Section 546(e) in Police Regulations, Bengal , 1943
(e)In distinguishing between professional and technical dacoities, the intention, and not the character, of the offenders has to be considered; and the assumption must be that every dacoity is professional until it can be shown to be technical. A dacoity committed for the sake of gain is usually professional; a dacoity committed for some ulterior motive, e.g., to enforce a claim or coerce a raiyat, is technical.
