Section 378(a) in Police Regulations, Bengal , 1943
(a)The register (in B.P. Form No. 66) shall be divided into two parts. In Part I will be entered the names of all escaped convicts and absconded offenders, irrespective of where they have committed crime, whose usual residence is within the station jurisdiction in which the register is kept. This register must tally with the entries for the station made in the Superintendent's register with which it will be compared once a year. (See regulation 1118.)
