(a)Within the limits of his jurisdiction the officer-in-charge of a police-station is responsible for the effective working and management of the police subordinate to him, for the preservation of peace, and for the prevention and detection of crime. In order to check crime, his first aim should be to obtain correct information about criminals, criminal classes, vagrants and wandering gangs resident in or passing through the police-station, and either to watch them effectively or to take such active measures against them as may be necessary or legal. The foremost means to this end are -(i)an intimate knowledge of the area committed to his charge and of its inhabitants, and the enlistment of their sympathy and cooperation;(ii)the regular and early reporting of facts as to crime and criminals, suspicious characters and strangers by chaukidars;(iii)the active surveillance of registered criminals and suspects;(iv)the careful maintenance and study of the surveillance register and Village Crime Note-Book;(v)the efficient use of patrols;(vi)prosecutions for bad livelihood; and(vii)generous co-operation with officers-in-charge of neighbouring police-stations.(b)An officer-in-charge of a police-station shall neglect none of these means, and by constantly moving about within the limits of his jurisdiction and by visits to respectable residents shall assure himself that he receives regular and complete information and is in touch with the active criminals. An officer who takes these precautions will have little difficulty in tracing the perpetrators of specific offences, but without them his success in investigation will be spasmodic and uncertain.(c)Though he need not write up personally those registers which he is not required by rule or law or by special order of the Superintendent to write with his own hand, the Sub-Inspector-in-charge of a police-station is responsible and .shall satisfy himself by frequent inspection that all registers and records are properly maintained and kept up to date.(d)Officers-in-charge of police-stations shall collect and communicate intelligence on all matters of public importance passing in their jurisdictions, even though such matters may have no connection with any criminal offence.
