60. General instructions regarding tours. [§ 12, Act V 1861].
(a)A police officer of or above the rank of Inspector shall invariably record in the inspection register any visit to or call at a police-station and give a brief description of the particular work which he has done or is doing in its jurisdiction: he shall also enter in the Village Crime Note Book or other appropriate register any information of interest that has come to his knowledge and has not before been recorded.(b)Flying visits and superficial inspections made by a Superintendent, Assistant or Deputy Superintendent or Inspector shall not be regarded as the annual or half-yearly inspections prescribed by regulation 47. At the time of regular inspection, the inspecting officer shall not confine himself to an examination of registers and books. In order not to be dependent solely on the reports of his subordinates, he should visit places of importance within their jurisdiction and should endeavour to secure the goodwill of the leading men in the villages, such as, headmen, Panchayats or union board members and their co-operation in the prevention and detection of crime.(c)During such visits he should make enquiries from respectable persons regarding -(i)the work of the rural police ;(ii)the local repute of persons under surveillance ;(iii)persons likely to resort to crime for any reasons ;(iv)local party factions ;(v)the incidence of crime and any concealment of cases;(vi)the probable resorts of absconders; and(vii)any other matters bearing on the criminal administration.
