396. Despatch of conviction or other rolls. [§ 12, Act V, 1861].
- When a person concerned in an occurrence resides within the jurisdiction of another police-station or when a convict or suspect permanently changes his residence to the jurisdiction of another police-station, a roll in the form of a loose sheet of Part I or II, as the case may be, shall be sent to the Sub-Inspector of the station concerned, who shall enter the facts in Part II or III, as the case may be, and return the roll to the issuing officer. The latter, after copying the references in his note-book, shall file it separately for destruction after a year. Rolls sent to police-stations outside the province shall be sent through the Superintendent's office.If a person has resided for 5 years in a village with his family, he shall be regarded as a resident of that village.
