402. Instructions for writing up history sheet. [§ 12, Act V, 1861].
(a)When a person for whom a history sheet has been opened is placed under surveillance, the classification ordered noted at the top against the heading "Class." In calculating the approximate date of release, allowance shall be made for ordinary remission of sentence granted to prisoners under the Jail Code. Convictions shall be entered in chronological order, giving date, name of convicting Court, section and term of punishment. The actual date of release shall be noted on receipt of the P.R. slip in case of P.R. prisoners and in other cases the date shall be obtained from the Court officer concerned. The name of the jail from which released shall also be noted below the date. If the convict does not return home after release, the fact shall invariably be noted.(b)The usual method of committing crime, and details of any property possessed by the person, the number of persons whom he has to maintain and his occupation and approximate earnings, and of cases in which he was suspected but not convicted, shall be given in his biography in narrative form.Details of cases in which he is known to have taken part as well as of cases in which he is reasonably suspected to have taken part with the grounds for suspicion shall be entered in this part as they occur In addition at the beginning of each year a note shall be made as to his behaviour during the preceding year with any details of permanent interest about the person's criminal history obtained from a perusal of the enquiry note-sheets.(c)All entries shall be signed in full and dated.
