Section 254(c) in Police Regulations, Bengal , 1943
(c)Reports to the Court for trial in such cases, excepting those under sections 107 and 145, Code of Criminal Procedure, which shall be submitted in duplicate in B.P. Form No. 36, shall be submitted in duplicate in B.P. Form No. 35. In cases however, under the Criminal Tribes Act, 1924, and Goondas Act, 1923 (Bengal Act I of 1923), sections 109 and 110, Code of Criminal Procedure, or under section 182 or 211, Indian Penal Code, only one copy of the form shall be used. In all cases where duplicate forms are used one copy showing the result of the case shall be returned by the Court officer direct to the station officer in lieu of a final memorandum. Care shall be taken to see that column 6 of Form No. 33 is filled up in due course. If after a reasonable period the duplicate copy is not returned with the Magistrate's orders, a reminder shall be sent to the Court police office.
