Section 379(a) in Police Regulations, Bengal , 1943
(a)All property stolen, whether recovered or not, and all property and articles of which the police take charge, shall be entered in a register in B.P. Form No. 68. When any such property-is brought to the police-station, it shall be kept in the station malkhana until it is disposed of according to the order of the Magistrate or Court. In order to avoid loss to the parties, property which deteriorates very rapidly, such as fruit, etc., may be sold in anticipation of sanction which shall be obtained as soon as possible, and the sale proceeds thereof shall be sent to the Court officer.
