Section 507(a) in Police Regulations, Bengal , 1943
(a)All finger-print slips of convicts shall be kept by the Court officer in open files and arranged according to the date of release until they can be tested by an expert (see regulation 654). The slips of prisoners who are transferred to other jails before their slips are tested shall be sent along with a despatch cheque in B.P. Form No. 96 to the Court officer of the district to which they are transferred, and shall be placed by him with his own slips awaiting test. Such slips shall, after test, be returned to the Court officer of the district of conviction for transmission to the Provincial Finger Print Bureau.
