Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 376 in Police Regulations, Bengal , 1943

376. Registers of letters received and despatched.

(a)Two registers shall be kept in Bengal Form Nos. 16 and 19 in which shall be included all orders, legal processes, as well as other correspondence received and despatched. The registers shall be written up by the Assistant Sub-Inspector, but this shall not relieve the officer-in-charge of the responsibility of opening, dating and attending to the dak personally.
(b)The register of letters received shall be divided into as many parts as required by the nature of the correspondence: thus -
(i)Orders from Courts and Magistrates.
(ii)Departmental orders.
(iii)Enquiry slips.
(iv)Miscellaneous.
(c)Such papers as are registered elsewhere, such as First Information Reports, final memorandum, etc., shall not be entered in this register.