73. Instructions for compiling notices for the Criminal Intelligence Gazette.
(a)All matters to be published in the Criminal Intelligence Gazette shall be forwarded in accordance with Appendix XII direct to the Criminal Investigation Department with a copy to the Superintendent of Police. No return shall be forwarded when there are no items for publication.(b)Each return shall be headed with the words "For insertion in the 'Criminal Intelligence Gazette'," and shall be legibly written on one side only of each sheet of paper.(c)The return shall, if necessary, be compiled in two portions of which one shall contain matter for insertion in Part II(D)(ii) and the other all other matter. The latter portion shall be forwarded to the Special Superintendent of Police, Criminal Investigation Department, West Bengal, and the former to the Special Assistant, Intelligence Branch.No covering letter shall accompany either portion.(d)The following detailed instructions for the compilation of these returns shall be strictly followed :-(i)Notices of lost and stolen property for Part II(D)(i), shall be included only if the property is believed to have left the district.(ii)Notices for Part II(D)(ii) shall be compiled in accordance with the instructions issued by the Intelligence Branch.(iii)The statement of itinerant criminal gangs, lost sight of, shall be compiled in B.P. Form No. 87 and attached to the return.(iv)The returns shall be accurately worded, in strict conformity with similar notifications previously published.(v)Personal descriptions shall, whenever possible, be given in the form shown in Appendix X.(vi)Each return shall be edited by a gazetted officer before despatch.
