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Bengal Presidency - Section

Section 342 in Police Regulations, Bengal , 1943

342. Rules for reporting movements of bad characters.

- When a bad character, who has been placed under surveillance, absents himself, it shall be the duty of the chaukidar immediately to inform the officer-in-charge of the police-station of the fact as well as of the destination of the criminal if this can be known. The information shall be conveyed personally by the village chaukidar, if the distance to be covered does not exceed five miles. In all other cases it will be sufficient if the Panchayat or the union board sends a postcard report, the chaukidar confirming the information when he attends at the police-station on the next parade day. Printed postcards will be supplied; but if the supply of postcards is exhausted, a written report enclosed in an envelope may be sent by post bearing.