Section 323(c) in Police Regulations, Bengal , 1943
(c)He shall also, in all except petty cases, make a list of the property movable or immovable belonging to the absconder, and after obtaining the signature of the Panchayat or president of the union board or of some other respectable witness on the list, shall send it with a warrant report from (B.P. Form No. 55), to the Magistrate. In the case of persons who are absconding at the time of submission of a charge-sheet this list shall be submitted together with the charge-sheet so that an order of attachment may issue immediately.
