Section 886(a) in Police Regulations, Bengal , 1943
(a)Officers of the Indian Police enjoy the rights in respect of complaints and appeals described in section 248, Government of India Act, 1935. An officer of the Indian Police desiring to make, in accordance with that section, a representation to His Excellency the Governor shall forward it through the usual official channels, but may, at the same time, submit a duplicate copy direct to His Excellency the Governor.
