Section 818(c) in Police Regulations, Bengal , 1943
(c)Casual leave may not be combined with any other leave, and may not ordinarily extend to more than ten consecutive days in the calendar year, or to more than ten days in all, but in the case of constables, naiks, head constables and Assistant Sub-Inspectors, who are inhabitants of (i) Bengal, (ii) Bihar, Orissa and Assam, and (iii) provinces west of Bihar, it may be extended to 14,16 and 18 days, respectively. In the case of Inspectors, Sub-Inspectors and Sergeants such leave may be extended to a maximum period of 15 days in a calendar year. If casual leave is taken in extension of gazetted holidays, those holidays shall be counted as part of the leave.
