Section 446(c) in Police Regulations, Bengal , 1943
(c)When an officer receives a summons to produce before a Court any document which he considers to be an unpublished official record relating to an affair of State or to give evidence derived from such a document he should immediately inform the head of his office forwarding the summons with any statement by the Court of the circumstances which render the production of the document necessary, specifying the case in which the production is required.
