Section 205(a) in Police Regulations, Bengal , 1943
(a)Within the limits of his jurisdiction the officer-in-charge of a police-station is responsible for the effective working and management of the police subordinate to him, for the preservation of peace, and for the prevention and detection of crime. In order to check crime, his first aim should be to obtain correct information about criminals, criminal classes, vagrants and wandering gangs resident in or passing through the police-station, and either to watch them effectively or to take such active measures against them as may be necessary or legal. The foremost means to this end are -(i)an intimate knowledge of the area committed to his charge and of its inhabitants, and the enlistment of their sympathy and cooperation;(ii)the regular and early reporting of facts as to crime and criminals, suspicious characters and strangers by chaukidars;(iii)the active surveillance of registered criminals and suspects;(iv)the careful maintenance and study of the surveillance register and Village Crime Note-Book;(v)the efficient use of patrols;(vi)prosecutions for bad livelihood; and(vii)generous co-operation with officers-in-charge of neighbouring police-stations.
