Section 545(c) in Police Regulations, Bengal , 1943
(c)Cognizable cases under Municipal, Railway and Telegraph by-laws, section 120 of the Indian Railways Act, 1890, and section 34 of the Police Act, 1861, vagrancy and bad character cases. Chapter VIII of the Code of Criminal Procedure, etc., are not reported in First Information Reports, and consequently are not entered in the general register of cases. They are, however, entered in the Magistrate's register of cases, in which no First Information Report is used, and from this register shall be gathered the information to enter them in the compilation sheets and in the Annual Statement A, Part I.
