Section 1030(h) in Police Regulations, Bengal , 1943
(h)In exceptional cases where the Civil Surgeon certifies that the treatment of any police officer of or below the rank of Inspector (i.e., Inspectors, Sergeants, Sub-Inspectors, Assistant Sub-Inspectors, head constables, constables and crews of police launches and boats enlisted under the Police Act, 1861) is necessary and unavoidable in a hospital other than the police hospital, the police officer concerned shall be treated in such a hospital nearest to his station. Any hospital fees for treatment on this account shall be met by the Provincial Government subject to the recovery of diet charges as laid down in regulation 1180. Similarly in the case of these police officers, the cost of X'Ray and bacteriological examinations or any special treatment that may be considered necessary on the recommendation of the Civil Surgeon shall also be borne by the Provincial Government.
