Section 1089(d) in Police Regulations, Bengal , 1943
(d)Correspondence dealing with (1) the opening of new investigating centres, (2) additional police, (3) changes of sites of police-stations, (4) important land acquisition schemes and (5) important questions of criminal administration will be sent by the Superintendent through the District Magistrate to the Deputy Inspector-General and thence through the Divisional Commissioner to the Inspector-General. The Deputy Inspector-General will correspond direct with the Inspector-General regarding departmental administration, but letters to the Inspector-General regarding the criminal administration shall be forwarded through the Divisional Commissioner. Official correspondence between the Range Deputy Inspector-General and the Divisional Commissioner should be avoided as far as possible, personal discussion and unofficial references being freely resorted to.
