Section 337(a) in Police Regulations, Bengal , 1943
(a)When the history sheet of any person gives rise to a reasonable presumption that the person concerned is an active criminal, the fact shall be reported to the Superintendent who will decide whether, there are sufficient grounds for requiring the police to exercise closer supervision over him. It is desirable that, whenever possible, this decision should be based on enquiry at the police-station and not merely on a written report. If the Superintendent decides that closer supervision is necessary, he should pass orders for his surveillance and the history sheet will then be dealt with as laid down in regulation 403 and it will be maintained in much greater detail.
