Section 379(h) in Police Regulations, Bengal , 1943
(h)When the Judge or Magistrate orders the property recovered or found to be returned to its owner or to any other person, the receipt of the person to whom it is to be returned shall be obtained in column 10 of the register and the date of return shall be put under his signature. If the property is sent to the Court for production before the Court at the time of trial or for any other purpose, a note shall be made in column 10 to that effect, giving the name of the constable by whom, and date on which, it was sent. The entry shall be signed by the officer-in-charge of the police-station. At the beginning of every month the senior station officer will give a certificate that he has satisfied himself that the items disposed of in the previous month have been correctly so disposed, that the receipts for such disposal are in order and that no property is unnecessarily pending.
