Section 101(v) in Police Regulations, Bengal , 1943
(v)Procedure in civil suits or criminal cases before a Union Court or Union Bench. - Immediately upon the institution before a Union Court or Union Bench of a suit or case against a police officer, the officer-in-charge of the police-station concerned shall send the necessary intimation to the Superintendent. If at any time it is necessary to obtain copies of the record of the case, the Superintendent shall apply for copies as prescribed in rule 7 of the rules framed by the Provincial Government under the Bengal Village Self-Government Act, 1919 (Bengal Act V of 1919), and issued with Judicial Department notification No. 5649J., dated the 13th August, 1926, and payment according to the scale therein laid down shall be made from contingencies.
