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State of West Bengal - Section

Section 169 in Police Regulations, Calcutta, 1968

169. Lalkitab. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A Statistical Register called "The Lalkitab" shall be maintained at each police station in West Bengal Form Nos. 4305 to 4309. The statistics shall be compiled from the station records at the end of each quarters. The Officer-in-charge shall be personally responsible for the correctness of the figures and shall sign the statements.

(b)One copy of the statistics shall be forwarded by the Officer-in-charge to the Subdivisional Assistant Commissioner not later than the 7th day of the first month of each quarter. The Subdivisional Assistant Commissioner shall compile the statistics for his subdivision from the figures supplied by the police stations and submit them to the Divisional Deputy Commissioner not later than the 15th day of the month.
He shall attach with them a report discussing the state of crime and the reasons for any increase, and give a special note on each important case.
(c)The Special Branch and the Detective Department shall compile their own statement even though the cases have been registered at police stations.
(d)The Divisional. Deputy Commissioner shall forward the statistics for his division arid the reports of his Subdivisipnal Assistant Commissioners with his comments on them to the Deputy Commissioner, Detective. Department. The Officer-in-charge of the Central Malkhana shall then prepare a return for the whole of Calcutta, under the supervision of the Deputy Commissioner, Detective Department, who shall submit it to the Commissioner.