Section 167(c) in Police Regulations, Calcutta, 1968
(c)History sheets of men placed under surveillance shall be removed from main file of history sheets and kept in a separate file, with an alphabetical index at the beginning. This will serve the purposes of a surveillance register, and no other surveillance register shall be kept. When a man is removed from surveillance, his history sheet shall be detached from this file and placed at its original place in the main file. When a surveillee leaves the limits of one station and resides in another within or outside the State for over three months, his history sheet shall be sent to the station where he goes and this fact shall be noted against his name in the index. When the police station is in another State the history sheet shall be sent to the Deputy Commissioner or Superintendent of Police concerned in that State. The Officer-in-charge of the new station shall acknowledge receipt of the history sheet and continue to treat the surveillee as a surveillee of his own police station until he goes back to his former residence, when his history sheet shall be returned.
