(a)At the beginning of each half year the Court officer shall prepare statements in B. P. Form No. 110. The Superintendent shall forward through the District Magistrate one copy of the statement to the Deputy Inspector-General of the Range and another to the Commissioner of the Division to reach them not later than the 10th January and 10th July. The Deputy Inspector-General shall first check the returns with those of the previous half-year and of the corresponding half-year of the previous year, and shall compile a consolidated return for his Range. He shall then prepare a concise review of the figures, first criticising and examining the aggregate figures of the Range, and thereafter dealing with any points which may require special notice in connection with the returns of any particular district. He shall send a copy of his review to each district in his Range, and two copies of it to the Deputy Inspector-General. Criminal Investigation Department, together with the consolidated return for tho Range and the district returns. These shall be forwarded so as to reach the Deputy Inspector-General, Criminal Investigation Department, not later than the 20th January and 20th July.(b)On receipt of the reviews of Range Deputy Inspector-General, the consolidated Range returns and the district returns, the Deputy Inspector-General, Criminal Investigation Department, shall prepare a review in which he shall examine and criticise the figures for the whole province, the figures for each Range, and where necessary, the figures for any particular district. He shall then submit his review to the Inspector-General and return the district and consolidated Range returns to Deputy Inspector-General, to enable them to comply with clause (a) above with respect to the return -for the following half-year.(c)Under the heading "Burglary" only cases which come under serial No. 29 (i.e., cases under sections 449 to 452, 454, 455, 457 to 460, Indian Penal Code) and under the heading "theft" only cases which come under serial No. 33 (i.e., cases under sections 379 to 382, Indian Penal Code) of Statement A, Parts I and II, shall be entered including cases not investigated under section 157(b) of the Code of Criminal Procedure. An explanation of the fluctuations in burglaries and thefts shall be given whenever possible. The explanation should be supported by facts ; thus when a rise in prices is adduced as an explanation, the actual prices of grain for the periods under comparison should be given.(d)Riots attended with murder shall be shown under the head of "Riots" and not of "Murder". Similarly, dacoities attended with murder shall be shown under the head "Dacoity" and not "Murder".(e)In distinguishing between professional and technical dacoities, the intention, and not the character, of the offenders has to be considered; and the assumption must be that every dacoity is professional until it can be shown to be technical. A dacoity committed for the sake of gain is usually professional; a dacoity committed for some ulterior motive, e.g., to enforce a claim or coerce a raiyat, is technical.(f)In each Court Police Office, statistics should be prepared and maintained in five parts in B. P. Form No. 110A. The statistics form, Part I to IV, shall be kept as a record of cases conducted by each prosecuting officer including the Public Prosecutors. The prosecuting officers shall themselves fill up forms in Parts I and II in respect of their work at the end of each fortnight. The Assistant Sub-Inspector in charge of keeping accounts of Sessions and Appeal cases shall similarly fill up these forms in respect of the work of the Public Prosecutors and Assistant Public Prosecutors and shall maintain figures in Parts III and IV. The G. R. office shall maintain figures in Part V. At the close of the half year these figures are to be totalled up to get the half yearly statistics which are to be prepared and submitted along with half-yearly statement of serious crimes.Note - In the case of the Railway Police the returns shall be submitted direct to the Deputy Inspector-General of the Range concerned. In Railway Police returns, B. P. Form No. 111 shall be used instead of B. P. Form No. 113, but the other returns shall be the same as for the District Police.
