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Bengal Presidency - Section

Section 69 in Police Regulations, Bengal , 1943

69. Gazettes.

(a)The Police Gazette and the Criminal Intelligence Gazette are issued each week to all offices shown in the distribution list which is compiled in the office of the Inspector-General. Complaints about non-delivery of any issue should be addressed to the officer-in-charge, Publication Branch, West. Bengal Government Press, Alipore, Calcutta ; any such complaint from an office under the control of a Superintendent should be sent to the Superintendent in the first instance.
(b)All police officers are expected to acquaint themselves with any matters concerning them that may appear in these gazettes. Every officer who receives a gazette should therefore be careful to communicate to such of his subordinates as are unable to read it those matters that concern them; and inspecting officers shall test their subordinates in their knowledge of such matters.
(c)Superintendents are required to instruct their subordinates how to make an intelligent use of the Criminal Intelligence Gazette. It should be impressed upon all officers that they must not confine their interest to items concerning their own police-station, subdivision or district; and they should be encouraged to send to their Superintendents for communication to the Criminal Investigation Department any information they may acquire on any subject mentioned in the gazette.
(d)The Police Gazette is intended for official use only but a police officer may subscribe for copies for his own use; applications should be made to the office of the Inspector-General from which the rates of subscription can be ascertained.
(e)The Criminal Intelligence Gazette is a confidential document and is not for sale.