Section 393(15) in Police Regulations, Bengal , 1943
(15)Offences under the Telegraph Wires (Unlawful Possession) Act, (Act No. LXXIV of 1950).Note. - First offenders dealt with by Courts under section 562, Code of Criminal Procedure, shall be treated as convicted. Convictions under section 511, Indian Penal Code, in respect of any of the offences mentioned above, shall also be entered, persons sent to a lunatic asylum from a jail irrespective of offence under which convicted should also find entry. Abetment in respect of any of the offences mentioned above, shall similarly be entered.
