Section 150(b) in Police Regulations, Calcutta, 1968
(b)No person falling under item (ii) of clause (a) shall be placed under surveillance unless a history sheet has been opened, and the orders of the Divisional Deputy Commissioner obtained. In the case of persons falling under item (i) of clause (a), the Station Officer shall, from time to time, as opportunity occurs, institute enquiries with a view to ascertaining whether the ex-convict is living an honest life, or has reverted to criminal habits.
