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[Cites 0, Cited by 0] [Section 341] [Entire Act]

Bengal Presidency - Subsection

Section 341(f) in Police Regulations, Bengal , 1943

(f)The officer-in-charge of the police-station shall see that every member of the station staff is able to recognise every surveille at sight. The local enquiries referred to in clause (a) should as far as possible be made by the officers-in-charge or his junior Sub-Inspector, but for surveillance Assistant Sub-Inspectors must also be employed and constables singly or as part of an organized patrol party may also be deputed from time to time to ascertain whether surveilles are absent from home. Constables may also be deputed to camping grounds, sarais, ferries, and all places of public resort, to pick up information, but the constables should be given definite instructions as to the localities they are to visit and the enquiries to be made, and they should be required to return to the police-station by a given time. All such deputations must be entered in the general dairy of the police-station, and any information which may have been obtained should be recorded in the history sheets.