Section 538(d) in Police Regulations, Bengal , 1943
(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.
