Section 446(h) in Police Regulations, Bengal , 1943
(h)The servant of the Crown who is to attend a Court as a witness with official documents should, where permission under section 123 has been withheld, be given an order duly signed by the head of the department in the form below. He should produce it when he is called upon to give his evidence, and should explain that he is not at liberty to produce the documents before the Court, or to give any evidence derived from them. He should however, take with him the papers which he has been summoned to produce.
