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State of West Bengal - Section

Section 73 in Police Regulations, Calcutta, 1968

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.