Section 283(e) in Police Regulations, Bengal , 1943
(e)If a confession is made by a convict undergoing imprisonment it should be judicially recorded before action is taken on it. Thereafter if it appears to have been made bona fide and not to implicate his enemies or persons who have given evidence against him it should be verified as described in clause (c) above. If a magisterial verification of any points is necessary the Provincial Government should be moved to suspend the man's sentence temporarily under section 401, Code of Criminal Procedure, as a condition of which suspension Government will require him to remain under the charge of the subordinate Magistrate whom the District Magistrate may select for the purpose.
