374. General rules as to registers. [§12, Act V, 1861].
(a)No alterations in the form or mode of keeping the registers and files or preparing or rendering the returns mentioned in Appendix XII, and no addition to their number, may be made without the previous sanction of the Inspector-General.(b)Registers issued to police-stations shall bear a certificate under the hand of the head clerk on the inside of the cover as to the number of pages they contain. No certificate is required in the case of registers in which the numbers of the pages are already printed. No page may be torn out of a station register. Any correction which it may be necessary to make in any station register shall be made by drawing a line through the mistake, so as to leave the word erased legible, and by writing the corrected word afterwards or in the margin. A piece of paper shall not be pasted over a mistake.(c)All entries shall be neatly and clearly written, and all corrections shall be attested by the signature of the officer making them. If words or lines are omitted from an entry, or if an entry is omitted altogether, no interpolation shall be made. The omissions shall be supplied by a fresh entry in the regular course. English figures alone shall be used in all official papers and registers.(d)Station officers shall not rewrite registers without the written permission of the Superintendent.Note. - Seals of a uniform pattern have been provided for all offices and no deviation shall be allowed from the sanctioned design when seals are renewed or new seals are procured.
