202. Transfer of charge of police-station or outpost. [§12, Act V, 1861].
(a)When an officer takes over permanent charge of a police-station or outpost he shall report to the Superintendent the hour of taking over charge. He shall examine the Crown property, cash and registers, also the articles in the malkhana and, if correct, will submit a certificate in the following form :-"I have carefully examined all the current registers and files, and satisfied myself of their correctness as far as lay in my power. The amount of cash in hand this day, Rs. , has been received by me in full, and is on the following accounts (here give details).I have also received Crown property which I have checked with the authenticated list (here the relieving officer will make any remarks he may wish to)."As regards the articles in the malkhana he shall certify that he has compared the register and received all the articles mentioned. If any discrepancy is found, he shall modify the certificate accordingly, and the officer making over charge will submit his explanation.(b)In the case of temporary absence, as for instance when an officer-in-charge of a police-station proceeds to headquarters to give evidence, it will be sufficient if the two officers concerned note in the general diary the fact of having made over and assumed charge.
