Section 628(a) in Police Regulations, Bengal , 1943
(a)It is the desire of the Provincial Government that where a gang is known to exist, steps should be taken to prosecute the members in specific cases. If, however, it is thought that this procedure will not effectively break up the organisation and there appears to be sufficient material for the institution of a gang case (sections 400 and 401 of the Indian Penal Code), the Superintendent will request the Deputy Inspector-General, Criminal Investigation Department, to depute an experienced Inspector of his department to collate the evidence available. On conclusion of this enquiry the Inspector will place before the Superintendent and the Government Pleader of the district concerned a report accompanied by statements based on the different headings of clause (b) below. The Superintendent will forward it with his and the Government Pleader's opinion through the District Magistrate, to the Deputy Inspector-General, Criminal Investigation Department. The Deputy Inspector-General will consult the Legal Remembrancer and if he concurs will sanction the institution of the case and inform the Inspector-General and the Deputy Inspector-General of the Range. (See regulation 1126.)
