Section 67 in The Himachal Pradesh Police Act, 2007
67. Police Services in rural areas.
(1)The territorial jurisdiction of a Police Station shall be divided into a suitable number of beats, each covering a village or part thereof, or a cluster of villages, to be kept under the direct charge of a Non-Gazetted Police Officer Grade-II (called Beat Officer) for maintaining regular and close contact with the villages under his charge.(2)The officer-in-charge of each Police Station shall ensure that every village in his jurisdiction is covered by the Beat Officer in the manner prescribed by the Superintendent of Police of the District by a general or special order.(3)The State Government shall, by notification, publish a scheme for designation or appointment of suitable persons as local guards, for a village, cluster of villages or a Beat and assign them such duties, responsibilities and functions, from time to time as may be required in the public interest, for gathering of intelligence, and for assistance in the prevention of crime and maintenance of law and order.Explanation.-for the purposes of this Chapter, rural areas include all areas other than urban Police Districts, Police Sub-Divisions and Police Stations covered under Chapter -VIII of this Act.
