Section 264(c) in Police Regulations, Bengal , 1943
(c)The diary shall be written in duplicate with carbon paper, and at the close of the day the carbon copy, along with copies of any statement which may have been recorded under section 161, Code of Criminal Procedure and the lists of property recovered under section 103 or 165 of that Code, shall be sent to the Circle Inspector. In subdivisions when there is a Sub-divisional Police Officer, another copy of the diary in special and misconduct report cases shall be made out by the carbon process and submitted to him. This copy shall be preserved for one year. When an investigation is controlled by an Inspector of the Criminal Investigation Department, the investigating officer shall forward the Circle Inspector's copy of the case diary through that officer who shall stamp or write on the diary the date of receipt by him and, after perusal, forward it to the Circle Inspector.
