Section 467(1) in Police Regulations, Bengal , 1943
(1)Confessions are to be recorded during the Court hours, and in the Magistrate's Court or other room in a building ordinarily used as a Court house, unless the Magistrate, for reasons recorded by him on the form No. (M) 84, certifies that compliance with these conditions is impracticable or that he is satisfied that the ends of justice would be liable to be defeated thereby. It must be clearly understood that the recording of a confession at a Magistrate's private residence, or at any place other than the Magistrate's Court, shall be the exception and not the rule and that on Sundays and holidays when it is necessary to record a confession the Magistrate shall proceed to his Court for the purpose, after making all arrangements for the production of the accused before him in that Court. If the confession is recorded in a room that is ordinarily open to the public, the Magistrate may, if he thinks fit, order that the public generally or any particular person shall not have access to, or be or remain in, the room used for the purpose.
