Section 528(b) in Police Regulations, Bengal , 1943
(b)The Central Government have ruled that the disposal of exhibits in a note forgery case is a matter for the decision of the Court which tries the case. Where the exhibits are ordered to be delivered to the police for destruction, if any particular exhibits are of special interest and should be preserved, the Court officer should obtain the Court's order to send them to the Deputy Inspector-General, Criminal Investigation Department, for this purposes.
