Section 695(14) in Police Regulations, Bengal , 1943
(14)No box or other receptacle containing treasure shall be left outside the treasury rooms. If on any special occasion, this is found to be unavoidable, the Treasury officer shall at once report the matter to the senior police officer present at the headquarters or Sub-divisional station, who shall make special arrangements for the safe custody of the treasure, and report the necessity for such special arrangements to the Deputy Inspector-General of the Range. Should any of the officials of the Collectorate keep money or valuables in any place other than the treasury-room, the box containing such shall be properly secured and placed outside under the direct charge of the sentry, in the presence of the officer of the guard, The guard will only be responsible for such chests or safes as are kept outside the strong-room which are secured embedded in the wall or flush with the ground. In no case will the guard be responsible for the contents. When such chests are opened the officer-in-charge of the guard must be present, and he must test the lock or padlock as soon as it is again closed.
