Section 101(ii) in Police Regulations, Bengal , 1943
(ii)Procedure in civil suits against a police officer. - If any suit is instituted against a police officer for anything done in his official capacity without the notice required by section 80 of the Code of Civil Procedure, 1908, having been duly served on him he shall, as a rule, move the Court to dismiss .it on the ground that it has been instituted contrary to the provisions of that section. An alleged extortion of money for an officer's own benefit, and not for the benefit or supposed benefit of the case he is investigating does not come within the wording of section 80 and no notice is necessary in such cases.
