(a)The officer-in-charge of the police-station shall at once, on receipt of the information, fill in a bad character roll "A" (B.P. Form No. 59) and shall add a brief precis of the habits and manners of such bad character and forward it by the quickest possible means, whether by hand or by post, to the officer-in-charge of the police-station within which is situated the place to which the bad character is alleged or believed to have gone. If the route to such destination lies within the jurisdiction of an intermediate police-station or stations, an intimation shall also be sent to such police-station unless it is believed that the surveille will proceed by railway or steamer.(b)If the destination of the bad character is not known, a copy of the roll shall be sent to every police-station within or outside the province, to which there is any likelihood of his having gone. If the surveille is addicted to crime on the railways, intimation shall also be sent by the quickest possible means to the nearest railway police-station.(c)If the surveille is a member of a known gang of criminals, the officer-in-charge shall besides taking action as above at once arrange that a special watch be maintained on other members of the same gang, whether residing in his own or other police-station until the surveille returns.(d)A police officer who receives the roll shall immediately take steps to ascertain whether the bad character has arrived within the limit of his jurisdiction. If the bad character is found, the police officer shall note the date and hour of his arrival, the names of the persons with whom he is staying, and the names of any persons with whom he associates and he shall arrange to have his proceeding watched in the same way as if he were a registered bad character of his own station. If he has not been traced on the expiry of one week from the receipt of the roll, the officer receiving the roll shall return it with a statement to that effect on the back of it to the police-station of issue.(e)When the bad character leaves the.limits of the station for his home or elsewhere, within or outside the province, the officer-in-charge shall forward the roll to the officer-in-charge of the police-station to which the bad character has gone, noting on the back of it all the information regarding the individual's movements which was collected while he was residing within the limits of the station and sending intimation to any intermediate police-station or stations falling on his route, unless it is believed that the surveille will proceed by railway or steamer. If the bad character goes to a police-station other than that in which he is registered, the officer-in-charge of the latter shall be informed of-the fact.
