Section 40(2) in Police Regulations, Calcutta, 1968
(2)The object of holding such executive enquiries is to ascertain whether the firing was justified, and whether the rules governing the use of firearms were substantially observed. The enquiry should be held with the least possible delay and in addition to the testimony of the police personnel concerned, steps shall be taken to obtain independent views of local people, such as shopkeepers, residents of the locality, etc., who are likely to have been eye-witnesses of the firing.V - General Instructions Relating To Attendance In Office, Records And Correspondence.
