Section 492(x) in Police Regulations, Bengal , 1943
(x)all persons convicted for attempt or abetment (section 511 or 109/114 of the Indian Penal Code) of offences for which they are liable to be made P.R. if (1) they are convicted outside their home districts, or (2) their finger-print slips are known or believed to be already on record in the Finger Print Bureau, or (3) they remain unidentified;
