Section 1118(b) in Police Regulations, Bengal , 1943
(b)The Superintendent shall see that the names of absconding offenders are registered both in his own register and in the register of the police-station in which lies the home of the absconder or his relatives. He shall pass orders for such registration on receipt of the final memorandum unless he has already done so, e.g., on the monthly return of unexecuted warrants. In direct cases the names of absconders shall not be registered until action has been taken under sections 87 and 88, Code of Criminal Procedure.
