70. Pocket books. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) All subordinate ranks of the Calcutta Police shall carry pocket books when on duty.
(b)Officers and men on plain clothes duty shall carry pocket books of a kind which will not tend to disclose their identity as police officers.(c)These pocket books shall, in no circumstances, be used for private purposes. Each entry shall state clearly the time and date of occurrence of any incident recorded, the exact location, brief facts and the particulars of witnesses. Entries regarding traffic cases shall, in addition, contain the number and description of the vehicle, the licence number, particulars of the driver, the direction in which the vehicles were proceeding or facing and any other particulars that may be found necessary. All entries shall show what action has been taken by the officer recording the incident.
