338. Removal or addition of names for surveillance. [§ 12, Act V, 1861].
(a)The Magistrate of the district or the Superintendent may direct the removal of surveillance from any person.(b)Superintendents and Circle Inspectors shall scrutinize the entries in the history sheets whenever they visit a police-station. The opinion of the officer-in-charge of the police-station regarding the removal of names or the addition of new names should not be accepted as a matter of course, but the Superintendent should, whenever possible, proceed to the village where the suspect or ex-convict resides, and by questioning the villagers ascertain whether it is necessary to bring the suspect or ex-convict under surveillance. It may be occasionally expedient for the Superintendent to inform privately a person brought under surveillance that his conduct has been suspicious and that his movements will be closely watched by the police.
