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Bengal Presidency - Section

Section 172 in Police Regulations, Bengal , 1943

172. Spelling of proper names.

- In every report, record, index or other document prepared wholly or partly in English -
(a)the names of places shall be spelt according to the spelling given in the "List of Police-Stations" of the province concerned, or, if not included in such list, according to the principles therein adopted for the spelling of similar names; and
(b)Indian personal names shall be spelt according to the list given in Appendix IX or, if not included in it, according to the principles therein adopted for the spelling of similar names. As it is impossible to maintain an index correctly unless the spelling is standardised, arbitrary methods adopted by individuals for spelling their own names shall be disregarded for police purposes.