Section 538(b) in Police Regulations, Bengal , 1943
(b)The Court officer-in-charge of the register shall receive prisoners from police-stations, or from the custody of Magistrates, or Sessions Judges, on conviction or commitment to hajat or for release on bail and shall at once enter their names in the register. He shall also on the appropriate page of the register enter the names of all the prisoners to be produced each day before the Magistrate.
