Section 546(f) in Police Regulations, Bengal , 1943
(f)In each Court Police Office, statistics should be prepared and maintained in five parts in B. P. Form No. 110A. The statistics form, Part I to IV, shall be kept as a record of cases conducted by each prosecuting officer including the Public Prosecutors. The prosecuting officers shall themselves fill up forms in Parts I and II in respect of their work at the end of each fortnight. The Assistant Sub-Inspector in charge of keeping accounts of Sessions and Appeal cases shall similarly fill up these forms in respect of the work of the Public Prosecutors and Assistant Public Prosecutors and shall maintain figures in Parts III and IV. The G. R. office shall maintain figures in Part V. At the close of the half year these figures are to be totalled up to get the half yearly statistics which are to be prepared and submitted along with half-yearly statement of serious crimes.
