Section 300(a) in Police Regulations, Bengal , 1943
(a)Assistant Sub-Inspectors and Junior Sub-Inspectors subordinate to a officer in-charge of a police-station are empowered to act under section 174(1) of the Code of Criminal Procedure. Assistant Sub-Inspectors, however, shall not be so employed when a Sub-Inspector is available, nor shall they make enquiries in any case in which the information or the circumstances indicate the possibility of the death being the result of foul play.
