Section 156(c) in Police Regulations, Bengal , 1943
(c)as soon as action has been taken under clause (a), the Magistrate, if one is present, and the police officer in command shall each draw up, first -(i)a concise but accurate report of the occurrence, and subsequently ;(ii)an accurate account in minute detail of all the relevant facts, with a note of the number of rounds issued and expended ;
