Section 1180(b) in Police Regulations, Bengal , 1943
(b)When officers of and above the rank of Sub-Inspector belonging to one district are admitted into the hospital of another, the Superintendent will immediately send an intimation to the Superintendent of the district to which they belong. The Superintendent of Police on receipt of the intimation will withhold disbursement of any pay due to the officer until the "B" Form (B. P. Form No. 198) is received. The relevant extract from this form showing the amount recoverable from each officer .will be forwarded in due course to the Superintendent concerned and the amount will be deducted from the pay bill drawn in their own district, the extract being attached to the bill in which the deduction is made. A note of the deductions will be made in details on the bill. For recovery of diet charges from offices of and above the rank of Inspector, the officers concerned shall deduct the amount from their own pay bill. The Superintendent of Police will enter these amounts against their names in the Recovery Register and score out the entries with Treasury Voucher Nos. and date in which the recoveries are made duly noted against each entry. An intimation that the deduction has been made shall then be sent to the Superintendent in whose district the officer was a patient.
