(a)Every dafadar is required to report without delay to his police-station the presence or arrival within his village boundary of any wandering gang.(b)On receipt of such information the officer-in-charge of the police-station shall personally visit the place where the gang is located, and if such gang is known or suspected to be either criminal or troublesome and oppressive, shall arrange to watch it carefully, particularly at night. For this purpose a sufficient number of constables, dafadars and chaukidars should be told off with clear instructions as to their duties. If the gang is not known or suspected to be either criminal or oppressive, the officer-in-charge of the police-station shall not place it under surveillance nor interfere with it in any way.(c)At frequent but irregular intervals the officer-in-charge of the police-station or a junior officer deputed by him shall visit the encampment of every wandering criminal or oppressive gang under surveillance within his jurisdiction, and shall satisfy himself that the surveillance exercised by constables, dafadars and chaukidars is really effective. Such visit shall be made at night whenever possible. The officer making the visit shall also enquire from the residents in the neighbourhood about the behaviour of the gang, and if complaints are made against the gang, he shall enquire into them and take such other action as may be necessary in the circumstances of the case. Full details of these visits shall be noted in the officer's mufassil diary.(d)If the gang is found to be criminal or oppressive, whether it be a foreign Asiatic gang or not, no effort shall be spared to bring the offenders to justice for specific crimes and in default of this to deal with the members of the gang under the preventive sections of the Code of Criminal Procedure. On no account shall they be passed on under police guard from one province or one district to another.(e)Whenever a criminal or oppressive gang leaves, or is about to leave the jurisdiction of one police-station for another, the officer-in-charge of the police-station which the gang is leaving shall send by the quickest available means information to the officer-in-charge of the police-station to which the gang is proceeding to enable the latter to make arrangements for visiting and watching the gang. Whenever possible, this information shall be sent in advance.(f)All information received at police-stations regarding the movements of wandering gangs shall be entered in the general diary, and it shall be the duty of Circle Inspectors to see that action under this regulation is promptly taken by station officers.
