Section 536(p) in Police Regulations, Bengal , 1943
(p)When an offender who has been previously convicted is sent up for trial, the letters "P.C." shall be written in red ink in column 12 against his name. If a case ends in conviction, the orders shall be entered on conviction and not on expiry of the period allowed for appeal. If a sentence be quashed or modified on appeal, a note of the order shall be made in red ink in the general register to ensure entry of the amended order in the compilation sheets, and information shall be sent to the police-station as required by regulation 535(d).
