Section 68 in The Himachal Pradesh Police Act, 2007
68. Duties and Responsibilities of the Beat Officer.
(1)The duties and responsibilities of the Beat Officer shall be in respect of his Beat, to-(i)maintain liaison with community elders, members of the Panchayat residing in that village, the local Numberdar, local officials such as Patwari, Forest Guard and Chowkidar of the Panchayat , and residents of each village under his charge, and to review, during every visit, the crime prevention measures in the village;(ii)collect information relating to crimes and criminals and activities of subversive, militant and anti-social elements, if any, in the village and communicate the same to the officer-in-charge of the Police Station;(iii)maintain watch over history-sheeted criminals and bad characters, if any, and others with criminal record;(iv)acquaint himself with local disputes having potential for violence or with caste/communal overtones, and inform the officer-in-charge of the Police Station with all available details;(v)carry out any other policing task as may be assigned from time to time , including facilitation of witness protection, in respect of the villages assigned to the Beat;(vi)keep a record any public grievances and complaints in relation to policing and inform the officer-in-charge of the Police Station promptly; and(vii)maintain in such manner as may be specified, a record of the duties and responsibilities carried out by him during his visits and submit the same to the officer-in-charge of the Police Station every month.
