Section 454(a) in Police Regulations, Bengal , 1943
(a)The Court officer shall despatch to the Court officer of any district in which the house of the accused is believed to be situated, or in which he is believed to have been convicted or where his antecedents are likely to be known, a verification statement in B.P. Form No. 89. The statement shall be sent direct unless the officer from whom the information is required belongs to another province in which case the application shall be sent through the Superintendent to whom the requiring officer is subordinate.
