Section 536(g) in Police Regulations, Bengal , 1943
(g)As soon as the final papers of a case are received by the Court officer, whether a chargesheet or a final report form, he shall fill in columns 10 to 14 of the register and again submit it with the final report or chargesheet to the Magistrate. The Magistrate, if a chargesheet has been submitted, shall either take the case on to his own file or shall pass orders, to be entered in column 15 as to what Magistrate is to try the case. If a chargesheet has not been submitted, but a final report, the Magistrate shall pass such preliminary order as he may consider necessary, e.g., for further enquiry or for the complainant to produce his witnesses, and such order shall be entered in column 15, or if no preliminary order is required he shall pass final orders and enter them in column 16. The entry in column 16 shall indicate clearly how the case is to be shown in the returns, what amount of property is to be entered as stolen and recovered in the khatian register, and how any property of which possession has been taken by the police is to be disposed of.
