Section 323A(b) in Police Regulations, Bengal , 1943
(b)Columns 1 to 4 of the Form shall be filled up as soon as a person is brought to the police-station under arrest. If, however, any arrested person has to be forwarded to Court or released on bail, before being brought to the police-station, the officer concerned shall make a relevant entry in the general diary on his return to the police-station and columns 1 to 4 shall be filled up with the particulars of such a person also.
