Section 106(e) in Police Regulations, Calcutta, 1968
(e)In the report for proceedings, no more should be stated than it is proposed to endeavour to prove. Before the enquiry is held a note shall be prepared for the use of the Police Prosecutor of (a) the evidence available against each accused, and (b) the evidence to be given by each of the main witnesses. The evidence shall be grouped, so far as circumstances permit, according as, it relates to prevalence of crime, suspicion in particular cases movements under surveillance, association, free living without apparent means of livelihood, general repute, or any other facts it is proposed to prove.
