Section 273(c) in Police Regulations, Bengal , 1943
(c)The draughtsman or investigating officer who prepares the map shall bear in mind that it is essential for a correct appreciation of the situation by the Court and jury that a clear distinction should be made between (i) facts actually seen by the draughtsman himself, and (ii) facts deposed to only by witnesses. Statements made by the draughtsman as to the first group are always relevant, his statements as to the second are prima facie inadmissible and cannot be used as primary evidence to go to the jury.
