Section 779(f) in Police Regulations, Bengal , 1943
(f)Any period of approved service counting for increment, which had been put in by a constable at the time when he was awarded deprivation of an increment as a specific punishment, will remain at his credit on the expiry of the term of his punishment. The period of deprivation of increment or reduction of pay will also count towards future increments unless specific orders are passed to the contrary.
