100. Interview with convicts in jail. - (a) Attention shall be paid by police officers to the very important subject of obtaining information from criminals after their conviction. Such information shall be received and acted upon with caution, but it can and should be obtained, and a good police officer should know how to utilise it. Much useful information can also be obtained from convicts regarding receivers and the whereabouts of a stolen property. It should be distinctly understood that the said object of interviewing a convict is to obtain information and not a confession.
(b)No police officer shall be permitted to interview or interrogate any prisoner in confinement in jail without the permission of the Magistrate of the district or, if the prisoner is confined in the Presidency Jail, of the Commissioner. As a rule permission to interview a convicted prisoner in jail shall not be accorded to an officer below the rank of Sub-Inspector.(c)If in the course of an interview a convict makes a statement which amounts to a confession, the officer to whom the statement is made shall at once inform the Deputy Commissioner, Detective Department, who after satisfying himself that the confession is genuine, shall arrange to have it recorded by a Magistrate.
