(a)It is important that police officers of all ranks should be acquainted with the appearance of criminals not only of their own hut of other jurisdictions and Superintendents of Police should, therefore, insist upon all officers, who may be present at headquarters, attending jail parades subject to the proviso that the number of police officers forming the parade party does not exceed 20. Constables also should be included in these parades. Under the rules in the Bengal Jail Code no member of the police jail party shall be permitted to hold any communication with a prisoner except such as is necessary for the purpose of identification. These parades, however, will afford police officers an opportunity of recognising old offenders and of acquainting themselves with the personal appearance of prisoners, particularly unidentified prisoners and prisoners about to be released, and will further furnish indication to officers possessed of intelligence and the faculty of observation as to what prisoners are likely to give information, if interviewed.(b)A parade shall be held every Sunday morning of all prisoners who have within the week been made P.R. and also all P.R. prisoners due for release within the ensuing week.(c)The jail parade report shall be prepared on Saturday afternoon, by an Assistant Sub-Inspector or other officer specially deputed for the purpose, in B.P. Form No. 97 in accordance with the instructions printed on it. He shall enter the names of all persons falling within regulation 492, who are to be made P.R. He shall have access to the jail registers and records with the permission of the jail authorities, and shall collect together the warrants, High Court form, and P.R. slips of the prisoners whose names he enters in the report for the purpose of checking whether the P.R. orders have been correctly made and also for checking the entries in the jail admission register. He shall also collect-the names of Criminal Tribes Act members to be released during the next week and communicate the date of release of such members to the officer-in-charge of the nearest police-station.(d)The officer detailed for the parade shall be present in uniform at the jail at 07-30 hours and the parade shall be held at 08-00 hours.(e)Females will not be paraded, but will be entered in the report.(f)The Court officer shall refer to the jail admission register, the release diary, the warrants, etc., and satisfy himself that the report drawn up on the previous day is correct and complete. He shall check the entries relating to the P.R. and finger-print work in the jail admission register and history ticket with those on the back of the P.R. slip, and shall supply any omissions which he may discover in the admission register and the history ticket; but no alteration shall be made in the P.R. slip without enquiry. When the prisoners have assembled, he shall scrutinize the case of each individual and fill in column 6 of the jail parade report. In the case of prisoners admitted by transfer, he shall see if there has been any omission to make a prisoner P.R. or to take or test his finger-print. If no P.R. slip has been received for a prisoner who ought to be made P.R., the matter shall be referred to the Superintendent of Police concerned for consideration, but no reference shall be made to the Calcutta Police regarding the omission to pass P.R. orders or to take the finger-prints of persons convicted in Calcutta, as the finger-prints of every person convicted in Calcutta are taken by the Calcutta Police and sent to the Finger Print Bureau for record whether they are made P.R. or not.(g)All prisoners who remain unidentified up to the time of their release from jail, shall be interviewed after their release with a view to ascertaining, if possible, where they came from and where they are going to. The officer holding the weekly jail parade shall differentiate such impending releases by noting in red ink the word "Unidentified" in column 8, part IV, of the jail parade report, against the name of each unidentified prisoner and in the case of railway criminals shall write the words "Railway Criminals" in red ink to enable the Superintendent of Police to arrange for the interview as the prisoners come out from jail. Such persons shall, whenever possible, be shadowed or followed on their release, with a view to tracing their antecedents and ascertaining their old associates to whom they are likely to return and the result of all such action taken shall be noted in the remarks column of the register of unidentified persons (B.P. Form No. 98).(h)The jail parade report shall be put up before the Superintendent of Police on the following Monday for orders. As soon as action has been taken on orders passed by him, if shall be again put up before him, and he shall satisfy himself that all orders passed by him have been obeyed.(i)In the case of railway criminals an extract from part IV of the register shall be sent to the Superintendent of Railway Police concerned immediately after the preparation of the jail parade report. The extract shall also show the name of the police-station from which the convict was sent up on trial.(j)The Court Officer who prepares the jail parade report (B.P. Form No. 97) shall send on each Monday to the officer-in-charge, Criminal Intelligence Bureau, Criminal Investigation Department, Bengal, an extract from Parts I, II, III and IV of the jail parade report prepared on the preceding Saturday regarding criminals for whom duplicate P.R. slips are issued "for C.I.D." under rule 501, Police Regulations, Bengal.With each such extract shall be given the particulars noted against column 4 of the convict's P.R. slip (B.P. Form No. 95).(k)A register shall be maintained in the Court office showing the names of the officers attending each parade which shall be inspected periodically by the Superintendent of Police and by the Deputy Inspector-General when required.(l)Superintendents of Police shall endeavour to enlist the assistance of officers attached to the jail staff in tracing the identity of unidentified prisoners, and they are authorized to pay a reward of Rs. 5 to any jail official who shall be successful either in establishing the identity of an unidentified convict or the previous conviction of a prisoner undergoing trial or imprisonment for an offence under Chapter XII or Chapter XVII of the Indian Penal Code.
