Section 109(4) in Police Regulations, Calcutta, 1968
(4)Conspiracy to commit -(i)an illegal act other than an offence, or(ii)a legal act by illegal means, or(iii)an offence to which the provisions of section 196 of the Code of Criminal Procedure, 1898, apply.Unless a complaint is made by order or under authority of the State Government or some officer empowered by the State Government, no court shall take cognizance of such offences.(b)Where the assistance of the police is invoked in such cases, police officers shall be guided by the principles followed in the institution and conduct of gang cases. The police officer employed or the purposes of supervision and local control must be of known integrity and experience, and shall go into the witness-box at an early stage of the case to show how the evidence has been got together and sifted. Conspiracy cases shall be under the control of the Deputy Commissioner, Detective Department, or the Deputy Commissioner, Special Branch, who shall report progress from time to time to the Commissioner. In cases in which the sanction of the State Government is obtained or is considered necessary, the Commissioner shall report important developments to the Government.(c)The procedure for the preparation and prosecution of all the classes of conspiracy cases analysed in clause (a) above and of the gang cases is laid down in rules 17 and 18 at page 34, of the Legal Remembrancer's Manual.
