Section 112(c) in Police Regulations, Bengal , 1943
(c)A police officer is forbidden to purchase land or other immovable property elsewhere than in his home district, whether in his own name or in the names of his wives, children, relatives, dependants or servants or in any way benami or to sell land or other immovable property held elsewhere than in his home district, without the previous sanction of the Inspector-General. In applying for such sanction, an officer shall give full particulars of the land or other immovable property and of the reasons for the purchase or sale.
