Section 51(j) in Police Regulations, Bengal , 1943
(j)Inspectors and officers of higher rank should frequently examine the staff of police posts including Court offices as to their knowledge of regulations 237, 327, 328 and 329. Prisoners who may be in the hajat when a police post or Court office is visited should, if time permits, be given the opportunity of making representations regarding their treatment if they wish to do so. When inspecting police posts and Court offices, officers by an inspection of the records and otherwise should ascertain as far as possible whether the rules mentioned above have been followed and should note the result in their inspection notes. They should, in particular, when, occasion offers, make enquires to ascertain whether prisoners while in hajat have been properly treated.
