403. History sheets of men placed under surveillance. [§ 12, Act V, 1861].
- History sheets of men placed under surveillance shall be removed from the 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 surveille leaves the limits of one station and resides in another within or outside the province for over three months, his history sheet shall be sent to the station where he goes and the fact noted against his name in the index. When the police-station is in another province the history sheet shall be sent to the Superintendent concerned in that province. The officer-in-charge of the new station shall acknowledge receipt of the history sheet and continue to treat the surveille as a surveille of his own police-station until he goes back to his former residence, when his history sheet shall be returned.
