Section 516(a) in Police Regulations, Bengal , 1943
(a)When the trial of a person whose finger-print slip has been traced by the Finger Print Bureau has terminated, the result shall be communicated to the bureau in B.P. Form No. 99 accompanied by a fresh finger-print slip. If the case ends in discharge or acquittal, the result shall be sent at once, but if it ends in conviction, the communication should be sent after the result of the appeal, if preferred, is known.
