(a)A register, in B.P. Form No. 56A, of all persons arrested shall be kept at each police-station, in order to enable the thana officers and their superiors to see in a convenient form the action taking about the person arrested.(b)Columns 1 to 4 of the Form shall be filled up as soon as a person is brought to the police-station under arrest. If, however, any arrested person has to be forwarded to Court or released on bail, before being brought to the police-station, the officer concerned shall make a relevant entry in the general diary on his return to the police-station and columns 1 to 4 shall be filled up with the particulars of such a person also.(c)Columns 5 to 7 shall be filled up as and when the necessary informations are available.
