Section 541(c) in Police Regulations, Bengal , 1943
(c)Entries shall be made as soon as sentence is passed. If the sentence is quashed or modified on appeal, necessary corrections shall be made by noting in the column of remarks the date and purport of the order of the Appellate Court. The names of identifying officers shall be entered from the record of the cases and from the release notice of the prisoner, which shall be sent to the police-station concerned through the headquarters Court officer.
