Section 96(l) in Police Regulations, Calcutta, 1968
(l)If the search has been made without a warrant the original copy of the search list shall be kept with the special diaries and shall be sent with the special diaries to the Court Inspector if the case is sent up. If the search has been made under a warrant the original copy of the search list shall be immediately put up to the Magistrate who shall be requested to initial it, stamp it with the date of receipt and return it. The carbon copy which is not made over to the house owner or suspect shall be sent immediately after the search to the Deputy Commissioner of the Division, Detective Department or Special Branch, as the case may he, who shall initial it and stamp it with the date of receipt and keep it under lock and key. If the case is sent up this copy shall, after the disposal of the case be sent to the police station to be filled with the original copy of the Special Diary.
