Section 472(b) in Police Regulations, Bengal , 1943
(b)Police officers shall strictly comply with the provisions of section 87 of the Code of Criminal Procedure relative to the publication of the proclamation. The Court officer shall affix the copy for the Court house in the presence of witnesses, and submit a report to this effect. The station officer shall have the copy for the absconder's village duly read out in a conspicuous part of the village, post it up at the ordinary place of abode of the absconder in the presence of some of the principal residents, and submit a report that this has been done, giving the names of the witnesses.
