Section 467(7) in Police Regulations, Bengal , 1943
(7)While carefully avoiding anything in the nature of cross-examination, the Magistrate should endeavour to record his statement in the fullest detail, and to this end may properly put such questions, not being leading questions, as may b5 necessary to enable the prisoner to state all that he desires to state and to enable the Magistrate clearly to understand his moaning.III-Warrants, Processes and Bail and Recognizance bonds.
