Section 446(i) in Police Regulations, Bengal , 1943
(i)The head of the department should abstain from entering into correspondence with the presiding officer of the Court concerned in regard to the grounds on which the documents have been called for. He should obey the Court's orders and should appear personally, or arrange for the appearance of another officer in the Court concerned, with the documents, and act as indicated in clause (h) above, and produce the necessary certificate if he claims privilege.
