Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 298 in Police Regulations, Bengal , 1943

298. Direct correspondence with the police of Orissa, Cooch Behar, Tripura and Jaipur States.

- With a view to facilitate enquiries and avoid delays officers-in-charge of police-stations in British districts shall send the following communications direct to police-stations in the Indian States of Cooch Behar, Tripura and Orissa :-
(i)Enquiry slips.
(ii)Hue-and-cry slips.
(iii)Verification rolls.
(iv)Applications for certified copies of previous convictions.
Correspondence in matters relating to conviction rolls of accused persons and police enquiries regarding suspicious and bad characters should be addressed by Superintendents direct to the Superintendent of Police of the various districts of the Jaipur State in Rajputna. The Superintendents of Police of Jaipur will similarly address such correspondence direct to the Superintendent concerned in this Province.Delays in receiving replies, if of an exceptional nature, should be reported to the Inspector-General.IV. - Unnatural deaths and injuries.