Section 541(h) in Police Regulations, Bengal , 1943
(h)Extracts of entries regarding criminals residing in another district or changing their residence shall be forwarded to the sadar Court officer of the district in question for entry in the headquarters Court conviction register. After entry the communication shall be returned with a note stating the page and volume of the register in which the contents have been duly entered. Such extracts shall be sent after orders as to P.R. have been passed when the convict is likely to be made P.R. or any appeal preferred has been disposed of or the period of such appeal has expired.
