- A list of itinerant railway criminals, viz., those who are known or suspected to be committing crime at different places in the Railway district, shall be maintained and kept up to date in the office of the Superintendent, Railway Police. Extracts from the list shall be sent to railway police-stations where such criminals are likely to commit crime. The list shall contain the residence and personal description of the criminal and the cases in which he has been convicted or suspected, and shall be maintained according to the individual's chief modus operandi, both in the office of the Superintendent and the police-station. If the criminal lives within railway limits, the staff of the railway police-station shall be responsible for his surveillance. In other cases this duty shall fall upon the staff of the district police-station in which he resides, but domiciliary visits should be made in the day time not less frequently than once a quarter by the officers of the railway police-station with some of their constables for the purpose of acquainting themselves with the appearance and habits of the criminal.
