Section 1123(a) in Police Regulations, Bengal , 1943
(a)Criminal histories shall be written up for gangs or individuals whose operations are known to extend beyond the limits of a single district. No criminal history need be written in the case of purely local gangs and criminals, with the exception of those concerned in the following classes of professional crime:-(i)Poisoning.(ii)Note-forgery.(iii)Swindling.(iv)Professional coining.
