Section 446(e) in Police Regulations, Bengal , 1943
(e)In the case of papers other than those specified in clause (d) above, the head of the department should not allow production of the correspondence if it relates to matters which are generally regarded as confidential or disclosure of which would in his opinion be detrimental to public interests, or to matters which are in dispute in some other connection, or have given rise to a controversy between Government and some other party.
