(a)The services of the Criminal Intelligence Bureau of the Criminal Investigation Department shall be utilised as far as possible for obtaining information regarding particular classes of crime and criminals. Every investigating officer shall carefully study and observe the rules on the subject contained in Chapter IX.(b)In every case in which a reference is made to the Criminal Intelligence Bureau, no matter whether such reference has proved successful or otherwise, a further or final report shall be submitted showing briefly the result of the case, to enable the officer-in-charge of the bureau to make necessary additions or corrections to his records.(c)Beside referring to the Criminal Intelligence Bureau for information all officers should also bear in mind the necessity for furnishing information for record, and after the disposal of any case of the kind referred to in the first paragraph of clause (a) of regulation 633 a note of the case with details of the modus operandi and of the person accused or suspected, should be sent by the investigating officer to the officer-in-charge of the bureau for record. See also regulation 189(t).Note. - For information regarding excise and opium smugglers, application should be made direct to the Superintendent, Excise Intelligence Bureau, Bengal, who will supply any information available.
