Section 1262(b) in Police Regulations, Bengal , 1943
(b)The District Engineer will be paid from the Police Department travelling allowance for all special journeys undertaken for the local inspection of sites prior to the approval of the plans and estimates and for the supervision of the buildings. So far as possible, his supervision of such buildings should be combined with his ordinary work, and special charges for travelling allowance avoided. In no case should the District Engineer draw travelling allowance for the same journey both from the District Board Fund and the Police Department. The Chairman of the District Board should certify, when travelling allowance is charged against the Police Department, that the journey was special, and could not have been combined with the District Engineer's other work.