137. Property of arrested persons taken charge of by Police. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When persons are searched under section 51 of the Code of Criminal Procedure, 1898 (Act V of 1898), and the police take charge of articles, a receipt shall be granted to the prisoners. A list of the property shall be attached to the Challan or to the special diary or the final report of the case. When such property is sent to the Court, full information concerning it shall be given to enable the Court Police Officer to fill the Malkhana Register.
