Section 212(a) in Police Regulations, Bengal , 1943
(a)Officers-in-charge of police-stations are responsible that every change or addition to the law which directly concerns the police, and every circular order, knowledge of which is likely to be useful to the officers under them, is read out and explained to head constables and constables repeatedly, until thoroughly understood. The Assistant Sub-Inspectors and constables must also be fully instructed in the names, characteristics and haunts of notorious bad characters, and particulars and descriptive-rolls of all absconded offenders, and other persons of whom the police are in search.
