Section 517(c) in Police Regulations, Bengal , 1943
(c)The P.R. slips of P.R. prisoners whose P. R. slips have for any reason not been included in the fortnightly batch and whose release falls due before the despatch of another batch, shall be sent without delay by the jail authorities to the Superintendent of Police direct. In cases of non-observance of this regulation, the Superintendent of Police shall report the matter without delay to the Superintendent of the jail concerned, and, send a copy of the report to the Deputy Inspector-General, Criminal Investigation Department.
