Section 526(c) in Police Regulations, Bengal , 1943
(c)To avoid harassment, small articles shall be returned to owners through officers-in-charge of police-stations whenever owners express a wish that this should be done. Court officers should ascertain owners' wishes on this point when they come to give evidence. The articles will be sent to police-stations through the monthly pay escorts. The officer-in-charge of the police-station concerned shall obtain the owners' receipt in duplicate, one copy being sent to the Court officer to be filed in the Court malkhana register and the other copy being kept on record at the said police-station. In the case of heavy articles, the District Magistrate shall determine whether the property should be returned to the owners at the expense of the Provincial Government, the cost being met from the Magistrate's contingent grant, or whether the owners should take back their property from the Court. In Sessions cases, where the order of the Sessions Judge is required, the Public Prosecutor shall move the Sessions Judge under section 517 of the Code of Criminal Procedure, to pass orders of disposal.
