Section 254(a) in Police Regulations, Bengal , 1943
(a)A register shall be kept in B.P. Form No. 33 in which shall be entered all cases enquired into by the police in which no First Information Report is required, e.g., cases under municipal or railway bye-laws, section 34, Police Act, 1861, cases under sections 107, 109, 110, 144 and 145 of the Code of Criminal Procedure, non-cognizable cases under the Criminal Tribes Act, 1924, cases under sections 176, 182 or 211, Indian Penal Code, the Motor Vehicles Act, 1939, Serais Act, 1867, etc., etc.
