Section 138(c) in Police Regulations, Calcutta, 1968
(c)He shall also make in all cases, except petty cases, a list of the property movable or immovable belonging to the absconder, take on it where possible the signature of two witnesses, and send it with a warrant report in West Bengal Form No. 5260 (B.P. Form No. 55) to the Magistrate. In the case of persons who are absconding at the time of submission of a chargesheet, this list shall be submitted together with the chargesheet so that an order of attachment may issue immediately.
