Section 878(b) in Police Regulations, Bengal , 1943
(b)An order of confinement to quarters may be for any continuous period not exceeding 15 days. An award of more than 7 days may carry with it punishment drill for 7 days only. In other cases punishment drill may be given on any day of the award. Defaulters shall attend ordinary parades and regularly perform all their duties. While undergoing the sentence of confinement they shall not leave the lines and shall be required to answer their names four or five times a day at irregular, intervals. They shall also be employed on frequent periods of fatigue duty (Sundays and Thursdays excepted). The nature and hours of the fatigue duties shall be fixed by the officer awarding the order of confinement provided that the punishment shall be deterrent and adequate.
