Section 126(b) in Police Regulations, Calcutta, 1968
(b)The Officer-in-charge when endorsing the warrant shall note the date by which the executing officer shall return the warrant to the Officer-in-charge with a report of the action taken on the back of the warrant. The Officer-in-charge shall examine the the report, and return the warrant to the Court Officer at least one day before the returnable date fixed by the Court. Bail bonds taken shall be returned with the warrants.
