Section 384(c) in Police Regulations, Bengal , 1943
(c)In November of every year officers-in-charge of police-stations shall report to the Superintendent (i) whether any licensee is dead, and (ii) whether there is any objection to the renewal of any license. They need not, however, comment on the suitability of each licensee on the list, but state, when definite objection is taken to the renewal of a license, the grounds of this objection. The Superintendent shall forward these reports with his remarks to the District Magistrate for orders. If any license is cancelled, the licensee shall be called upon to deposit his arms and license at the nearest police-station within 14 days after receipt of notice.
