Section 1257(c) in Police Regulations, Bengal , 1943
(c)The departments in occupation of buildings borne on the books of the Communications and Works Department are empowered to carry out all petty works of construction and repairs in respect of non-residential buildings up to a limit of Rs. 2,500 from their departmental grants, provided that such works are executed in accordance with the Communications and Works Department standard to the satisfaction of the Executive Engineer. The administrative approval of Government is not required in such cases but the sanction of Government in the Communications and Works Department should invariably be obtained when fresh detached structures are erected on land attached to such buildings. If, however, the Police Department desire to employ the agency of the Communications and Works Department for the execution of petty works and repairs in certain cases, they are at liberty to do so.
