Section 283(c) in Police Regulations, Bengal , 1943
(c)After a confession which relates to more than one case and discloses the activities of a gang of criminals, has been judicially recorded, it should be verified by a police officer and ordinarily an Inspector should be deputed for this purposes. Should any particulars not be capable of verification without the presence of the confessing accused, an application should, with the approval of the Superintendent, be made to the District Magistrate to depute a subordinate Magistrate to verify them with his assistance. When such an application is made, a copy of the translation of the confession, together with details of the specific points that it has not been found possible to verify in the absence of the accused, must accompany the application.
