Section 861(c) in Police Regulations, Bengal , 1943
(c)The person charged shall be required to put in within a reasonable time a written statement of his defence and to state whether he desires to be heard in person. If he states that he does not desire to put in a written statement or to be heard in person, this fact shall be recorded in the proceedings. Where the person charged from whom a written statement is so required fails to present the same within the time fixed by the enquiring officer, the enquiring officer may record a finding against him or make such orders in relation to the proceedings as he thinks fit.
