Section 341(a) in Police Regulations, Bengal , 1943
(a)Local enquiries regarding each person under surveillance should ordinarily be made at intervals of not less than one month. Such enquiries shall ordinarily be made by a Sub-Inspector, but when, owing to pressure of work or other special reason, no Sub-Inspector is available, the station officer may depute an Assistant Sub-Inspector to make the enquiry, recording his reasons in the general diary. The main object of these visits is to ascertain whether the surveille is being watched by the village chaukidar, and that his movements and the visits to his house of strangers are promptly reported at the police-station. If there is reason to believe that the village authorities are neglecting their duty in this respect, the fact shall be immediately brought to the notice of the Superintendent who shall take such action as may be necessary. The opportunity should also be taken to enquire into the general conduct of the surveille, his habits and particulars regarding his antecedents and his associates. All visits paid to the surveilles shall be entered in their history sheets.
