Section 377(c) in Police Regulations, Bengal , 1943
(c)In it shall be recorded, as concisely as is compatible with clearness, all complaints and charges preferred, whether cognizable or not, the names of the complaints, the names of all persons arrested, the offences charged against them, the weapons or property of which the police1 have taken possession, and the names of the witnesses who have been examined. In the case of a person arrested, his name, the number of the case in which arrested, the dates of arrest and receipt in the station lock-up, the date and hour when forwarded to the Court, and the expenses, if any, incurred in feeding shall be noted.
