Section 285(d) in Police Regulations, Bengal , 1943
(d)No police officer shall be permitted to interview or interrogate any prisoner in confinement in jail without the permission of the Magistrate of the district, or, in his absence, of the Magistrate in charge, or, if the prisoner be confined in the Presidency Jail, without the permission of the Commissioner of Police, Calcutta, or of the Inspector-General. The permission shall be given in the form of a written order addressed to the Superintendent of the jail. The permission shall be obtained through the Superintendent of Police, or in his absence, through the officer-in-charge at headquarters. As a rule permission to interview a convicted prisoner in jail should not be accorded to an officer below the rank of Sub-Inspector, and, whenever possible, the interview should take place in the morning during the hours when the Civil Surgeon or Superintendent of the jail is visiting the jail.
