Section 285(e) in Police Regulations, Bengal , 1943
(e)If in the course of an interview a convict makes a statement which amounts to a confession, the officer to whom the statement is made shall at once inform the Superintendent of Police who shall either personally interview the convict or depute an officer not below the rank of Inspector to record the statement. If the confession is of an important nature implicating a gang of dacoits or professional criminals, the Superintendent shall immediately forward a copy of it to the Deputy Inspector-General, Criminal Investigation Department, or in political cases, to the Deputy Inspector-General, Intelligence Branch. The Deputy Inspector-General shall, on receipt of the confession or statement, use his discretion under regulation 616, whether he will immediately assume control of the investigation or leave the case to be dealt with by the local authorities under the control of the Deputy Inspector-General of the Range. Pending receipt of orders from the Deputy Inspector-General, Criminal Investigation Department or Intelligence Branch, the Superintendent shall take steps to have the confession recorded by a Magistrate and to follow up any clues furnished by the confessing prisoner.
