Section 315(b) in Police Regulations, Bengal , 1943
(b)The officer entrusted with the service of a warrant shall be informed of the date on which he is required to return; and on his return, the warrant, if it has been, executed, shall be returned to the Court officer, with a report endorsed on its back by the officer-in-charge of the police-station, stating how and by whom it has been served.
