404. Enquiry note-sheet, Part IVA. [§ 12, Act V. 1861].
(a)In these sheets, which will be attached to the history sheets, shall be noted the movements of persons placed under surveillance and the result of enquiries regarding, them. Information about the various places frequented by the criminal, the opinion of the people as to his character and doings, the visits of strangers and suspicious characters to his house, the fluctuation of crime with his presence at or absence from any place, his style of living inconsistent with an honest legitimate income, etc., shall all be carefully collected by private visits and other enquiries and duly noted, so that the sheet may contain full materials for instituting proceedings under the preventive sections of the Code of Criminal Procedure, should such be necessary.If the suspect is found absent from home, enquiries shall be made as to his whereabouts, and if he is a member of a gang, about the whereabouts of his confederates. Enquiry slips shall freely be issued to test the truth of any statements which may subsequently be taken.(b)All visits made by the station officer and by officers deputed by him shall be entered, as well as any information obtained at such visits, information of real importance being incorporated in Part IV as laid down in regulation 402.Note. - The enquiry note-sheet. Part IVA, shall be preserved for three years.
