151. Divisional Deputy Commissioner to order suveillance. - When the history sheet of any person gives rise to a reasonable presumption that the person concerned in an active criminal, the fact shall be reported to the Divisional Deputy Commissioner who shall decide whether there are sufficient grounds for requiring the police to exercise closer supervision over him. It is desirable that, whenever possible, this decision shall be based on enquiry at the police-station and not merely on a written report. If the Deputy Commissioner decides that closer supervision is necessary, he shall pass orders for surveillance and the history sheet shall then be dealt with as laid down in regulation 167 and it shall be maintained in much greater detail.
