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Bengal Presidency - Section

Section 405 in Police Regulations, Bengal , 1943

405. Index, Part V. [§ 12, Act V, 1861].

- This shall be kept in the form of a bound register. It is the index of persons convicted as well as of persons suspected but not convicted. For entry of the names a sufficient number of pages shall be allotted to each letter of the alphabet.Names of those convicted should be entered in red ink and those suspected in black. If a suspected person is subsequently convicted, his name should be underlined with red ink. Names should only be entered once and sufficient space should be left below each name so that subsequent references can be noted in columns 4 and 5. In the "remarks" column the date of birth should be noted against the names of persons convicted. Whenever the name of a person is entered in this index, a reference to the page number on which his name is noted should be gives in the connected parts of the Village Crime Note-Book.