Section 105(b) in Police Regulations, Calcutta, 1968
(b)If the Magistrate declines to grant a remand under section 344 of the Code of Criminal Procedure, 1898, in order that the previous history of the accused may be ascertained, when the circumstances justifying the arrest have been proved and the proceedings drawn up, the Police Prosecutor shall then move the Magistrate to require the accused to enter upon his defence, and if the accused fails to give a satisfactory account of himself, to make an order under section 118 of that Code.
