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[Cites 0, Cited by 0] [Section 978] [Entire Act]

Bengal Presidency - Subsection

Section 978(i) in Police Regulations, Bengal , 1943

(i)The Superintendent or Additional Superintendent shall hold kit inspection in the lines and in the sadar police-station once a month as early in the month as possible. Except in the case of 24-Parganas, Howrah, Dacca and Hooghly the Sadar Town Police shall also be required to attend this kit inspection. In the case of Howrah and Dacca the gazetted officer in charge of the Town Police shall hold kit inspection once a month, but may spread his inspections out over the month, inspecting the kits of so many town outposts a week. In the 24-Parganas and Hooghly districts, the Superintendent will arrange that inspections in town outposts shall be made as often as is practicable by himself, his Additional, Assistant or Deputy Superintendent. The Superintendent or his Additional Superintendent shall hold kit inspection at mufassil subdivisional headquarters, mufassil police-stations and outlying towns at the time of their annual inspections. Subdivisional Police Officers shall similarly hold kit inspections at the police-stations within their subdivisions, in conjunction with their annual inspections. Circle Inspectors shall also hold kit inspection at the time of their yearly or half-yearly inspections of the police-stations within their circle. When holding these inspections, the officer shall prepare in B. P. Form No. 187 a defect list in which shall be entered all clothing which is to