Section 708(k) in Police Regulations, Bengal , 1943
(k)In all cases in which there may be reasons to suspect that a remittance has been tampered with, either from external appearance or from a discrepancy between the description and weight of the boxes and the particulars given in the invoice, it shall be opened and examined forthwith in the presence of the Treasury officer and of the escort commander, and a strict enquiry shall be instituted in the event of any deficiency being discovered and the result reported by the Treasury officer to the remitting officer, to any officer who may have forwarded the remittance intermediately, and to the officer of account direct.
