Section 477(f) in Police Regulations, Bengal , 1943
(f)When an accused person surrenders in Court and is released on bail, the Court officer shall grant him free of charge, a certified copy of the bail bond containing the Magistrate's orders thereon. This will serve as a safeguard to the accused till the release notice, which should be despatched by the Court officer as early as possible, reaches the police-station concerned.
