Section 295(c) in Police Regulations, Bengal , 1943
(c)Beside referring to the Criminal Intelligence Bureau for information all officers should also bear in mind the necessity for furnishing information for record, and after the disposal of any case of the kind referred to in the first paragraph of clause (a) of regulation 633 a note of the case with details of the modus operandi and of the person accused or suspected, should be sent by the investigating officer to the officer-in-charge of the bureau for record. See also regulation 189(t).
