Section 1290(3) in Police Regulations, Bengal , 1943
(3)Whether the election can be postponed and if not, whether any serious complications are likely to arise in case the proposed change is effected at that particular time.(iv)Proposals concerning railway police-stations shall be submitted to the Inspector-General by the Superintendent, Railway Police, through the Range Deputy Inspector-General only.II. The schedules in forms A and B should be prepared from the general jurisdiction lists with the villages arranged in serial order according to those lists.The latest list and map must be followed. When such lists do not exist or in areas in which 110 maps showing individual villages exist, it will generally be advisable to give the names of villages or the natural features on the boundaries of the area to be included in the police-station and to omit the list of villages.Note. - General jurisdiction lists and maps prepared for revenue thanas (as distinct from the police thanas) are mainly of two classes :-(i)those prepared in Howrah and Dinajpur under the orders of Government passed in 1903 :(ii)those prepared during survey and settlement proceedings in the rest of the districts of the province which supersede those prepared under the orders of Government in 1903.III. After the proposed changes have been approved by the Provincial Government and a notification issued in the Calcutta Gazette, the Provincial Government will send to the Inspector-General, the Commissioner and the Director of Land Records and Surveys copies of the notification. The Director of Land Records and Surveys will then issue (i) correction slips to the general jurisdiction lists showing the change in the police jurisdiction, and (ii) traces showing corrections in the jurisdiction maps according to the distribution list prescribed by the Provincial Government. The Deputy Inspector-General, the Superintendent and the officers-in-charge of police-stations shall maintain their own jurisdiction maps and police jurisdiction lists in the prescribed Form C up to date.IV. A file of notincations that may be issued relating to the establishment, jurisdictions site or nomenclature of police-stations or to any changes therein shall be maintained in the offices of-(i)Deputy Inspectors-General for all police-stations in their Ranges ;(ii)Superintendents (including Railway Police) for all police-stations in their districts; and(iii)Officers-in-charge of police-stations for their police-stations.V. In the case of proposals for (i) for the establishment of a new police-station, or (ii) the change of site of an existing police-station, a rough estimate of the cost of acquiring the new site and of constructing the new buildings shall be given, and in the later case, it shall be stated how the existing sites and buildings are to be disposed of, and whenever any additions to, or redistribution of, the sanctioned force is needed, the present and the proposed force shall be clearly stated with reasons for the change. Information on the following points shall be given for each police-station affected by the proposed change and also separately for the area or areas which it is proposed to transfer-(i)Area in square miles.(ii)Population by communities in Form E.(iii)Number of cognizable cases reported.(iv)Number of cognizable cases investigated.(v)Number of unnatural death cases investigated.(vi)Number of reports under sections 107, 109,110 and 145, Code of Criminal Procedure submitted.(vii)Number of bad characters under surveillance at the time of the report.Note. - The information against items (iii) to (vi) shall he given for the previous three years, each year's figures being shown separately.VI. The constitution of police-station jurisdictions will depend mainly on the requirements of the Police Department, but chaukidari unions (where they exist) should not be split up unless this cannot be avoided without serious inconvenience.The unions formed under the Bengal Village Self-Government Act, 1919, should not be split up save in most exceptional circumstances.VII. As soon as settlement operations are completed in a district, the Superintendent should examine the new jurisdiction lists and police-station maps prepared by the Settlement Department and submit draft notifications, where necessary, through the proper channel, in terms of villages taken as units by the new district settlement.Form A.The Governor is pleased to sanction the establishment of an investigating centre at in the district of.................
