Section 695(27) in Police Regulations, Bengal , 1943
(27)When the nazir or any responsible member of the office establishment of the Civil Court does not reside in the close vicinity of the Court house, the duplicate keys of the office shall be handed over to the officer-in-charge of the treasury guard, in a cover secured with the seal of the Court. The officer-in-charge shall only deliver up the keys in the even of an alarm of fire between sunset and sunrise, or upon presentation of written order from one of the presiding officers of the Courts concerned.
