212. Responsibility of the station officer for instructing subordinates and rural police. [§ 12, Act V, 1861].
(a)Officers-in-charge of police-stations are responsible that every change or addition to the law which directly concerns the police, and every circular order, knowledge of which is likely to be useful to the officers under them, is read out and explained to head constables and constables repeatedly, until thoroughly understood. The Assistant Sub-Inspectors and constables must also be fully instructed in the names, characteristics and haunts of notorious bad characters, and particulars and descriptive-rolls of all absconded offenders, and other persons of whom the police are in search.(b)Chaukidars shall be instructed as to the offences for which they can arrest, the articles that are excisable, what quantities of these latter a person can legally keep, the regard a person giving information will get, and so on. They shall also be informed of any particular individual, gang or place which requires special watching and shall be instructed in the best methods of surveillance and shadowing.
