Section 633(b) in Police Regulations, Bengal , 1943
(b)In cases where the accused is under arrest and finger-prints have to be sent to the Finger Print Bureau under regulation 493, no separate reference shall ordinarily be made to the Criminal Intelligence Bureau. In such cases, the Criminal Intelligence Bureau will peruse the search reference slips (B. P. Form No. 53) received in the Finger Print Bureau, make a search in addition to that made by the latter and communicate all available information of value to the Court officer concerned.
