148. Address of persons remanded to intermediate jail custody. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When applying for a remand to intermediate jail custody the Investigating Officer shall fill up a descriptive roll in West Bengal Form No. 4340. In doing he shall carefully record the address (including the temporary Calcutta address) of the prisoner as fully and correctly as possible.
VI - Inspection, Surveillance, Registers And Returns.
