Section 1022(a) in Police Regulations, Bengal , 1943
(a)All tents should be marked on receipt; a piece of stout linen marked with the date of receipt, the place of manufacture, the district initials and a number to avoid having portions of tents mixed up with each other, should be sewn on to each separate portion of the tent in a place where it will not ordinarily be seen when in use. The wooden poles and the ridge-pole, if any, should have the above marks burnt on or cut into them.
