Section 99(b) in Police Regulations, Bengal , 1943
(b)When the Provincial Government declines to defend, it rests with the officer concerned to take such measures as he considers necessary at his own expense, but the Provincial Government will defray his reasonable costs in the event of his being acquitted, and it being shown that his conduct throughout has been free from blame. If though acquitted of the offence charged, his conduct should appear to be blame-worthy, he shall receive only such portion, if any, of the expenses incurred by him as the Provincial Government may deem fit to pay.
