Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 354] [Entire Act]

Bengal Presidency - Subsection

Section 354(a) in Police Regulations, Bengal , 1943

(a)This Act is an effective check upon the movements of bad characters and suspicious strangers who reside in hotels, sarais and lodging-houses and prey upon the public at important, steamer or railway stations, district and Sub-divisional headquarters and other commercial centres. It is also useful as a means of prevention and detection of crime and facilitates the tracing of missing or suspected persons. The sarai-keeper is required under the Bengal Sarais Regulations, 1931, to keep a list of visitors, and literate persons are required to sign their list of visitors, and literate persons are required to sign their names and illiterate ones to gives their thumb impressions in the register. Illiterate sarai-keepers are to be assisted by a literate officer from the police-station.