350. Surveillance of persons convicted under the Opium and Excise Acts.
- The names of persons convicted under the Opium Act, 1878, and the Bengal Excise Act, 1909, whom the Superintendent of Excise considers require surveillance, shall be forwarded by him to the Superintendent of Police, who will issue the necessary orders to the police-station officer. The latter will open a history sheet from the information supplied by the excise authorities and exercise the necessary surveillance over the convict.
