Section 446(d) in Police Regulations, Bengal , 1943
(d)In respect of documents emanating (1) from a higher authority, viz., His Majesty's Government, the Secretary of State for India the Central Government, or the Provincial Government, or which have formed the subject of correspondence with such higher authority, or (2) from other Governments whether foreign or dominion, the head of the department should obtain the consent of the Provincial Government through the usual official channels before agreeing to produce the documents in Court, or allowing evidence based on them unless the papers are intended for publication, or are of a purely formal or routine nature, when a reference to higher authority may be dispensed with.
