Section 101(i) in Police Regulations, Bengal , 1943
(i)Previous sanction necessary before any action, civil or criminal, is taken by a police officer. - A police officer wanting redress for some wrong which he has suffered in connection with the discharge of his official functions shall, whether he proposes to institute a civil suit or criminal prosecution on his own responsibility and at his own cost or whether he desires that the suit or prosecution should be instituted in his name under the orders and at the cost of the Provincial Government, submit through his official superiors a full report on the whole case to the Legal Remembrancer before taking any steps in the matter. On receipt of such report, the Legal Remembrancer will submit the case with his remarks for the orders of the Provincial Government.
