Section 336(b) in Police Regulations, Bengal , 1943
(b)No person falling under clause (ii) shall be placed under surveillance unless a history sheet has been opened, and the orders of Superintendent obtained in the manner laid down in the following regulation. In the case of persons falling under clause (i) the station officer should, from time to time, as opportunity occurs, institute enquiries with a view to ascertaining whether the ex-convict is living an honest life, or has reverted to criminal habits.
