192. Circle Inspectors daily report. [§ 12, Act V, 1861].
(a)Circle Inspectors shall prepare daily a report in B.P. Form No. 16, from First Information Reports and general diaries received. This report shall be submitted through the Sub-divisional Police Officer to the Sub-divisional Magistrate, and then forwarded to the Superintendent for submission to the District Magistrate. The District Magistrate after recording his remarks and orders on the reports shall return them to the Superintendent for record.(b)Where the above procedure is likely to involve delay, either by the absence of the Sub-divisional Magistrate on tour or where the Inspector's headquarters are not the headquarters of the subdivision, the reports shall be duplicated by the pen-carbon process and one copy sent direct to the Superintendent.(c)This report shall show all cases and unnatural deaths reported, all general matters of importance that have been reported by the subordinate police, or have come to the Inspector's notice by any other means, outbreaks of cholera, small-pox, or other diseases, the prevalence of cattle diseases, the state of the weather and of the crops, the nature of any assistance rendered by Panchayats or union boards to the police in matters not connected with the investigation of cases, such as the prevention of crime or the giving of important information which may have enabled the police to deal effectively with crime or other matters, matters relating to the public safety, and, in short, any matter which it is desirable for the Magistrate to know.(d)When the Circle Inspector is on tour, the duty of writing the daily report may be delegated to the Court officer, but this course shall be adopted only when the preparation of the report by the Inspector on tour would involve considerable delay.(e)The officer preparing the daily report in the absence of the Circle Inspector shall send on all important papers to the Circle Inspector and shall not dispose of them himself.
