Section 515(c) in Police Regulations, Bengal , 1943
(c)The jail parade report shall be prepared on Saturday afternoon, by an Assistant Sub-Inspector or other officer specially deputed for the purpose, in B.P. Form No. 97 in accordance with the instructions printed on it. He shall enter the names of all persons falling within regulation 492, who are to be made P.R. He shall have access to the jail registers and records with the permission of the jail authorities, and shall collect together the warrants, High Court form, and P.R. slips of the prisoners whose names he enters in the report for the purpose of checking whether the P.R. orders have been correctly made and also for checking the entries in the jail admission register. He shall also collect-the names of Criminal Tribes Act members to be released during the next week and communicate the date of release of such members to the officer-in-charge of the nearest police-station.
