Section 595(b) in Police Regulations, Bengal , 1943
(b)The following "missing goods" cases are classified as cognizable :-(i)Cases in which, though wagons arrived with seals intact, the packages or coverings of packages have obviously been cut or tampered with.(ii)Short receipt of goods from wagons arriving with seals missing, damaged or deficient or with top fasteners or ventilators open.(iii)Goods missing from wagons with seals replaced by bazar locks.(iv)Abstraction of goods by boring into bottoms of wagons or trucks.(v)Cases in which articles or goods have been abstracted from booked luggage or parcels.(vi)Goods missing from station premises or goods sheds.
