Section 1046(a) in Police Regulations, Bengal , 1943
(a)When it is reported that a medal has been lost, all available evidence regarding the loss should be recorded and the Superintendent will note his opinion as to whether the loss occurred (i) when the man was on duty and from causes entirely beyond his control; (ii) by accident; or (iii) wilfully, and whether the medal should be replaced at public expense or otherwise. In cases falling under (i) and (ii) application for replacement shall be made to the Inspector-General through the Deputy Inspector-General, in B. P. Form No. 199, and the proceedings in Army Department Form No. A. F. A. 2. The application shall be written on foolscap paper, ruled lengthwise, a margin of an inch being left on each side of the paper, and all names written in printed characters. These shall be submitted in duplicate with a transmitting letter giving the description of the medals and the various clasps, if any. The application shall be accompanied by the following certificate, and the Treasury officer's receipt for the cost of the decoration:-
