Section 161(6) in Police Regulations, Calcutta, 1968
(6)Remarks.All summonses, notices, warrants and court processes of all sorts in which a date has been fixed for the receipt of a report of any kind from the police in its connection shall immediately on their receipt be entered in this register under their appropriate date viz., the date fixed for the hearing. The document shall be made over to the Officer who has been selected to take action on it. Entries are to be made in this register either by the Officer-in-charge himself, or under his initials.The register shall be consulted twice daily by the Officer-in-charge in the morning and in the evening, and he shall be responsible that every document reaches the court at least one day previous to the day fixed by the Magistrate for its return.
