Section 106(c) in Police Regulations, Calcutta, 1968
(c)Evidence of general repute may be corroborated by proof of -(i)previous convictions,(ii)want of any known means of livelihood or manner of living in excess of such means,(iii)association of the accused with other bad characters,(iv)absence of the accused from his house, especially at night,(v)occurrence of crimes at or near the place visited by the accused, coincident with such absence.
