Section 106(b) in Police Regulations, Calcutta, 1968
(b)The points to bear in mind in connection with evidences of repute are :-(i)that the witnesses should themselves be of good repute and in a position to know the reputation of the accused,(ii)that they should be drawn, if possible, from different classes of the community,(iii)that they should be free from any suspicion of grudge against the accused. In particular, if party faction exists, it must be made clear that the evidence against the accused is not due to the party faction,(iv)that the witnesses should speak of their own belief and not that of other people, and that their belief carries little or no weight unless it is based on some reasonable ground.
