - White; Same as that of Inspector ofPolice Station. | |
| Forage cap. - Same as that of Inspector ofPolice Station without any embroidery on the peak.Coat.- White Drill of the same pattern as that ofSub-Inspectors.Trousers. - White Drill; not turned up;two side pockets with loops for belt.Boots. - BlackDerby without toe cap.Shoe. - Black Derby. Belt. - SamBrowne.Lanyard. - White.Holster and AmmunitionPouch. - Black leather.Whistle. - Police pattern; platedchain, Navy blue cord lanyard for whistle.Great-coat. -Same as that of Inspector of Police Station.Waterproof.- Khaki canvas of the same pattern as that of Inspector ofPolice Station (Sergeants of the Traffic Police to wear whitewaterproofs).Jersey. - Navy blue. Woollen.Badgesof rank. - Three silver chebrons on a blue back ground forshirts, black back ground for coats, three white cotton chevronson a black back ground for blueGreat-coat. Chevronsshall be worn point downwards on the right arm above the elbowso that the top points are in line with the top seam of thebreast pocket of the coat. The badge of rank of SergeantSupervisor will be the same as that of Sergeant Major of ArmedPolice.Socks. - Navy Blue.Shirts. - White drillhalf sleeves with miniature metal buttons. | ||
| (7) Sergeants and Sergeants Majors, ArmedPolice | Beret. - Khaki with white metal 'C.P.' badge atthe front.Helmet. - Khaki of the same pattern as that ofInspectors, Armed Police.Coat. - Khaki Drill of the samepattern as that of white coat of Sergeants of unarmed Police putwith one slit only at the back and with two expanding pocketsbelow the waist and at the base of the shoulder straps white'C.A.P.' letters to be worn.Number collar. - Sergeantsto wear on each side of the collar.Shirts. - Khaki withcollar attached; half sleeves with miniature metal buttons.Shorts. - Khaki Drill; two side pockets and loops forbelt.Trousers. - Khaki with two side pockets turned downand loops for belts.Puttees. - Khaki, ankle.Hosetop.- Khaki, turned down top.Boots. - Black Derby withouttoe cap.Belt. - Sam Browne. Lanyard. - Khaki.Holsterand Ammunition Pouch. - Black leather.Whistle. - Policepattern; Khaki cord lanyard for whistle.Greatcoat, -Khaki of the same pattern as that of Inspector, Aimed Police.Waterproof. - Khaki canvas of the same pattern as thatof Inspector, Armed Police.Jersey. - Khaki,woollen.Badge of Rank - Chevron III Bar.SergeantsMajor shall wear the same uniform as Sergeants of the ArmedPolice.Badge of Rank. - A white metal Indian emblemsurmounted by a wreath of laurel leaves worn one inch above theright cuff of the great-coat or coat. If a waterproof or ajersey or a shirt without a coat is worn the emblem shall beworn on the strap on the right wrist. | |
| (8) Sergeants, Mounted Police. | Same uniform as of Inspectors, Mounted Policewith the following modifications: -(i) White coat of thesame pattern as that of Sergeants of the unarmed police.(ii)No. tie.(iii) Forage Cap without any embroidery on thepeak.(iv) Chevrons. | |
| (9) Sergeants Motor Cyclists. | Helmet. -Forage Cap. -Coats.-Shirts. - Half sleeves with miniature metalbuttona.Number. -Breeches. - White drillstrapped with same material.Gaiters. - Black leatherputtee buckled at knee.Boots. - Black Derby without toecap.Lanyard. - White.Holster and AmmunitionPouch. - Black leather.Whistle. - Police pattern; Navyblue cord lanyard for whistleGreatcoat. -Waterproof.- White.Jersey. - Navy blue woollen.Chevrons. - | |
| (10) Subedar and Sabedar Major of Armed Police. | Beret. - KhakiBoot. - Black Derbywithout toe.Belt. - Sam Browne.Great-coat. -Khaki.Coat. - Khaki.Hosetop. - Khaki turned downtop.Holster and Ammunition Pouch. - Blackleather.Jersey. - Khaki woollen.Lanyard. -Khaki.Puttees - Khaki ankle.Shirts. - Khaki withminiature metal buttons.Shorts. - Khaki.Slacks.- Khaki.Waterproof. - Khaki.Whistle - Khakilanyard cord for whistle.Stars. - White 5 pointed, twoto be worn on each shoulder strap.Shoulder Ribbon. - Bedblue. | |
| (11) Assistant Sub-Inspectors. | Cap. - Forage.Tunic. -White.Trousers. - White.Boots. - Black Derbywith toe caps.Shoes. - Black Derby.Belt. -Leather sam browne.Greatcoat. -Helmet –White.Waterproof. - Khaki.Mosquito-net. -Jersey. - Blue woollen.Star. - White fivepointed - one to be worn on each shoulder strap.Ribbon.- Red blue.Socks. - Navy Blue.Shirts. - Whitedrill half sleeves with miniature metal buttons. | |
| (12) Jamadars, Armed Police. | Beret. - Khaki with white metal 'C.A.P.'badge.Coat. - Khaki Drill.Shirts. - Khaki halfsleeves with miniature metal buttons.Slacks –Khak.Shorts - Khaki Drill.Puttees. - Khaki,ankle.Hosetop. - Khaki, turned down top.Boots.- Black Derby.Belt. - Sam browne.Holster andAmmunition Pouch. - Black leather.Whistle. - Policepattern; Khaki lanyard cord for whistle.Lanyard. -Khaki.Great-coat. - Khaki.Waterproof-Hood. -Khaki.Waterproof. - Khaki.Jersey. - Khaki;woollen.Mosquito nets. -Stars. - One whitemetal five-pointed star on each shoulder strap.Ribbon. -Red blue. | |
| (13) Jamadars (Unarmed) | Beret. - Navy blue with white metal C.P.Badge.Boot. - Black Derby without toe cap.Beltleather. - Sam Browne.Coat. - White drill.Shirts.- White drill half sleeves with miniature metalbuttons.Great-coat. - Blue.Jersey. - Wollen Navyblue.Shorts. - White drill.Trousers. - Whitedrill.Puttees. - Navy blue – Ankle.Hosetops.- Navy blue. Turned down top.Waterproof. -Khaki.Whistle. -Mosquito nets. -Shoulderbadge. - One star white metal five-pointed.Ribbon. - Bedblue to be worn at the base of each shoulder straps.Miniturebuttons C. P. for shirts. | |
| (14) Head Constables of Unarmed Police (otherthan TP) | Beret. - Navy blue with brass C. P. badge. | |
| Belt. - Black leather H.C.Pattern.Boot. - Ammunition.Greatcoat. - Blueconstable pattern.Jersey woollen. - Navy blue.Shirts.- White drill half sleeves,Numbers. - Shorts. - Whitedrill.Trousers. - White drill.Mosquito nets. -Waterproof. - Khaki.Waterproof Hood. -Khaki.Whistle. - Hosetops. - Navy blue. Turned downtopPutteees. - Navy blue – ankle.Shirts. -White drill half sleeves.White cotton stripes II/IIIbars for shirts on black ground.White cotton stripesII/III bars on greatcoats. | ||
| (15) Head Constables of Traffic Police | The same uniform as prescribed in No. (14)above with (i) White plastic helmet and (ii) Waterproof and hood- White. | |
| (16) Head Constables, Mounted Police (HeadSowars). | Pagri. - Navy blue with a brass C.P. badge infront and silver fringe; Navy blue kulla. Khaki with brass C.P.badge in front; no fringe, Navy blue kulla.Coat. - Whitedrill, fitted at the waist five brass C.P. buttons down front.Skirt reaching the knee Two brass belt hooks,, stand up collarwith rounded corners with two hooks and eyes to fasten. Shoulderstraps of the same pattern fastened with small C.P. buttons atthe top ; brass C.M.P. letters at the base. Sleeves finishedwith pointed cuffs at the back, deep at the centre in front. Twobreast pockets with flaps held down with press buttons.Breeches. - Blue Dungree strapped with same materialKhaki drill cord strapped with same material.Commerband.- Navy blue; worn under the belt.Shirt. - Khaki withcollar, half sleeves.Gaiter. - Black leather.Boots.- C.M.P. Pattern.Belt. - Leather C.M.P.Pattern.Whistle. - Police pattern.Blue brand tobe worn across the right chest.Greatcoat. - Blue cavalrypattern of the same type as that of Inspectors, Mounted Police(shoulder chains, cavalry pattern, to be worn in white uniformon ceremonial occasions).Waterproof. - Khaki cavalrypattern of the same type as that for Inspectors, MountedPolice.Waterproof Hood. - Khaki.Jersey. - Khaki;woollen.Spurs. - Jack with chain; black leather strapsand shields;Mosquito net. -Badge. - Threesilver chevrons on a Navy blue ground; except that three cottonchevrons on a blue back ground for Greatcoat.Numbers - | |
| (17) N.C.Os. Havildars, Naiks and Lance Naiks,Armed Police. | Beret. - Khaki; with brass C.A.P. badge.Shirt. - Khaki with collar attached; halfsleeves withminiature metal buttons.Shorts. - Khakidrill.Trousers – Khaki.Puttees. - Khaki;ankle.Hosetop. - Khaki, turned down top.Boots.- Black Ammunition.Belts. - Webbing khaki with brassfittings military pattern.Braces. - Webbing (leftand right) military pattern.Webbing frog. - Militarypattern.Pouches Tripple. - Ammunition Webbing militarypattern.Whistle. - Police pattern.Greatcoat. -Khaki; Assistant Sub-Inspectors.Numbers. -Waterproof. - Khaki canvas, with hood.Jersey. -Khaki, woollen.Shoulder lettars. - C.A.P.Mosquitonet. -Badge. - Havildar. - Three cotton chevrons on akhaki ground. Naiks - Two cotton chevrons on a khaki ground withshirt; Lance Naiks - One cotton chevron on a Khaki ground. | |
| (18) Drill Instructors, Armed Police | Drill Instructors of the Armed Police shallwear the uniform of the Havildar, Armed Police except that theyshall wear Sam Browne Belt. | |
| (19) Literate Constables | Helmet. - White with badge helmet(brass).Boot. - Black Derby.Buttons. -Brass.Coat. - White drill buttoned up.Great-coat.- Blue constable's pattern.Jersey. - Woollen Navyblue.Letter. - Brass C.P.Mosquito net. -Trousers. - White drill.Waterproof. - Khaki. | |
| (20) Constables Unarmed Police | Same uniform as of Head Constables of unarmedPolice subject to following modifications :(i) They willnot wear bars on their shirts.(ii) They will wear unitnumbers numerals (constables) on the right breast pocket.(iii)They will possess baton with thong. | |
| (21) Constables, Traffic Police | Same uniforms as those of Head Constables ofTraffic Police subject to following modifications:(i) Theywill not wear bars on their shirts.(ii) They willcarry baton with thong and also umbrella black and umbrellacover white as and when necessary.(iii) They will wearArmlet white and black leather brasses. | |
| (22) Sepoys, Armed Police | Same uniform as of the N.C.Os. without chevronbars. | |
| (23) Sowars. | Same uniform as of Head Constables of theMounted Police without chevrons. | |
| (24) Cycle Orderly Constables | Beret - Khaki with brass C.P. Badge.Shirt.- Khaki with collar attached; half sleeves.Shorts. -Khaki drill.Puttee. - Khaki, ankle.Hoestop. -Khaki, turned down top.Boots. - BlackAmmunition.Belt. - Black leather.Great-coat. -Blue, constable's pattern.Waterproof. - Khaki cap withhood attached (cyclist pattern).Jersey. - Khaki;woollen.Mosquito net. - | |
| (25) Personal Orderlies | Pagri. - White with C.P. brass badge in front;blue silk fringe; Navy blue.Coat. - White,orderly.Trousers. - White, long, orderly.Great-coat.- Blue; constable pattern (unarmed branch)Boots. - BlackAmmunition.Waterproof and Waterproof hood. -Khaki.Jersey. - Navy blue, woollen.Mosquito net.- | |
| (26) Constable Drivers | Beret. - Khaki with brass C.P. Badge.Belt.-Shirt. - Khaki with collar attached;halfsleeves.Trousers. - Khaki, long.Boot. -Black ammunition.Shoe. - Black Derby.Great-coat- Blue; constable's pattern.Waterproof. -Khaki.Waterproof Khaki Hood. -Jersey. - Khaki,woollen.Mosquito net. -Number. - | |
| (27) Head Constable drivers | Same as in No. (26) above except that theyshall wear three white cotton bars on khaki ground. | |
| (28) Launch Staff | Dandycap Jumper. - Blue woollen.Bluedrill, fastened with six brass buttons down front, loose back,stand up collar with rounded comers fastened with hook andeye.Pyjama. - Blue drill to reach to the ankle.Boot.- Black Ammunition.Commarbad. - Blue.Belt. -Black leather.Great-coat. - Blue; of the same pattern asthat of Constable.Waterproof. - Khaki.Hood. -Khaki.Jersey. - Woollen. Navy blue.Mosquito net-Whistle. -Badge. - Badges of Engineer,Serangs and Sukhani.Engineer - Cotton 3 bars on NavyBlue ground.Serang - Cotton 2 bars on Navy Blueground.Sukhani - Cotton 1 bar on Navy Blue ground. | |
| (29) Dandies and Manjies, River Traffic Police,Port Division. | Dandy cap. - Blue woollen.Jumper. -White drill as for constables of the unarmed Police.Short.- White drill.Puttee. - Navey Blue.Boot. - BlackAmmunition.Belt. - Black leather as for constables ofthe unarmed Police.Great-coat. - Blue, Constable'spattern.Waterproof. - Khaki.Waterproof Hood. -Khaki.Jersey. - Woollen. Nevy blue.Whistle. -Mosquito net - | |
| (30) Women Police (Inspectress,Sub-Inspectresses & Assistant Sub-Inspectresses). | Beret. - Navy blue with white beretbadge.Coat. - White ladies pattern.Great-coat. --Ladies pattern.Cardigan Jacket. - Navy blue.Shoes.- Black ladies type.Sockes. - Navy blue.Trousers.- White ladies pattern.Rain coat. - Plastic withhood.Sandal shoes. - Blue.White Voile Sareeswith blue border.Blouse blue cotton without epaulets.Stars. - Same as in the case of Inspectors,Sub-Inspectors and Assistant Sub-Inspectors.Mosquitonets. - For Assistant Sub-Inspectresses only.Note. -Badges of rank when on working dress will be denoted by clothsilver bands - one band for A. S.I., two bands for S.Is. andthree bands for Inspectress. |
6. Police Officer employed on same duty, how to be dressed. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers employed together on the same duty or attending any function at which uniform is to be worn shall be similarly dressed, and on such occasions it shall be the duty of the Deputy Commissioner or in his absence, of the senior officer employed on such duty or attending such function, to order, when the matter is not distinctly regulated by any other rule or superior authority, the particular uniform to be worn. If the Commissioner is to be present, his wishes should be consulted before the promulgation of orders of such officer.
7. Wearing of Uniform at Fancy Dress Balls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Gazetted police officers are forbidden to wear at Fancy Dress Balls the regulation uniform of any service.
The term 'uniform' in this order is to be strictly interpreted as referring to all uniform of regulation pattern, as there is no objection to uniform of obsolete pattern being worn by officers at Fancy Dress Balls.8. Public mourning; wearing of bands at memorial service. - The following rules shall be observed by all ranks :-
9. Grant of permission for wearing uniform by officers on retirement. - Police officers of and above the rank of Sub-Inspector who have rendered approved service of not less than 15 years in the Force at the time of retirement may be permitted, after retirement to wear on ceremonial occasions, or when calling on Government officials, the uniform of the rank which they last held. Permission to wear uniform on such occasions should be obtained by officers of the Indian Police and the Indian Police Service from the State Government, and by officers of and below the rank of Assistant Commissioner from the Commissioner.
10. Uniform to be worn whenever on duty. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All subordinate Police officers shall appear in uniform, whenever on duty, unless otherwise ordered by a superior officer.
Exception - Officers attached to the Detective Department, Special Branch and Special Staff, Port Police and Enforcement Branch will not wear uniform unless specially ordered to do so.11. Responsibility of officers for the dress of their subordinates. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All officers shall see that those subordinate to them are clean and properly dressed when on duty. Before detailing any subordinate for duty, the officer detailing him shall inspect him and see that he is correctly, cleanly and tidily dressed.
12. Prohibition to wear uniform in social or public functions. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Police officers are forbidden to attend social and similar functions, e.g., meetings, entertainments, cinemas, theatres, races, etc. in uniform unless on duty, or unless uniform is prescribed.
13. Smoking in Uniform. - Police officers in uniform are forbidden to smoke in the streets.
14. Uniform to be worn by police witnesses in Courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Gazetted Police Officers when giving evidence in Courts may be in informal working dress and Police officers of other ranks shall wear full dress uniform without sword or revolver.
15. Wearing of numbers by different ranks. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The unit numbers of Constables/Sepoys/Head Constables/N.C.Os will be allotted in the following manner. Every one will wear numbers henceforth with uniform correctly :-
(A)Constables/Sepoys: (1) The unit numbers of Thana Constables which are allotted Thanawise will have alphabetical index of the Thana as prefix e.g. A-10, D-6, U-12, etc.16. Markman's badge. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A markman's badge, consisting of a single rifle, worked in silver on blue or khaki cloth (according to the colour of the uniform), shall be given to every head constable, naik and constable who scores 75 per cent. or more of the possible and shall be worn for one year. It shall be neatly stitched horizontally on the left sleeve one inch above the cuff.
17. Mosquito nets. - A mosquito net forms part of the kit of Jamadars, Assistant Sub-Inspectors, Head Constables, Havildars and lower ranks and of launch and boat staffs including Manjhis and Dandees.
18. Care of waterproofs. - (a) Waterproofs shall not be kept on or near any hot place.
19. Wearing of medals, decorations, etc. - (a) Medals shall be worn so as to show the State Emblem.
Badges of orders shall be worn in accordance with the special rules issued to recipients.20. St. John's Ambulance Brigade Badge. - St. John's Ambulance Brigade badges shall be worn on the right arm midway between point of elbow and shoulder.
21. Periodicity of Kit Inspection. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Kit inspections shall be held once every month as follows :-
22. Kit Inspection of plain clothes staff. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Kit inspection may be held by an officer not below the rank of Inspector for plain clothes staff if and when their kits need replacement.
23. Procedure of Kit Inspection. - (a) Officers and men shall parade and arrange their kits as laid down in the standard diagrams which are to be exhibited in all barracks. The officers holding the kit inspection shall check kits with that shown in the Clothing Hand-Book and shall strike off in the Clothing Hand Book any item which he condemns being worn out or which is lost or otherwise deficient and shall initial in the Clothing Hand-Book the item struck off and date his initial.
24. Credit of recoveries on account of cost of articles lost or damaged to the head "XXIII - Police" and refund of recoveries when articles subsequently traced. - (a) All amounts recovered from the pay of any officer on account of the cost of any article lost or damaged shall be credited under the head "XXIII-Police". The Commissioner is authorised to sanction where necessary, refund of any amount previously recovered if any article is subsequently traced [vide Government of West Bengal, Home (Police) Department, letter No. 2032(2)P1., dated the 22nd October, 1940).
25. Complete kits and period for which kit should last. - Lists of complete kit and the minimum period for which each article of clothing is required to last are given in Appendix.
26. Clothing Hand-Book. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Clothing Hand-Book (West Bengal Form No. 4580) shall be issued to all officers of and below the rank of Inspector.
27. Kit of officers going on long leave or leaving the force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All subordinate ranks going on leave of 90 days and upwards or leaving the force shall hand in their clothing and their Clothing Hand-Book to the Inspector of the Unit concerned who shall give them a receipt. The Reserve Officer shall not issue the leave certificate until he has seen this receipt. The Inspector shall note in the hand-book that the clothing has been handed in and shall draw a line across the book. When the officer returns from leave he shall be given the same hand-book in which his fresh kit shall be entered.
28. Kit of officers gong on short leave. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Jamadars, Head Constables, Havildars and lower ranks before going on leave of less than 90 days shall deposit (i) their kit in a locked box and (ii) the key of the box, with the officer-in-charge of their police station, unit or detachment who shall label the box and key.
29. Clothing Ledger. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Clothing Stock: Ledger (West Bengal Form No. 4467) shall be kept in four parts, viz.. New Clothing receipts, Serviceable Clothing receipts, New Clothing issues, Serviceable Clothing issues.
30. Storage of clothing. - Clothing should be carefully stored in the clothing godowns and sufficient quantity of insecticide used to keep away the insects. The key of the clothing godowns shall remain in the custody of the Inspector-in-charge of the Unit concerned.
31. Marking of clothing. - (a) All clothing, whether for first kit or maintenance, shall be marked previous to issue with (i) date of issue, and (ii) the officer's name or general number.
32. Deduction Register. - A Deduction Register for each division, department, branch or unit shall be maintained by the Inspector, Clothing Department, in which shall be noted all deductions ordered on account of lost or damaged clothing, A cross-reference shall be made to the connected Indent Form or Committee Report Book.
All entries shall be signed by the Inspector, Clothing Department, and inspected periodically by a Deputy Commissioner, or the Administrative Officer, Calcutta Police.The register shall be sent to the Reserve Officer concerned on the 15lh of each month and he, after making the necessary entry in the District Order Book, shall forward the register to the Pay Clerk. The number and date of the District Orders concerning the entries made since the register was last received and the pay bill number and date or (if the deductions were not made through the pay bill) the cash office receipt number and date concerning entries for which the money has been short drawn or received in cash since the register was last received shall be entered in the Register. The Reserve Officer and Pay Clerk after doing this shall return the register to the Inspector, Clothing Department, promptly and shall, on no account, keep it with them unnecessarily.33. Supply of plain clothes. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The supply of plain clothes to officers and other ranks attached to the Detective Department, Special Branch, Special Staff Port Police, Enforcement Branch where wearing of plain clothes is necessary for the purpose of duty, shall be arranged by the Deputy Commissioners concerned at annual rates not exceeding the amount fixed by the Commissioner.
The supply of articles shall be yearly and shall be made in the month of August or September each year. All such purchases are to be reported to the Reserve Officers and are to be entered in the Hand-Book of the officers and men concerned. Worn out clothes are to be put up for "strike oft" at kit inspection properly and are to be sent to the Inspector, Clothing Department for destruction.The bills of suppliers, in duplicate, shall he countersigned by the Deputy Commissioner concerned in token of his having checked the receipt of the goods and shall then be sent to the Accounts Department with a certificate in form shown below :-"Certified that all the articles charged for in this bill, have duly been received in good order and accounted for in the Stock Register and quantities are correct, the quality is good and the rates paid are not in excess of the accepted and the market rates and that due facts of payment have been recorded against the indents and invoices concerned to prevent double payment".Divisional and departmental officers shall make their own arrangements for selection of contractors.Chapter XXII
Arms, Ammunition and Stores
1. Definition of terms. - In these regulations unless there is anything repugnant in the subject or context, -
2. The Central Armoury. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All arms, ammunition and connected stores of the Calcutta Police shall be maintained and indented for by the Central Armoury. The Armoury shall be directly in charge of an Inspector under the control of the Senior Deputy Commissioner, Calcutta Armed Police. The Senior Deputy Commissioner of Police shall issue necessary instructions with regard to the working of the Central Armoury with the approval of the Commissioner.
3. Staff of the Central Armoury. - The staff of the Central Armoury excluding the Inspector-in-charge, consists of 5 Sub-Inspectors/Sergeants, 3 Assistant Sub-Inspectors, 2 Havildar Head Armourers, 2 Naik Armourers, 2 Lance Naik Armourers, 40 Sepoy Armourers and 16 Assistant Armourers for the whole of the Calcutta Police.
4. Duties of the Inspector and Sub-Inspectors of the Central Armoury. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - The Inspector, Central Armoury, is in charge of the arms, ammunition and connected stores for the entire Calcutta Police Force, and is responsible for their issue on a daily, temporary and permanent basis to the various units or departments of the Calcutta Police. He shall be responsible for the running of this department and the discipline of the personnel attached thereto. He shall see that all stock ledgers, committee books, issue registers and other records of the Central Armoury are properly maintained. He shall be assisted by the Sub-Inspectors and other officers posted to the Central Armoury from time to time.
The Inspector, Central Armoury, shall be responsible for the safe custody of the keys of the Armoury under his direct charge. The units shall be responsible for the safe custody of the arms, ammunition and connected stores issued to them.The following registers shall be maintained in the Central Armoury :-2. Rifle Register.
3. Musket Register.
4. C.M.T. Register.
5. Gas and 12 Bore Register.
One page of each of the above registers shall be allotted to each individual weapon, showing the weapon number, date of receipt into Calcutta Police Stock and from where received. These will also show whether the weapon is on issue or not. If on issue the unit with date of issue, signature of recipient, signature of issuing officer and the Central Armoury General Diary number will be shown. On return from any unit to armoury stock the date of return and the armoury officer's signature with the General Diary entry number will be shown.5. Qualifications of Armourers. - Constables or Sepoys selected for deputation to any Arsenal or E.M.E. Centre to train and qualify as armourers must have the following qualifications and experience in accordance with instructions received from the said Arsenals or E.M.E. Centres form time to time :-
6. Stock Register. - Ordnance Stores, Gas Stores and miscellaneous stores purchased locally shall be entered in their respective stock registers in the Central Armoury.
7. Marking of arms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - All arms are numbered by the Arsenal and shall be officially identified at all times by these numbers. All weapons of the Armoury shall bear the letter 'C.P.' as additional distinguishing mark. Besides, the mark and number of the Company, Guard or Thana shall be stamped on the butt of each of the arms to facilitate easier and quicker identification in the daily issue and use of the weapon.
8. Distribution account of arms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Detailed registers of sanction and distribution of the following arms to different units of the Calcutta Police shall be kept in the Central Armoury :-
9. Custody and care of arms and ammunition in the Armoury. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All arms and component parts, when not in use shall be kept in racks quite separate from ammunition in the armoury.
10. Examination and test of ammunition. - (1) (i) Ammunition in sealed boxes. - This ammunition may be considered fully serviceable up to five years from date of manufacture provided that the boxes have not been subjected to bad storage conditions. If cartridges from the same date as that of ammunition held in sealed boxes, have been expended in practice during the previous 12 months, and have functioned satisfactorily all ammunition held in sealed boxes may be regarded as serviceable irrespective of age.
11. Classification and accounts of ammunition. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Ammunition for service and for practice shall be kept separate. Service ammunition shall not be expended for practice. The "Service" of one year shall be used for "practice" in the next year so as to ensure old stock being used.
12. Scales of arms and ammunition. - The following table shows the revised scales of arms and ammunition for the Calcutta Police as laid down in Government of India's letter No. 1D/2/53-Police I, dated 16th November, 1953.
A. - Arms for Service.| Category of ammunition. | Scale. |
| (1) .303 riaes/ .410muskets............................................... | 100 rounds per weapon. |
| (2) .455/.38revolvers......................................................... | 30 rounds per weapon. |
| (3) Carbine MachineThompson.......................................... | 92 rounds per weapon. |
| (4) Pistol Signal (very light) Illuminating rds.12,................... | 19 rounds per weapon. |
| Rd. 4., Green 3-19. |
| Category of ammunition. | Scale |
| (i) .303 rifle/ .410 muskets | 50 rounds per capita per annum. |
| (ii) .38/.455 revolver | 60 rounds per capita per annum. |
| (iii) Carbine Machine Thompson | 15 rounds per capita per annum. |
| (iv) Signal Pistol illuminating | 1 round per 14 men per annum. |
| Red | 1 round per 20 men per annum. |
| Green | 1 round per 20 men. per annum. |
| (v) .303 rifle/ .410 muskets blank | 10 rounds per capita per annum. |
| (vi) .22 in rifile Ball | 10 rounds per capita per annum. |
| Category of ammunition | Scale |
| (i) .303 rifle/ .410 musket | 100 rounds per trainee per annum. |
| (ii) .38/.455 revolver | 70 rounds per trainee per annum. |
| (iii) Carbine Machine Thompson | 50 rounds per trainee per annum. |
| (iv) .22 in rifle Ball | 10 rounds per trainee per annum. |
| Spedsheat grenades | 12 |
| Threeway grenades | 12 |
| Shells - long range | 16 |
| Shells - short range | 16 |
| Shells - Flite rite | 2.2/3 |
13. General instructions regarding indents for ordnance stores. - The arms, ammunition and connected stores shall be indented for from time to time according to the scales fixed for service, practice, training, etc., in the forms prescribed and in compliance with the instructions issued by the Government of India and the State Government.
14. Receipts for ordnance stores to be returned immediately. - (a) Receipts for arms, ammunition and stores issued from any Command Ordnance Depot or Arsenal shall be signed and returned by the Inspector, Central Armoury, without delay through the Commissioner to the Ordnance Officer-in-charge of the Command Ordnance Depot or Arsenal, as the case may be, with a view to their transmission to the Examiner of Ordnance Accounts as vouchers for the adjustment of ordnance accounts.
15. Boxes containing ordnance stores how to be opened. - On receipt of ammunition or stores from the Arsenal, the boxes shall be carefully examined to see that they have not been damaged in any way in transit, but they shall not be opened until required for immediate use. Boxes of ammunition, the seals of which are intact, shall not be opened for the purpose of counting the contents only, as the boxes cannot be soldered up again, satisfactorily, and, if left open, the contents are likely to deteriorate. The quantity in the invoice from the Arsenal may be accepted as correct (vide Inspector-General of Ordnance's letter No. 1478/2940, dated the 13th March, 1900).
16. Care of arms to be taken by officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - (a) Officers to whom arms are issued shall be responsible for them until they are returned to store.
17. Periodical cleaning and overhaul of arms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - (a) Arms shall be cleaned once a week or oftener if considered necessary by the Deputy Commissioner.
18. Return of unserviceable and repairable arms and ordnance stores. - (a) Whenever any arms or ordnance stores except small arms ammunition are declared unserviceable or not repairable by the Central Armoury, a report in I.A. Form No. Z2098 shall be sent to the Officer-in-charge of the Arsenal concerned (as per instructions of the Government of India issued from time to time), direct with a request that permission to return the arms to the Arsenal for replacement or repair may be accorded. They shall on no account be sold or destroyed without specific orders.
19. Fired and empty cartridge cases. - (a) Fired cartridge cases shall be returned to the Ordnance Factory specified by the Director-General, Ordnance Factories, Calcutta as soon as possible after the annual musketry course. They shall be returned packed, where possible, in original packages separately from other types of ammunition, and the packages marked accordingly. Each package shall be examined by the Armoury Inspector before despatch to ensure that no live ammunition is present in the consignment and all relevant documents shall be endorsed "Certified free from explosives" and shall be signed by the Armoury Inspector before despatch.
20. Defective cartridges. - Misfired, and damaged cartridges S.A.A. shall be returned to the Ordnance Depot, Panagar, normally marked defective in I.A. Form No. Z2096.
21. Exploded and misfired cartridges to be packed separately. - Unexploded cartridges, i.e., cartridges that have misfired, shall be returned to the Ordnance Depot, Panagar, without the charges being removed, for examination as to the cause of the misfire, but shall be packed in a box by themselves. The exploded cases shall be packed in the presence of the Armoury Inspector. A certificate signed by the officer shall be submitted, stating that he has packed the exploded cartridges, and that he has satisfied himself that no unexploded cartridges have been included. The practice of mixing unexploded cartridges with exploded cases and sending them to the Arms and Ammunition Depot is highly dangerous to those concerned in the smelting of these cases.
Misfires or doubtful cases shall be kept entirely separate from fired cases and they shall be separately packed and marked as "misfires" and separate vouchers shall be prepared for them.22. Preparation of vouchers when returning ordnance stores. - (a) When returning stores to the Allahabad or Jubbalpore Arsenal or to the Rifle Factory, Ishapur, the officer preparing the vouchers shall see -
23. Facsimile of the seals to be sent. - A facsimile of the seals used when despatching arms, empty fired cases and small arms ammunition, except boxes with original seal intact, shall be furnished to the Arsenal in every ease when a consignment is sent. The seals of the boxes shall be countersunk to avoid being broken or damaged in transit.
24. Despatch of ordnance stores. - (a) Before despatching any ordinance stores the following instructions shall be followed :-
25. Revolvers and revolver ammunition. - (a) A revolver of recognised pattern forms part of the equipment of every officer of the City and Armed Police of and above the rank of Assistant Sub-Inspector, and in case of the Detective Department and the Special Branch down to the rank of Head Constable.
26. Custody of revolver and revolver ammunition. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - (a) The Inspector, Central Armoury, shall be responsible for the security of revolvers and revolver ammunition in the Armoury while not in use. Similarly, the departments and units to which revolvers and ammunition have been issued as a permanent issue shall be responsible for the security of the weapons and the ammunition.
27. Repair of defective revolvers and disposal of condemned revolvers. - All defective .380 bore revolvers of non-ordnance origin which cannot be repaired by the Central Armoury shall be sent to Messrs. R.B. Rodda and Co., Calcutta, for repairs. If they are of opinion that any' weapons are beyond repair their report shall be placed before a Committee appointed by the Senior Deputy Commissioner, Armed Police, for orders. If the Committee condemns the weapons as unserviceable, a copy of the Committee's report (containing the makers' number of the revolvers which have been condemned) shall be submitted to the Commissioner who will then pass final orders for their destruction. A copy of each order shall be sent to Messrs. Bodda and Co., who will forward the condemned weapons to the Commissioner for disposal.
28. Deposit of small arms and ammunition in the Central Armoury. - (a) All Inspectors, Sub-Inspectors, Sergeants, Jamadars and Assistant Sub-Inspectors as also the Head Constables of the Detective Department and the Special Branch proceeding on leave shall, if they possess any small arms, deposit their revolvers and ammunition to the Central Armoury unless the Deputy Commissioner in his discretion permits the officers to take their arms with them. This permission should ordinarily be granted when applied for.
29. List of accoutrements. - (a) A list of accoutrements is given below:
(i)Belts, leather or webbing, with holster and pouch attached.(ii)Bugles, regulation, infantry pattern.(iii)Frogs, bayonet - Of brown leather. To he 22.86 c.m. in length, 5.08 c.m. broad at the belt end. The loop must be sufficiently large to permit the belt, clasp and buckle to pass through it easily. At the shoulder the frog to be 8.255 c.m. broad, sloping to 7.62 c.m. at the lower end. A strap and buckle to be attached near the shoulder in front to secure the bayonet scabbard.(iv)Holsters pistol.(v)Knots, sword - Brown leather, with acron.(vi)Lanyards, pistol.(vii) (a)Lathis, full size, of bamboo, 1.8288 metre long and 10.16 c.m. and 8.89 c.m. in girth at ends.(b)Lathis, half size - Of bamboo, 0.9144 metre lony.(viii)Plouches, ammunition - To be 16.61 c.m. x 11.43 c.m. x 5.08 c.m. to hold 20 rounds of ball cartridges.(ix)Pouches, expense - Brown leather, with brass fittings and without bandolier.(x)Scabbards, bayonet - Of brown leather, with brass fittings to fit sword bayonet.(xi)Scabbards, sword - Of brown leather.(xii)Slings, bugle.(xiii)Slings, musket - To be 1.1176 metre by 3.81 c.m. with leather runner sown, on at one end and thong at the other to pass through two pairs of holes drilled 7.62 c.m. apart.(xiv)Straps, greatcoat - Should be in pairs. Each 1.0414 metre long with a buckle at one end and with an additional strap with buckle 0.3048 metre long attached, 0.1016 metre from the buckle end. Third strap connecting the two shoulder straps. This strap should be .3556 metre long and should be in two parts connected with a buckle.(xv)Swords - Straight infantry pattern, with half basket hilt of white metal, with CAP device.(xvi) (a)Kukris for Gurkha Sepoys of the Armed Police.(b)Frogs - Kukri.(c)Scabbard - Kukri.(b)Accoutrements for Sergeants, Assistant Sub-Inspectors, Jamadars, Head Constables, Non-commissioned officers, Sepoys and Constables may only be obtained on the written orders of the Deputy Commissioner, Headquarters, on the scale fixed by the Commissioner from time to time.(c)Scale of tentage. - The following scale of tents shall be provided :-30. Cleaning of accoutrement. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - The Inspector Central Armoury is responsible for the proper storage and maintenance of those items of accoutrements which are obtained from the Ordnance Depots, while the Inspector, Clothing Department, is responsible in respect of those item which are obtained otherwise. They shall take steps to ensure that the accoutrements are properly cleaned and are always kept ready for issue at moment's notice. Officers and men to whom the accoutrements are issued shall themselves be responsible for keeping them clean.
31. Committee on ordnance and other stores. - (a) Separate Committees shall be appointed by the Senior Deputy Commissioner, Armed Police, each ordinarily consisting of three members (preferably presided over by the Senior Deputy Commissioner himself) for the purpose of -
32. Inspection of arms by the A.I.A. of the Military Department. - (i) One-third of the total stock of the Calcutta Police arms shall be inspected by the Assistant Inspector Armourer of the Military Department once every year. The Senior Deputy Commissioner, Armed Police, shall arrange the date of inspection in communication with the proper Military Authority.
(ii)An officer nominated by the Senior Deputy Commissioner, Armed Police, shall be present during the inspection.(iii)The Assistant Inspector Armourer shall prepare his report in duplicate in the prescribed form and shall keep one copy with himself for reference and hand over the other copy to the officer of the Calcutta Police present at the inspection.(iv)On receipt of the report of the Assistant Inspector Armourer a Board shall be assembled presided over by the Senior Deputy Commissioner, Armed Police, and two other officers, one of whom shall be the officer who attended the inspection.(v)The Board shall ascertain the cause and fix responsibility for all deficiencies and damages reported by the Assistant Inspector Armourer.(vi)The Senior Deputy Commissioner, Armed Police, shall have three copies of the report of the said Assistant Inspector, and the decision of the Board thereon made and dispose of them as noted below retaining the original for the use of the Armoury:33. Inspection of arms by Departmental officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - Besides the inspection by the Assistant Inspector Armourer of the Military Department there shall be a monthly inspection by each Company' Commander, quarterly inspection by the Assistant Commissioner and half-yearly inspection by the Senior Deputy Commissioner, Armed Police, of the arms and ammunition issued to the Calcutta Armed Police from the Central Armoury.
The Senior Deputy Commissioner, Armed Police shall also inspect the Central Armoury in January each year and submit his report, in triplicate, to the Deputy Commissioner of Police, Headquarters.34. Annual statement showing the strength and armament of the Force. - (a) An annual statement showing the strength and armament of the Force shall be submitted in B.P. Form No. 192 to the Commissioner by the Central Reserve Officer and Inspector of Armoury on or before the 10th January, every year. The Central Reserve Officer shall supply the strength and the Armoury Inspector the armament.
35. Registers and Records. - The Registers and records to be maintained in the Armoury are shown in Appendix -
"(See Appendix to Regulation 90, Chapter IV, Privileges and General Instructions.)36. Permanent and temporary issue of revolvers from the Central Armoury. - (a) Revolvers shall be issued to officers and men on permanent basis or on temporary basis, i.e., for a period of over 24 hours and up to a week by the Central Armoury on receipt of recommendations from the Deputy Commissioners of Police of the divisions or departments to which they are attached. No such recommendation shall be made until the competence of an individual to handle a revolver has been assured, i.e., the passing of his Revolver course.
37. Drawal of arms and ammunition from the Central Armoury. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - All drawals of arms and ammunition from the Central Armoury (except daily issues) shall be supported by written applications bearing the recommendation of the Deputy or Assistant Commissioner of the division or department concerned, otherwise no issues shall be permitted.
38. Delivery and return of arms, etc., to the Central Armoury. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - All officers and men arriving at the Central Armoury for drawal or return of arms and ammunition shall observe the following instructions :-
39. Issue of Command certificate and endorsement to be made therein. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - (a) Officers and men detailed for duty with arms shall be given a Command Certificate by the Reserve Officer or the Duty Officer of the unit in which the following details shall be stated :-
Chapter XXIII
Calcutta Police Hospital and Medical Attendance
1. Medical aid to officers and men of the Calcutta Police. - (a) All gazetted officers of the Calcutta Police are entitled to free medical attendance from a Presidency Surgeon other than a Professor-Director. A Professor-Director may be consulted only on the advice of another Presidency Surgeon in which case the Professor-Director shall not charge any fee. When necessary, the Presidency Surgeon shall call at the residence of the gazetted officer.
2. Physical fitness of Police officers. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - Activity, strength and good health in a Police officer are essential for the performance of his duties. If, therefore, any Police officer is suffering from any disease, constitutional affection, or bodily infirmity, which prevents the active performance of his duties, the Deputy Commissioner shall have him medically examined by the Police Surgeon and if he is reported by the Police Surgeon to be unfit for active duty he should either be placed on leave until cured, or if the disease is incurable he shall be removed from service, or a report submitted for his removal, as the case may be. Where necessary, the Commissioner will arrange with the Director of Health Services for convening a Medical Board.
3. Medical attendance and treatment of gazetted Police officers. - (1) The conditions of medical attendance and treatment of I.P. and I.P.S. officers are regulated by the Secretary of State's Services (Medical Attendance) Rules, 1938, and the All-India Services (Medical Attendance) Rules, 1954, respectively.
4. Medical treatment of the staff of the Calcutta Police Hospital. - The Medical Officers and Nurses attached to Calcutta Police Hospital in case of illness, shall be entitled to free treatment in Calcutta Police Hospital.
5. Medical treatment of officers injured in the execution of their duties. - (a) All Government servants shall get free treatment if they are attacked and injured in the execution of their duty, or are attacked and injured on account of their official position whether during civil disturbances or otherwise. All incidental charges in connection with the said treatment (including the cost of special medicines, special nursing as are certified in writing by the attending Government physician to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government servant and the cost of the diet) shall be met by the State Government, and if any charge is borne by a Government servant in connection with the said treatment, he shall be reimbursed by the State Government to the extent of the amount so borne. This concession is admissible to a Government servant whether on duty or on leave, when he is attacked and injured in the abovesaid circumstances. In the case of a Government servant on leave it may, in actual practice, be difficult for a Government servant to prove that he was attacked and injured because he was a Government servant; in such cases, it should be assumed, unless the facts of the case give a clear indication to the contrary, that the Government servant on leave was attacked and injured on account of his official position.
6. Medical treatment of personal servants of officers and contingency menlais. - Personal servants of officers and contingency menials are not entitled to indoor treatment in the Police Hospital except the servants and menials of the Calcutta Police Hospital who may be treated in the In-patient Department of the hospital free of all charges.
Note. - Syces of the Calcutta Mounted Police when attacked and injured in the actual performance of their duties are entitled to free medical treatment at the Police Hospital.7. Preventive measures against malaria. - (a) In order to protect the members of the Force living in barracks from malaria, adequate measures shall be adopted when malaria is prevalent, as advised by the Public Health Department and Police Surgeon from time to time and published in the Calcutta Police Gazette.
8. Police Surgeon. - The Police Surgeon is in charge of the Calcutta Police Hospital. He is also the Medical Officer for the entire Calcutta Police Force. From time to time he will visit the Police Establishments, and Officers-in-charge of all these Establishments shall give him all necessary co-operation and also carry out the directions given by him.
9. Admission into the Police Hospital. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - (a) An officer below the rank of Inspector who wishes to go to hospital shall report himself to his immediate superior. (If he is attached to Headquarters, the Armed Police or the Mounted Police, he shall when possible, attend Sick Parade.) He shall be sent to hospital with a sick report in West Bengal Form No. 5246 (B.P. Form No. 195). If an officer in emergent circumstances appears at the Police Hospital without a sick report the Medical Officer shall, if necessary, admit him, and in any case shall immediately inform the man's immediate official superior.
10. Medical history sheet. - Whenever a Police officer is admitted into the Calcutta Police Hospital the officer who sent him to the hospital shall have his medical history sheet in West Bengal Form No, 5247 (B.P. Form No. 196) sent to the hospital at once. The history sheet will remain in hospital as long as the patient is under treatment, and on his discharge the Medical Officer shall fill up the necessary columns and return it to the officer concerned to be filed with the service book of the officer admitted to the hospital.
When a Police officer is admitted into the hospital from a police station or court the Officer-in-charge shall forthwith inform the Divisional Deputy Commissioner so that his history sheet may be sent to the hospital.11. Discharge from hospital. - According to the nature and severity of illness officers and men are treated in the hospital in the Out-patients' or In-patients' Department. The procedure to be observed for discharge of a person after treatment in each of the department is shown below :-
12. Patients not to leave the Police Hospital without permission. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - Police officers under treatment in the Police Hospital shall not leave the Hospital at their pleasure. They shall stay in the Hospital as long as the Police Surgeon or the Resident Medical Officer considers it necessary for them to do so for their treatment. Patients cannot be discharged from the Hospital without orders from the Police Surgeon or the Resident Medical Officer.
13. Playing of musical Instruments by the patients forbidden. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV 1866). - The playing of gramophones or other musical instruments by the patients in the Hospital is forbidden.
14. Visits to Police Hospital. - The Deputy Commissioner, Headquarters, shall visit the Police Hospital once a week and record his remarks in the Visitors' Book. Other Deputy Commissioners and all Assistant Commissioners may also visit the Police Hospital and record their remarks in the Visitors' Book.
15. Visitors. - The ordinary hours for visitors are from 16.00 to 18.00 hrs. Visitors intending to visit a patient at any other time must obtain permission from the Matron, the Medical Officer or the Sister-in-charge of the block in the absence of the Medical Officer.
In cases of patients seriously or dangerously ill visitors may be permitted at any time and an attendant may be allowed at the discretion of the Resident Medical Officer.16. Responsibility for stores and equipment. - The Police Surgeon shall be responsible for all stores and equipment in the Police Hospital.
17. Diet Clerk and his duties. - The Calcutta Police Hospital is ordinarily meant for the treatment of the members of the Calcutta Police Force, of the members of the West Bengal Police Force stationed in Calcutta, in the district of 24-Parganas and in the Railway Police district, Sealdah, and of the operational ranks of the West Bengal Fire Service, stationed in Calcutta subordinate to Section Officers. A lower division clerk from the accounts department of the Calcutta Police Hospital is employed as the Diet Clerk to maintain a correct and careful account of expenditure on account of diet of the patients. To help him in this work one literate constable is attached as Diet Sarkar from each of the two districts, viz., 24-Parganas and Railway Police, Sealdah, in accordance with regulation 1034A of Police Regulations, West Bengal.
The duties of the Diet Clerk will be as follows :-18. Hospital stoppages - Recoveries in respect of officers. - (a) The daily charges mentioned in regulation 1(d) may in the case of Inspectors be paid in cash if they so desire or they may accept a debit voucher raised against them by the Police Surgeon which may be forwarded to the Accountant-General, West Bengal, for deduction from their pay.
In the case of Sergeants and Sub-Inspectors whose pays are drawn through establishment pay bills, the Police Surgeon will raise a debit against them and forward his demand to the Deputy Commissioner/ Superintendents of Police for recovery. The Deputy Commissioner or Superintendent of Police will cause recovery of this demand through his establishment bill, and will inform the Police Surgeon the number and date of the pay bill in which recoveries have been effected or if realised in cash, the number and date of the Treasury Voucher in which the cash was credited to Treasury.19. Punishment of compounder, matron, nurses and menial staff attached to police hospital. - (a) The Police Surgeons may inflict punishment on compounders, matrons, nurses and menial staff attached to Police Hospital. If there be cause for complaint, the Deputy Commissioner concerned shall bring the matter to the notice of the Police Surgeon for necessary action.
20. Hospital discipline. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act V 1866). - The following instructions are laid down for guidance of the Police officers and men undergoing treatment in the Police Hospital :-
Chapter XXIV
Awards and Rewards
1. Awards which may be recommended by the Commissioner. - The following awards have been instituted by the President to be conferred on members of Police Forces and organised Fire Services throughout the Indian Union in consideration of meritorious service or gallantry and out standing devotion to duty:
2. Procedure for submission of recommendations for the grant of the President's Police and Fire Services Medal. - (a) The qualifications for the grant of the President's Police and Fire Services Medal shall be as follows :-
3. Grant of a Bar the President's Police and Fire Services Medal. - Any act of gallantry which is worthy of recognition by the award of the PRESIDENT'S POLICE AND FIRE SERVICES MEDAL, but is performed by one upon whom the Decoration has already been conferred, may be recorded by' a Bar attached to the riband by which the medal is suspended. For every such additional act an additional Bar may be added and for each Bar awarded a small silver rose shall be added to the riband when worn alone. Recommendations for the grant of a Bar shall be submitted in the same manner as recommendations for the grant of the Medal.
4. Monetary allowances admissible to recipients of the President's Police and Fire Services medal and of the Bar to the Medal. - (a) Recipients of the President's Police and Fire Services Medal or a Bar to the medal, shall, where the Decoration is awarded for an act of gallantry, be entitled to monetary allowance subject to the conditions set forth below. The charges thereof shall be borne by the revenues of the State concerned:
| Rank | Allowance for medal or for Bar awarded to anofficer not already in receipt of an allowance. | Allowance for Bar awarded to an officer already inreceipt of an allowance. | |
| Rs. | Rs. | ||
| Inspector Civil PoliceSubedar Major and SubedarMilitary Police. | } | 40 per month | 20 per month. |
| Sub-Inspector and Sergeant Civil PoliceJamadar-Military Police. | } | 25 per month | 12 per month. |
| Assistant Sub-Inspector Civil Police | 20 per month | 10 per month. | |
| Head Constable Civil PoliceHavildar and Naik,Military Police | } | 15 per month | 7 per month. |
| Constable - Civil PoliceSepoy Military Police | } | 10 per month | 5 per month. |
5. Forfeiture of the President's Police and Fire Services Medal. - The President's Police and Fire Services Medal is liable to be forfeited when the holder' is guilty of disloyalty, cowardice in action or such conduct as in the opinion of the President brings the force into disrepute.
6. Procedure for submission of recommendations for the grant of the Police Medal. - (a) The Police Medal will be awarded:
7. Grant of a Bar to the Police Medal. - Any distinguished conduct or act of gallantry which is worthy of recognition by the award of the Police Medal, but is performed by one upon whom the Decoration has already been conferred, may be recorded by a Bar attached to the riband by which the medal is suspended. For every such additional act an additional Bar may be added and for each Bar awarded a small silver rose shall be added to the riband when worn alone.
8. Monetary allowances admissible to recipients of Police Medal and of the Bar to the Medal. - (a) The Police Medal when awarded for gallantry will carry, subject to the conditions set forth for the President's Medal, a monetary allowance at half the rates sanctioned for the award of the President's Medal for gallantry. The charges thereof shall be borne by the revenues of the State concerned.
9. Forfeiture of the Police Medal. - The conditions and procedure laid down for the forfeiture of the President's Police and Fire Services Medal (Regulation 5) shall also apply to the Police Medal.
10. Grant of certificates to subordinates. - Officers are forbidden to grant certificates to subordinates after they have ceased to have any official connection with them. If a subordinate asks a former superior to grant him a certificate, the latter should confine himself to saying that he will be glad to answer any reference that may be made by a would be employer. In answering such a reference the officer should be careful to guard himself by stating clearly that his answer applies only to the time when he had official relations with the applicant.
11. Rewards for the arrest of dacoits. - Any person or group of persons not being a member of the Police Force arresting and handing over to the Police a criminal in the act of committing dacoity or robbery or murder or of making preparation or assembling with others for that purpose may be rewarded as follows :-
| For each unarmed person arrested | ... Rs. 500 |
| For each person arrested who is armed with firearms, sword,bomb, dagger, iron rod or any other weapon of offence | ... Rs. 1,100 |
12. Grant of Rewards. - (a) The Commissioner and Deputy Commissioners are empowered to grant rewards not exceeding Rs. 500 and Rs. 150 respectively, -
13. Rewards under Opium, Excise and other Acts. - Rewards can be granted for successful detection of cases under certain sections of the following special Acts :-
14. Eligibility for reward of superior officers. - Officers above the rank of Inspector are not eligible for rewards in cash. With the sanction of the State Government rewards in kind may be granted to Assistant Commissioners in very exceptional cases. An officiating Assistant Commissioner is eligible for a reward if the work for which it is granted was performed when he was in the rank of Inspector.
15. Rewards to clerks. - Clerks are not eligible for rewards for work done in the course of their ordinary duties. A clerk furnishing information leading to the detection of a case or to the apprehension of an offender may be considered for a reward in the same manner as any person, who is not a member of the Police Force.
16. Honoraria to Police officers and clerks. - The grant of honoraria to Police officers and clerks is governed by Fundamental Rule 46 and West Bengal Service Rules 62-64 (Part I) which apply to all servants of Government.
17. Distribution of rewards in connection with cases. - No rewards, whether in cash or kind, shall be distributed until the final disposal of the case in connection with which the rewards are sanctioned, except that a reward previously offered for the apprehension of an absconder shall be paid out irrespective of whether any judicial proceedings are likely to ensue or not. In other cases, there shall not be any avoidable delay in distributing rewards where these rewards are not concerned with cases which are under trial or triable in courts of law.
18. Procedure for granting and paying of rewards by Deputy Commissioners. - All reward statements other than those in connection with Opium, Excise and Cocaine cases, shall be submitted in duplicate to the Deputy Commissioner concerned through the Assistant Commissioner. Those from police stations shall go through the Officer-in-charge, and the case diaries shall be submitted with the statements. The statements shall be put up to the Deputy Commissioner without delay, and the reward orders passed by him shall be immediately entered in the District Order Book by the Reserve Officer, who shall deface each case diary and the duplicate copy of the reward statement with a rubber stamp "Entered in Reward Register", and then return them to the officers concerned. The Officer-in-charge shall enter the order of the Deputy Commissioner in his Index of Crime against the case concerned.
The reward order shall then be entered in the Reward Bills Register. Once a month the total of the rewards granted shall be struck and signed by the Deputy Commissioner concerned and the Reward Bill Register sent to the (Finance Branch, Calcutta Police Directorate) on a date to be fixed by the Commissioner.The Finance Branch shall prepare acquittance rolls from the Reward Register and send them to the Deputy Commissioner concerned for check and signature. On return of the acquittance rolls the Finance Branch shall make out a reward bill and shall send the cheque, pay order and acquittance rolls to the Deputy Commissioner concerned for distribution.The Deputy Commissioner concerned shall return the pay order duly receipted and cash the cheque. All rewards shall be paid in the presence of the Deputy Commissioner concerned, who shall attest the payment. The rewards of men on leave shall be sent to them by money order and shall not be returned to the Finance Branch, Calcutta Police Directorate. After disbursement the acquittance rolls shall be returned to the Finance Branch, Calcutta Police Directorate together with a certificate of disbursement signed by the Deputy Commissioner concerned and details of the undisbursed amount, if any, and the undisbursed sum.19. Payment of rewards by the Commissioner. - (a) All reward statements in cases including Arms Act cases, detected within the jurisdiction of the Commissioner which call for rewards above Rs. 150/- and up to Rs. 500/- any one case shall be submitted in duplicate, with case diaries to the Commissioner through the Deputy Commissioner concerned.
20. Promptness in connection with rewards essential. - It is most important that there should be no delay in :-
21. Reasons for rewards to be clearly stated in order. - The reason for the grant of a reward shall be clearly stated in the reward order. When rewards are granted for good work in cases under the IPC or the Cr. PC mention of the section of Law will be enough.
22. Entry in service book or roll. - The grant of rewards to an officer and the reason therefor shall be entered in the Commissioner's order book, in the District Order Book, and in red ink in the Officer's service book or roll. Officers attesting such entries in service books or rolls shall initial in the margin of the District Order Book to show that the entries have been correctly made.
Note. - Rewards obtained in excise cases shall not be entered in the service book or roll unless the officers granting the reward so order. Rewards granted to officers who have merely taken part in a raid shall not be entered.23. Rewards to be proportionate to allotment. - An officer authorised to grant reward shall see that rewards are not granted in excess of the amount allotted to him for the purpose.
24. Opium, Excise and Cocaine cases. - Court Inspectors shall submit to Deputy Commissioners not later then the 4th of each month a list in West Bengal Form No. 4365 of the Opium, Excise and Cocaine cases finally disposed of during the previous month in their respective courts.
Chapter XXV
Divisional Office
1. Clerical Establishment. - The clerical establishment in each divisional office (North, South, Central and Port Police) shall consist of a Head Clerk, an Accounts Clerk, a Stenographer and a staff of subordinate clerks.
2. Head Clerk. - The posts of Head Clerks of the divisional offices are borne in the cadre of the Upper Division Clerks of the Commissioner's office. The Head Clerk shall be responsible for custody of cash received on encashment of establishment and contingent bills and furnish a cash security of rupees one thousand only except Head Clerk, Port Police who will furnish a cash security of Rs. 2,000/- only. In addition, he shall supervise the duties of other clerks under him.
3. Staff to be borne on the establishment of Calcutta Police Directorate. - All clerks of the divisional offices shall be borne on the establishment of the office of the Commissioner. All transfers or exchanges of clerks shall be arranged with the Calcutta Police Directorate.
4. Office hours. - The divisional offices shall remain open, on weekdays from 10 hours to 17 hours (Indian Standard Time) and on Saturdays 10 hours to 14 hours (Indian Standard Time).
All clerks shall attend office punctually at the appointed hour and work until office closes or for such longer period as may be necessary to dispose of their business.A register of attendance shall be kept on the table of the Head Clerk, and the clerks will be required to note their time of arrival and departure daily with their initials. Clerks arriving at office up to 10 a.m. will sign in black ink, and those arriving after that time will sign in red. The register shall be put up once a week to the Deputy Commissioner or more often if required by him for inspection.5. Illness of clerk. - In case of illness of a clerk he shall apply immediately to the head of his office for casual or regular leave as may be required by him. When absence from office for illness is likely to exceed three days, the absentee shall be required to furnish a medical certificate.
No clerk shall be permitted to absent himself from office without obtaining leave previously, except in case of serious illness and unavoidable circumstances. Clerks are warned of the consequences of taking leave in anticipation of sanction.6. Illness of Deputy or Assistant Commissioners. - If a Deputy Commissioner or a subdivisional Assistant Commissioner is unable to attend office on account of illness for more than three consecutive days at any time, the fact is to be reported to the Commissioner for information and for such action as he may like to take.
7. Holidays. - The divisional offices shall remain closed on public holidays under the Negotiable Instruments Act, 1881, as per order of the Commissioner published in the "Calcutta Police Gazette". It shall be open to the Head of an office to stop a holiday in case of exigencies of service or when there is heavy accumulation of arrear work. On holidays which are not notified under the Negotiable Instruments Act, 1881, but announced by executive order, the general rule shall be to close an office entirely only where the absence of the persons on whose behalf the holiday is given will prevent the work of the office from being properly done, otherwise the persons concerned should alone be permitted to absent themselves, the office being kept open.
No Police officer or clerk can claim a holiday as of right if there are essential or emergent duties to be performed.8. Assumption of charge by a Deputy Commissioner of Police. - (a) When a Deputy Commissioner of Police proceeds on leave other than casual leave or is transferred elsewhere, he shall make over the charge of his office to the officer selected by the Commissioner. Both the relieved and relieving officers shall sign the usual chargesheets (West Bengal Form No. 2403), in triplicate. One copy of the form is to be sent to the Accountant-General, West Bengal, direct and the other two copies to the Calcutta Police Directorate for necessary action.
9. Assumption of charge by Head Clerk and Accounts Clerk. - (a) When a Head Clerk or an Accounts Clerk is relieved, the relieving officer shall examine the accounts of the divisional office from the beginning of the month, and make a memorandum in the cash account of sums outstanding, or bills payable out of money already drawn or for which amounts have not been drawn or awaiting payment from the treasury. The memorandum shall be signed by both the relieved and relieving officers.
10. Opening of covers. - All covers addressed to the Deputy Commissioner of Police by his official designation shall be opened by the Head Clerk who shall initial the letters inside those covers find stamp them with the office date stamp. Covers addressed to the Deputy Commissioner by name should be made over to him at once but covers superscribed "Secret", "Confidential" or "Personal" but not addressed by name may be opened by the Head Clerk if the Deputy Commissioner is away from office.
11. Register of letter received. - All letters received in the office shall be entered in the register of letters received and relevant entry numbers noted therein. They shall then be put up to the Deputy Commissioner of Police for endorsement or order.
The register shall be divided into two parts one for Government offices and departments and the other for the public in general. When a letter is entered which requires no reply, the abbreviation "N.R." shall be prominently entered in column with the heading "Number and date of reply, etc." of the register. This entry shall be made after the Deputy Commissioner has passed orders on the letter. In the column showing the subject-matter, a precise of a letter of which a copy is kept is not required, but only an indication of its contents will be sufficient for its identification.If a paper on receipt is forwarded, in original, it shall be entered in this register as well as in the issue register.12. Register of letters issued. - All letters and telegrams issued from the office of the divisional Deputy Commissioner (including half-marginal references, which are returned in original) shall be entered in the register of letters issued (in West Bengal Form No. 19) and the value of stamp used for each separate cover shall be duly noted in the column of that register headed "Value of stamp". If more than one communication is sent in one cover the total value of stamp used shall be entered in the prescribed column against one of the entries only, a reference to this entry being given in the "remarks" column against the remaining communications.
Reminders shall not be separately registered. Their despatch with date shall be noted against the original entries in the column for reminder.The letter "T" shall be entered in the remarks column in cases where service stamps are used in despatching telegrams in order to distinguish the expenditure from that for ordinary postage.Papers upon which no further action is necessary will be shown in the "remarks" column as filed.13. Numbering of letters endorsements, etc. - The issue number of a letter is the serial number given to it in accordance with the order in which it is entered in the issue register. When a letter or endorsement is issued to more than one officer it should have only one serial number, the number of officers to whom it is issued being indicated against it in brackets, Thus a letter numbered 10 issued to 12 Deputy Commissioners shall be numbered as 10(12). Similarly, if copies of this letter are issued to Assistant Commissioners of subdivisions and Officers-in-charge of police stations, the endorsement shall have only one serial number is the register, the endorsements being distinguished by sub-numbers put after an oblique line thus :-
10.
10.
/1(8) Copy to Assistant Commissioners of subdivisions.10.
/2(26) Copy to all Officers-in-charge of police stations.14. Peon Book. - Peon Books shall be maintained in West Bengal Form No. 47 for Head Office, other divisional and departmental offices and police stations in which receipts shall be taken for all papers sent out by hand to those places.
15. Treatment of secret and confidential papers. - (a) Documents requiring special precautions to prevent unauthorised disclosure of their contents shall be marked as "Secret" or "Confidential" according to their respective importance. When sent by post they shall be enclosed in double covers; the inner one shall be sealed and marked "Secret" or "Confidential" and shall be superscribed with the name only of the addressee, while the outer cover shall bear the usual official address and shall not be marked "Secret" or "Confidential".
Such documents when sent by post shall always be registered with an acknowledgement due.16. Custody of secret and confidential papers. - (a) All secret and confidential papers shall be kept in an almirah the key of which shall remain with the Deputy Commissioner. He shall be responsible for their safe custody.
If any document leaves his custody, he shall invariably obtain a receipt for it.17. Service books and character rolls of clerks. - Service books (West Bengal Form No. 2620) and character rolls shall be maintained for all clerks. The Head Clerk shall keep the service books with them under lock and key. The character rolls shall remain in custody of the Office Superintendent at Lallbazar.
18. Divisional office Library. - (a) The Head Clerk shall be in charge of the office library. A catalogue of books shall be made and kept up-to-date in the following form :-
| Serial No. | Title of books and reports. | Name of author. | Number of volumes. | Remarks. |
19. Maps of police stations. - The Divisional Deputy Commissioner shall furnish his Sub-divisional Assistant Commissioners and police stations with maps of their respective jurisdictions drawn up by the map publication office of the Central Government. A map of the divisions shall also be kept in his office. These maps shall show the boundaries of police stations with their beats and the streets, roads and lanes located therein.
Requisitions for maps are to be sent to the Calcutta Police Directorate.20. Correspondence. - Unless otherwise directed, a Deputy Commissioner of Police shall not address any correspondence direct to the State Government, but shall send the same through the Commissioner.
Correspondence with the public on routine matters may be undertaken by a Deputy Commissioner of Police and need not pass through the Commissioner.21. Correspondence with Commissioner of Police, other Deputy Commissioners and subordinates. - Correspondence between Deputy Commissioners and their subordinates shall be carried on by means of unofficial notes or memoranda. Correspondence with the Commissioner shall be done in similar manner. The original papers of the file shall be sent to him for information as well.
22. Drafting and fair copying of letters. - (a) Each letter or report shall be concise, and shall relate to not more than one subject. The name and designation of the sender shall be shown at the head of each letter.
23. Demi-official correspondence. - No demi-official letter shall be quoted in official correspondence with the express sanction of both of the sender and the receiver.
24. Original documents not to be sent in correspondence. - Original correspondence shall not be allowed to be taken away from the office in which it is received unless it is not required for record.
25. Applications or proposals regarding sanction of Commissioner of Police, etc. - The Deputy Commissioner of Police shall see that all applications or proposals which require the sanction of the Commissioner or State Government, contain full facts and materials to enable the authority to come to a decision.
26. No forwarding memo, in certain cases. - No forwarding memorandum shall be sent with contingent bills, nominal rolls, indents for stationery and forms, travelling bills, periodical returns, Police Gazette notices and other similar papers, unless they contain something that requires explanation. They must bear endorsement of the Deputy Commissioner in all cases.
27. Starting of files on correspondence. - All correspondence shall be classified and separate files started on them with serial numbers for facility of reference.
A single file will consist of every letter received and draft for every letter issued in the course of consecutive correspondence on one subject. Each paper shall be placed in chronological order, the first letter issued or received being placed at the bottom. The pages are to be numbered accordingly.28. File index. - Each file will be kept in a rover (West Bengal Form No. II). Its subject-matter is to be indexed properly and entered in a register called "File Index Register".
29. Classification of files. - Files are to be classified, as below, according to the period for which they are to be preserved :-
'A' to be preserved permanently.'B' to be preserved for ten years.'C' to be preserved for two years.The Head Clerk shall check these classifications in December in every year.30. Weekly pending list. - To expedite disposal of correspondence and files received from the Commissioner, Deputy Commissioner, Headquarters, and other Deputy Commissioners, the clerk in charge of the correspondence shall maintain pending lists showing movement of these papers forwarded to the divisional Police for purposes of enquiry and report. Old cases pending from the previous week shall always be carried forward in red ink. This list shall be put up weekly to the Deputy Commissioner for inspection and orders. In no case shall the return of correspondences or files to the Calcutta Police Directorate be delayed more than a week.
31. Registers and records. - A list of registers and files to be maintained in the office of the Divisional Deputy Commissioner of Police is given in Appendix -
Appendix under regulation - Chapter -32. Periodical reports and returns. - A list of periodical reports and returns due to and from the office of the Divisional Deputy Commissioner of Police is given in Appendix.
33. Destruction of records. - The destruction of records shall be taken up in May each year. The Head Clerk shall examine the bundles of correspondence and extract such as are due for destruction. The Head Clerk and the Reserve Officer shall report what registers and other records they have for destruction and orders will be passed on their reports by the Deputy Commissioner.
Orders for the destruction of records of Subdivisional Assistant Commissioner's Office, police stations and Court Offices shall be passed by the Subdivisional Assistant Commissioner concerned at the time of inspection.Records to be destroyed shall be burnt in the presence of a responsible officer.34. Correction of inaccurate reports in the Press. - When an inaccurate, false or grossly exaggerated report regarding police action is published in a newspaper, the Deputy Commissioner concerned shall report the correct facts promptly to the Commissioner for such action as he may like to take.
Expedition is of the utmost importance, otherwise the value of the contradiction is lost.35. Defalcation or loss public money. - Whenever a defalcation or loss of any public money or other property belonging to or in the custody of the Police Department is discovered a report shall immediately be made by the Deputy Commissioner to the Commissioner even when such loss has been made good by the person responsible for it. A copy of the report shall be forwarded to the Accountant-General and the State Government by the Commissioner if the amount of loss exceeds Rs. 200. When the matter has been fully investigated a further and complete report shall be submitted as to the nature and extent of the loss showing the errors or neglect of rules by which such loss was rendered possible and the prospect of effecting a recovery. The submission of such report does not debar the Deputy Commissioner from taking any further action which may be deemed necessary.
36. Inspection forms. - (a) A statement for the use of the inspecting officers in West Bengal Form No. 5383 showing the incidence of crime and how dealt with by the police and the courts, shall be submitted to the Divisional Deputy Commissioner at the end of each half year. The following instructions for the preparation of the statement shall be followed :-
37. Inspection Register. - (a) An Inspection Register in West Bengal Form No. 5308 shall be kept at each office (including court and office of Subdivisional Assistant Commissioner), police station and outpost.
38. Daily special reports of Subdivisional Assistant Commissioners. - Daily special reports of Subdivisional Assistant Commissioners are to be forwarded by the Divisional Deputy Commissioner of Police to the Commissioner in the early hours of the day for his information. On return and after any action required has been taken, it shall be filed in chronological order, in monthly bundles, separately for each subdivision.
39. Personal diaries of officers-in-charge of sections. - Personal diaries of Officers-in-charge of sections shall be filed in the office of the Divisional Deputy Commissioner of Police after his perusal and action taken thereon.
40. Reports of serious riots, outrages, etc. - Divisional Deputy Commissioners are required to communicate promptly to the Commissioner all matters coming under the following heads :-
41. Conditional remission of sentence under section 401, Cr. PC, to be explained to the convict concerned. - In all cases of conditional remission or suspension of sentence under section 401 Code of Criminal Procedure, 1898, the Deputy Commissioner or a senior Police Officer shall personally interview the convict before he is released from jail and read over and explain to him clearly, in the presence of responsible witnesses, the conditions on which his sentence has been remitted or suspended. The convict shall further be required to sign the document detailing the conditions or to affix his thumb impression thereto, and a copy of the same shall be made over to him.
42. Records of enquiries controlled by the Detective Department to be kept in the division. - A record shall be opened in the office of the Divisional Deputy Commissioner for each enquiry or investigation controlled by the Detective Department. This record shall contain copies of all orders or communications received from the Detective Department of issued by the Divisional Deputy Commissioner in connection with the case, and all diaries, reports or communication received by the Deputy Commissioner from officers of the Detective Department deputed to the division except such as are forwarded to the department in original.
43. Divisional Deputy Commissioners and their subordinates to study the index to information on record in Criminal Record Office. - Divisional Deputy Commissioners are required to study with care, the instructions contained in the Criminal Record Office Manual of the Detective Department and to insist on their subordinates doing the same, in order that they may become thoroughly familiar with the various classes of professional criminals about whom information is available in that office.
44. Cases for opinion of the Legal Remembrancer and Advocate-General. - Cases requiring opinion of the Legal Remembrancer or the Advocate-General shall be submitted to the Commissioner for necessary action. He will refer the matter direct to the Legal Remembrancer. As regards the other official he will write to the State Government.
45. Inspection and copying of Sessions Court's records. - According to the High Court's Criminal Rules and orders, Sessions Judges give facilities to Magistrate and Police officers for inspection and copy of records of their cases. The Deputy Commissioner of Police requiring such copies shall apply to the District Magistrate, 24-Parganas or to the Chief Presidency Magistrate, Calcutta, as the case may be, for the purpose and depute a Police officer to copy the records other than those to be furnished by the Court's establishment.
46. Judgment in civil suit against police officers - how obtained. - In cases of civil suits instituted by private individuals against police officers, Deputy Commissioners may obtain copies on stamped paper of judgment, when necessary, on payment in accordance with rules framed by the High Court, the charge being met from the contingent allotment of the division.
Chapter XXVI
Accounts
I - Cash And Cash Accounts.1. Rules for cash accounts pay, leave and pension. - All Deputy Commissioners, Assistant Commissioners, Head Clerks and Accounts Clerks of the Calcutta Police shall be familiar with the rules relating to transactions of money, keeping of cash accounts, payment of pay and allowances and grant of leave and pension to Government servants. The following books contain rules on the subjects noted against them :-
| Books | Subjects. | |
| 1. The Civil Account Code, the West Bengal AuditManual, the West Bengal Financial Rules and Treasury Rules, WestBengal and Subsidiary Rules made thereunder. | Receipt, disbursement and custody of money andkeeping of cash accounts. | |
| 2. The Fundamental and Subsidiary Rules and theWest Bengal Service Rules, Parts I and II. | Pay, allowance and leave of Government servants. | |
| 3. The Civil Service Regulations and the WestBengal Services (Revision of pension) Rules, 1952. | Pension and Gratuity of Government servants. |
2. Charge of accounts. - The Accounts Clerk shall be in sole charge of accounts of the divisional or departmental office. He shall prepare the establishment and contingent bills, both office and fair copies which shall be later on examined by the Head Clerk. Both of them shall initial the bills before they are put up to the Deputy Commissioner or Assistant Commissioner for signature. Office copies of bills shall be preserved in files for the period as laid down in Rule 53(a) and Appendix 5 of the West Bengal Financial Rules, Vol. I and Vol. II, respectively.
3. Separation of cash and accounts. - The cash and accounts in divisional and departmental offices shall always be kept separate. The supervision shall lie with the Head Clerk. He shall examine the accounts daily and initial the registers. In case of his absence on casual leave, the examination shall be taken up on return with receipt and pay cheques written during that period and he shall put his initials on them.
4. Charge of cash safe. - (a) The cash safe of the divisional or departmental office shall be in charge of the Head Clerk. He is the Cashier for the purpose of all accounts rules.
5. No deviation of regulations regarding charge of cash and accounts. - No deviation from regulations 3 and 4 shall be allowed without the written permission of the Commissioner.
6. Particulars of cash for custody in the safe. - The Deputy Commissioner (or the Assistant Commissioner in the case of offices where an Assistant Commissioner is the drawing and disbursing officer) shall allow the keeping of the following amounts in the office safe :-
7. All moneys to be deposited to the Finance Branch, C.P.D. - The Deputy Commissioner (or the Assistant Commissioner in the case of offices where an Assistant Commissioner is the drawing and disbursing officer) shall deposit all moneys other than those mentioned in regulation 6 to the Finance Branch, Calcutta Police Directorate with chalans. He shall not retain in his own hands money which is either the property of the State Government or is deposited with him or entrusted to him for any public purpose.
8. All receipts to be credited and entered in accounts. - All receipts shall be credited in gross in the accounts. All expenditures shall be met from money drawn from the Treasury or Head Office or Imprest Cash and shall also appear in the accounts. The crediting of net receipts after deduction of expenditure is not allowed. No officer shall appropriate money realised locally towards current expenditure.
9. Chalan to be signed by the Deputy or Assistant Commissioner showing heads of accounts, etc. - When any money is sent to the Finance Branch, Calcutta Police Directorate for credit to Government, the chalan shall always be signed by the Deputy or Assistant Commissioner, and not by any member of the office staff (non-gazetted officer). The particular head of account to which the amount is to be credited and other details shall be noted on the chalan.
10. Pay and Receipt Cheques. - (a) No sum of money, however, shall be paid or received on any account without the authority of pay or receipt cheque, in duplicate, in West Bengal Form No. 50 or West Bengal Form No. 4705 and on no account shall any manuscript form be used. But when money is sent to or received from the Treasury, or when the actual payee is present and paid in divisional or departmental office or when his dues are remitted by postal money order and a receipt in duplicate is not required, the pay and receipt cheques shall not be written in duplicate. The original form shall be defaced by a line across it.
11. Cash Book. - (a) A daily cash book shall be kept in West Bengal Form No. 5313.
12. Erasures and correction in Account Registers, etc. - Erasures and overwritings in any Account Register or records or in the cash book are absolutely forbidden; if any correction be necessary, the incorrect entry shall be cancelled neatly in red ink, and the correct entry inserted. Any such correction or any interpolation deemed necessary shall be attested by the head of the office or any other gazetted other authorised to deal with account matters.
13. Certificate regarding Cash Book. - Every Deputy Commissioner shall on the 15th of each month submit to the Commissioner after verifying the actual cash balance a cash balance certificate in the following form :-
"(i) Since the close of the month, receipts entered in the cash book have been compared with office copies of bills, contingent registers and duplicates of receipt cheques and found that all sums drawn from the Treasury or otherwise received during the month have been accounted for.14. Cash accounts of police stations and Court offices. - All police stations and Court offices shall maintain cash accounts in West Bengal Form No. 5381. Pay of the staff received from the Deputy Commissioners' office, recoveries on account of distress warrants, cash stolen and recovered, cash found on the person of the accused, sale proceeds of impounded cattle or intestate property or from any other sources whatsoever, shall be entered in the cash account. Should any sum have been omitted, the Officer-in-charge shall be held responsible. No cash shall be kept in hand unnecessarily. If any sum of money has remained in hand for more than one month, the Officer-in-charge shall explain fully the reason for the delay when submitting the monthly cash account to the Deputy Commissioner. The account shall be kept in duplicate.
Entries of receipts shall be made in the first six columns and disbursements noted in columns 7 to 11 of the form. The entries in the remaining columns shall be made only on that last evening of the month when the original form shall be sent to the Deputy Commissioner's office, through the Assistant Commissioner and the carbon copy retained in the section. The entries shall be made in the book by the Officer-in-charge of the section or when he is absent on duty by the officer temporarily in charge. The officer who makes the entry shall sign his name in column 6 or 11 as the case may be. There shall be an entry in the general diary every morning showing how much cash is in hand with him.A receipt cheque in West Bengal Form No. 4705 shall invariably be given to the individual who brings money to the section, and therefore each item of receipt, shall be supported by the duplicate of a receipt cheque, the number of which shall be entered in column 2. All recoveries on account of distress warrants are to be forwarded either to the Court Inspector or to the Head Office, Lallbazar, as the case may be. All other moneys, including the undisbursed pay of the staff shall be sent to the office of the Deputy Commissioner concerned. All entries for disbursements shall be serially numbered in the cash account and such numbers shall also be noted on the vouchers for payment of money. The receipt cheques and vouchers shall be preserved for three years.The police station and Court office cash accounts shall be compared monthly with the entries in the accounts of the office of the Deputy Commissioner of Police and initialled by the Head Clerk.15. Audit of accounts. - All receipts under the Calcutta Police Act, the Calcutta Suburban Police Act of 1866, fees under the Arms Act, 1959, and other deposits bearing no interests are to be credited and accounted for in the office of the Commissioner. These accounts are inspected by the audit staff of the Accountant-General, West Bengal, annually and at that time, they examine the relevant Pound and Central Malkana Registers. They also examine any other document of any divisional office, if and when necessary.
Test audit of accounts of the Calcutta Police Hospital is also arranged by the same inspecting staff periodically.16. Accounts objections and settlements. - (a) The primary object of inspection by the audit staff is to assist the head of office and directorate in maintaining an efficient system of accounts committed to their charges according to the procedures laid down in different codes and regulations issued by Government from time to time. The audit staff will merely advise the best way of avoiding irregularities in the accounts, and they will not be responsible for their maintenance. The defects and irregularities noticed by them shall be recorded and sent the head of office for reconciliation or otherwise during course of the audit. To avoid unnecessary correspondence with the Audit Office and also to expedite disposal of these objections on the spot as far as possible, the head of office shall rectify the defects or furnish its views on the same for settlement immediately.
17. Amounts of security deposits and officers who are required to furnish them. - (a) Every cashier, storekeeper and other subordinate including executive officer who is entrusted with the custody of cash or stores shall be required to furnish security the amount of which shall be regulated in accordance with the principles enunciated by the Government of West Bengal (Finance Department) from time to time. In each case the Deputy Commissioner or the Assistant Commissioner, as the case may be, shall obtain the approval of the Commissioner to the amount of the security to be fixed in accordance with these principles.
18. Kinds of security deposit. - The security shall be in cash or Government Promissory Note or in lieu thereof deposit in the Post Office Savings Bank Account. The depositor should deposit the whole amount of security on appointment or bind himself by two sureties for the whole amount (vide form of Security Bond given in Appendix 1 of the West Bengal Financial Rules - West Bengal Form No. 284) and agree to monthly deduction of 25 per cent of his pay.
Note 1. - It is obligatory on all officers who are required deposits, security bonds, surety, for locum tenons, return of security deposits, etc., laid down in Section II (Security Deposits) of West Bengal Financial Rules, Volume I, shall be strictly followed.Note 2. - It is obligatory on all officers who are required to execute security bonds with sureties to report without loss of time any change in the status of their sureties which is calculated to render their suretyship invalid or insufficient. Apart from any special enquiries which may be made upon receipt of such information the head of the office should ensure that persons standing surety for security bonds are of proved financial stability and that periodical enquiries are made in order to ascertain whether the sureties are alive and solvent.Note 3. - (i) The head of the office shall maintain a register of securities and deposits in B.P. Form No. 221. In the remarks column the number and date of the letter written in B.P. Form No. 220 to the Post Master should he noted. When the amount of security is paid by monthly instalments, the amount of each payment should be entered in column 6, the entries being one above the other. Sufficient space for the entries shall be left between the names.19. Budget Estimates. - The rules in the West Bengal Financial Rules, Chapter 9, regarding the Budget shall be studied and followed. The Finance Branch of the Calcutta Police Directorate is responsible for the preparation of budget estimates of the Calcutta Police and other Subsidiary heads, "e.g., 27 - Administration of Justice", "28 - Jails and Convict Settlements" etc. The divisional and departmental Deputy Commissioners are required to furnish figures and other necessary particulars in connection therewith so as to reach the Finance Branch on the 1st August, each year.
20. Maintenance of accounts and control of expenditure. - The instructions contained in Appendix 21 of the West Bengal Financial Rules shall be followed for the maintenance of suitable accounts in offices with a view to ensuring an effective control of expenditure.
IV - Contingent Expenses, Bills And Registers.21. Control of contingent expenditure. - The Deputy Commissioner of Police shall be personally responsible for any expenditure made in excess of the fund allotted to him. Though allotments are made in lump sum under the heads "Contract Contingencies, Rewards to Police officers" and "Rewards to private persons" he shall invariably watch the progress of expenditure in each case with a view to keeping the same within the grant.
22. Permanent Advance. - (a) The Commissioner may sanction Permanent Advance for offices subordinate to him up to the amount advised by the Accountant-General, West Bengal, as appropriate.
23. Contract Contingencies. - A Deputy Commissioner of Police (or an Assistant Commissioner in case of a unit where an Assistant Commissioner is the drawing and disbursing officer) is authorised to incur expenditure under contract contingencies on the following items of charges for which a lump allotment will be made to him annually :-
24. Contingency menials. - No contingency menials, either part-time or full-time, shall be appointed without the prior sanction of the Commissioner.
25. Bearing charges. - (a) The Deputy Commissioner shall order payment on account of "Service bearing" or "unpaid" covers only when the charge is supported by the covers themselves and agrees with the amount of the charge marked on them by the Postal Department.
26. Regular contingency. - A Deputy Commissioner (or an Assistant Commissioner in case of a unit where an Assistant Commissioner is the drawing and disbursing officer) is authorised to draw from the Treasury house rent bills for residential accommodation of Police officers and men of and below the rank of Assistant Commissioner within the admissible limits and travelling allowance bills and reward bills of officers and men of and below the rank of Sub-Inspector and Sergeant under his control.
27. Contingent Register. - (1) As no charges for contract contingencies are drawn by divisional and departmental Deputy Commissioners direct from the Treasury, an account book is to be maintained showing expenses actually incurred and charges recouped from the Head Office instead of keeping a register in the prescribed form.
28. Rent Register. - To prevent double payment of house rent a rent register shall be maintained in the divisional or departmental office in West Bengal Form No. 5314 and all payments with dates, shall be recorded in its respective monthly columns and not in the column for the month in which the payment is made.
Officers occupying hired quarters shall submit the original rent bills from their landlords within the 10th of the month following that for which the rent is due.The register shall contain the exact number of Police Officers and men of different ranks for whom house rent is to be drawn in lieu of free quarters, also the number and date of the Commissioner's order sanctioning the same. In no case the drawal of rent shall exceed the sanctioned number.29. Report Book showing purchase of articles. - A Committee Report Book shall also be maintained in each divisional or departmental office to enter all items of purchase of furniture or other articles for use there. Bills of contractors shall be put up with this book, and the Deputy Commissioner when passing the order for payment shall note against its corresponding entry the words "Payment order passed" over his initial and date; on payment being made, the Accounts Clerk shall note in this book the pay cheque number and date, and this entry shall be initialled by the officer signing the pay cheque.
30. Contingent bills. - All contingent bills relating to the house rent of Police Officers and men of different ranks shall be numbered in a separate annual series and signed by the Deputy Commissioner of Police along with the rent register. All bills relating to contract contingency or rewards payable to Police officers and men and private persons are to be put up on to the Deputy Commissioner in the same manner before submission to Head Office for the drawal of the amount. When signing the bills he shall see -
31. Payment of contingent charges. - (a) As soon as a payment order is passed all vouchers, sub-vouchers, and other supporting documents, e.g., a contractor's bill supported by the original order for goods, shall be stamped "P.O.P". In ease of a payment order on a bill unsupported by vouchers, the bill shall be stamped "paid" at the time the payment is initialled in the contingent register.
32. Reward Register. - To ensure that rewards awarded to Police officers and to private persons by Deputy Commissioners are promptly drawn and paid a register in West Bengal Form No. 4333 shall be maintained in the divisional and departmental offices in two parts - one for Police officers and the other for private persons. All entries in the register are to be attested by the Deputy Commissioner concerned.
33. drawal and disbursement of rewards. - When rewards for larger sums than the Deputy Commissioner can sanction are entered in the Reward Registers, a certificate from him will be necessary stating that the sanction of the Commissioner has been obtained to the payment.
34. Bills for conveyance of prisoners. - Charges for conveyance of prisoners from police stations to places of occurrence for purpose of enquiry are to be drawn in contingent bills (West Bengal Form No. 4288) from the Finance Branch, Calcutta Police Directorate. The expenses are debitable to head "28 - Jails and Convict Settlements - Charges for Police Custody." All such bills shall be countersigned by the Divisional Deputy Commissioner of Police concerned.
35. Appointment of diet contractors for Police lock-ups and their bills. - The following procedure shall be observed for appointment of diet contractors for supply of food to the under-trial prisoners in the different lock-ups and for payment of their bills :-
36. Appointment of diet contractors for the Calcutta Police Hospital. - Before the end of each financial year, the Police Surgeon shall call for tenders from contractors for the supply of articles of diet and other Hospital requisites through the Press.
The contractors shall be selected after examination of their materials by a board consisting of the Police Surgeon and two other Deputy Commissioners of Police to be nominated by the Commissioner.The contract shall be effective from the beginning of the next financial year.37. Bills for medical requisites and diet of patients of the Calcutta Police Hospital. - The diet contractors shall submit their monthly bills, showing costs of diet supplied to patients of the Calcutta Police Hospital immediately at the beginning of the month following to the Resident Medical Officer. He shall check them with his relevant registers and certify their correctness. The Police Surgeon shall see that the totals of Hospital Diet Registers agree with the net claim preferred by the contractors in the bills. He will then endorse pay orders on the bills and forward them to the Finance Branch, Calcutta Police Directorate, for payment.
The Police Surgeon shall similarly forward bills fur medical requisitions and Hospital equipments, after endorsing pay orders on them to the Finance Branch, Calcutta Police Directorate, for payment. A Committee Book shall be maintained by the Police Surgeon for these purchases.38. Bill movement register. - A bill movement register in manuscript form shall be maintained in the divisional or departmental office. This will show the movements of all establishment and contingent bills signed by the Deputy Commissioner. The nature of these bills together with their number, date and amount shall be entered in it under his initial before they are presented to the Accountant-General or submitted to the Calcutta Police Directorate. When these bills are encashed, the date of payment and the amount actually received from them shall also be entered under the signature of the Deputy-Commissioner of Police.
V - Pay Bills, Acquittance Rolls And Distribution Of Pay.39. Pay bills of officers of and above the rank of Inspector. - Police officers of and above the rank of Inspector shall draw their pay and allowance in West Bengal Form No. 2431 direct from the office of the Accountant-General, West Bengal, subject to the provisions of Regulation 41. Along with pay bills, schedules of General Provident Fund or other fund deductions and bill extract form LA (West Bengal Form No. 2604) are always to be attached.
40. Service books of Offg. Inspectors. - Service books of officiating Inspectors with their leave accounts shall be maintained by the Reserve Office of the division or department to which they may be attached.
41. Date of presentation to the Treasury and audit of pay bills of gazetted officers in the Finance Branch. - All pay bills of gazetted officers are to be presented to the office of the Accountant-General, West Bengal, before the last seven working days of the month to ensure their payment on the 1st working day of the following month.
42. Monthly statement of officers and men actually in the force. - (a) The Reserve Officer of each division or department shall submit to the Deputy Commissioner of Police concerned at the close of each month a statement showing the number of officers in each class who were actually in the force during the month, broken periods being put in decimal points for transmission to the Commissioner.
43. Consolidated Absentee Statements. - (a) For the audit of the pay of the non-gazetted establishment, namely, Sub-Inspectors and Sergeants, a consolidated absentee statement for each division or department separate for each rank in West Bengal Form No. 2438 shall be submitted by the divisional or departmental Deputy Commissioners drawing pay bills to the Accountant-General by the end of the month. The entire chain of acting arrangements made in consequence of an absence need not, however, be shown in the statement but the whole chain shall be split up into sections for different ranks, and in each section only the officers acting from the next below class should be shown. The number of posts left unfilled in each cadre shall be shown at the bottom of each section in the statement and details regarding the nature of vacancies should be briefly explained.
44. Preparation of establishment pay bills. - (a) On the 16th of each month the Officer-in-charge of each police section shall send the section pay book (West Bengal Form No. 4252) to the divisional office with the first five columns showing the name of the section, number, rank, rate of pay and name of the officers and men attached to the thana filled up. Similar action will be taken by departmental Reserve Officers except Armed Police in respect of the staff employed in each department. Reserve Officers of the Battalions of the Calcutta Armed Police shall send the disposition registers with up to date correction to the Pay Officer. Armed Police, Headquarters, for completion of the pay book.
45. Abstract Acquittance Roll. - As each pay book is completed the Accounts Clerk shall enter its total in the abstract acquittance roll, which shall be kept up at the divisional or departmental office in Form A (West Bengal Form No. 4352). He shall also fill in carefully the memorandum (Form B) (West Bengal Form. No. 4286) showing the number of officers and men of different ranks for whom pay is drawn and the number absent on leave, etc., and verify such entries with the monthly statement submitted by the Reserve Officer in accordance with Regulation 42.
46. Duplicate copies of bills. - (a) All bills shall be written in duplicate, the duplicate copy being pasted in a guard file.
A combined pay bill and acquittance roll in West Bengal Form No. 2432 shall be maintained for establishments other than executive Police establishment, and the receipt of the payees concerned shall be taken in the office copy thereof. For the executive Police establishments pay bills prepared in West Bengal Form No. 2434 and a separate acquittance roll shall be maintained for them in West Bengal Form No. 5211.47. Signing of bills by Deputy Commissioner of Police. - (1) After the bills have thus been prepared, they, together with the bill copy book and the abstract acquittance roll, shall be laid before the Deputy Commissioner who shall see that the different columns tally, and that the net amount of the pay bill agrees with the column of the abstract acquittance roll which shows the actual amount of cash to be drawn from the treasury. He shall satisfy himself that the number of men of different ranks and grades for whom pay is drawn in the pay bills plus the number under suspension, on leave, etc., and of vacancies agree with the sanctioned strength of the force and until they so agree, he shall not sign the pay bill.
48. Held over Register. - (1) A register shall be kept by all Deputy Commissioners of Police in West Bengal Form No. 5316, in which shall be entered (i) all pay and acting pay, leave salary or other allowances not drawn in the main establishment bill for the month for which due; (ii) all sums to be drawn or refunded in consequence of promotions or reductions made in the mouth which have been ordered subsequent to the preparation of monthly pay bills and (iii) all pay and allowance refunded by short drawal. Except in cases of overstayal of leave and absence without leave, the register shall give exact details of the pay or allowances held over for future payment as shown in columns 2, 3, 4 and 5 of the pay bill form respectively. At the end of the year, any pay or allowances outstanding shall be carried on in red ink to the register for the following year.
49. Audit of pay bills in the Finance Branch of the C.P.D. - By the 10th of the month following all divisional and departmental Deputy Commissioners shall send to the Finance Branch, Calcutta Police Directorate, a statement showing the total amount of pay bills drawn during the month for each rank (including self-drawing officers) along with the bill extracts for noting the amounts in the audit register.
50. Armed escorts for encashment of monthly establishment bills. - No money shall be conveyed from Reserve Bank of India to Divisional and departmental offices without proper escorts, as laid down below, being provided :-
51. Distribution of pay to police sections, Armed Police and other departments. - (a) The divisional office on receipt of money from the Reserve Bank of India shall make over the pay of each section to the escort taking proper receipts from the parties in the abstract acquittance roll, and despatch them with the pay back to their respective sections without delay, entering in the command certificate the hour of despatch and the amount of money made over. The abstract acquittance roll shall be put up before the Deputy Commissioner who shall inspect the signatures on the abstract, see that they have been correctly given, and sign the roll on being satisfied that the different sums have been properly distributed to the escort parties. Each escort sent by the section shall proceed at once to its section and make over the money to the Officer-in-charge who personally shall sign a receipt in the pay book for the amount received by him. He shall also enter the amount received in the general diary.
52. Disbursement of pay in police sections, Armed Police and other departments. - (1) The procedure mentioned below shall be adopted for disbursement of pay at police sections :-
(i)The Officer-in-charge shall at once on receipt of the cash commence the disbursement of the money in person to all available men in the section, and shall, on no account, leave the distribution to his subordinates. The pay of men who are on leave shall be sent to them by money order.(ii)In the last column of the pay register the disbursing officer shall put his initials with date, in attestation of the signatures and thumb impressions of the payees.(iii)The undisbursed pay (if any) at the close of the day, shall be locked up in the malkhana chest, the key being kept by the Officer-in-charge and by no other officer.(iv)If necessary the Officer-in-charge shall arrange additional constables to guard the malkhana chest until distribution is completed.(v)After disbursement of the pay, the pay book of the section with the amounts which cannot be disbursed at the section (the details of which shall be recorded in the pay book over the signature of the Officer-in-charge) shall be sent to the divisional office with the certificate as shown in sub-para below signed by the Officer-in-charge of the section. The divisional office shall acknowledge receipt of all undisbursed pay in the book.(vi)The following certificate shall be given in the pay book by the Officer-in-charge of the section :-"Certified that the men named in the pay book have been paid in my presence with the exception of those noted below whose pay aggregating Rs. ..... is returned to the divisional office"(Here give names and details of sum undisbursed.)(vii)Post Office receipts and payees' receipts shall be pasted in the pay book against the entries concerned when pay is remitted by postal moneyorder to men on leave or to heirs of deceased men.53. Examination of pay books of Police sections by the Head Clerk of the divisional office. - The Head Clerk of the divisional office shall personally examine the pay books after they are received back from sections, and satisfy himself that the payees' receipts have been properly taken, that the disbursing officers have attested and dated all payments and that the certificate of disbursement and details of undisbursed pay have been properly given. He shall also see that the receipts for money sent by postal money order have been properly pasted in and shall bring any defects to the immediate notice of the Deputy Commissioner. Unless an order to the contrary is given in any particular case by the Deputy Commissioner the Head Clerk shall shortdraw all pay which remains undisbursed at the time of preparing the pay bills.
54. Undisbursed pay and allowance returned by Police sections. - The undisbursed pay and allowances returned by the Officer-in-charge of a section shall be received by the divisional office and entered in the daily cash book. A receipt cheque for the amount shall also be granted. Subsequent payment shall be made by the Head Clerk in the presence of a gazetted officer who shall attest such payments in the Pay Roll. When a gazetted officer is not available at the time, the Head Clerk shall disburse the amount due to officers of and below the rank of Assistant Sub-Inspector and attest such payments in the Pay Roll.
55. Arrear and supplementary pay bills. - (a) All claims shall be presented with promptitude. Delayed payments are not only irregular and inconvenient but objectionable as tending to impair the efficiency of audit and to facilitate frauds.
56. Payment of arrear claim. - Payments of claims to arrear pay and allowances are governed by S.R. 90 of the Treasury Rules, West Bengal and the Subsidiary Rules made thereunder.
57. Supplementary bills for officers discharged, dismissed or deceased and for those who retire or resign. - (a) A separate bill shall be prepared in the usual pay bill form for the pay of officers who are discharged or dismissed or who retire or resign and the amount shall be paid to them immediately after termination of their sendee. In every separate bill of this kind note shall be added for the information of the Accountant-General explaining the reason for the extra bill.
58. Pay of an officer on temporary deputation to another division, department or unit. - The pay of a subordinate officer on temporary deputation to another division, department or unit for special work shall be drawn in the division, department or unit to which he is deputed unless there any order to the contrary.
59. Pay of temporary establishment. - Charges on account of temporary establishments shall not be drawn until proper sanction has been obtained to the employment of the staff. A copy of the order shall be attached to the first bill in which the charge is drawn, and its number and date quoted in subsequent bills.
60. Pay and subsistence allowance of subordinate officers under suspension. - An officer under suspension is entitled to a subsistence grant not exceeding one-fourth of his pay under Rule 71 of the West Bengal Service Rules, Part 1. If the authority suspending him, grants him the allowance, it may be drawn and disbursed, but if it is not required for immediate disbursement, it shall be shown as "held over" and drawn subsequently. When under Rule 72 ibid the officer is reinstated or granted a higher rate of allowance during the period of suspension by the same or appellate authority, the amount shown as "held over" should be revised and subsequently drawn on the authority of the sanction, and the same check should be applied to the investigation of arrear claims as is done in the case of promotion with retrospective effect. Until sanction is given to the grant of an allowance, remarks such as "under suspension" should be made in the pay bill as well as in the register of pay and allowance held over against the name of the officer concerned, no amount being shown in the latter register.
61. Pay of subordinate officers for periods of absence without leave. - The pay of officers for periods of absence without leave or overstayal of leave shall not be drawn at all. Their names shall be entered both in the pay bill and in the register of pay and allowances held over, but the amount due for this period need not be shown, as it will be calculated according to the kind of leave subsequently granted. Until final order is passed regarding leave, remarks, such as "overstaying leave" shall be recorded against the names in the pay bill as well as in the register.
62. Pay of Sub-Assistant Surgeons and the staff attached to the Calcutta Police Hospital. - The pay of Sub-Assistant Surgeons attached to the Calcutta Police Hospital shall be drawn in separate bills by the officers themselves under the countersignature of the Police Surgeon, Calcutta.
The pay of the compounders and other staff shall be drawn in establishment bills by the Police Surgeon according to the procedure prescribed for divisional or departmental offices.63. Last Pay Certificate. - (a) In the case of transfer from one unit to another within Calcutta of an officer who draws his pay direct from the Accountant-General, West Bengal (i.e., officers of and above the rank of Inspector of Police), the issue of last pay certificate is not necessary. When an officer of and below the rank of Sub-Inspector or a clerk is transferred to another unit, the head of the office shall issue the last pay certificate in West Bengal Form No. 2508.
64. Retrenchment of a bill. - (a) If any pay or contingent bill contains a charge which appears to be inadmissible or is not drawn properly supported by a certificate or sub-voucher, the Audit Office any retrench the amount thus held under objection instead of returning the bill unpassed to the drawing officer. The reason for such retrenchment shall be furnished in a memo to him along with the cheque at the time of payment of the bill from the Treasury.
65. Refund of subsistence allowance received from civil courts for giving evidence. - (i) Inspectors shall short draw in their pay bill any amount received by them from Civil Courts as subsistence allowance for giving evidence, and intimate the fact to the Deputy Commissioner of Police concerned. If they attend a Civil Court without receiving any subsistence allowance, they shall obtain from the presiding officer a certificate that no payment has been made and submit it to the Deputy Commissioner concerned for information. Failure to make due refund shall be treated as a serious offence.
66. Recoveries for Police supplied to private individuals. - All requisitions for supply of police received from private individuals of casual nature are to be sent to the Deputy Commissioner of Police, Reserve Force, where the staff is maintained for the purpose. If for any emergent occasion or during a holiday, the supply of guard is arranged by the divisional Police under orders, the charges for supply shall be recovered, at the prescribed rate under Regulation 19 of Chapter "Headquarters Force and Reserve Force", Part I, and a command certificate shall be issued in connection therewith. Later the amount shall be deposited to the Finance Branch, Calcutta Police Directorate, in a chalan attaching the requisitions and the command certificate under head "Police supplied to private individuals."
67. Advances from General Provident Fund. - (a) An application for an advance from the General Provident Fund shall be made in West Bengal Form No. 2639. The Commissioner is empowered to sanction advances under clauses (a) and (b) of sub-rule (1) of rule 15 of the General Provident Fund (Bengal Services) Rules to all officers of and below the rank of Assistant Commissioner of Police.
68. Final settlement of General Provident fund account. - All final settlement of General Provident Fund account of non-gazetted officers retiring on pension or whose services terminate otherwise, shall be made by the divisional or departmental office. An application shall be obtained from each subscriber to the address of the Accountant-General, West Bengal, intimating his desire to draw the accumulated amount finally. The usual stamped receipt from the party shall be taken for record at the time of payment.
69. House Building advance. - The Commissioner is empowered to sanction house building advances for officers subordinate to him in strict accordance with the rules laid down in Rule 308 of the West Bengal Financial Rules, Vol. I.
70. Register of recoveries. - A Register of recoveries shall be kept in West Bengal Form No. 5426 in which shall be entered all miscellaneous recoveries due from officers, together with the dates of recovery and deposit in the treasury. The items shall be serially numbered for each year and column 5 shall be initialled by the officer who signs the bill in which recovery is made.
Chapter XXVII
Building and Housing
I - General1. Standard type plans. - Police buildings for which standard type plans exist should be constructed strictly according to such plans.
2. Deposit of religious relics or symbols, or erection of shrines or places of worship on Government land or buildings. - No religious relics or symbols shall be deposited, or shrines or places of worship erected on Government and or building without express orders either from the Government in the Public Works Department or from the Commissioner according as the land or building is borne on the books of the Public Works Department or Police Department. Such encroachments, if permitted, are likely to cause trouble in the event of the land which they occupy being required for improvements or other purposes.
If any such permission is granted in respect of any land or building, a list of the same should be maintained by the Calcutta Police Directorate.3. Priests, Pundits and Mohallas forbidden to stay in Police buildings. - Priests, Pundits and Mollahs shall not be allowed to stay in any barracks or lines or in any buildings or compounds of police stations and outposts.
Station officers and Officer-in-charge of buildings shall be held responsible for seeing that no breach of this order occurs.4. Register of Government buildings and plan of lands. - (a) A Register of Government lands and buildings occupied by the Calcutta Police including those borne on the books of the Public Works Department shall be maintained in West Bengal Form No. 5318 by the Calcutta Police Directorate giving particulars of the buildings and measurement of lands and their correct location showing name and number of the street wherein they are situated.
5. Protection of buildings from fire. - As one of the measures for protection of buildings from fire, the Deputy Commissioner-in-charge of the department/unit occupying the building, or in the case of police stations/outposts/guards, the Officer-in-charge should issue standing orders laying down clearly the drill for fire protection and measures on the outbreak of fire. The Deputy Commissioner or the Officer-in-charge, as the case may be, should also appoint a responsible officer for each building to ensure that the tanks and buckets are kept in good order and full of water and that they are periodically emptied and refilled, that chemical extinguishers are in working order, that there are sufficient refills in stock and that their uses are understood by the menials and others employed in the premises and practised from time to time. The officer so appointed should instruct all occupants of the building as to what they should do in the event of outbreak of fire. The practice of keeping buckets chained up by padlock should be avoided.
If in the opinion of the Deputy Commissioner concerned, any building lacks in fire protection the Director of West Bengal Fire Services should be consulted and his recommendation should be given effect to as quickly as possible.In case of an outbreak of fire in buildings due to or suspected of being due to electrical causes, immediate information should be sent, if possible by telephone, direct to the Executive Engineer, Electrical Division concerned. The electric installations should not be interfered with except to the extent necessary to extinguish the fire, until the Executive Engineer has caused the site to be inspected by a responsible officer.6. Accidents to buildings. - Whenever a police building is burnt or blown down or destroyed in any other way, an enquiry shall be made by the Deputy Commissioner concerned and a report shall be submitted to the Commissioner explaining the cause of the disaster. A report of accidents of serious nature shall also be submitted to Government by the Commissioner. In case of a fire due to improperly protected light or negligence in cocking operations, it will be decided whether the officer at fault shall not he held pecuniarily responsible for the accident.
II - Public Works Department - Buildings7. Major Works and Minor works. - Works executed by Public Works Department are divided into (a) Major works, i.e., works the cost of which exceeds Its. 10,000/- and (b) Minor works, the cost of which does not exceed Rs. 10,000/-.
8. Completion reports of original works executed by the Public Works Department. - Completion certificates of original works of the Police Department executed by the Public Works Department shall be signed by the Deputy Commissioner, Headquarters. If he is not satisfied with the work he shall note the defects, make his comments and take up the matter with Public Works Department.
III - Departmental Buildings9. Works-original, Works-repairs, petty construction and petty repairs. - (a) Departmental buildings projects are divided into the following categories :-
10. Works and repairs relating to sanitary, water-supply fire appliances and electric installations in all Government buildings. - Aid works and repairs in connection with sanitary, water-supply, fire appliances and electric installations in all police buildings, both departmental and those borne on the books of the Public Works Department should invariably be carried out by the Public Works Department under Rule 4, Appendix 11 of the West Bengal Financial Rules. The expenditure incurred in respect of departmental police buildings should, however, be met from the departmental Grant.
IV - Residential Quarters And Barracks11. Register of residential quarters in Government buildings owned, hired and requisitioned by Government. - The Calcutta Police Directorate shall prepare and maintain an up-to-date list of both 'Government quarters' and 'hired and requisitioned quarters' occupied by the Calcutta Police officers showing particulars about the quarters in a form as sketched below :-
Form12. Maintenance of registers of quarters occupied by Police officers. - (a) Each Deputy Commissioner shall maintain registers, one for permanent and the other for temporary staff, showing the details of the quarters (i) borne on the books of the Public Works Department, (ii) departmental, (iii) hired by the Commissioner either on lease or on monthly tenancy, (iv) hired by the officers themselves with the permission of the Commissioner for which rent is paid on production of rent receipts and (v) requisitioned quarters. These registers should show the names and designations of the officers occupying quarters and the monthly rental.
Whenever the occupants of the quarters are changed due to transfer, discharge or otherwise, the registers should be corrected accordingly noting the date of change and intimation must be sent to the Calcutta Police Directorate and Electric Supply Corporation direct for proper adjustment of changes.13. Quarters for Police officers. - (1) All officers and men of the Calcutta Police are entitled to rent-free quarters. Officers of and above the rank of Assistant Sub-Inspector (excepting those unmarried Sergeants who are accommodated, in barracks) are provided with family quarters.
| Assistant Commissioner | Rs. 138 per month. |
| Inspector/Inspectress | Rs. 83 per month. |
| Sergeant/Sergeant Major (recruited before partition) | Rs. 83 per month. |
| Sergeant/Sergeant Major (recruited after partition) | Rs. 55 per month. |
| Sub-Inspector /Subedar /Subedar Major/ Sub-Inspectress | Rs. 55 per month. |
| Jemader | Rs. 35 per month. |
| Assistant Sub-Inspector/Assistant Sub-Inspectress | Rs. 28 per month. |
| Head Constable (including equivalent rank) | Rs. 12 per month. |
| Constable (including equivalent rank) | Rs. 8 per month. |
| Rank | Floor space in sq. ft.(excluding verandahs andpassage, if any). |
| 1. Inspector/Inspectress | 700 |
| 2. Sub-Inspector/Sub-Inspectress/Sergeant/SergeantMajor/Subedar/Subedar Major. | 550 |
| 3. Assistant Sub-Inspector/Assistant Sub-Inspectress/Jamadar. | 430 |
| 4. Head Constable/Havildar | 120 |
| 5. Naik/Lance Naik/Sepoy /Constable | 80 |
14. Officers' quarters in Public Works Department buildings, departmental buildings, and in buildings hired and requisitioned by the Commissioner. - (a) Officers occupying family quarters in Public Works Department buildings, departmental buildings and in buildings hired and requisitioned by the Commissioner shall keep them clean and tidy and all fixtures in order.
15. Standing for family quarters at Lallbazar elsewhere. - Officers occupying family quarters at Lallbazar or elsewhere should observe that :-
16. Allotment of family quarters to Sergeants. - (a) Married Sergeants will be provided with family quarters in the order of their seniority in the Gradation List, except that no married Sergeant will be required to vacate his quarters for the reason that a Sergeant senior to him in the Gradation List has married.
17. Suspended officers not entitled to free quarters. - (a) Officers under suspension shall not be entitled to free quarters and shall, if so required, make their own arrangements for their families.
18. Instructions for occupation of single sergants barracks and quarters at Lallbazar and elsewhere. - The following orders shall be in force at Lallbazar and at such other places as the Commissioner may direct :-
19. Standing orders for Barracks. - (a) Barracks shall be swept clean every morning and evening by the sweepers attached to them.
20. Electrical appliances. - No electric kettles,, stoves, hot plates, iron, etc., shall be connected to the electric installations in the Government buildings without reference to the Executive Engineer, Electrical Division, Public Works Department, unless there be a special line provided for the purpose so as to avoid the chance of accidents and electrical breakdown.
21. Report to Electric Supply Corporation of change of occupancy. - (a) When a police officer occupies residential quarters either in Government buildings or rented buildings he shall send the following information direct to the Calcutta Electric Supply Corporation :-
22. Remission of charges on account of electric current. - The following classes of Police officers are allowed a remission of charges on account of electric current consumed in the quarters occupied by them up to the limit as shown against each :-
23. Payment of Municipal rates, and taxes. - The instructions contained in rule 22 of Appendix 11 of the West Bengal Financial Rules shall be followed in payment of municipal rates, and taxes.
24. Procedure for repairs, care and maintenance of hired and requisitioned buildings. - The responsibility for repairs, care and maintenance in respect of hired and requisitioned buildings rests with the owners of such buildings who are expected to carry out necessary repairs to such buildings as and when required at their own cost. In respect of hired buildings the tenants are to contact the house owners direct in matters of repairs while in respect of requisitioned buildings the tenants are to send requisition for repairs to the Land Acquisition Collector who is responsible for getting the repairs done by the house owners by serving notice as required under the law. After the expiry of the stipulated period, if the house owner do not respond to such notice the Land Acquisition Collector may get the repairs done, the cost being met by deduction from the rent compensation as admissible under the law. In case the nature of repairs necessary is such that the cost is not covered by the amount of rent admissible under the law, either the buildings are required to be derequisitioned or in case in the public interest it is not possible to release the building the repairs may be undertaken with the sanction of Government at Government cost.
25. Repairs to departmental buildings. - Whenever any repairs are considered necessary by the Deputy Commissioner concerned to any departmental buildings within his jurisdiction he should call for tenders from recognised building contractors. In calling tenders the exact specifications and quantities of each item of work' to be done should be mentioned in the tender notice so that all the tenderers may be able to submit tenders for the identical work. After the tenders are received in sealed covers addressed to the Deputy Commissioners concerned the tenders are to be opened by the Deputy Commissioners themselves after the expiry of the last date of submission of such tenders. Thereafter a broadsheet is to be prepared showing the rates tendered by the different contractors and the work entrusted to the lowest tender (in case the lowest tender cannot be accepted the reasons should be recorded in writing) after obtaining assurance of funds from the Administrative Officer, Calcutta Police. After completion of the work the bill of the contractor with the completion certificate endorsed on the body of the bill by an officer not below the rank of Assistant Commissioner of Police is to be sent to the Calcutta Police Directorate for arranging payment.
26. Repairs to hired buildings. - With regard to repairs to the hired buildings the same procedure is to be followed as in the case of repairs to departmental buildings, provided the repairs required are of emergent nature and cannot wait for being undertaken by the house-owners without serious inconvenience to the occupants.
27. Programme of repair work. - The available funds for meeting the cost of repairs to hired and departmental buildings are limited. It is, therefore, essential that the works of repairs to such buildings should be undertaken according to priority. Instead of carrying out repairs to such buildings in a sporadic manner it will be convenient if at the beginning of each financial year, each Deputy Commissioner draws up a list of works relating to repairs to departmental and hired buildings, in his Jurisdiction, arranged in order of priority, and sends the list to the Administrative Officer, Calcutta Police, for obtaining the approval of the Commissioner as to the particular work of repairs to be undertaken during that financial year according to availability of funds. After the approval of the Commissioner is communicated to them, the Deputy Commissioners concerned shall proceed to arrange the execution of the approved works of repairs according to the procedure outlined above. If, however later in the year any emergent work of repair, winch could not be foreseen before, crops up, such repairs shall, of course, be undertaken by the Deputy Commissioners concerned with the prior approval of the Commissioner.
Chapter XXVIII
Furniture, Forms, Stationery and Stamps
1. Scales of furniture. - The scales of furniture and stores to be supplied to various offices subject to the provision of funds in the budget are shown in Appendix. The scales shall be followed, and must not be exceeded without the sanction of the Deputy Commissioner of Police, Headquarters.
In cases, where no such scale has been laid down, articles shall be supplied according to actual requirement at the discretion of the Deputy Commissioner of the division or department concerned out of the contract contingent allotment placed at his disposal annually.2. Furniture of divisional and other offices. - Separate stock registers of furniture are to be maintained for each office or unit by the Deputy Commissioners concerned, who shall hold an annual check of the stock of each office in March. Each office shall have a distinct mark for its furniture, e.g., divisional offices D.C.N., D.C.C., D.C.S., D.C. Port. Similarly, court furniture shall bear the initial of the court and number, thana furniture their section and number, e.g., K3, T.6, etc., and the furniture of other offices by the initial of the department, D.C., S.C., D.C. Special Branch, etc.
3. Stook Book of furniture. - (a) A Stock Book shall be kept in two parts in West Bengal Form No. 1148. In Part I shall be entered every article of furniture or office equipment belonging to Government with the date of its receipt (except stationery, etc.). The book shall be properly indexed and one or more pages shall be set apart for each kind of article and the distribution shall be shown (reference being given to Part II).
The number of the pages of the Stock Book in which each item of furniture is entered shall be noted against the bills in the contingent register, and in the Committee Register, and the number and dates of the pay cheques shall also be entered in column 4 (number and date of voucher or other documents relating to receipt) of the Stock Book. Articles entered in the Stock Book shall be condemned by the Condemnation Committee laid down in Regulation 8(e) of chapter XXII as they become unserviceable, and shall either be sold and proceeds credited to the Government, or if sale is not possible shall be destroyed in the presence of a responsible officer. If articles are sold, the number and date of the treasury chalan shall be entered in column II (authority for writing off shortage) of the Stock Book.4. Forms. - Various kinds of printed forms, registers, books, diaries envelopes, labels, etc., are in constant use by the Calcutta Police. Stocks of all these forms for use in the different offices and units of the Calcutta Police shall be maintained by the Calcutta Police Directorate at Lallbazar. Rules laid down in the West Bengal Forms Manual regarding storage, custody, issue of forms shall be followed as far as possible.
5. Classification of forms. - Forms are grouped into standard and nonstandard and are supplied by the Press and Forms Department. Standard forms are those which are included in the list of standard forms approved by the State Governments, Non-standard forms are special forms required by particular classes of officers for their own offices. (Vide rule 78 of the West Bengal Forms Manual.)
No forms will be printed by the Press and Forma Department unless the annual demand exceeds 2000 copies. (Vide rule 84 of the West Bengal Forms Manual.)6. Supply and stook of saleable forms. - The supply of saleable forms is received from the Press and Forms Manager for use of the Arms Act and Pass Departments. The stock of these forms shall be made over to the department concerned for safe custody as soon as they are received. The sale proceeds of these forma shall be credited to Government.
7. Introduction of new forms and alternations of existing forms. - (a) No new forms, standard or non-standard, shall be prescribed and no alteration, except as provided in clause (b), in any standard forms shall be made except under the orders of the State Government or, in the case of the High Court and the Accountant-General's forms, by those authorities.
8. Account or receipt and issue of forms. - The account of forms shall be maintained in West Bengal Form Number 108. The receipt and issue of forms, borrowed or lent or printed locally shall be shown in the register in red ink.
A percentage of the forms shall be checked annually by a gazetted officer (preferably by an Assistant Commissioner).9. Forms to be kept on rack with labels. - All forms shall be kept neatly arranged in racks with labels. They must not be stacked on the floor or otherwise suffered to be damaged.
10. Supply of stationery to subordinate offices, etc. - The supply of stationery shall be made by the Calcutta Police Directorate to each office, section, department or police station on receipt of requisitions duly signed by the Officers-in-charge on the 1st week of a month. The supply shall be made on the basis of scales laid down by the Controller of stationery as far as possible.
11. Typewriters and duplicators. - (a) Purchase of typewriters and duplicators in replacement of condemned ones shall be arranged by the Calcutta Police Directorate on receipt of requisitions from the Heads of offices concerned. Before sending such requisitions, the Head of the office concerned should obtain a certificate from the makers of the machine to the effect that the machine has passed the state of economical repairs, and is fit for condemnation. This certificate shall thereafter be placed before the Condemnation Committee laid down in regulation 8(e) of Chapter XXII for formal condemnation. After a new machine is supplied the condemned machine should be sold by public auction through the Central Malkhana and the sale proceeds credited to Government as receipt.
12. Account of Service stamps. - Stock of service stamps shall be maintained in the Calcutta Police Directorate for supply to different offices of the Calcutta Police against requisitions duly countersigned by respective Heads of offices.
13. Pay cheque book for issue of stamps. - A separate pay cheque book in West Bengal Form No. 50 shall be maintained for stamps issued. The pay cheques shall be prepared in duplicate, and the stamps sent to the different offices and units with a duplicate copy of the pay cheque. The officers receiving them shall return the receipted cheque which shall be filed in the ordinary way. The number and date of the pay cheque shall be noted in the stamp register to facilitate checking.
14. Check of stamp account in divisional and departmental office. - The stamp account and the Issue Register of the Deputy Commissioner's office shall be checked daily by the Head Clerk to whom the despatcher shall show before posting all covers duly stamped. In the remarks column of the Issue Register shall be shown the daily receipt, issue and balances of the stamps. The Deputy Commissioner shall check the stamp account twice a month, and shall certify in the register when this is done.
15. Manuscript register for forms stationery and stamps. - A manuscript register shall be maintained in all police stations, courts and other offices showing the receipt and issue of forms, stationery and stamps. This shall be checked with the file of requisitions by inspecting officers.
Chapter XXIX
Miscellaneous
I - Calcutta Police Cattle And Dog Pound.1. Seizure of stray Cattle or other animals for impounding. - Cattle or other animals found straying upon the streets or throughfares, or tresspassing on any of the grounds or property of the inhabitants, or of the Government in the town of Calcutta may be seized and confined by any person in any public pound appointed by the Commissioner.
2. Pounds in Calcutta. - The pounds established at the North Division Office compound and at the Taltala police station are public pounds appointed by the Commissioner for the purpose of impounding of stray animals other than dogs, and the pound established at the Karaya police station is a public pound for the impounding of stray and unclaimed dogs.
3. Personnel of the pound. - The Reserve Officer, North Division, is the Officer-in-charge of the pound at the North Division Office compound, and the Officer-in-charge of the Taltala police station is the Officer-in-charge of the pound at that police station.
An Assistant Sub-Inspector is posted in immediate charge of the pound. He shall supervise the work of the durwan, bhisty and sweeper and the feeding of the animals. He shall also maintain the necessary registers under the direction of the officer-in-charge.4. Duties of the Officer-in-charge of the pound. - The Officer-in-charge of the pound shall be responsible for -
5. Pound fees for cattle and other animals.(Section 9, Bengal Act IV of 1866). - (a) All animals impounded shall be shown in the register maintained for the purpose.
6. No animal seized to be released before impounding. (Section 9, Bengal Act IV of 1866). - An animal seized and brought for the purpose of confinement in the pound by private persons or constables cannot be released without actual confinement in the pound and without payment of the prescribed pound fee on the ground that the owner appeared before it was actually impounded. In such cases, the Officer-in-charge must place the animal in confinement in the pound first and then release it on payment of the usual pound fee.
7. Feeding charge of cattle and other animals. - The following rates shall be charged for feeding the animals, and must be paid to the Officer-in-charge of the pound before their release. Animals impounded will be fed twice daily at 7 a.m. and at 5 p.m. Charges at the rate shown below, per day shall be made for all animals, but for animals released before feeding times, no feeding charges shall be made :-
| Animal | Rate of feeding per day. | |
| Rs.nP. | ||
| Horse | ........................................ 3.25 | |
| Buffalo | ........................................ 2.00 | |
| Cow | ||
| Bullock | ] | |
| Pony | ........................................ 1.50 | |
| Mule | ||
| Ass | ........................................ 1.25 | |
| Goat | ] | |
| Sheep | ........................................ 1.12 | |
| Deer | ||
| Hog | ||
| Calf | ] | |
| Kid | ........................................ 0.62 | |
| Lamb |