Section 382(f) in Police Regulations, Bengal , 1943
(f)The Magistrate shall call for the register of each police-station at least once a quarter, and have it compared with the fine registers of his Court. He shall also note that the police enquiries have been regularly made and properly recorded. The comparison shall never be made by the clerk in charge of the fine registers. It shall, when possible, be done by a Magistrate, or by some other of the Magistrate's clerks. The Magistrate shall pay special attention to the duty of bringing, irrecoverable fines imposed in his district or in another district to the notice of the District Magistrate concerned with a view to their remission and removal from the register.
