Section 370(b) in Police Regulations, Bengal , 1943
(b)The subjects on which information is required, as specified in clause (a) above, are intended to be of general application, and not to meet the special requirements of particular areas. District Magistrates are at liberty to prescribe further questions, but it is desirable that the number of questions should be strictly limited, and to prevent such special questions being continued after they are no longer required, they should be sanctioned only for a specified time, after which they should be reconsidered. Information obtained in answer to questions specially prescribed by the District Magistrate shall be entered in the general diary.
