Section 283(f) in Police Regulations, Bengal , 1943
(f)If the prisoner has been confined in jail in default of finding security, the Provincial Government may not suspend his sentence, as he has not been imprisoned for an offence within the meaning of section 401, Code of Criminal Procedure. In such cases he may be released on bail, if it is forthcoming, or if not, the District Magistrate may cancel the bond under section 125 of that Code. In either case, on release, he should be rearrested and charged with an offence under sections 400 or 401, Indian Penal Code, and made over to the Magistrate in order that his confession may be recorded if this has not already been done) and verified, if needed.
