1216. Jurisdiction of subordinate officers defined.
(a)The jurisdiction of the Circle Inspector has been defined to be the area comprised within the several police-stations which he inspects, arid that of officers of and below the rank of Sub-Inspector the area of the police-station to which they are attached.(b)The jurisdiction of Court, Armed or Town Inspectors will be held to be limited to the headquarters of the stations to which they are attached while the jurisdiction of other officers attached to Court, Reserve or Town Police shall be held to be the area of the police-station within the limits of which such Court, reserve or town is situated.(c)Officers employed in the office of the Superintendent shall, for purposes of this regulation, be held as attached to the Reserve.(d)The jurisdiction of officers employed in the Criminal Investigation Department (including the Intelligence Branch) shall be limited to the City of Calcutta.(e)The jurisdiction of officers employed in the District Intelligence Branch and District Detective Department shall be considered to be the headquarters station of the district to which they are attached.(See Appendix No. 9 of the Fundamental and Subsidiary Rules.)
