Section 352(c) in Police Regulations, Bengal , 1943
(c)At frequent but irregular intervals the officer-in-charge of the police-station or a junior officer deputed by him shall visit the encampment of every wandering criminal or oppressive gang under surveillance within his jurisdiction, and shall satisfy himself that the surveillance exercised by constables, dafadars and chaukidars is really effective. Such visit shall be made at night whenever possible. The officer making the visit shall also enquire from the residents in the neighbourhood about the behaviour of the gang, and if complaints are made against the gang, he shall enquire into them and take such other action as may be necessary in the circumstances of the case. Full details of these visits shall be noted in the officer's mufassil diary.
