(a)A hajat register in Bengal Form No. 3831 shall be kept in each Court office.(b)The Court officer-in-charge of the register shall receive prisoners from police-stations, or from the custody of Magistrates, or Sessions Judges, on conviction or commitment to hajat or for release on bail and shall at once enter their names in the register. He shall also on the appropriate page of the register enter the names of all the prisoners to be produced each day before the Magistrate.(c)It shall be the duty of the jailor to make over the prisoners with their warrants to the Court officer's guard for production before the Magistrate.(d)Prisoners discharged, or acquitted, shall be released in open Court; prisoners remanded, or convicted, shall be sent to jail with appropriate warrants, and prisoners enlarged on bail, or on their own recognizances, if present in Court, shall be released there. In the latter case the Court officer shall obtain the Magistrate's initials against their names in the hajat register in attestation of their release. The Court officer shall see that notification in Bengal Form No. 122 under rule 920 of the Bengal Jail Code is sent to the jailor on the same day in every case of discharge or release of an undertrial prisoner.
