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 :-
(1)Serial number.(2)Nature of document, summons, petitions, notice, warrant, etc.(3)Officer to whom made over for action.(4)His signature.(5)Date of return to Court or Issuing authorities with number of entry in receipt register.(6)Remarks.All summonses, notices, warrants and court processes of all sorts in which a date has been fixed for the receipt of a report of any kind from the police in its connection shall immediately on their receipt be entered in this register under their appropriate date viz., the date fixed for the hearing. The document shall be made over to the Officer who has been selected to take action on it. Entries are to be made in this register either by the Officer-in-charge himself, or under his initials.The register shall be consulted twice daily by the Officer-in-charge in the morning and in the evening, and he shall be responsible that every document reaches the court at least one day previous to the day fixed by the Magistrate for its return.
