Section 546(a) in Police Regulations, Bengal , 1943
(a)At the beginning of each half year the Court officer shall prepare statements in B. P. Form No. 110. The Superintendent shall forward through the District Magistrate one copy of the statement to the Deputy Inspector-General of the Range and another to the Commissioner of the Division to reach them not later than the 10th January and 10th July. The Deputy Inspector-General shall first check the returns with those of the previous half-year and of the corresponding half-year of the previous year, and shall compile a consolidated return for his Range. He shall then prepare a concise review of the figures, first criticising and examining the aggregate figures of the Range, and thereafter dealing with any points which may require special notice in connection with the returns of any particular district. He shall send a copy of his review to each district in his Range, and two copies of it to the Deputy Inspector-General. Criminal Investigation Department, together with the consolidated return for tho Range and the district returns. These shall be forwarded so as to reach the Deputy Inspector-General, Criminal Investigation Department, not later than the 20th January and 20th July.
