Section 349(b) in Police Regulations, Bengal , 1943
(b)If the ex-convict does not return to the proposed place of residence within a reasonable time and his whereabouts are not known, the statement in duplicate received from the jail shall be sent to the Superintendent of the district where he was last convicted, one copy being kept in the Superintendent's office and the other in the police-station from which the man was sent up.
