157. Petty Case Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A separate register for petty cases in West Bengal Form No. 4353 shall be maintained at each police station. It shall not be maintained at any outpost without the written authority of the Commissioner.
(b)Cases under the Calcutta Police Act, 1866 (Bengal Act IV of 1866), Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866), the Motor Vehicles Act, 1939 (IV of 1939), the Calcutta Hackney Carriage Act, 1919 (Bengal Act I of 1919), West Bengal Gambling and Prize Competitions Act, 1957 (W.B. Act XXXII of 1957), and other local Acts shall be entered in this register.(c)The charge shall be recorded in English and the recording officer shall sign it. The signature of the informant or if he is illiterate his thumb impression shall be taken.(d)The aerial numbers of the entries shall run annually.(e)Each page of the register is in duplicate. One copy shall be submitted daily to the Subdivisional Assistant Commissioner who shall, after scrutiny, forward it to the Court Inspector. The results of all cases sent up for trial with West Bengal Form No. 4296 shall be entered on this copy by the Court Officer who shall also note on it the corresponding serial number of the Magistrate's Petty Case Register, and return it direct to the police station where it shall be pasted in the register.(f)Inspecting Officers shall check a considerable percentage of the cases to see whether the copies sent to the Court Officer have been returned with the serial number of the Magistrate's register duly entered on them.
