Section 68(1) in The Himachal Pradesh Police Act, 2007
(1)The duties and responsibilities of the Beat Officer shall be in respect of his Beat, to-(i)maintain liaison with community elders, members of the Panchayat residing in that village, the local Numberdar, local officials such as Patwari, Forest Guard and Chowkidar of the Panchayat , and residents of each village under his charge, and to review, during every visit, the crime prevention measures in the village;(ii)collect information relating to crimes and criminals and activities of subversive, militant and anti-social elements, if any, in the village and communicate the same to the officer-in-charge of the Police Station;(iii)maintain watch over history-sheeted criminals and bad characters, if any, and others with criminal record;(iv)acquaint himself with local disputes having potential for violence or with caste/communal overtones, and inform the officer-in-charge of the Police Station with all available details;(v)carry out any other policing task as may be assigned from time to time , including facilitation of witness protection, in respect of the villages assigned to the Beat;(vi)keep a record any public grievances and complaints in relation to policing and inform the officer-in-charge of the Police Station promptly; and(vii)maintain in such manner as may be specified, a record of the duties and responsibilities carried out by him during his visits and submit the same to the officer-in-charge of the Police Station every month.
