454. Despatch of verification rolls. [§ 12, Act V, 1861].
(a)The Court officer shall despatch to the Court officer of any district in which the house of the accused is believed to be situated, or in which he is believed to have been convicted or where his antecedents are likely to be known, a verification statement in B.P. Form No. 89. The statement shall be sent direct unless the officer from whom the information is required belongs to another province in which case the application shall be sent through the Superintendent to whom the requiring officer is subordinate.(b)Inquiries regarding persons previously convicted in Calcutta shall be addressed to the Chief Court officer, Presidency Police Court, Calcutta, and those regarding persons convicted in cases disposed of at the Sealdah and Alipore Suburban Police Courts, to the Court Inspector of the 24-Parganas, Alipore, Communications regarding the antecedents of residents of Indian States shall be addressed to the Resident concerned.
