Section 839(a) in Police Regulations, Bengal , 1943
(a)The charge of any office, station or post shall be made over and taken over by the relieved and relieving officers personally in each other's presence at the headquarters of the former, except when special permission has been given by the Inspector-General or the Provincial Government, as the case may be, for the transfer of charge to be effected otherwise (see S. R. 11 of the Fundamental Rules and Rule 28 of the Bengal Service Rules).
