Section 915(b) in Police Regulations, Bengal , 1943
(b)In column 1 a serial number in black ink for minor and in red ink for major punishments shall be entered. In column 2 the nature of the offence shall be shortly but clearly stated; entries such as "neglect of duty," "carelessness," "disobedience of orders," etc., are not sufficient. In the last column shall be shown any after-orders that may have been passed regarding the punishments, such as their having been reduced or remitted by any appellate authority. Punishments imposed by orders of a Magistrate or a Court shall be shown, and the designation of the authority imposing the same shall be clearly noted.
