Section 816(b) in Police Regulations, Bengal , 1943
(b)Medical practitioners shall be careful to see that sick certificates are not granted until they are fully acquainted with the reasons that have caused the applicant to report sick. It shall be the duty of the medical officer to ascertain particulars regarding the applicant's previous medical history as well as whether he is really on leave and the district to which he belongs. The fact that this has been done shall be mentioned in the medical certificate.
