Section 921(d) in Police Regulations, Bengal , 1943
(d)No particulars are required as to the possession of landed property in the case of constables or the members of launch or boat crews. In the case of all other officers, the entry shall be brought up to date annually by the 15th of April of each year. It is incumbent on every police officer to give information of any property acquired either by himself or his wife, either in his own name or in the names of children, relatives, servants or dependents or otherwise benami. (See regulation 112.)
