Section 541(b) in Police Regulations, Bengal , 1943
(b)The names of all persons convicted of the following offences shall be entered in it :-(i)Offences or attempt at or abetment of - under Chapters XII and XVII of the Indian Penal Code, punishable with whipping or with imprisonment for three years or upwards.(ii)Personating or attempt at or abetment of - a public servant, etc. - Sections 170 and 171 of the Indian Penal Code.(iii)Causing hurt or attempt at or abetment of - Section 328 of the Indian Penal, Code.(iv)Swindling or attempt at or abetment of - Section 417 of the Indian Penal Code.(v)Offences or attempt at or abetment of - relating to forgery of currency notes or bank notes - Sections 489A, 489B, 489C, 489D of the Indian Penal Code.(vi)Criminal conspiracy, when the offence which is the object of the conspiracy is exclusively triable by the Court of Sessions-Section 120B of the Indian Penal Code.(vii)Offences mentioned in the schedule to the Indian Criminal Law Amendment Act, 1908 (XIV of 1908), when the trial has proceeded according to the provisions of that Act.(viii)Badlivelihood - Sections 109 and 110 of the Code of Criminal Procedure.(ix)Gambling - Sections 3, 4 and 11 of Bengal Act II of 1867.(x)Opium - Section 9 of Act I of 1878.(xi)Arms - Sections 19 (a), (c), (f); 20 of Act XI of 1878.(xii)Offences under the Criminal Tribes Act, 1924 (VI of 1924).(xiii)Offences under the Explosives Substances Act, 1908 (VI of 1908).(xiv)Offences under the Goondas Act, 1923 (Ben. Act I of 1923).(xv)Offences in connection with political agitation punishable with rigorous imprisonment for a term of one year or upwards.(xvi)Offences under the Motor Vehicles Act, 1939 - Sections 116-118, 123 and 124 (Act IV of 1939).(xvii)Offences under sections 3 and 4 of the Bengal Criminal Law (Industrial Areas) Amendment Act, 1942.(xviii)Offences under section 2 of the Howrah Offences Act, 1957 (Act XXI of 1957).(xix)Offences under the Telegraph Wires (Unlawful Possession) Act, 1950 (Act No. LXXIV of 1950).
