Section 138(d) in Police Regulations, Calcutta, 1968
(d)A Magistrate issuing a warrant is required by law to fix a date by which the warrant is to be executed, or failure to execute, reported. If it is not possible to return the warrant duly executed to the issuing Court by the date fixed in the warrant, the police officer to whom the warrant has been addressed or endorsed, shall submit, so as to reach the issuing Court not later than the morning of the date fixed, a report in West Bengal Form No. 5260 (B.P. Form No. 55) stating the reason why the warrant has not been executed. If the accused is absconding, he shall also send with his report the original report, referred to in clause (b) above, of the officer to whom the warrant was made over for service, together with the list of property belonging to the absconder. It will then rest with the Court Officer to apply for proclamation and attachment, if necessary.
