Section 282(f) in Police Regulations, Bengal , 1943
(f)In rioting or other cases the police shall keep the persons arrested during the occurrence district from those arrested afterwards on suspicion of having taken part in it. Police officers shall use the utmost care to prevent the identity of rioters and other offenders caught in the act from being impugned at the trial. The names of the offenders and of the persons arresting or identifying them shall be recorded as soon as possible in all cases, before the prisoners are removed in custody from the spot; and the place and hour of arrest shall be most accurately noted. Offenders caught red-handed shall be kept quite distinct from those arrested on suspicion.
