- The District Magistrate shall exercise constant supervision over the prevention and detection of crime, for the proper conduct of which he is ultimately responsible. An important part of his duty is to inspect the police-stations of his district at regular intervals. It is not necessary for him to examine the details of the working of the department, but he should give special attention to -(i)the general diary and the manner in winch it is written up;(ii)the recording of vital statistics;(iii)the proper working of the Arms Act;(iv)the methods of collecting crop statistics ;(v)the working of the rural police;(vi)the general state of crime in the police-station and any reasons for its increase or decrease:(vii)whether the Sub-Inspector appears to have a proper knowledge of his duties, whether he is in touch with the respectable inhabitants of his charge, has acquired local knowledge, and takes an interest in his work;(viii)whether the police-station officials appear to be working properly and have a proper knowledge of their duties and the neighbourhood;(ix)whether the police-station has been regularly and properly inspected.
