Section 370(d) in Police Regulations, Bengal , 1943
(d)Any dafadar or chaukidar having any information to give as to items (x) to (xvi), and any other men whom the officer holding the parade wishes to interrogate, shall be ordered to fall out and their information elicited from them out of hearing of the rest, so that they may understand that it will be kept as far as possible confidential. The remaining chaukidars shall then be allowed to depart. Those detained as above shall not be kept longer than is absolutely necessary. These enquiries shall always be made by the officer-in-charge when he is present at the police-station and the fact noted in the general diary. The questions noted in items (i) to (ix) above may be put by the second officer or the Assistant Sub-Inspector under his supervision, provided that the officer-in-charge acquaints himself with the information elicited. If the officer-in-charge does not himself question the chaukidars who have information to give privately, he shall explain his reason for not doing so in the general diary.
