Section 1194(c) in Police Regulations, Bengal , 1943
(c)In the case of subdivisions (other than the sadar sub-division) where cash remittances are not made the bills or cash orders payable from the sub-treasury shall be forwarded by post together with the acquittance rolls to the Subdivisional Police Officer or to the Circle Inspector, as the case may be, who shall arrange to draw the money from the sub-treasury. All sums either received in cash or by bills or from any other sources shall be sent together with the acquittance rolls by the Subdivisional Police Officer or the Circle Inspector, or in their absence, by the Court officer to the officer-in-charge of the headquarters police-station who shall enter them in his cash account and remit them to outlying police-stations and the local Court Police through escorts deputed by them to receive the money, keeping the amount intended for his own station staff.
