Section 70(1) in The Himachal Pradesh Police Act, 2007
(1)The officer-in-charge of the Police Station shall cause to be maintained a Village Register in such manner as may be specified, entering therein major crimes, incidents or occurrences with potential for crime, based, inter alia on the monthly report of the Beat Officer, and shall classify villages as `Sensitive' or `Non- Sensitive' Villages in consultation with the District Superintendent of Police.
