(a)On receipt of information that a suspicious stranger has arrived within the station jurisdiction it shall be the duty of the officer-in-charge of the police-station to send bad character roll "B" (B.P. Form No. 60) with the utmost possible despatch to the police-station within the limits of which the stranger alleges that he resides. If before the receipt of the reply to the roll, the stranger leaves the place for another jurisdiction, a copy of the roll shall be sent to that police-station.(b)On receiving such a roll the officer-in-charge of a police-station shall at once return it with complete information regarding the individual in question, if he is a resident of that station; while, if he is not a resident, the roll shall be returned with a statement to that effect. In such case the officer who issued the roll must take all possible steps to discover the identity of the stranger.(c)The nature of the information received regarding the stranger will guide the police officer as to the steps that should be taken, whether to institute proceeding under section 109 or 110, Code of Criminal Procedure or to watch the movements of the stranger. Bad character rolls "A" and "B" for reporting the arrival or departure of bad characters on their return to the issuing officer shall be pasted on the foil of the roll book. They shall be destroyed after three years.
