Section 246(a) in Police Regulations, Bengal , 1943
(a)The first page of the First Information Report, viz. that signed, sealed or marked by the complainant or informant under section 154, Code of Criminal Procedure, shall be treated as the original. It shall be sent without delay to the District Magistrate or the Sub-divisional Magistrate, as the case may be, through the Court officer. The first carbon copy of the first information shall be sent to Superintendent. The second copy shall be kept at the police-station for future reference and a third copy shall be prepared in plain paper and made over free of charge, to the complainant or informant who shall acknowledge receipt on the copy of the First Information Report to be kept at the police-station. A copy (not carbon) shall be sent to the Circle Inspector direct at the same time as the original and the first carbon copy are despatched to the Court officer and the Superintendent. In subdivisions where there is a Sub-divisional Police Officer two copies of the First Information Report shall be made out on ordinary paper, by the carbon process, one for the Sub-divisional Police Officer and the other for the Circle Inspector.
