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 390 in Police Regulations, Bengal , 1943

390. Crime map. [§12, Act V, 1861].

(a)Vandyked copies of thana maps, scale 1 inch to the mile, issued by the Director of Land Records and Surveys, shall be used as crime maps in all police-stations other than town stations, for which town or municipal maps are to be used. A new map shall be used each year. For this purpose the jurisdiction vandyked maps for 5 years' use shall be supplied to each police-station. They shall be attached to slips of paper placed inside the binding of two card-board covers and entitled "Crime Maps". There will thus be a series of crime maps indicating, as each year is filled up, the crime of the police-station during each of a number of years.
Reported cases of dacoity, burglary for committing theft and house thefts only shall be entered on the map in proper places, the former in black ink and the two latter in red. The initial letter of the crime, viz., D - Dacoity, B - Burglary, T - Theft shall be used for the purpose and underneath the initial letter, the number and month of the case shall be given. Thus, D - 2.2 will signify dacoity case No. 2 of February, B - 4.5 will mean burglary case No. 4 of May, and so on. When more than one section applies to an offence, the initial letter denoting the major crime only shall be written. Superintendents may enter other cases in the crime map, with appropriate symbols only if they consider such cases worthy of special attention in any particular area. A red cross (X) shall be made to show where surveilles live.
(b)Besides the vandyked crime map, a printed thana map, backed with strong canvas, shall also be maintained so as to be readily available for use. On it shall be marked in colours, as far as possible, liquor shops, public ferries, the boundaries of unions, and any other feature of importance which the Superintendent may think fit to order.