Section 251(e) in Police Regulations, Bengal , 1943
(e)If the District Judge orders that the property be sent to Court, the officer-in-charge shall despatch it with a forwarding advice in B.P. Form No. 31 in triplicate, in which shall be recorded the cost of transporting the property. If the deceased has been buried or cremated at the expense of a municipality, the expenses so incurred shall also be recorded in the form and the Chairman or Vice-Chairman shall be advised to apply to the District Judge for the recovery of the expenses.
