Section 201(a) in Police Regulations, Bengal , 1943
(a)The term "officer-in-charge of a police-station" as defined in clause (p), section 4, of the Code of Criminal Procedure, distinctly excludes constables. A constable unavoidably left to perform the routine work of a police-station during the absence of the officer-in-charge or those next in rank, who are above the rank of constable, does not come within the meaning of "officer-in-charge of a police-station".
