Section 96(j) in Police Regulations, Calcutta, 1968
(j)Occupant to be present. Search lists. - In order to satisfy the Court as to the identity of articles alleged to have been discovered at a house-search and to prevent irregularities the officer conducting a search shall prepare a list in West Bengal Form No. 5276, in triplicate, by the carbon process, of the property of which he has taken possession. The exact location of the articles found shall be noted in the list. In many cases it is not sufficient to note only the room or place wherefrom such articles are recovered. If any article is found inside a box or other receptacle this fact must be mentioned in the list. The name, father's name and residence of any person producing keys of any locked receptacles or claiming ownership of any articles seized shall be noted on the search list. The following may be treated as specimen entries, namely :-(i)"South East Room. Inside a locked wooden cheat stated by .....................to belong to..............................the key of which was produced by............................."(ii)"North Room. In a locked tin cashbox claimed by...................... who produced the key and claimed the articles as his"
