Section 402(a) in Police Regulations, Bengal , 1943
(a)When a person for whom a history sheet has been opened is placed under surveillance, the classification ordered noted at the top against the heading "Class." In calculating the approximate date of release, allowance shall be made for ordinary remission of sentence granted to prisoners under the Jail Code. Convictions shall be entered in chronological order, giving date, name of convicting Court, section and term of punishment. The actual date of release shall be noted on receipt of the P.R. slip in case of P.R. prisoners and in other cases the date shall be obtained from the Court officer concerned. The name of the jail from which released shall also be noted below the date. If the convict does not return home after release, the fact shall invariably be noted.
