Section 533(a) in Police Regulations, Bengal , 1943
(a)A register in B.P. Form No. 101 shall be kept in each Court office. Reports should be prepared daily in duplicate by the Court officer, one copy being sent to the Superintendent and the other remaining in the Court office. This report will include sessions and bad livelihood cases and proceedings under section 514, Cr. PC. The fact that diet and travelling expenses of prosecution witnesses have or have not been paid, or any delay in the payment thereof, shall be entered in column 11, with reasons in case of non-payment or delay. The Superintendent shall submit it to the District Magistrate drawing his attention where necessary to any points requiring his notice; specially any undue delays in disposal of cases, non-payment of diet and travelling expenses to prosecution witnesses, or delay in the payment thereof, by underlining or encircling in red ink the entries renting thereto. If in spite of repeated entries no improvement is noticed the Superintendent should take the matter up personally with the District Magistrate. On return from the Magistrate, the reports shall be filed in the office of the Superintendent. Whenever a case is adjourned owing to non-appearance of a police officer as witness, the fact and the reason for his non-appearance shall be noted in column 11 of the form. If no reason is given, the Superintendent shall call for one which will be shown to the District Magistrate, if required.
