Section 506(ii) in Police Regulations, Bengal , 1943
(ii)of all other P.R. convicts copies will be taken, viz., one for record in the bureau of the province of conviction, one for the bureau of the province of which the person is, or is alleged to be, a resident and one or more copies for the bureau or bureaux where his operations are known or believed to extend, noting on each copy of the finger-print slip the names of the different bureaux where the slip is being sent for record.
