Section 445(a) in Police Regulations, Bengal , 1943
(a)On the final disposal of all cases except those which reports in B.P. Form Nos. 35 and 36 in duplicate are submitted (vide regulations 254 and 287) the Court officer shall prepare a final memorandum in B.P. Form No. 88. In cases in connection with all political agitation and under sections 109 and 110 of the Code of Criminal Procedure, and under the Criminal Tribes Act, 1924, in which no first information is recorded, in which the Superintendent's orders regarding the classification of prisoners are necessary, and in all charge-sheet cases he shall submit the final memoranda in duplicate through the Circle Inspector to the Sub-divisional Police Officer who will forward them to the Superintendent with such recommendations as he may like to make. In other cases he shall send one copy of the final memorandum direct to the police-station, and one to the Superintendent through the Circle Inspector and the Sub-divisional Police Officer.
