534. Register of unidentified persons. [§ 12, Act V, 1861].
- (a) A register in B.P. Form No. 98 of unidentified persons sent up by the police shall be maintained in all Court offices. (For definition of "unidentified," see regulation 493.).(b)When such unidentified person is in custody of the police, details concerning him shall be entered in the register by the Court officer.(c)The names of unidentified persons sent up by the Railway Police shall be entered in the register of unidentified persons by the police officers attached to the Courts in which such persons are tried, and the words "Railway Police" noted in the remarks column of the register.(d)Sub-divisional Court officers shall at once despatch a copy of every entry made in their Sub-divisional registers to the sadar Court officer, who shall enter it in the sadar Court register a separate part being kept for each subdivision. After the disposal of the case, the Sub-divisional Court officer shall send copies of the entries in the remaining columns of the form which could not be previously filled up, for entry in the sadar Court register.(e)When a person is identified as a registered member of a criminal tribe or a member of a criminal tribe who has escaped registration, the fact should be noted in column 9, and in column 12 should be noted the action taken against him under the Criminal Tribes Act, 1924. When a person concerned in a case of arms smuggling is ascertained to be a seaman, the words "Seaman-arms smuggler" should be noted in red ink in column 12.(f)The name of the district from which the name, residence and other particulars of an unidentified person are ascertained shall invariably be noted in column 11, the entry, being worded thus -"Verified as a resident of such and such a district."
