Section 695(9) in Police Regulations, Bengal , 1943
(9)Treasury guards will invariably be relieved at the hour at which the treasury is opened. Whenever the officer-in-charge of the guard or the guard itself is relieved, the treasurer or some responsible officer appointed by him must go round with both the relieved and the relieving officers. They should examine all the doors and windows with their fastenings as well as the treasure chests and receptacles, and each should satisfy himself as to the safe condition of everything in the treasury strong-room building. A joint verbal report that the above role has been complied with should be made to the Treasury officer directly after such examination, and to the senior police officer present on his arrival in office, if the latter is within reasonable distance of the guard. A note will also be entered in the roster book. [See clause 16].
