Section 261(e) in Police Regulations, Bengal , 1943
(e)When a Magistrate forwards a complaint to the officer-in-charge of a police-station for investigation, it shall, whenever possible, be completed within the time fixed by the Magistrate for that purpose. If this is not possible, the investigating officer shall, in any event, report by the prescribed date the progress made and the date by which he expects to complete the investigation.
