Section 276A(a) in Police Regulations, Bengal , 1943
(a)A discharge report in B. P. Form No. 42A shall be drawn up by the Investigating Officer in the case of every person arrested and proposed to be discharged for want of evidence or for any other cause. The report shall contain a clear statement of the reasons for such discharge. No such report will, however, be necessary for a person whose discharge or release is recommended in Final Report under regulation 275(c) or who has been shown as "not sent up for trial" in column 2 of a chargesheet in B.P. Form No. 39.
