Section 1201(d) in Police Regulations, Bengal , 1943
(d)If an officer fails to submit a certificate of maintenance of a conveyance with the monthly acquittance roll, the rate of allowance last drawn shall be shown as held over. Unless, however, he can show good cause for not submitting the certificate the allowance should be disallowed. When he subsequently produces the certificate, the amount shown as held over shall be drawn or, if necessary, revised. In the latter case, the arrear bill shall be supported by a copy of the order sanctioning the revision. If it is subsequently found that no conveyance was maintained by an officer, the amount shown against him in the bill and in the register of pay and allowances held over shall be struck off and the fact reported to the Accountant-General.
