Section 149(4) in Police Regulations, Calcutta, 1968
(4)No hard and fast rules can be laid down as to the procedure to be followed during inspection. Each Officer can follow his own method, but information on the following points should be recorded :-(a)Buildings - Accommodation and repairs.(b)Government Properties - Replacement and repairs.(c)State of Crime -(i)detection, quality of investigation,(ii)steps taken for prevention,(iii)agents, expenditure of Secret Service money, and(iv)local knowledge of officers and men.(d)State of sherista - General condition of Registers, whether up-to-date, promptness in disposing of papers.(e)Discipline of the Force.(f)Adequacy of the staff or otherwise.Special attention should be paid to the amount of miscellaneous work, Court petitions, etc.
