Section 104(a) in Police Regulations, Bengal , 1943
(a)It is to be distinctly understood that charges, the payment of which may be applied for under these rules, shall be moderate and that the Provincial Government does not bind itself to pay unnecessary expenses which the officer concerned may choose to incur. In petty cases, an appearance in person or with departmental aid, e.g., of the Court Inspector or Sub-Inspector will be often quite sufficient and where this is so, the employment of a pleader is superfluous. Requests for the payment of counsel shall be entertained only under very exceptional circumstances and if counsel is not engaged on the other side, ordinarily counsel shall not be employed at the expense of the Provincial Government on behalf of the police officer.
