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Bengal Presidency - Section

Section 112 in Police Regulations, Bengal , 1943

112. Immovable property held or acquired by police officers and clerks.

(a)Subject to clause (b), every officer, whether gazetted or subordinate, shall submit to the authority shown in the table below :-
(i)on appointment, a declaration of all immovable property in India held by him or by his wife or by any member of his family living with him or in any way dependent on him ; and
(ii)in the first week of March each year, an annual statement in B.P. Form No. 5 either of alterations or of the fact that there is no alteration.
  Bank or designation Authority to whom submitted.
(1) Officers of the Indian Police and Provincial Police Serviceand clerks in the office of the Inspector-General. Inspector-General.
(2) Inspectors Sub-Inspectors Sergeants and AssistantSub-Inspectors and clerks in the offices of Superintendents. Superintendent of the district in which they serve (includingPrincipal Police Training College).
(3) Clerks in the offices of Deputy Inspectors-General. Deputy Inspector-General concerned.
(b)No declaration or statement is required (1) from any launch rating, or (2) from a head constable or constable but any such officer promoted to the Tank of Assistant Sub-Inspector or Sub-Inspector shall submit the declaration prescribed above, and continue, thereafter, to submit annual statements.
(c)A police officer is forbidden to purchase land or other immovable property elsewhere than in his home district, whether in his own name or in the names of his wives, children, relatives, dependants or servants or in any way benami or to sell land or other immovable property held elsewhere than in his home district, without the previous sanction of the Inspector-General. In applying for such sanction, an officer shall give full particulars of the land or other immovable property and of the reasons for the purchase or sale.