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 :-
(i)The streets, parks and squares,(ii)The mosques, churches and temples,(iii)The Government and Municipal Offices,(iv)The Clubs, Theatres, Hotels, places of public amusements and of business, liquor shops and brothels,(v)The Hospitals and important Dispensaries.(vi)The Consulate Office.(vii)The Colleges and large schools.(viii)The Jute Mills and large manufactories.(ix)The places where large number of labourers or seamen etc, reside.(x)The places where annual religious ceremonies on a big scale take place, and the places where there has been communal trouble in the past or where there is likelihood of such trouble in the future, with special reference to the particular occasion of such trouble.(xi)The places where labour troubles have taken place or where there is likelihood of such trouble in future.(xii)The names and residences of doctors and licensed medical practitioners.(xiii)The names and residences (if permanent) of important Government officials and leading non-official gentlemen.(xiv)The names and residences of Magistrates including Honorary Magistrates.(xv)The names and residences of important criminals.(xvi)The taxi-cab and hackney carriage stands.(xvii)The newspaper offices, English and Vernacular.(xviii)The addresses at which there are telephones which can be used by the police in time of emergency.(xix)Names and residences of receivers of stolen properties.(xx)Names and residences of watch, cycle or musical instrument repairers.(xxi)Names And residences of persons who are likely to help the police when needed.(xxii)Motor car repairing shops.(xxiii)Any other information that may be thought important by tho Officer-in-charge of police station.(b)The Register which should be brought up to date in the beginning of the year shall be written in Hindi, Urdu, Bengali and English.(c)It is duty of the Officer-in-charge and the Sergeant attached to the police station to see that the Register is studied by their Head Constables and Constables, who should also be encouraged to report changes.
