(a)A register in B. P. Form No. 210 shall be maintained in the office of the Superintendent of absconding offenders whose homes are within the district, that is, whose names find entry in part I of the police-station registers. Entries shall be made police-station by police-station. The beginning of the register shall contain an index and the end of the register shall contain a list of absconders who have committed crime in the district, but whose homes are outside the district, that is, those whose names are entered in Part II of the police-station registers.(b)The Superintendent shall see that the names of absconding offenders are registered both in his own register and in the register of the police-station in which lies the home of the absconder or his relatives. He shall pass orders for such registration on receipt of the final memorandum unless he has already done so, e.g., on the monthly return of unexecuted warrants. In direct cases the names of absconders shall not be registered until action has been taken under sections 87 and 88, Code of Criminal Procedure.(c)As soon as the name of an absconder has been entered in this register, the Superintendent shall send the roll of the absconder to the police-station concerned for entry in the police-station register, and a copy of it to any district or other police-station of his own district, where the absconder may have relatives, for entry in Part II of the register.(d)The Superintendent will compare his office register with the police-station register at the time of his annual inspection of police-stations and shall refer to the District Magistrate the case of any absconder whom he considers to be no longer wanted.(e)Court officers and officers-in-charge of police-stations shall at once report to the Superintendent the arrest or surrender of any absconder.(f)When any absconder is no longer wanted the officers concerned shall be informed and both the police-station and the Superintendent's office registers shall at once be corrected.
