Section 312(d) in Police Regulations, Bengal , 1943
(d)Wounded persons brought into a station by the police but not charged with any offence shall be sent, unless they object, to the nearest charitable hospital or dispensary, sub-divisional hospital or headquarters hospital, as the case may be, and the expenses incurred in sending them there shall be met by the Magistrate. Those brought in police custody and charged with an offence, shall be treated in the jail hospital, unless they are released on bail, in which case they may be sent to the charitable hospital only by order of the Magistrate.
