Section 1262(a) in Police Regulations, Bengal , 1943
(a)Departmental buildings may be constructed under the supervision of the District Engineer and except in cases in which the buildings to be, constructed are of a simple nature, the advisability of calling in the help of the District Engineer should always be considered. When a building is proposed to be erected under the supervision of the District Engineer, the plans and estimates should be approved by him, after making a local inspection of the site, before its construction is sanctioned by the Inspector-General or the Deputy Inspector-General. It is not intended that the District Engineer should make petty alterations in the plans and estimates, and, as a general rule, it is anticipated that he will be able to adopt them en bloc. He will merely have to examine them, in order to see whether they require modification in view of any peculiarity of the site. Subsequently, the District Engineer will be required to supervise the construction of the whole building, but he may utilize the assistance of his subordinates, although the final responsibility will be his.
