Section 384(b) in Police Regulations, Bengal , 1943
(b)A list of persons licensed to carry or possess arms shall be kept at each police-station in B.P. Form No. 73. The entries shall be arranged village by village, the villages being grouped according to unions. Additions and alterations in lists of licences made during the year shall be reported promptly by District Magistrates to officers-in-charge of police-stations and a list of unrenewed licences shall also be furnished to police-station officers at the end of the year as soon as renewal of licences is over. To guard against the possibility of omission on the part of District Officers to send notices of additions and alterations made in the list to station officers and of the information thus received not being entered in the lists at police-stations, the District Magistrate shall send an up-to-date copy of the list annually to the officer-in-charge of each police-station who shall return the same to the District Magistrate after making necessary corrections in his register.
