Section 864(b) in Police Regulations, Bengal , 1943
(b)A police officer sentenced by a Court for an offence not implying moral turpitude, shall ordinarily be dismissed; but, in trivial cases, some more lenient form of punishment than dismissal may be awarded or the offender may not be punished. In such cases the departmental proceedings shall contain a record of the reasons for dismissing or not dismissing the offender.
