(a)Whenever there is good reason to suspect that a person accused of an offence under Chapter XII or XVII of the Indian Penal Code, for which, on reconviction, an enhanced punishment may be awarded under section 75, has been previously convicted, or when the name, residence and antecedents of a person so accused are unverified, an application for remand shall be made in B.P. Form No. 90 by the Court officer pending the result of the inquiry into the prisoner's antecedents. The application will remain with the record.(b)If a remand is not granted, an immediate report shall be made to the Superintendent, who, if the reasons appear insufficient, shall report the matter to the District Magistrate.
