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State of West Bengal - Section

Section 171 in Police Regulations, Calcutta, 1968

171. Permanent Advance Register. - (a) A Permanent Advance Register shall be maintained at each police station in West Bengal Form No. 4332 which shall show a complete account of all contingent expenditure incurred out of the permanent advance.

(b)Only contingent expenses shall be paid for from the permanent advance.
(c)The permanent advance shall remain in the custody of the Officer-in-charge who shall be personally responsible for it. He shall himself make payments and the entries in the Register shall be made under his personal supervision and responsibility.
(d)When the charge of a police station is transferred, the relieving officer shall satisfy himself that the vouchers for all payments remaining unrecouped are in order and shall acknowledge in the chargesheet the full advance in cash and vouchers.