Section 6(1) in Bihar Anti Terrorist Squad Rules, 2014
(1)Intelligence related functions of the Anti Terrorist Squad shall be according to the following:(a)Collection, collation and analysis of intelligence related to terrorism;(b)Exchange and dissemination of intelligence with the State Special Branch and other units or agencies of other states and the Central Government and to conduct secret verifications;(c)Identification of sensitive spots within the state in the context of internal security where terrorists and anti-national elements can hide, operate or find logistic support;(d)Deployment of sources and agents for the purpose of surveillance or gathering information about the terrorist outfits, their supporters, harbourers, and such elements who spread terrorism through indoctrination, etc.(e)Monitoring of suspected communications, interactions, and financial transactions of terrorists or such elements within and outside the country;(f)Identification and tracking of offenders indulged in the smuggling of FICNs, narcotics, automatic firearms, explosives, etc. or indulging in Hawala transactions and money laundering etc. for carrying out acts of terrorism; etc.
