Section 290(b) in Police Regulations, Bengal , 1943
(b)The points to bear in mind in connection with evidence of repute are -(i)That the witnesses should themselves be of good repute and in a position to know the reputation of the accused.(ii)That they should be drawn, if possible, from different classes of the community and not only from the village of the accused, but also from neighbouring villages.(iii)That they should be free from any suspicion of grudge against the accused. In particular, if party faction exists in the village, it must be made clear that the evidence against the accused is not due to faction.(iv)That the witnesses should speak of their own belief and not that of other people, and that their belief carries little or no weight unless it is based on some reasonable ground.
