Section 108(c) in Police Regulations, Calcutta, 1968
(c)The Divisional Deputy Commissioner when passing bills, shall see that Police Officers have not neglected their duty of themselves going to the scene of the crime and interrogating the witnesses there. The true object of the rule is to provide for those important cases in connection with which the witnesses have to be brought from other districts to identify accused persons or to describe on the spot the progress of events connected with the crime. The bills shall be passed and cashed with all possible promptitude.
