Section 14(2) in The Bengal Agricultural Debtors Act, 1936
(2)The Board shall mark in the prescribed manner each original document [produced in compliance with the notice under sub-section (1) of section 13] [Sub-section (1) omitted, 'words, figures and bracket' substituted by Bengal Act 8 of 1940.], keep the copy after verifying its correctness, and return the original to the creditor.
