Section 1128(a) in Police Regulations, Bengal , 1943
(a)A gang register file shall be maintained by the Superintendent for each gang of criminals, such as dacoits, swindlers, burglars, comers or forgers, who systematically commit crime as a gang. Each such file shall contain-(i)a history of the gang and of its leaders, showing how the gang came into being, its connections with other gangs, the places where its members are in the habit of meeting, the names of receivers and supporters and any relationships between its members; and(ii)a chart in B. P. Form No. 212 in which, under the entry for each case, there shall be written against the name of any member implicated, the letter S. C. A or D, to indicate that he has been suspected, convicted, acquitted or discharged. If a member has been registered under the Criminal, Tribes Act, 1924 (VI of 1924), the letters C.T.A. shall be entered in red ink against his name in the second column of the chart. If any case in which the gang is concerned is a special report case, its district member shall be entered in the appropriate column of the chart.
