Section 22(a) in Police Regulations, Bengal , 1943
(a)Except where it is provided otherwise in these Regulations or by any law for the time being in force, Sub-divisional Magistrates shall have only the same powers in respect of the police as other subordinate Magistrates; but it is the duty of every Sub-divisional Magistrate to inspect all police-stations within his jurisdiction once annually. At such inspections Sub-divisional Magistrates shall follow the instructions laid down for District Magistrates in regulation 19 and may give orders affecting the preparation and trial of cases; but they are not empowered to issue executive orders to the police, and shall confine themselves to bringing to the notice of the District Magistrate any matter which appears to call for intervention.
