Section 515(f) in Police Regulations, Bengal , 1943
(f)The Court officer shall refer to the jail admission register, the release diary, the warrants, etc., and satisfy himself that the report drawn up on the previous day is correct and complete. He shall check the entries relating to the P.R. and finger-print work in the jail admission register and history ticket with those on the back of the P.R. slip, and shall supply any omissions which he may discover in the admission register and the history ticket; but no alteration shall be made in the P.R. slip without enquiry. When the prisoners have assembled, he shall scrutinize the case of each individual and fill in column 6 of the jail parade report. In the case of prisoners admitted by transfer, he shall see if there has been any omission to make a prisoner P.R. or to take or test his finger-print. If no P.R. slip has been received for a prisoner who ought to be made P.R., the matter shall be referred to the Superintendent of Police concerned for consideration, but no reference shall be made to the Calcutta Police regarding the omission to pass P.R. orders or to take the finger-prints of persons convicted in Calcutta, as the finger-prints of every person convicted in Calcutta are taken by the Calcutta Police and sent to the Finger Print Bureau for record whether they are made P.R. or not.
